C.Selvaraj vs K.S.Ravichandrika
2023 Latest Caselaw 5894 Mad

                                                                               Crl.A.No.365 of 2020



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 09.06.2023

                                                         CORAM :

                                  THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN

                                                 Crl.A.No.365 of 2020

                     C.Selvaraj                                                      .. Appellant

                                                             Vs.

                     K.S.Ravichandrika                                               ..Respondent


                     PRAYER : Criminal Appeal has been filed under sections 378(4) of
                     Criminal Procedure Code to call for the records in Criminal Appeal
                     No.309 of 2018 on the file of III Additional District and Sessions Judge,
                     Coimbatore and set aside the order dated 12.12.2019, acquitting the
                     respondent herein of the offence under Section 138 of N.I.Act and
                     consequently, restore the judgment passed by the Judicial Magistrate,
                     Fast Track Court No.1, Magisterial Level at Coimbatore in C.C.No.506 of
                     2014 by a judgment dated 10.07.2018.


                                     For Appellant       :     Mr.K.Balasubramaniam

                                     For Respondent      :     Mr.K.S.Karthik Raja




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.A.No.365 of 2020



                                                                     Dr.G.JAYACHANDRAN, J.

                                                                                                 rpl
                                                         JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw the Criminal Appeal and has also made an

endorsement to that effect.

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

counsel for the appellant, this Criminal Appeal is dismissed as

withdrawn.

09.06.2023

Internet : Yes/No Index: Yes/No

rpl

To

1.The III Additional District and Sessions Judge, Coimbatore

2.The Judicial Magistrate, Fast Track Court No.1, Magisterial Level, Coimbatore.

Crl.A.No.365 of 2020

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