Madras High Court
L.Infant Dinesh vs Singaravelan on 26 June, 2024
Author: M.Dhandapani
Bench: M.Dhandapani
Crl.R.C.No.1716 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.06.2024
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Crl.R.C.No.1716 of 2022
L.Infant Dinesh ... Petitioner
Vs.
Singaravelan ... Respondent
Prayer:
Criminal Revision Case filed under Section 397 (1) read with
401 of the Criminal Procedure Code, seeking to set aside the order in
Crl.M.P.No.14055 of 2022, dated 27.07.2022 which is on the file of
XIV Metropolitan Magistrate, Egmore, Chennai.
For Petitioner : L.Infant Dinesh
Party – In – Person
ORDER
The learned counsel appearing for the petitioner seeks the permission of this Court to withdraw this revision and has also made an endorsement to that effect.
1/2https://www.mhc.tn.gov.in/judis Crl.R.C.No.1716 of 2022 M.DHANDAPANI,J.
pri
2.In view of the endorsement made by the learned counsel appearing for the petitioner, this criminal revision case is dismissed as withdrawn.
26.06.2024 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To
1.The XIV Metropolitan Magistrate, Egmore, Chennai.
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