Madras High Court
Muthukumarasamy vs The State Rep. By on 7 September, 2023
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.R.C.Nos.162, 98 and 164 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.09.2023
CORAM :
THE HON'BLE MR.JUSTICE N.ANAND VENKATESH
Crl.R.C.Nos.162, 98 and 164 of 2022
Muthukumarasamy .. Petitioner
in Crl.R.C.No.162 of 2022
K.Chandraprakash .. Petitioner
in Crl.R.C.Nos.98 and 164 of 2022
Versus
The State Rep. by
The Superintendent of Police,
Special Investigation Cell,
Vigilance & Anti-Corruption,
Alandur, Chennai.
(Crime No.16 of 2021) .. Respondent
(in all Crl.R.Cs)
Prayer in Crl.R.C.No.162 of 2022 : Criminal Revision Case filed under
Section 397 r/w 401 of the Code of Criminal Procedure, to call for the
records, allow the present Criminal Revision and set aside the impugned
order, dated 07.12.2021 in Crl.M.P.No.1076 of 2021 in Cr.No.16/2021/SIC
on the file of the learned Special Court for the cases under Prevention of
Corruption Act, Chennai.
Prayer in Crl.R.C.No.98 of 2022 : Criminal Revision Case filed under
Section 397 r/w 401 of the Code of Criminal Procedure, to call for the
records, allow the present Criminal Revision and set aside the impugned
order, dated 07.12.2021 in Crl.M.P.No.1078 of 2021 in Cr.No.16/2021/SIC
https://www.mhc.tn.gov.in/judis
1/4
Crl.R.C.Nos.162, 98 and 164 of 2022
on the file of the learned Special Court for the cases under Prevention of
Corruption Act, Chennai.
Prayer in Crl.R.C.No.164 of 2022 : Criminal Revision Case filed under
Section 397 r/w 401 of the Code of Criminal Procedure, to call for the
records, allow the present Criminal Revision and set aside the impugned
order, dated 07.12.2021 in Crl.M.P.No.1081 of 2021 in Cr.No.16/2021/SIC
on the file of the learned Special Court for the cases under Prevention of
Corruption Act, Chennai.
For Petitioner : Mr.M.Palanivel
(in all Crl.R.Cs)
For Respondent : Mr.M.Babumuthumeeran,
(in all Crl.R.Cs) Additional Public Prosecutor
ORDER
Learned Counsel appearing for the petitioners seeks permission of this Court to withdraw the Criminal Revision Cases on the ground that the matters have become infructuous and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned Counsel appearing for the petitioners, these Criminal Revision Cases are dismissed as withdrawn.
07.09.2023
Index : yes/no
Speaking order/Non-speaking order https://www.mhc.tn.gov.in/judis 2/4 Crl.R.C.Nos.162, 98 and 164 of 2022 Neutral Citation : yes/no grs To
1. The Special Court for the cases under Prevention of Corruption Act, Chennai.
2. The Superintendent of Police, Special Investigation Cell, Vigilance & Anti-Corruption, Alandur, Chennai.
3. The Public Prosecutor, High Court of Madras.
https://www.mhc.tn.gov.in/judis 3/4 Crl.R.C.Nos.162, 98 and 164 of 2022 N.ANAND VENKATESH, J.
grs Crl.R.C.Nos.162, 98 and 164 of 2022 07.09.2023 https://www.mhc.tn.gov.in/judis 4/4