Madras High Court
C.Ambujam vs The State Represented By on 13 October, 2023
Crl.R.C(MD)No.1094 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.10.2023
CORAM
THE HONOURABLE MR.JUSTICE P.VADAMALAI
Crl.R.C(MD)No.1094 of 2023
C.Ambujam ...Petitioner
Vs.
1.The State represented by
The Inspector of Police,
CCD-III, Tirunelveli Police Station,
Tirunelveli District.
Cr.No.2 of 2023.
2.The Branch Manager,
State Bank of India,
Perumalpuram Branch,
Tirunelveli District. ...Respondents
Prayer : This Criminal Revision Case has been filed under Section 397 r/w
401 of Criminal Procedure Code, to call for the entire records relating to the
impugned order dated 12.05.2023 made in Cr.M.P.No.8523 of 2023 on the
file of the Judicial Magistrate Court No.1, Tirunelveli and set-aside the
same insofar as the third fraudulent transaction taken place on 03.02.2023
through transaction ID:IGAPVQZBN5 in Payu (using INB paid to reliance
retail limited) for Rs.1,93,998/- and consequently direct the first respondent
police to return the aforesaid amount to the petitioner.
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Crl.R.C(MD)No.1094 of 2023
For Petitioner : Mr.C.B.Naveen Chandran
For R1 : Mr.S.Manikandan
Government Advocate (Crl.side)
ORDER
When the matter is taken up for hearing today (13.10.2023), the learned Counsel appearing for the petitioner seeks permission of this Court to withdraw this Criminal Revision Case and he has also made an endorsement to that effect.
2. Recording the submission and endorsement made by the learned counsel for the petitioner, this Criminal Revision Case stands dismissed as withdrawn.
13.10.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No vsd https://www.mhc.tn.gov.in/judis 2/4 Crl.R.C(MD)No.1094 of 2023 To
1.The Judicial Magistrate Court No.1, Tirunelveli.
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.
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