A.Murugan vs G.Sathish Kumar
2025 Latest Caselaw 6694 Mad

Madras High Court

A.Murugan vs G.Sathish Kumar on 2 September, 2025

                                                                                        CRL.R.C.(MD)No.1362 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 02.09.2025

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE SHAMIM AHMED

                                           CRL.R.C.(MD)No.1362 of 2023

                     A.Murugan                                              ... Petitioner

                                                               vs.
                     G.Sathish Kumar                                        ... Respondent

                     PRAYER: Criminal Revision Petition is filed under Section 397 r/w 401
                     of Code of Criminal Procedure to call for the records and set aside the
                     impugned judgment, dated 03.08.2022 passed by the Special Court for
                     Trial of N.I. Act Cases, Tirunelveli in S.T.C.No.373 of 2019 and to
                     restore the complaint filed by the revision petitioner before the Special
                     Court for Trial of N.I. Act Cases, Tirunelveli.

                                     For Petitioner      :Mr.H.Mohammed Farook
                                     For Respondent      :No Appearance
                                                           *****




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                                                                                              CRL.R.C.(MD)No.1362 of 2023



                                                              ORDER

Mr.H.Mohammed Farook, learned Counsel for the petitioner

submits that he do not want to press this Criminal Revision on the

instructions of his client and that he seeks permission of this Court to

withdraw this Criminal Revision. He has also made an endorsement to

that effect.

2.Accordingly, in view of the submission of the learned Counsel

for the petitioner, this Criminal Revision Case is dismissed as withdrawn.

Interim order, if any, granted stands vacated and the file is consigned to

record.

                     Index             :Yes / No                                             02.09.2025
                     Internet          :Yes / No
                     NCC               :Yes / No

                     cmr

                     To

The Special Court for Trial of N.I. Act Cases, Tirunelveli.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/09/2025 01:17:13 pm )

SHAMIM AHMED, J.

cmr

02.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/09/2025 01:17:13 pm )