G.Sundararajan vs M.H.Jeyachandran
2023 Latest Caselaw 2965 Mad

                                                                           Crl.R.C.(MD)No.64 of 2017

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 21.03.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                              Crl.R.C.(MD)No.64 of 2017


                     G.Sundararajan                                               ... Petitioner

                                                         Vs.

                     1.M.H.Jeyachandran

                     2.J.Asha

                     3.State Represented by
                       The Inspector of Police,
                       EOW-II, Madurai
                      (Crime No.11 of 2002)                                     ... Respondents

                     PRAYER : Criminal Revision filed under Section 397 r/w 401 of the
                     Criminal Procedure Code, to call for the records and set aside the
                     judgment dated 05.11.2016 made in C.A.No.15 of 2015 on the file of the
                     learned I Additional District Sessions Judge, Madurai, thereby
                     confirming the judgment dated 16.03.2015 made in C.C.No.1 of 2003 on
                     the file of the Chief Judicial Magistrate, Madurai.

                                      For Petitioner     : Mr.C.Muthusaravanan

                                      For R1 & R2        : Mr.M.Ravishankar


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               Crl.R.C.(MD)No.64 of 2017

                                            For R3           : Mr.T.Senthil Kumar,
                                                               Additional Public Prosecutor.




                                                            ORDER

The learned counsel appearing for the petitioner seeks permission

of this Court to withdraw this criminal revision petition with liberty to

file an appeal as against the acquittal. 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 revision petition is dismissed as

withdrawn with liberty to file appeal. Registry is directed to return the

original papers to the counsel. The petitioner is directed to file appeal

within a period of two weeks from the date of receipt of the entire

records.

                                                                                   21.03.2023
                     NCC                :       Yes / No
                     Index              :       Yes / No
                     Internet           :       Yes / No
                     gns

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.64 of 2017

To

1.The I Additional District Sessions Judge, Madurai.

2.The Chief Judicial Magistrate, Madurai.

3.The Inspector of Police, EOW-II, Madurai.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.64 of 2017

G.K.ILANTHIRAIYAN,J.

gns

Crl.R.C.(MD)No.64 of 2017

21.03.2023

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