A.G.Raj Mohammed vs State Rep. By
2023 Latest Caselaw 5531 Mad

                                                                           Crl.R.C(MD)No.455 of 2018



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Date : 06.06.2023

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                         Crl.R.C.(MD)No.455 of 2018


                     A.G.Raj Mohammed                           ... Petitioner/PW-1

                                                         vs.
                     1.State Rep. by
                       The Inspector of Police,
                       Kumbakonam West Police Station,
                       Kumbakonam, Thanjavur District.
                       (Crime No.236 of 2013)                  ... 1st Respondent/Respondent/
                                                                          Complainant

                     2.Baskar                             ... 2nd Respondent/Appellant/A1

                     PRAYER : This Criminal Revision is filed under Section 397(1) r/w 401
                     of Cr.P.C. to call for the records and set aside the Judgment dated
                     09.11.2017 in Crl.A.No.28 of 2016 on the file of the learned Additional
                     District and Sessions Judge (FTC), Kumbakonam, Thanjavur District and
                     restore the conviction and sentence imposed upon the second respondent
                     herein in S.C.No.35 of 2015 on the file of the learned Chief Judicial
                     Magistrate, Thajavur at Kumbakonam by Judgment dated 20.04.2016.
                                       For Petitioner : Mr.K.Veilmuthu

                                       For R1        : Mr.M.Vaikkam Karunanithi
                                                       Government Advocate (Crl. side)

                                       For R2         : Mr.M.Karunanithi


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                                                                                   Crl.R.C(MD)No.455 of 2018



                                                         JUDGMENT

The learned counsel appearing for the writ petitioner has circulated

a letter dated 02.06.2023 seeking permission of this Court to withdraw

this petition. Accordingly, the matter appeared today under the caption

"for withdrawal".

2.In view of the above, these writ petition is dismissed as

withdrawn. No costs. Consequently, the connected miscellaneous

petition is closed.

06.06.2023

sji

NCC : Yes/No Index: Yes/No Internet: Yes/No To

1.The Additional District and Sessions Judge (FTC), Kumbakonam, Thanjavur District.

2.The Chief Judicial Magistrate, Thajavur at Kumbakonam.

3.The Inspector of Police, Kumbakonam West Police Station, Kumbakonam, Thanjavur District.

4.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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

Crl.R.C(MD)No.455 of 2018

G.K.ILANTHIRAIYAN , J.

sji

Crl.R.C.(MD)No.455 of 2018

06.06.2023

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