S.Ashokan vs Chandrasekaran
2022 Latest Caselaw 9727 Mad

                                                                                Crl.R.C.No.739 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 09.06.2022

                                                     CORAM

                    THE HONOURABLE Mr.JUSTICE D.BHARATHA CHAKRAVARTHY

                                               Crl.R.C.No.677 of 2019
                                             and Crl.M.P.No.9437 of 2019

                   S.Ashokan                                     ..         Petitioner

                                                          Vs.

                   Chandrasekaran                                ..         Respondent

                   Prayer :Criminal Revision Petition filed under Section 397 & 401 of Cr.P.C.,
                   praying to set aside the judgment of C.A.No.19/2017 dated 12.07.2017 on the
                   file of the Principal Sessions Judge, Namakkal by remanding the matter to
                   the trial Court in the criminal appeal filed against judgment dated 24.03.2017
                   passed in STC.No.3/2011 on the file of Judicial Magistrate-II, Namakkal and
                   to allow the above Criminal Revision.


                                        For Petitioner    : Ms.Jeevitha
                                                            for Mr.R.Nalliyappan

                                                         ORDER

The learned counsel appearing on behalf of the petitioner seeks permission of

this Court to withdraw the revision and she has made an endorsement to that

effect in the case bundle.

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

Crl.R.C.No.739 of 2020

D.BHARATHA CHAKRAVARTHY

ds

2. Recording the submission made by the learned counsel and the

endorsement so made, this revision is dismissed as withdrawn. The

connected miscellaneous petition stands closed.

09.06.2022

Index : Yes / No Internet : Yes / No Speaking order / Non-speaking order

ds

To:

1.The Principal District Judge Namakkal.

2.The Judicial Magistrate No.II Namakkal.

Crl.R.C.No.677 of 2019

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