Madras High Court
Ramasamy vs The State Rep.By
Crl.R.C(MD)No.855 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
21.08.2023
CORAM :
THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN
Crl.R.C(MD)No.855 of 2023
Ramasamy .. Petitioner
Vs.
The State rep.by
The Inspector of Police,
Namanasamuthiram Police Station,
Pudukkottai District.
In crime No.59 of 2023 .. Respondent
PRAYER: Criminal Revision filed under Section 397 r/w 401 of the
Criminal Procedure Code, to call for the records relating to case in
Cr.M.P.No.2503 of 2023 on the file of the learned Principal District and
Sessions Judge, Pudukottai, dated 01.08.2023 in Crime No.59 of 2023 on the
file of the respondent police and set aside the condition (1).
For Petitioner : Mr.D.Rameshkumar
For Respondent : Mr.T.Senthil Kumar
Additional Public Prosecutor
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https://www.mhc.tn.gov.in/judis
Crl.R.C(MD)No.855 of 2023
ORDER
This Criminal Revision Case has been filed against the order passed in Crl.M.P.No.2503 of 2023 dated 01.08.2023 on the file of the learned Principal District and Sessions Judge, Pudukottai.
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submission and endorsement made by the learned counsel for the petitioner, this Criminal Revision Case is dismissed as withdrawn.
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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.855 of 2023 To
1.The Principal District and Sessions Court, Pudukottai.
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.
Page No.3/4https://www.mhc.tn.gov.in/judis Crl.R.C(MD)No.855 of 2023 K.K.RAMAKRISHNAN, J.
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