N.Selvam vs Banu Priya
2022 Latest Caselaw 265 Mad

                                                                                  Crl.R.C.No.1242 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.01.2022

                                           CORAM :
                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.R.C.No.1242 of 2014

                1.N.Selvam

                2.Pappathi

                3.Prabakaran                                                          .. Petitioners

                                                            Versus

                Banu Priya                                        .. Respondent


                Prayer : Criminal Revision Case is filed under Section 397 and 401 of Cr.P.C.,
                against the judgment, dated 08.07.2014, passed in C.A.No.141 of 2013, by the
                learned II Additional Sessions Judge, Salem, confirming the order, dated
                05.07.2013, passed in C.M.P.No.2396 of 2012, by the learned Judicial
                Magistrate No.I, Attur and to set aside the judgment passed in C.A.No.141 of
                2013, dated 08.07.2014, by the learned II Additional Sessions Judge, Salem.

                                   For Petitioner      : Mr.K.V.Sridharan

                                   For Respondent      : No Appearance

                                                           ORDER

Today, when the matter came up for hearing, Mr.K.V.Sridharan, learned

Counsel for the petitioners, who has appeared virtually, submitted that his

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

Crl.R.C.No.1242 of 2014

clients are not pressing this Revision Case.

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

Crl.R.C.No.1242 of 2014

D.BHARATHA CHAKRAVARTHY, J.

grs

2. Hence, this Criminal Revision Case i.e., Crl.R.C.No.1242 of 2014 is

dismissed as withdrawn.

05.01.2022

Index : yes/no Speaking/Non-Speaking order grs

To

1.The II Additional Sessions Judge, Salem.

2.The Judicial Magistrate No.I, Attur.

Crl.R.C.No.1242 of 2014

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