Madras High Court
Chandrasekara Reddy vs A. Nagaraju on 8 December, 2017
Author: R. Hemalatha
Bench: R. Hemalatha
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated : 08.12.2017 Coram: The Honourable Mrs. Justice R. HEMALATHA Crl.A.No. 217 of 2007 Chandrasekara Reddy S/o. Narayana Reddy ...Appellant Versus A. Nagaraju S/o. Annaippa ...Respondent This Criminal Appeal is filed under Section 378 of Cr.P.C praying to call for the records relating to the judgment dated 12.02.2007 in C.C.No.416/2005 on the file of the learned Judicial Magistrate No.2, Judicial Magistrate Court No.2, Hosur and set aside the same. For Appellant : Mr. VR. Shanmuganathan For Respondent : No Appearance J U D G M E N T
The learned counsel for the appellant seeks permission of this Court to withdraw this Criminal Appeal. He has also made an endorsement to that effect.
2. In view of the above submission and endorsement made by the learned counsel for the appellant, this Criminal Appeal is dismissed as withdrawn.
08.12.2017 mrr Index : Yes / No Speaking Order (or) Non-Speaking Order To
1. The Judicial Magistrate No.2, Judicial Magistrate Court No.2, Hosur.
2. The Public Prosecutor, High Court, Madras.
R. HEMALATHA, J., mrr Crl.A.No. 217 of 2007 08.12.2017