Madras High Court
Kaleeswaran vs The Superintendent Of Police
Crl.R.C.(MD).No.913 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
27.11.2023
CORAM :
THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN
Crl.R.C.(MD).No.913 of 2019
Kaleeswaran .. Petitioner
Vs.
The Superintendent of Police,
NCB, Madurai.
F.No.48/01/09/2018-NCB-MDU .. Respondent
PRAYER: Criminal Revision Case filed under Section 397 r/w 401 of the
Criminal Procedure Code, to call for the records pertaining to the order dated
03.10.2019 made in Crl.M.P.No.3303 of 2019 in C.C.No.234 of 2019 on the
file of the Principal Special Court for EC & NDPS Act Cases, Madurai and
set aside the same.
For Petitioner : Mr.A.Balaji
For Respondents : Mr.C.Arul Vadivel @ Sekar
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https://www.mhc.tn.gov.in/judis
Crl.R.C.(MD).No.913 of 2019
ORDER
This Criminal Revision Case has been filed against the order passed in Crl.M.P.No.3303 of 2019 in C.C.No.234 of 2019 by the Principal Special Court for EC & NDPS Act Cases, Madurai, on 03.10.2019.
2. Today, when the matter was taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
3. Recording the said submission and endorsement made by the learned counsel for the petitioner, this criminal revision case is dismissed as withdrawn.
27.11.2023
NCC :Yes/No
Index :Yes/No
Internet :Yes/No
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https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.913 of 2019 To
1.The Superintendent of Police, NCB, Madurai,
2. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3. The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis Crl.R.C.(MD).No.913 of 2019 K.K.RAMAKRISHNAN, J.
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