M.Selvam vs Mahalakshmi
2021 Latest Caselaw 12267 Mad

                                                                            Crl.R.C.No.560 of 2015
                                                                           and Crl.M.P.No.1 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.06.2021

                                                         CORAM:

                              THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                Crl.R.C.No.560 of 2015
                                               and Crl.M.P.No.1 of 2015
                     M.Selvam                               ... Petitioner/Accused
                                                           Vs.
                     Mahalakshmi                             ... Respondent/Complainant


                     PRAYER: This Criminal Revision Petition has been filed under
                     Section 397 read with Section 401 of Cr.P.C, to call for the entire
                     records pertaining to the order dated 06.03.2015 passed in
                     C.A.No.69 of 2014, on the file of the III Additional District Court,
                     Tiruvallur at Poonamalle confirming the order dated 12.04.2013 in
                     M.C.No.1 of 2011 on the file of the Judicial Magistrate No.1,
                     Poonamalle, set aside the same.


                                    For Appellant        : Mr.G.B.Saravanabhavan
                                    For Respondent       : No appearance


                                                       JUDGMENT

The learned counsel appearing for the revision petitioner

seeks permission of this Court to withdraw this Criminal Revision

Case.

RMT.TEEKAA RAMAN. J.

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.560 of 2015 and Crl.M.P.No.1 of 2015

dua

2.In view of the submission made by the learned counsel

for the revision petitioner, this Criminal Revision Case stands

dismissed as withdrawn. Consequently, connected Miscellaneous

Petition is closed.

                                                                                23.06.2021
                     Index    : Yes/No
                     Internet : Yes/No
                     dua

                     To

1.The III Additional District Court, Tiruvallur, Poonamalle.

2.The Judicial Magistrate No.1, Poonamalle.

Crl.R.C.No.560 of 2015 and Crl.M.P.No.1 of 2015

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