M/S. Jkv Foundation vs Sridhar on 24 April, 2024

[Cites 2, Cited by 0]

Madras High Court

M/S. Jkv Foundation vs Sridhar on 24 April, 2024

Bench: M.Dhandapani

                                                                   Crl.RC.Nos.352, 354, 355 & 356 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated : 24.04.2024

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                        Crl. R.C. Nos.352, 354, 355 & 356 of 2022
                                                            and
                                      Crl.M.P.Nos.3678, 3680, 3683 of 3686 of 2022

                    In all Crl.RCs:

                    1.M/s. JKV Foundation,
                      Rep.by its Proprietor,
                      Mr. T.E. Santhakumar.

                    2. T.E. Santhakumar                                          ...Petitioners

                                                        Versus

                    1.Sridhar
                      Rep. by his Power Agent
                      Mrs.A.Subbammal,
                      Wife of A.Sundarapandian,
                      No.44, Salman Royal Enclave,
                      Basha Street,
                      Choolaimedu High Road,
                      Chennai – 600 094.

                    2.State Rep.by,
                      The Inspector of Police, (L and O),
                      T-10, Thirumallaivayol Police Station,
                      Thirumallaivayol,
                      Chennai.                                                  ...Respondents


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https://www.mhc.tn.gov.in/judis
                                                                   Crl.RC.Nos.352, 354, 355 & 356 of 2022




                              Prayer in Crl.RC.No.352 of 2022 : Criminal Revision Petition filed
                    under Section 397 r/w 401 of Code of Criminal Procedure, to set aside the
                    order passed in Crl.M.P.No.15148 of 2021 in C.A.No.346 of 2019 dated
                    20.12.2021 on the file of the learned XVIII-Additional Sessions Judge,
                    City Civil Court, Chennai.


                              Prayer in Crl.RC.No.354 of 2022 : Criminal Revision Petition filed
                    under Section 397 r/w 401 of Code of Criminal Procedure, to set aside the
                    order passed in Crl.M.P.No.15147 of 2021 in C.A.No.344 of 2019 dated
                    20.12.2021 on the file of the learned XVIII-Additional Sessions Judge,
                    City Civil Court, Chennai.


                              Prayer in Crl.RC.No.355 of 2022 : Criminal Revision Petition filed
                    under Section 397 r/w 401 of Code of Criminal Procedure, to set aside the
                    order passed in Crl.M.P.No.15149 of 2021 in C.A.No.345 of 2019 dated
                    20.12.2021 on the file of the learned XVIII-Additional Sessions Judge,
                    City Civil Court, Chennai.


                              Prayer in Crl.RC.No.356 of 2022 : Criminal Revision Petition filed
                    under Section 397 r/w 401 of Code of Criminal Procedure, to set aside the
                    order passed in Crl.M.P.No.15150 of 2021 in C.A.No.347 of 2019 dated
                    20.12.2021 on the file of the learned XVIII-Additional Sessions Judge,
                    City Civil Court, Chennai.



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https://www.mhc.tn.gov.in/judis
                                                                    Crl.RC.Nos.352, 354, 355 & 356 of 2022

                    In all Crl.RCs:


                                    For Petitioners   : Mr. M. Rajkumar

                                    For Respondent    : Mr. Adinarayana Rao (for R1)

                                                      : Mr. A. Gopinath,
                                                        Govt.Adv.(Crl.Side) (for R2)

                                                COMMON ORDER

These Criminal Revision Petitions have been filed by the petitioners to set aside the orders passed in Crl.M.P.Nos.15148, 15147, 15149 & 15150 of 2021 in C.A.Nos.346, 344, 345 & 347 of 2019 dated 20.12.2021 respectively, on the file of the learned XVIII-Additional Sessions Judge, City Civil Court, Chennai.

2. When these matters were taken up for hearing, the learned counsel for the petitioners sought permission of this Court to withdraw this petition. An endorsement to the said effect was also made by the learned counsel for the petitioners in the petition today.

3. In view of the submission made by the learned counsel for the petitioners, this Criminal Revision Petitions stands dismissed as 3/6 https://www.mhc.tn.gov.in/judis Crl.RC.Nos.352, 354, 355 & 356 of 2022 withdrawn. Consequently, the connected miscellaneous petitions are also closed.



                                                                                     24.04.2024



                    Index            : Yes/No
                    Speaking order   : Yes/No
                    NCC              : Yes/No

                    RAP/klt




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https://www.mhc.tn.gov.in/judis Crl.RC.Nos.352, 354, 355 & 356 of 2022 To

1. The XVIII-Additional Sessions Judge, City Civil Court, Chennai.

2. The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis Crl.RC.Nos.352, 354, 355 & 356 of 2022 M.DHANDAPANI, J.

RAP/klt Crl.R.C.Nos.352, 354, 355 & 356 of 2022 and Crl.M.P.Nos.3678, 3680, 3683 of 3686 of 2022 24.04.2024 6/6 https://www.mhc.tn.gov.in/judis

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