Nivashini Mohan vs R.Nivendran
2023 Latest Caselaw 4769 Mad

                                                                1

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 25.04.2023

                                                             CORAM:

                                     THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                    Crl.R.C.No.934 of 2019


                     Nivashini Mohan                                                ...Petitioner
                                                               -Vs-
                     1.R.Nivendran
                     2.D.Ravichandran
                       The then Zonal Deputy Tahsildar
                       Sholinganallur Taluk Office,
                       Chemmancherry,
                       Chennai - 600 109.

                        at present working as
                        Special Deputy Collector (Stamps),
                        Salem District.                                             ...Respondents

                                  This Criminal Revision Petition is filed under Section 401 read with
                     Section 397 of Cr.P.C. praying to set aside the order dated 02.08.2019
                     made in C.M.P.No.2347 of 2019, on the file of the learned Judicial
                     Magistrate, Alandur.



                                        For Appellant     : Mr.C.T.Mohan


                                                             *******




https://www.mhc.tn.gov.in/judis
                                                               2

                                                                           RMT.TEEKAA RAMAN,J.,


                                                                                                nvi

                                                          JUDGMENT

When the criminal revision petition is taken up for hearing, the

learned counsel appearing for the petitioner seeks permission of this

Court to withdraw the criminal revision petition and he has also made an

endorsement to that effect.

2 Recording the submissions made on behalf of the petitioner

and the endorsement, this criminal revision petition is dismissed as

withdrawn.

                                                                           25.04.2023

                     nvi

                     Index            : Yes/No


                     To

The then Zonal Deputy Tahsildar Sholinganallur Taluk Office, Chemmancherry, Chennai - 600 109. at present working as Special Deputy Collector (Stamps), Salem District.

Crl.R.C.No.934 of 2019

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