Madan Kumar @ Avr Varshan vs R.Ramya
2021 Latest Caselaw 18003 Mad

                                                                                 Crl.R.C.No.1227 of 2019
                                                                                                     and
                                                                                Crl.M.P.No.16403 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 02.09.2021

                                                             CORAM:

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                         Criminal Revision Case No.1227 of 2019
                                                           and
                                               Crl.M.P.No.16403 of 2019


                     Madan Kumar @ AVR Varshan                                     ... Petitioner

                                                             Versus
                     R.Ramya                                                       ... Respondent


                               Criminal Revision Case filed under Sections 397 and 401 of Criminal
                     Procedure Code, to set aside the judgment and decreetal order dated
                     19.062017 in M.C.No.4 of 2015 on the file of the Family Court,
                     Villupuram.


                                     For Petitioner      :      Mr.J.Pothiraj

                                     For Respondent      :      Mr.S.Baskaran




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https://www.mhc.tn.gov.in/judis/
                                                                                Crl.R.C.No.1227 of 2019
                                                                                                    and
                                                                               Crl.M.P.No.16403 of 2019



                                                         ORDER

Mr.J.Pothiraj, learned counsel for the petitioner seeks permission of

this Court to withdraw this Criminal Revision Case and he has also filed a

memo to that effect.

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

for the petitioner, this Criminal Revision Case is dismissed as withdrawn.

Consequently, connected miscellaneous petition is closed.

                                                                                          02.09.2021
                     Internet      : Yes/No
                     ms



                     To

                     The Judge,
                     Family Court,
                     Villupuram.




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https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.1227 of 2019 and Crl.M.P.No.16403 of 2019

P.VELMURUGAN, J.

ms

Crl.R.C.No.1227 of 2019 and Crl.M.P.No.16403 of 2019

02.09.2021

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