Madras High Court
I.Sornappan vs S.Ramaiah on 25 January, 2018
Author: R.Pongiappan
Bench: R.Pongiappan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 25.01.2018
CORAM
THE HON'BLE MR.JUSTICE R.PONGIAPPAN
Crl.O.P.(MD) No.6248 of 2013
and
M.P.(MD)No.1 of 2013
I.Sornappan ... Petitioner
-vs-
S.Ramaiah ... Respondent
Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C.,
praying to set aside the order made in Crl.M.P.NO.10887 of 2012 in C.C.No.13
of 2011 dated 20.12.2012 on the file of the Learned Principal District Munsif
cum Judicial Magistrate, Bhoothapandy.
!For Petitioner : Mr.J.Jawahar
^For Respondent :
:ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Criminal Original Petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel appearing for the petitioner, this Criminal Original Petition is dismissed as withdrawn. Consequently, M.P.(MD)No.1 of 2013 is dismissed. .