Ashokan vs Lakshmanan
2021 Latest Caselaw 11384 Mad

                                                                               CRL.R.C.No.119 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.06.2021

                                                          CORAM

                                    THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR

                                              CRL.R.C.No.119 of 2021
                                            and Crl.M.P.No.2422 of 2021



                  Ashokan                                                              .. Petitioner

                                                           Vs.


                  Lakshmanan                                                       .. Respondents

                  PRAYER: Criminal Revision petition is filed under Section 397 r/w 401 of

                  Criminal Procedure Code, praying              to set aside the judgment dated

                  10.01.2020 passed by learned II Additional Sessions Judge, Puducherry in

                  Criminal Appeal No.9 of 2019 confirming the judgment dated 21.02.2019

                  passed by the learned Judicial Magistrate, Mahe in STC.No.1652 of 2016.



                                         For Petitioner    : Mr.D.Prasanna

                                         For Respondent    : No Appearance




                                                            1



https://www.mhc.tn.gov.in/judis/
                                                                                CRL.R.C.No.119 of 2021



                                                          ORDER

This Criminal Revision case has been filed to set aside the

judgment dated 10.01.2020 passed by learned II Additional Sessions

Judge, Puducherry in Criminal Appeal No.9 of 2019 confirming the

judgment dated 21.02.2019 passed by the learned Judicial Magistrate,

Mahe in STC.No.1652 of 2016.

2.The learned counsel for the petitioner submitted that the

petitioner/accused has already undergone the sentence imposed against

him and therefore, nothing survives for further adjudication in this matter

and seeks permission of this Court to withdraw this criminal revision case.

3.Recording the submission of the the learned counsel for the

petitioner, this Criminal revision is dismissed as withdrawn. Consequently,

connected miscellaneous petition is closed.

02.06.2021 Index : Yes/No Internet: Yes/No ssr/mkn

https://www.mhc.tn.gov.in/judis/ CRL.R.C.No.119 of 2021

To

1. The II Additional Sessions Judge, Puducherry.

2. The Judicial Magistrate, Mahe.

3.The Public Prosecutor, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ CRL.R.C.No.119 of 2021

N. SATHISH KUMAR, J.

ssr/mkn

CRL.R.C.No.119 of 2021 and Crl.M.P.No.2422 of 2021

02.06.2021

https://www.mhc.tn.gov.in/judis/