Senthil Kumr vs The State Represented By
2022 Latest Caselaw 6866 Mad

                                                                                  CRLR.C.No.852 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 01.04.2022

                                                          CORAM

                                  THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                CRL.R.C.No.852 of 2017


                     Senthil Kumr
                     S/o.Elango,                                             ... Petitioner

                                                             Vs

                     The State represented by
                     The Sub-Inspector of Police,
                     Chidambaram Taluk Police Station,
                     (Cr.No.189 of 2013)                                     ... Respondent

                     Prayer: Criminal Original petition is filed under Section 397 and 401 of
                     Criminal Procedure Code, against the judgment passed in C.A.No.77 of
                     2016 dated 24.04.2017 by the learned II Additional District Sessions
                     Judge, Chidambaram, confirming the judgment of conviction and
                     sentence passed in C.C.No.218 of 2013 dated 15.09.2016 by the learned
                     Judicial Magistrate No.2, Chidambaram.


                                     For Petitioner       : M/s.K.V.Sridharan

                                     For Respondent       : Mr.L.A.Damodaran
                                                            Additional Public Prosecutor

                                                                           M.NIRMAL KUMAR,J.
https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                   CRLR.C.No.852 of 2017



                                                                                                kas/dk

                                                           ORDER

The learned counsel for the revision petitioner seeks permission of

this Court to withdraw this petition and he has also made an endorsement

to that effect in the bundle.

2. In view of the above submission and the endorsement made by

the learned counsel for the petitioner, this Criminal Original Petition

stands dismissed as withdrawn.

01.04.2022

dk

To

1.The Judicial Magistrate II Chidambaram

2.The II Additional District Sessions Judge, Chidambaram

CRL.R.C.No.852 of 2017

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