S.Ramamoorthy vs The State Represented By
2022 Latest Caselaw 15140 Mad

                                                                            Crl.R.C.No.1193 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.09.2022

                                                        CORAM:

                                   THE HON'BLE Mr. JUSTICE P.P.VELMURUGAN

                                                Crl.R.C.No.1193 of 2022
                                                          and
                                                Crl.M.P.No.13155 of 2022

                     S.Ramamoorthy                                                   ... Petitioner

                                                           Vs.
                     The State represented by
                     The Sub Inspector of Police,
                     Naduveerapattu Police Station,
                     Cuddalore District.                                       ... Respondent
                     Prayer:Criminal Revision Petition filed under Section 397 read with 401 of
                     Cr.P.C, to set aside the judgment of conviction passed in Crl.A.No.3 of 2022
                     dated 07.07.2022 on the file of the Principal District Judge, Cuddalore in
                     confirming the order of conviction passed by the Additional Mahila Court,
                     Cuddalore in C.C.No.89 of 2020 dated 03.01.2022 from two year simple
                     imprisonment for the alleged offences under section 326 of I.P.C and fine of
                     Rs.1,000/- in default to undergo six month simple imprisonment and all the
                     sentences of imprisonment to run concurrently.
                                     For Petitioner   : Mr.M.Rakhi

                                     For Respondent : Mr.S.Sugendran
                                                      Additional Public Prosecutor

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   Crl.R.C.No.1193 of 2022


                                                            ORDER

This Criminal Revision Petition has been filed to set aside the judgment

dated 07.07.2022 passed in Crl.A.No.3 of 2022 on the file of the Principal

District Judge, Cuddalore, confirming the order dated 03.01.2022 passed in

C.C.No.89 of 2020 on the file of the Additional Mahila Court, Cuddalore.

2. Today, when the matter is taken up for hearing, the learned counsel

appearing for the revision petitioner seeks permission of this Court to

withdraw the Criminal Revision Petition and also made an endorsement to

that effect.

3. In view of the above, the Criminal Revision Case is dismissed as

withdrawn. Consequently, connected miscellaneous petition is also closed.

09.09.2022

mfa Index:yes/No Internet:yes/No

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1193 of 2022

To

1. The Principal District Judge, Principal District Court, Cuddalore.

2.The Additional Mahila Judge, Additional Mahila Court, Cuddalore.

3. The Sub Inspector of Police, Naduveerapattu Police Station, Cuddalore District.

4. Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.1193 of 2022

P.VELMURUGAN.,J

mfa

Crl.R.C.No.1193 of 2022 and Crl.M.P.No.13155 of 2022

09.09.2022

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