Madras High Court
Manoj vs Senthamizh Paavai on 23 June, 2023
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.R.C.(MD)No.188 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 23.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.R.C.(MD)No.188 of 2019
and
Crl.M.P(MD) No.2899 of 2019
1.Manoj
2.Selvaraj
3.Jothi
4.Muniyammal
5.Nathiya ... Revision Petitioners/ Petitioners Nos. 1 to 5
vs.
Senthamizh Paavai ... Respondent/ Respondent
PRAYER : This Criminal Revision has been filed under Section 397 r/w
401 of Cr.P.C., to call for the records pertaining to the
Cr.M.P.No.1065 of 2018 in C.A.No.Nil of 2018 on the file of the learned
Principal District Court, Dindigul and to set-aside the order passed in
Cr.M.P No.1065/2018 in C.A.No.Nil dated 07.12.2018 on the file of the
Learned Principal District Court, Dindigul.
For Petitioners : Mr.C.M.Arumugam
For Respondent : Mr.P.Ganapathi Subramanian
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Crl.R.C.(MD)No.188 of 2019
ORDER
The learned counsel appearing for the petitioners seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2.In view of the same, this Criminal Revision Case is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.
23.06.2023 sji NCC : Yes/No Index: Yes/No Internet: Yes/No To
1.The Principal District Court, Dindigul.
2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.
2/3https://www.mhc.tn.gov.in/judis Crl.R.C.(MD)No.188 of 2019 G.K.ILANTHIRAIYAN , J.
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