The petition has been filed to direct the Chief Judicial Magistrate to take action against respondent under Section 191 IPC for giving false evidence in Criminal MP.No.5876 of 2020 by way of proof affidavit dated
12.07.2018.
2. The learned counsel for the respondent submitted that the respondent is ready and willing to withdraw the Crl.MP.No.5876 of 2020.
3. In view of the above submission, the respondent is directed to withdraw the Crl.MP.No.5876 of 2020 forthwith. However, the respondent is at liberty to file fresh petition after disposal of the appeal before the Debt Recovery Appellate Tribunal filed by the petitioner herein.
4. Accordingly, this criminal original petition is disposed of.
27.07.2022
Index :Yes/No Internet : Yes/No Speaking order/non-speaking order lok
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G.K.ILANTHIRAIYAN, J.
lok To
The Chief Metropolitan Magistrate, Egmore, Chennai
CRL.O.P.No.23161 of 2021
27.07.2022
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