Madras High Court
D. Rajkumar vs // on 20 April, 2017
Author: V.Bharathidasan
Bench: V.Bharathidasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 20.04.2017 Coram THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN Crl. Revision Case No.578 of 2017 and Crl.M.P.No.5134 of 2017 D. Rajkumar ... Petitioner/Accused No.5 //vs// The State of Tamil Nadu rep. by The Inspector of Police, Economic Offences Wing-II, Erode District, Crime No.07 of 2012. ... Respondent/Complainant Prayer: Criminal Revision Petition filed under Section 397 read with 401 of the Code of Criminal Procedure praying to call for the records pertaining to the order dated 08.03.2017 made in Crl.M.P.No.2804 of 2016 in C.C.No.18 of 2012 on the file of the learned Special Judge, Special Court under TNPID Act Cases, Coimbatore and set aside the same by allowing the Criminal Revision Petition. For Petitioner : Mr.N.Manokaran For Respondent : Mr.R.Ravichandran Government Advocate (Crl. Side) * * * * ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Criminal Revision Petition and he has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, this Criminal Revision Petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed. No costs.
20.04.2017 mrp Index : yes/no Internet : yes/no To The learned Special Judge, Special Court under TNPID Act Cases, Coimbatore.
V.BHARATHIDASAN, J.
mrp Crl. R.C.No.578 of 2017 and Crl.M.P.No.5134 of 2017 20.04.2017 http://www.judis.nic.in