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Balasubramani vs M.R.Lakshmi
2023 Latest Caselaw 14152 Mad

Citation : 2023 Latest Caselaw 14152 Mad
Judgement Date : 1 November, 2023

Madras High Court
Balasubramani vs M.R.Lakshmi on 1 November, 2023
                                                                              Crl.A.(MD).No.301 of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                     DATED: 01.11.2023
                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VADAMALAI

                                               Crl.A.(MD).No.301 of 2022
                                                          and
                                              Crl.M.P(MD).No.5246 of 2022


                     Balasubramani                                        ... Appellant


                                                         Vs.

                     1.M.R.Lakshmi
                     2.S.Ezhil
                     3.Ravindran
                     4.Sornamani                                        ... Respondents



                     PRAYER: Criminal Appeal filed under Section 341 of Criminal Procedure
                     Code, to call for the records relating to the order dated 24.02.2022 made in
                     Cr.M.P.No.2193 of 2021 in S.T.C.No.138 of 2017 on the file of the Judicial
                     Magistrate, Lalgudi and set aside the same as illegal.


                                   For Appellant     : Mr.J.Karthikeyan
                                                       for M/s.Gandhi Associates
                                   For Respondents   : Mr. N.Ananda kumar



                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                              Crl.A.(MD).No.301 of 2022



                                                        JUDGMENT

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant seeks permission of this Court to withdraw this

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appearing for the appellant, this Criminal Appeal is dismissed as withdrawn.

Consequently, the connected miscellaneous petition is closed.




                                                                                     01.11.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes/No
                     tta


                     To

The Judicial Magistrate, Lalgudi.

https://www.mhc.tn.gov.in/judis Crl.A.(MD).No.301 of 2022

P.VADAMALAI, J.

tta

Order made in Crl.A.(MD).No.301 of 2022

01.11.2023

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

 
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