Ravindranath Sharma vs Raveendranath
2023 Latest Caselaw 8833 Mad

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                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 21.07.2023

                                                           CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                               Crl.O.P No.15120 of 2023

                Ravindranath Sharma
                S/o.Viswanatha Iyer                                  ..   Petitioner/Appellant/Accused

                                                     vs.
                Raveendranath
                Proprietor of Shilpa Enterprises
                No.6, Old No.20, First Floor
                Ayyavu Colony,Aminjikarai
                Chennai 600 029.                                ..Respondent/Respondent/Complainant

                PRAYER: Criminal Original Petition filed under Section 482 of the Code of
                Criminal Procedure, to compromise and compound the offence and to set aside
                the judgment of the XV Additional District and Sessions Judge, Chennai in
                Crl.A.No.396 of 2017 and Crl.A.No.397 of 2017 dated 30.11.2018 confirming
                the conviction under Section 138 of the Negotiable Instruments Act and
                sentence of one year simple imprisonment and compensatin of Rs.26,96,780/-
                common order passed by the learned Metropolitan Magistrate, Fast Track Court
                No.II, Egmore, Allikulam, Chennai by the judgment dated 22.11.2017 in
                C.C.No.13606 of 2008 and C.C.No.13607 of 2008.

                                        For Petitioner      : Mr.John Sathiyan
                                                              Senior Counsel
                                                              for Mr.P.Divakar

                                        For Respondent      : Mr.S.Baskaran
https://www.mhc.tn.gov.in/judis
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                                                                  N. ANAND VENKATESH,. J.
                                                                                     KP



                                                    ORDER

Learned counsel appearing for the petitioner seeks permission of this

Court to withdraw the Criminal Original Petition and he has also made an

endorsement to that effect.

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

the petitioner, this Criminal Original Petition is dismissed as withdrawn.

                                                                                      21.07.2023
                Index      : Yes/No
                Internet   : Yes/No

Speaking Order/Non-Speaking Order KP

To

1. XV Additional District and Sessions Judge, Chennai.

2. Metropolitan Magistrate, Fast Track Court No.II, Egmore, Allikulam, Chennai

3.The Public Prosecutor High Court, Madras.

Crl.O.P No.15120 of 2023

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