A.P.Krishnamurthy vs A.Baskar
2022 Latest Caselaw 9563 Mad

                                                                                         Crl.A.No.22 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.06.2022

                                                        CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.A.No.22 of 2019

                A.P.Krishnamurthy                                        ... Appellant

                                                          Versus

                A.Baskar                                           ... Respondent

                Prayer: Criminal Appeal filed under Section 378 of Criminal Procedure Code,
                to call for the entire records pertaining to the judgment passed by the II
                Additional District and Sessions Court, Erode in Crl.A.No.210 of 2018 vide its
                order, dated 19.09.2018 and set aside the same.


                                   For Appellant     : M/s.Swarnam J Rajagopalan

                                   For Respondent    : Mr.V.S.Senthil Kumar

                                                   JUDGMENT

The learned Counsel for the appellant seeks permission of this Court to

withdraw the appeal. Accordingly, the present Criminal Appeal is dismissed as

withdrawn. Consequently, Crl.M.P.No.520 of 2019 is closed.

07.06.2022 Index : yes/no Speaking order/Non-speaking order

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

Crl.A.No.22 of 2019

grs D.BHARATHA CHAKRAVARTHY. J.,

grs

Crl.A.No.22 of 2019

07.06.2022

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