Madras High Court
Panneerselvam vs Killalaktherdeen
Crl.R.C(MD)No.539 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
24.11.2023
CORAM :
THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN
Crl.R.C.(MD).No.539 of 2019
Panneerselvam .. Petitioner
Vs.
Killalaktherdeen .. Respondent
PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
Criminal Procedure Code, to call for the records and set aside the judgment
dated 12.06.2019 passed in S.T.C.No.22 of 2018, on the file of the learned
Judicial Magistrate, Fast Track Court, (Magisterial Level) Pattukottai,
Thanjavur District.
For Petitioner : Mr.Veilmuthu
ORDER
This Criminal Revision Case has been filed against the order passed in S.T.C.No.22 of 2018, dated 12.06.2019 on the file on the file of the learned Judicial Magistrate, Fast Track Court, (Magisterial Level) Pattukottai, Thanjavur District.
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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submission and endorsement made by the learned counsel for the petitioner, this Criminal Revision Case is dismissed as withdrawn.
24.11.2023
NCC :Yes/No
Index :Yes/No
Internet :Yes/No
sbn
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https://www.mhc.tn.gov.in/judis Crl.R.C(MD)No.539 of 2019 To
1.The learned Judicial Magistrate, Fast Track Court, (Magisterial Level) Pattukottai, Thanjavur District.
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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