R.Ravi vs J.Suresh
2022 Latest Caselaw 1861 Mad

                                                                                      Crl.O.P.No.19858 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated: 04.02.2022

                                                             CORAM

                                    THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                                  Crl. O.P. No.19858 of 2018
                                            and Crl.M.P.Nos.10557 & 10558 of 2018

                     R.Ravi                                                             ...Petitioner

                                                              Versus
                     J.Suresh                                                           ...Respondent

                     PRAYER : Criminal Original Petition filed under Section 482 of Criminal
                     Procedure Code, praying to call for the records in C.C.No.6718/2016 pending
                     on the file of XX Metropolitan Magistrate's Court, Ripon Building, Chennai-3
                     and quash the same.

                                            For Petitioner     : M/s.R.Balakrishnan

                                            For Respondent     : No appearance


                                                         ORDER

Today, when the matter is taken up for hearing, learned Counsel

appearing for the petitioner seeks permission of this Court to withdraw this

Criminal Original Petition.

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.19858 of 2018

2. In view of the submission made by the learned counsel for the

petitioner, this Criminal Original Petition is dismissed as withdrawn.

Consequently connected miscellaneous petitions are closed.

3. At this juncture, the learned counsel appearing for the petitioner seeks

indulgence of this Court to grant an order dispensing with the personal

appearance of the petitioner. Accordingly, the personal appearance of the

petitioner before the trial Court is dispensed with, except for receipt of copies,

answering the charges, questioning under Section 313 Cr.P.C., passing of

judgment, or on any other date as may be required by the trial Court.

04.02.2022

Index : Yes / No Internet: Yes Speaking/non speaking order

nr/msv

To

The XX Metropolitan Magistrate's Court, Ripon Building, Chennai-3

Page No:2/3

https://www.mhc.tn.gov.in/judis Crl.O.P.No.19858 of 2018

N. SATHISH KUMAR, J

nr/msv

Crl. O.P. No.19858 of 2018 and Crl.M.P.No.10557 & 10558 of 2018

04.02.2022

Page No:3/3

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