N.Sivakumar vs Subramanian
2023 Latest Caselaw 4084 Mad

                                                                      Crl.O.P.(MD)No.21604 of 2022



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 11.04.2023

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                          Crl.O.P.(MD)No.21604 of 2022
                                                       in
                                          Crl.A(MD)No.SR 42739 of 2022

                     N.Sivakumar                                               ... Petitioner
                                                       Vs.

                     Subramanian                                              ... Respondent


                     PRAYER in Crl.O.P.(MD)No.21604 of 2022 : Criminal Original Petition
                     filed under Section 378(4) of Criminal Procedure Code, to grant special
                     leave to file an appeal against the judgment of acquittal, dated
                     28.10.2022 passed by the learned Judicial Magistrate Court, Manapparai,
                     Tiruchirappalli, in S.T.C.No.347 of 2021.


                     PRAYER in Crl.A.(MD)No.SR42379 of 2022 : Criminal Appeal filed
                     under Section 378(3) of Criminal Procedure Code, to call for the records
                     and to set aside the judgment and acquittal order in S.T.C.No.347 of
                     2021, dated 28.10.2022 passed by the learned Judicial Magistrate Court,
                     Manapparai, Tiruchirappalli.



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P.(MD)No.21604 of 2022



                                         For Petitioner      : Mr.Karunanithi

                                         For Respondent      : Mr.P.Ganapathi Subramanian


                                                           ORDER

When the matter is taken up for hearing today (i.e.,11.04.2023),

the learned counsel for the petitioner seeks permission of this Court to

withdraw this petition and he has also made an endorsement to that

effect. Permission is granted.

2. In view of the endorsement made by the learned counsel for the

petitioner, this Criminal Original Petition is dismissed as withdrawn.

Consequently, Criminal Appeal is rejected at the SR stage of itself.

                                                                                   11.04.2023

                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     das

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.21604 of 2022

To

1.The Judicial Magistrate Court, Manapparai, Tiruchirappalli.

2.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.21604 of 2022

K.MURALI SHANKAR,J.

das

order made in Crl.O.P.(MD)No.21604 of 2022 in Crl.A(MD)No.SR 42739 of 2022

Dated: 11.04.2023

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