Mukesh vs Priya Mukesh on 28 March, 2017

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Madras High Court

Mukesh vs Priya Mukesh on 28 March, 2017

Bench: V.Bharathidasan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 

DATED: 28.03.2017

CORAM:


THE HONOURABLE  MR. JUSTICE  V.BHARATHIDASAN 

Crl.R.C.No.207 of 2014
    and M.P.No.1 of 2014


Mukesh				                           ...        Petitioner
							
			 	   Vs

1.Priya Mukesh
2.Minor M.Ashwin Narayan
3.Minor M.Shyam Nanda			        		...     Respondents


Prayer:-  Criminal Revision filed under Section 397 r/w 401 of Cr.P.C., praying to allow the above Criminal Revision Petition by setting aside the order dated 11.08.2012 made in M.C.No.7 of 2010 on the file of the Judicial Magistrate Court, Alandur.

       	For petitioner		  :  Mr.R.Saravanakumar
                         
    	       For Respondents     :  Mr.G.Sugumaran

		 
	       O R D E R

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Criminal Revision and also made an endorsement to that effect.

V.BHARATHIDASAN,J.

dpq

2. In view of the submission and endorsement made by the learned counsel for the petitioner, this Criminal Revision is dismissed as withdrawn. Consequently connected miscellaneous petition is also closed. 28.03.2017 Index :Yes/No Internet: Yes dpq To The Judicial Magistrate Court, Alandur.

Crl.R.C.No.207 of 2014 and M.P.No.1 of 2014

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