D.Kannappan vs Senthil Arasu
2022 Latest Caselaw 7869 Mad

                                                                                       Crl.A.No.194 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 13.04.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                    Crl.A.No.194 of 2022


                     D.Kannappan                                        ... Appellant/Complainant

                                                              vs.

                     Senthil Arasu                                               ...      Respondent

                     PRAYER: Criminal Appeal filed under Section 378 of Cr.P.C. praying to

                     call for the records relating to order dated 30.10.2019 made in Crl.A.No.15

                     of 2019 on the file of the learned III Additional Sessions Court, Villupuram

                     @ Kullakurichi reversal of the judgment dated 28.11.2017 made in

                     CC.No.164 of 2016 on the file of the learned Judicial Magistrate, Fast Court

                     Level, Kallakurichi and set aside the same by allowing this criminal appeal.



                                    For Appellant             : Mr.N.Manoharan


                                    For Respondent            :     M/s.AL.Ganthimathi

                                                       JUDGMENT

https://www.mhc.tn.gov.in/judis Crl.A.No.194 of 2022

This criminal appeal has been filed praying to call for the

records relating to order dated 30.10.2019 made in Crl.A.No.15 of 2019 on

the file of the learned III Additional Sessions Court, Villupuram @

Kullakurichi reversal of the judgment dated 28.11.2017 made in CC.No.164

of 2016 on the file of the learned Judicial Magistrate, Fast Court Level,

Kallakurichi and set aside the same by allowing this criminal appeal.

2. The learned counsel appearing for the appellant seeks

permission of this Court to withdraw the appeal and he has also made an

endorsement to that effect.

3. In view of the endorsement made by the learned counsel

appearing for the appellant, this criminal appeal is dismissed as withdrawn.

13.04.2022 Index : Yes/No Internet : Yes/No Speaking/Non speaking order lok

https://www.mhc.tn.gov.in/judis Crl.A.No.194 of 2022

To

1.The learned III Additional Sessions Court, Villupuram @ Kullakurichi

2.The learned Judicial Magistrate, Fast Court Level, Kallakurichi

https://www.mhc.tn.gov.in/judis Crl.A.No.194 of 2022

R. PONGIAPPAN, J.

lok

Crl.A.No.194 of 2022

13.04.2022

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