S.Arunkumar vs R.Geetha
2024 Latest Caselaw 11098 Mad

Madras High Court

S.Arunkumar vs R.Geetha on 28 June, 2024

Author: M. Dhandapani

Bench: M. Dhandapani

                                                                                 Crl.A.No.841 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.06.2024

                                                     CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                               Crl.A.No.841 of 2024
                                                       and
                                              Crl.M.P.No.9311 of 2024

                     S.Arunkumar                                        ... Appellant

                                                        Vs.

                     1.R.Geetha

                     2.Minor A.Jayasree

                     3.Minor A.Gautam
                       [R2 and R3 represented by his mother
                       and natural guardian R.Geetha]                   ... Respondents

                     Prayer: Criminal Appeal filed u/s.341 of the Code of Criminal
                     Procedure, praying to call for the records dated 16.02.2024 in
                     M.P.No.784 of 2023 in M.C.No.166 of 2020 on the file of II Additional
                     Principal Family Court at Chennai and set aside the same.


                                       For Appellant : Mr.R.Radha Pandian
                                                       *****




                     Page No.1 of 2
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                                                                                     Crl.A.No.841 of 2024




                                                                          M.DHANDAPANI, J.
                                                                                                     sp

                                                     JUDGMENT

When the matter was taken up for hearing, learned counsel

appearing for the appellant sought permission of this Court to withdraw

the Criminal Appeal. An Endorsement to the said effect is also made by

the learned counsel for the petitioner in the Petition today.

2. Recording the submission of the learned counsel for the

appellant, this Criminal Appeal is dismissed as withdrawn with a liberty

to the appellant to tender apology or workout the remedy before the trial

court. Consequently, connected criminal miscellaneous petition is closed.

28.06.2024 Index : Yes / No Speaking order / Non-speaking order sp

To The II Additional Principal Family Court at Chennai.

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