Madras High Court
Sridhar vs Jkv Foundation on 15 February, 2024
Author: T.V.Thamilselvi
Bench: T.V.Thamilselvi
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.02.2024
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
CRL.OP Nos. 22336, 22337, 22359 & 22354 of 2022
and Crl MP Nos. 14386, 14387, 14388 and 14389 of 2022
Sridhar
Represented by his power agent
Mrs. A. Subbammal
...petitioner in all petitions
Vs.
1. JKV Foundation
Represented by its Proprietor
Mr.T.E.Santhakumar
No. 17/1, Tank Street,
Thirumullaivoyal,
Chennai - 600 052.
2.T.E.Santhakumar
...Respondents
PRAYER IN CRL OP No. 22336 of 2022 : This petition has been filed
under Section 482 of Cr.P.C, to allow the above quash petition and set aside the
order passed in DIS No. 149/2022 in C.A No. 345/2019 dated 05.07.2022 and
allowing the Recall Petition filed by the 2nd Respondent to recall the Non Bailable
Warrant issued him on 09.12.2020 in C.A No. 345 of 2019 vide order dated
06.07.2022 by the Honourable XVIII Additional Sessions Judge, Chennai
https://www.mhc.tn.gov.in/judis
2
(Collectorate complex).
PRAYER IN CRL OP No. 22353 of 2022 : This petition has been filed
under Section 482 of Cr.P.C, to allow the above quash petition and set aside the
order passed in DIS No. 149/2022 in C.A No. 344/2019 dated 05.07.2022 and
allowing the Recall Petition filed by the 2nd Respondent to recall the Non Bailable
Warrant issued him on 09.12.2020 in C.A No. 344 of 2019 vide order dated
06.07.2022 by the Honourable XVIII Additional Sessions Judge, Chennai
(Collectorate complex).
PRAYER IN CRL OP No. 22337 of 2022 : This petition has been filed
under Section 482 of Cr.P.C, to allow the above quash petition and set aside the
order passed in DIS No. 149/2022 in C.A No. 346/2019 dated 05.07.2022 and
allowing the Recall Petition filed by the 2nd Respondent to recall the Non Bailable
Warrant issued him on 09.12.2020 in C.A No. 346 of 2019 vide order dated
06.07.2022 by the Honourable XVIII Additional Sessions Judge, Chennai
(Collectorate complex).
PRAYER IN CRL OP No. 22354 of 2022 : This petition has been filed
under Section 482 of Cr.P.C, to allow the above quash petition and set aside the
order passed in DIS No. 149/2022 in C.A No. 347/2019 dated 05.07.2022 and
allowing the Recall Petition filed by the 2nd Respondent to recall the Non Bailable
Warrant issued him on 09.12.2020 in C.A No. 347 of 2019 vide order dated
06.07.2022 by the Honourable XVIII Additional Sessions Judge, Chennai
(Collectorate complex).
COMMON ORDER
The petitioner herein filed these petitions to allow the above quash petition and set aside the order passed in DIS No. 149/2022 in C.A Nos. 344,345,346 and 347/2019 dated 05.07.2022 and allowing the Recall Petition filed by the 2nd Respondent to recall the Non Bailable Warrant issued him on 09.12.2020 in C.A Nos. 344,345,346 and 347 of 2019 vide order dated 06.07.2022 by the Honourable XVIII Additional Sessions Judge, Chennai (Collectorate complex).
https://www.mhc.tn.gov.in/judis 3 T.V.THAMILSELVI, J.
pbl
2. The learned counsel for the petitioner seeks permission of this Court to withdraw these petitions and also made an endorsement to that effect. Accordingly, these petitions are dismissed as withdrawn. No Costs.
15.02.2024 pbl To The Public Prosecutor, High Court, Madras.
CRL.OP Nos. 22336, 22337, 22359 & 22354 of 2022 and Crl MP Nos. 14386, 14387, 14388 & 14389 of 2022 https://www.mhc.tn.gov.in/judis