T. Poonkodi vs S. Sreemathy
2024 Latest Caselaw 19610 Mad

Madras High Court

T. Poonkodi vs S. Sreemathy on 18 October, 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 18.10.2024

                                                               CORAM

                                    THE HON'BLE MR. JUSTICE M. NIRMALKUMAR

                                         CRIMINAL REVISION CASE No. 968 of 2023

                     T. Poonkodi                                                  ..Petitioner

                                                                Vs.

                     1.           S. Sreemathy
                     2.           G. Sundar                                       ..Respondents


                     Prayer:           Criminal Revision Petition as against the judgment dated

                     27.01.2023 passed in C.C. No. 7120 of 2016 on the file of Fast Track Court

                     I, Metropolitan Magistrate, Allikulam, Egmore, Chennai and praying to

                     enhance the sentence and fine to the accused and award compensation to the

                     petitioner.

                                              For Petitioner     ::    Mr.T.A. Narendran

                                              For Respondent     ::    Mr.C.V.Kumar




https://www.mhc.tn.gov.in/judis
                                                                          M. NIRMALKUMAR,J.

                                                                                               nv

                                                         ORDER

Learned counsel for the petitioner seeks permission of this

Court to withdraw the criminal revision and he has also made an

endorsement to that effect.

2. In view of the permission sought and endorsement made, the

criminal revision petition is dismissed as withdrawn.

18.10.2024

nv

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