Vembarasan vs K.R.S.Azhagumurugan
2024 Latest Caselaw 5082 Mad

Citation : 2024 Latest Caselaw 5082 Mad
Judgement Date : 4 March, 2024

Madras High Court

Vembarasan vs K.R.S.Azhagumurugan on 4 March, 2024

Author: R.Hemalatha

Bench: R.Hemalatha

                                                                         Crl.R.C.(MD) No.374 of 2019

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 04.03.2024

                                                         CORAM

                                  THE HON'BLE MRS.JUSTICE R.HEMALATHA

                                            Crl.R.C.(MD) No.374 of 2019

                    Vembarasan                                                   ... Petitioner

                                                           Vs.

                    K.R.S.Azhagumurugan                                          ... Respondent


                    Prayer: Criminal Revision Case filed under Sections 397(1) r/w. 401 of
                    the Code of Criminal Procedure, 1973, to call for the records and set aside
                    the Judgment dated 10.05.2019 passed in S.T.C.No.36 of 2016 on the file
                    of the learned Judicial Magistrate, Fast Track Court (Magisterial Level),
                    Pattukkottai, Thanjavur District.

                                   For Petitioner       : Mr.N.Subramani


                                                        ORDER

When this case was taken up for hearing, Mr.N.Subramani, learned

counsel for the revision petitioner sought permission of this Court to

withdraw the present Criminal Revision Case. He has also made an

endorsement to that effect.

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

2. Recording the same, this Criminal Revision Case is dismissed as

withdrawn.

04.03.2024 Index: Yes/ No Neutral Citation: Yes / No Speaking Order / Non-Speaking Order JEN

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