P.Murugan vs State Rep. By
2023 Latest Caselaw 8542 Mad

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 18.07.2023

                                                            Coram:

                                         The Hon'ble Mr.Justice V.SIVAGNANAM

                                                 Crl.O.P.No.25231 of 2021
                                               and Crl.M.P.No.13962 of 2021

                     P.Murugan
                                                                                     ...Petitioner

                                                            Versus

                     1.State Rep. by
                       The Inspector of Police,
                       W-4, All Women Police Station,
                       Kilpauk, Chennai – 600 010.

                     2.B.Malathi
                                                                                  ...Respondents

                                    This Criminal Original Petition is filed under Section 482 of
                     Cr.P.C praying to call for the records and quash the same in
                     S.C.No.264 of 2019 pending on the file of Additional Mahila Court at
                     Egmore, Chennai – 600 009.

                                  For Petitioners       :      Mr.K.Rajendiran


                     1/4


https://www.mhc.tn.gov.in/judis
                                  For Respondent – 1   :     Mr.V.J.Priyadarsana,
                                                             Government Advocate (Crl.Side)

                                  For Respondent – 2   :     Not ready



                                                           ORDER

Today, when the matter was taken up for hearing, the learned

Government Advocate (Crl.Side) appearing for the first respondent

submitted that the learned Sessions Judge (Mahila Court), City Civil

and Sessions Court, Chennai vide judgment dated 29.09.2022 disposed

of the case in S.C.No.264 of 2019 and acquitted the petitioner/accused

under Section 235(1) of Cr.P.C.

2. The above submission made by the learned Government

Advocate (Crl.Side) has been fairly conceded by the petitioner's

counsel. Therefore, the learned counsel for the petitioner sought the

permission of this Court to withdraw the present criminal original

https://www.mhc.tn.gov.in/judis petition and he has also made an endorsement to that effect in the

petition.

3. Recording the submissions so made by the learned counsel on

either side, this criminal original petition is dismissed as withdrawn.

Consequently, connected miscellaneous petition is closed.

18.07.2023 mrr

To

1.The Inspector of Police, W-4, All Women Police Station, Kilpauk, Chennai – 600 010.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis V.SIVAGNANAM, J.

mrr

Crl.O.P.No.25231 of 2021

18.07.2023

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