G.Periyasamy vs C.Seenithevar
2022 Latest Caselaw 13309 Mad

                                                            1




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 25.07.2022

                                                       CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            Crl.M.P.(MD)No.8514 of 2022
                                                         in
                                           Crl.A.(MD) SR. No.24855 of 2022


                G.Periyasamy                                                   ... Petitioner/
                                                                                   Appellant

                                                          Vs.


                1.C.Seenithevar

                2.S.Anbuselvan                                                ...Respondents/
                                                                                 Respondents

                Prayer in Crl.M.P.(MD)No.8514 of 2022 : This Criminal Miscellaneous
                Petition filed under Section 5 of the Limitation Act, 1963, to condone the delay
                of 25 days in filing this Criminal Appeal in Crl.A.(MD)SR.No.24855 of 2022
                against the judgment passed by the learned Judicial Magistrate, Kodaikanal, in
                C.C.No.27 of 2004 dated 22.03.2016.
                Prayer in Crl.A.(MD)SR.No.24855 of 2022 : This Criminal Appeal filed under
                Section 378(4) Cr.P.C., to set aside the judgment and acquittal order dated
                22.03.2016 passed by the learned Judicial Magistrate, Kodaikanal, in C.C.No.27
                of 2004 and restore the case on its file.
                                  For Petitioner    : Mr.R.Rajaraman
https://www.mhc.tn.gov.in/judis
                                                       2

                                                                    K.MURALI SHANKAR,J.

                                                                                             csm

                                                    ORDER

When the matter is taken up for hearing today, the learned counsel

appearing for the petitioner would submit that the case in C.C.No.27 of 2004 on

the file of the learned Judicial Magistrate, Kodaikanal, is settled out of Court.

Hence, he seeks permission of this Court to withdraw this petition and he has

also made an endorsement to that effect.

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

petitioner, this Criminal Miscellaneous petition is dismissed as withdrawn.

Consequently, Crl.A.(MD)SR.No.24855 of 2022 stands rejected at the SR stage

itself.

25.07.2022 Index :yes/No Internet:yes/No csm

Crl.M.P.(MD)No.8514 of 2022 in Crl.A.(MD) SR. No.24855 of 2022

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