P. Sivakumar vs Radhika
2022 Latest Caselaw 14528 Mad

                                                                                   Crl.O.P.No.24682 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 16.08.2022

                                                           CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                Crl.O.P.No.24682 of 2019
                                                          and
                                           Crl.M.P.Nos.13137 & 13138 of 2019

                     P. Sivakumar                                                ... Petitioner


                                                             Vs.


                     Radhika                                                     ... Respondent

                     Prayer: Criminal Original Petition is filed under section 482 of Cr.P.C., to
                     call for the records in C.C.No.213 of 2017 pending on the file of Additional
                     Mahila Court, Egmore and quash the same.


                                     For Petitioner      : Mr. P. Anandan
                                                           for M/S. Majestic Law Firm

                                     For Respondent      : No Appearance




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       Crl.O.P.No.24682 of 2019




                                                           ORDER

In earlier occasion on 12.08.2022, this Court passed the following

order:-

The petitioner has filed quash petition alleging that the factum of his begamy marriage has already been subject matter of C.C.No.335 of 2014 and he has been acquitted vide order dated 03.11.2015. Hence, he pleaded that he cannot be prosecuted for the same offence twice.

However, the learned counsel for the petitioner is unable to produce the order copy mentioned in the grounds.

For production of the said order copy, call the matter on 16.08.2022 under the caption “for orders”.

2. Today, the learned counsel for the petitioner states that he is

not able to get the judgment copy and seeks liberty to withdraw this original

petition.

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24682 of 2019

3. Recording the same, this criminal original petition is dismissed

as withdrawn. Consequently, connected miscellaneous petitions are closed.

16.08.2022

AT Internet : Yes Index : Yes/No Speaking / Non-speaking

https://www.mhc.tn.gov.in/judis Crl.O.P.No.24682 of 2019

Dr.G.JAYACHANDRAN,J.

AT

To The Additional Mahila Court, Egmore.

Crl.O.P.No.24682 of 2019 and Crl.M.P.Nos.13137 & 13138 of 2019

16.08.2022

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