Veeraputhiran vs Leitwind Sriram Manufacturing ...
2022 Latest Caselaw 15400 Mad

                                                            1                Crl.A(MD)No.165 of 2022

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     Date : 15.09.2022

                                                            CORAM


                                    THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                 Crl.A(MD)No.165 of 2022


                     Veeraputhiran                               : Appellant/Complainant

                                                             Vs.

                     1.Leitwind Sriram Manufacturing Ltd.,
                       Its General Manager,
                       18/3, IV Floor, Sigapiachi Building,
                       Rukmani Lakshmipathy Road,
                       Egmore, Chennai-08.

                     2.R.Gomathi,
                       Authorized Signatory of
                       M/s.Leitwind Sriram Manufacturing Ltd.,
                       18/3, IV Floor, Sigapiachi Building,
                       Rukmani Lakshmipathy Road,
                       Egmore, Chennai-08.

                     3.V.K.Krishnan,
                       Executive Director and another Authorized Signatory of
                       M/S.Leitwing Sriram Manufacturing Ltd,
                       18/3, IV Floor, Sigapiachi Building,
                       Rukmani Lakshmipathy Road,
                       Egmore, Chennai-08.
                                                : Respondents/Accused No.1,3&4


                     Prayer:          Criminal     Appeal       filed     under   378(3)    of    the
                     Criminal         Procedure     Code,    to    call    for    the   records   and
                     allow the appeal by reversing the judgment of the learned
                     Judicial Magistrate, Alangulam, Tenkasi District, made in
                     S.T.C.No.1186 of 2017 dated 30.09.2020.



https://www.mhc.tn.gov.in/judis
                                                         2             Crl.A(MD)No.165 of 2022


                                  For Appellant      :       Mr.B.Jeyakumar

                                  For Respondents    :       No Appearance



                                                    JUDGMENT

The learned counsel appearing for the appellant

seeks leave to withdraw this petition and he has also

made an endorsement to that effect.

2. In view of the same, this Criminal Appeal is

dismissed as withdrawn.

15.09.2022

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

dss

To

The Judicial Magistrate, Alangulam, Tenkasi District.

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

G.ILANGOVAN,J.,

dss

Crl.A(MD)No.165 of 2022

15.09.2022

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