J.Revathi vs S.Sivakumar
2023 Latest Caselaw 9921 Mad

                                                                                Crl.A.No.860 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 08.08.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 Crl.A.No.860 of 2023

                     J.Revathi                                                ... Appellant
                                                          Vs.

                     S.Sivakumar                                              ... Respondent

                     Prayer : Criminal Appeal filed under Section 378 of the Criminal
                     Procedure Code, to set aside the order of acquittal dated 29.09.2022 in
                     S.T.C.No.2013 of 2016 on the file of the Judicial Magistrate No.1,
                     Pollachi.


                                            For Appellant : Mr.Vikramkumar.P


                                                     JUDGMENT

When the matter is taken up for admission today, the learned

counsel for the appellant sought permission of this Court to withdraw

this Criminal Appeal. He also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis Crl.A.No.860 of 2023

R. HEMALATHA, J.

vum

2. In view of the submission and endorsement made by the

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

withdrawn.

08.08.2023

Index: Yes/No Speaking/Non-Speaking order vum

To

1. The Judicial Magistrate No.1, Pollachi.

2. The Section Officer, Criminal Section, Madras High Court, Chennai.

Crl.A.No.860 of 2023

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