Covai Film City vs E.D.Rajan
2021 Latest Caselaw 12659 Mad

                                                                         Crl.R.C.No.1587 of 2016

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 29.06.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                             Crl.R.C.No.1587 of 2016
                                      and Crl.M.P.Nos.13713 & 13007 of 2016

                     Covai Film City
                     represented by its Proprietor
                     M.S.Tamialarasan, S/o.Sivalingam
                     New.No.11 Navalur Main Road,
                     Dasarathapuram, Saligramam
                     Chennai – 600093.                       ... Petitioner/Accused
                                                          Vs.
                     E.D.Rajan                               ... Respondent/Complainant

                     PRAYER: This Criminal Revision Case has been filed under Section 397
                     read with Section 401 of Cr.P.C, to set aside the judgment in C.A.No.51
                     of 2012, dated 05.03.2016, passed by the learned Additional District
                     Sessions Judge, Chengalpattu, confirming conviction and sentence passed
                     by the learned Judicial Magistrate Fast Track Court, Alandur, in
                     C.C.No.1084 of 2011, dated 28.08.2012 and call for the records and
                     acquit the petitioner from all the charges.
                                 For Petitioner        : Mr.Arvind
                                                         for Mr.D.Ramesh
                                                         (through video conference)

                                 For Respondent        : No appearance



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                                                                        Crl.R.C.No.1587 of 2016

                                                                RMT.TEEKAA RAMAN, J.
                                                                                             dua

                                                   ORDER

(This case has been heard through video conference) The learned counsel appearing for the revision petitioner

appeared through video conference before this Court and seeks

permission of this Court to withdraw this Criminal Revision Case.

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

appearing for the revision petitioner, this Criminal Revision Case stands

dismissed as withdrawn and to that effect, the learned counsel for the

revision petitioner is directed to file a memo. Consequently, connected

miscellaneous petitions are closed.

29.06.2021 Index : Yes/No Internet : Yes/No dua Note:Order copy shall be issued after receipt of memo for withdrawal.

To

1.The Additional District Sessions Judge, Chengalpattu.

2.The Judicial Magistrate Fast Track Court, Alandur.

Crl.R.C.No.1587 of 2016 and Crl.M.P.Nos.13713 & 13007 of 2016

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