S.Karthik vs P.Balasubramaniam
2022 Latest Caselaw 15631 Mad

                                                                                     Crl.A.No.50 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.09.2022

                                                         CORAM:

                                     THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                                    Crl.A.No.50 of 2019

                     S.Karthik                                                ... Appellant
                                                             ..vs..

                     P.Balasubramaniam                                        ... Respondent

                           Criminal Appeal filed under Section 378(4) Cr.P.C to set aside the
                     judgment of the learned I Additional Sessions Judge, Tiruppur in
                     C.A.No.50 of 2017 dated 25.09.2018 reversing the judgment of
                     conviction passed by the learned Judicial Magistrate's Court (FTC)
                     Tiruppur in C.C.No.260 of 2014 dated 20.04.2017 and convict the
                     accused and further grant compensation to the complainant under Section
                     357 Cr.P.C.

                                       For Appellant     :        Mr.AV.Arumugam

                                       For Respondent    :        Mr.G.Karthikeyan

                                                     JUDGMENT

The learned counsel for the appeallant seeks permission of this

Court to withdraw this appeal and he has also made an endorsement to

that effect.

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2. Recording the above submission and endorsement made by the

learned counsel for the appellant, this Criminal Appeal is dismissed as

withdrawn.

21.09.2022

Index: Yes/No Speaking Order/Non-Speaking Order ms

To

1. The I Additional Sessions Judge, Tiruppur.

2.The Judicial Magistrate's Court (FTC) Tiruppur.

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P.VELMURUGAN, J.

ms

Crl.A.No.50 of 2019

21.09.2022

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