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Karthikeyan vs Chandramohan
2022 Latest Caselaw 11602 Mad

Citation : 2022 Latest Caselaw 11602 Mad
Judgement Date : 30 June, 2022

Madras High Court
Karthikeyan vs Chandramohan on 30 June, 2022
                                                                        Crl.A.SR.No.28487 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 30.06.2022

                                                    CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                            Crl.A.SR.No.28487 of 2020

                     Karthikeyan                                     ... Appellant

                                                        Versus

                     1.Chandramohan

                     2.Jeyachandran

                     3.Sivaranjan

                     4.Gavaskar

                     5.Sivaprakasam

                     6.Jayasankar

                     7.Ramesh

                     8.The Inspector of Police,
                       Thalai Nyayiru Police Station,
                       Nagapattinam District.                        ... Respondents


                     Prayer: Criminal Appeal is filed under Section 372 of Cr.P.C., against
                     the order of acquittal passed in S.C.No.192 of 2017 dated 25.10.2019 by
                     the Assistant Sessions Judge, Nagapattinam.


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                Crl.A.SR.No.28487 of 2020




                                        For Appellant     : Mr.K.C.Karl Marx.


                                                        JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal. He has also made an endorsement in the

appeal to that effect.

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

appellant, this Criminal Appeal SR.No.28487 of 2020 is dismissed as

withdrawn.

30.06.2022

ssn

https://www.mhc.tn.gov.in/judis Crl.A.SR.No.28487 of 2020

To

1. The Assistant Sessions Judge, Nagapattinam.

2. The Inspector of Police, Thalai Nyayiru Police Station, Nagapattinam District.

3. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.A.SR.No.28487 of 2020

D.BHARATHA CHAKRAVARTHY, J.,

ssn

Crl.A.SR.No.28487 of 2020

30.06.2022

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

 
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