K. Venkatesan … Complainant / vs K. Sankari ... Accused /
2023 Latest Caselaw 7366 Mad

                                                                                    Crl. A. No. 562 of 2015

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 30.06.2023

                                                         CORAM

                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                                Crl. A. No. 562 of 2015
                                             and Crl. M.P. No. 2012 of 2016

                K. Venkatesan                                            … Complainant / Appellant

                                                           -vs-

                K. Sankari                                                   ... Accused / Respondent

                Prayer:- Criminal Appeal filed under Section 378 of Criminal Procedure Code,
                praying to set aside the Judgment dated 08.04.2015 in Criminal Appeal No. 181
                of 2012 on the file of I Additional District and Sessions Judge, Vellore, Vellore
                District whereby confirming the Judgment dated 15.06.2012 of the Judicial
                Magistrate (FTC), Vellore District was confirmed and consequently allow the
                complaint in C.C. No. 714 of 2011.

                                   For Appellant           : Mr. K.V.Sundararajan

                                   For Respondent          : No appearance

                                                     JUDGMENT

Learned Counsel for the Appellant, on instructions, states that after the

filing of the Criminal Appeal, the matter has been amicably resolved between

the parties and as such, he seek permission of the Court to withdraw this

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

Crl. A. No. 562 of 2015

Criminal Appeal and he has made an endorsement to that effect in the court

record.

In view of the same, the Criminal Appeal is dismissed as withdrawn. No

costs. Consequently, the connected Miscellaneous Petition is closed.

30.06.2023 skr

Index: Yes/No Neutral Citation: Yes/No Note: Issue order copy by 07.07.2023.

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

Crl. A. No. 562 of 2015

P.D. AUDIKESAVALU, J.

skr

Crl. A. No. 562 of 2015

30.06.2023

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