M/S.Minetech International vs Dushyant Reddy
2022 Latest Caselaw 7981 Mad

                                                                              Crl.A.Nos.841 & 844 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 18.04.2022

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                           Crl.A.Nos.841 & 844 of 2019 and
                                           Crl.MP.Nos.5120 & 5121 of 2022

                     Crl.A.No.841 of 2019

                     M/s.Minetech International,
                     No.17 North Railway Terminus Road,
                     Royapuram, Chennai 600 013
                     (rep. by R.Udayakumar, Power Agent)           ... Appellant/complainant

                                                            vs.

                     Dushyant Reddy                                     ...      Respondent

                     PRAYER: Criminal Appeal filed under Section 378 of Cr.P.C. praying to
                     set aside the judgment dated 12.09.2019 in CA.No.479 of 2018 passed by
                     the XV Additional Sessions Court, Chennai reversing the order passed in
                     CC.No.1861 of 2016 on the file of the Metropolitan Magistrate, Fast Trak
                     Court-IV, George Town, Chennai.


                                    For Appellant           : Mr.R.Rajarathinam


                                    For Respondent          : Mr.K.Udayakumar


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https://www.mhc.tn.gov.in/judis
                                                                            Crl.A.Nos.841 & 844 of 2019



                     Crl.A.No.844 of 2019

                     M/s.Minetech International,
                     No.17 North Railway Terminus Road,
                     Royapuram, Chennai 600 013
                     (rep. by R.Udayakumar, Power Agent)          ... Appellant/complainant

                                                          vs.

                     Dushyant Reddy                                   ...      Respondent

                     PRAYER: Criminal Appeal filed under Section 378 of Cr.P.C. praying to
                     set aside the judgment dated 12.09.2019 in CA.No.478 of 2018 passed by
                     the XV Additional Sessions Court, Chennai reversing the order passed in
                     CC.No.1862 of 2016 dated 16.08.2018 on the file of the Metropolitan
                     Magistrate, Fast Trak Court-IV, George Town, Chennai.


                                  For Appellant           : Mr.R.Rajarathinam


                                  For Respondent          : Mr.K.Udayakumar


                                             COMMON JUDGMENT


                                  The criminal appeals have been filed challenging the judgment

                     dated 12.09.2019 in CA.Nos.479 & 478 of 2018 passed by the XV

                     Additional Sessions Court, Chennai reversing the order passed in




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https://www.mhc.tn.gov.in/judis
                                                                        Crl.A.Nos.841 & 844 of 2019



                     CC.Nos.1861 & 1862 of 2016 dated 16.08.2018 on the file of the

                     Metropolitan Magistrate, Fast Trak Court-IV, George Town, Chennai.



                                  2. The learned counsel appearing for the appellant seeks

                     permission of this Court to withdraw the criminal appeals 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, both the criminal appeals are dismissed as

                     withdrawn. Consequently, connected miscellaneous petitions are closed.




                                                                                      18.04.2022
                                                                                        (½)

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




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https://www.mhc.tn.gov.in/judis
                                                                     Crl.A.Nos.841 & 844 of 2019




                                                                     R. PONGIAPPAN, J.

lok To

1.The learned XV Additional Sessions Judge, Chennai

2.The Metropolitan Magistrate, Fast Trak Court-IV, George Town, Chennai.

Crl.A.Nos.841 & 844 of 2019

18.04.2022

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