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Madras High Court

Kaliyammal vs The Sub Inspector Of Police

                                                                        Crl.R.C(MD)No.432 of 2024

                     BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    29.04.2024

                                                    CORAM :

                       THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN

                                         Crl.R.C(MD)No.432 of 2024


                Kaliyammal                                                .. Petitioner

                                                Vs.

                The Sub Inspector of Police,
                Samayapuram Police Station,
                Trichy District.
                In crime No.267 of 2023                                   .. Respondent

                PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
                Criminal Procedure Code, to call for the records relating to the order dated
                04.03.2024 in Crl.M.P.No.4138 of 2024 on the file of the learned Judicial
                Magistrate No.III, Trichy, and set aside the same in so far as conditional
                order in Serial No.1 and consequently direct the learned Judicial Magistrate
                No.III, Trichy to return the documents to the petitioner herein.


                                   For Petitioner      : Mr.M.Suresh

                                   For Respondent      : Mr.R.Sivakumar
                                                         Government Advocate (Crl. Side)




                 Page No.1/4
https://www.mhc.tn.gov.in/judis
                                                                        Crl.R.C(MD)No.432 of 2024



                                                      ORDER

This Criminal Revision Case has been filed against the order passed in Crl.M.P.No.4138 of 2024 dated 04.03.2024 on the file of the learned Judicial Magistrate No.III, Trichy and consequently direct the learned Judicial Magistrate No.III, Trichy, to return the documents to the petitioner herein.

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.



                                                                                    29.04.2024


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

                vsg




                 Page No.2/4

https://www.mhc.tn.gov.in/judis Crl.R.C(MD)No.432 of 2024 To

1.The learned Judicial Magistrate No.III, Trichy.

2.The Sub Inspector of Police, Samayapuram Police Station, Trichy District.

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

4. The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

Page No.3/4

https://www.mhc.tn.gov.in/judis Crl.R.C(MD)No.432 of 2024 K.K.RAMAKRISHNAN, J.

vsg Crl.R.C(MD)No.432 of 2024 29.04.2024 Page No.4/4 https://www.mhc.tn.gov.in/judis