Madras High Court

Kumar Yarn Stores vs Surans Traders By Partner on 9 July, 2025

    2025:MHC:1621
                                                                CRL A Nos.535 & 536 of 2012
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 09-07-2025
                                                            CORAM
                  THE HONOURABLE MR.JUSTICE D.BHARATHACHAKRAVARTHY


                                                CRL A NO. 536 of 2012
                                                               AND
                                              CRL A NO. 535 OF 2012


            Crl.A.No.536 of 2012
            Kumar Yarn Stores
                                                                                         Appellant(s)
                                                                 Vs
            1.Surans Traders By Partner
            K.K.Ramalingam S/o.C.K.Kandasamy Mudaliar Old No.24, 43,
            Park Road, Erode

            2.K.K.Ramalingam

            3.R.Sukumar

            4.R.Anand

                                                                                        Respondent(s)
            CRL A NO. 535 of 2012


            Rajeswari Yarns Stores
                                                                                         Appellant(s)
                                                                 Vs
            1.Surans Traders By Partner
            K.K.Ramalingam

            S/o.C.K.Kandasamy Mudaliar

            Old No.24, N.No.43, Park Road, Erode

            2.K.K.Ramalingam

            3.R.Sukumar




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 11/07/2025 03:19:26 pm )
            4.R.Anand Respondent(s)




            PRAYER in Crl.A.No.535 of 2012:- This petition is filed under Section 378 of Cr.P.C.,

            pleased to set aside the judgment in C.C.No.102 of 2002 dated 18.04.2012 on the file of the

            learned Judicial Magistrate No.II, Erode.


            PRAYER in Crl.A.No.535 of 2012:- This petition is filed under Section 378 of Cr.P.C.,

            pleased to set aside the judgment in C.C.No.103 of 2002 dated 18.04.2012 on the file of the

            learned Judicial Magistrate No.II, Erode.


            In Both Crl.A's

            For Appellant(s):
                             Mr.R.Karthikeyan
            For Respondent(s):
                             Mr.S.R.Raja for
                             M/s.Om Sai Ram Associates

                                  For R1 To R4

                                              COMMON ORDER

The learned counsel for the appellant has submitted a letter to withdraw the above Criminal

Appeals. The same is taken on record. The learned counsel also made an endorsement to that

effect. In view thereof, the Criminal Appeals are dismissed as withdrawn.

09-07-2025 ep

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:19:26 pm ) To The Judicial Magistrate No.2, Erode.

CRL A NO. 536 of 2012 AND CRL A NO. 535 OF 2012

https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 03:19:26 pm )