J.Velusamy vs The Inspector Of Police
2023 Latest Caselaw 63 Mad

                                                                                       Crl.R.C.No.449 of 2020


                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 02.01.2023

                                                             Coram:

                                    THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                                Criminal Revision Case.449 of 2020


                     J.Velusamy                                                      ... Petitioner
                                                               Vs.
                     The Inspector of Police,
                     Suramangalam Police Station,
                     Salem.                                                          ... Respondent


                     Prayer: Criminal Revision filed under Section 397 and 401 of Criminal
                     Procedure Code, praying to set aside the Judgment dated 06.12.2017 made in
                     C.C.No.217 of 2015 on the file of the learned Judicial Magistrate Court
                     No.II, Salem and declare as Hon'ble Acquittal.
                                        For Petitioners      : Mr.N.Anand

                                        For Respondent       : Mr.R.Murthi
                                                               Government Advocate (Crl side)
                                                               ****

                                                            ORDER

This Criminal Revision case has been filed to set aside the Judgment

dated 06.12.2017 made in C.C.No.217 of 2015 on the file of the learned

Judicial Magistrate Court No.II, Salem and declare as Hon'ble Acquittal.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.449 of 2020

2. When the matter is taken up, the learned counsel for the petitioner

seeks permission of this Court to withdraw this case. He has also made an

endorsement to that effect in the court record.

3. In view of the above submission, this Criminal Revision case is

dismissed as withdrawn.

02.01.2023

gd

To

1.The Judicial Magistrate Court No.II, Salem

2.The Inspector of Police, Suramangalam Police Station, Salem.

https://www.mhc.tn.gov.in/judis Crl.R.C.No.449 of 2020

P.VELMURUGAN,J.

gd

Criminal Revision Case.449 of 2020

02.01.2023

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