Madras High Court
Selvarajan vs Angammal on 26 November, 2018
Author: P.Velmurugan
Bench: P.Velmurugan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.11.2018
CORAM :
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.R.C.(MD) No.507 of 2012
and
M.P.(MD) No.1 of 2012
Selvarajan ... Petitioner
vs.
1.Angammal
2.The Tahsildar,
Usilampatti,
Madurai District.
3.The Sub Registrar,
Usilampatti,
Madurai District. ... Respondents
Prayer:- This Revision Case filed under Section 397 r/w 401 of the
Code of Criminal Procedure, to call for the records relating to the order
dated 03.10.2012 in Cr.M.P.No.6103 of 2011 on the file of the Judicial
Magistrate Court No.I, Usilampatti and set aside and allow the
revision petition.
For Petitioner : Mr.T.Antony Arulraj
For R1 : No appearance
For R2 & R3 : Mrs.S.Bharathi
Government Advocate (Crl.Side)
http://www.judis.nic.in
2
P.VELMURUGAN, J.
mm
ORDER
The learned counsel for the petitioners seeks permission of this Court to withdraw this criminal revision case. He has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel for the petitioner, this criminal revision case is dismissed as withdrawn.
Consequently, connected miscellaneous petition is closed.
Index : Yes / No 26.11.2018
Internet : Yes / No
mm
To
1.The Judicial Magistrate, No.I, Usilampatti.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.R.C.(MD) No.507 of 2012http://www.judis.nic.in