Subramani vs State Rep. By on 3 October, 2019

[Cites 2, Cited by 0]

Madras High Court

Subramani vs State Rep. By on 3 October, 2019

Bench: A.D.Jagadish Chandira

                                                                Crl.RC.No.941/2019 and Crl.MP.14261/2019

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated 03.10.2019

                                                        CORAM

                             THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                      Crl.RC.No.941/2019 and Crl.MP.14261/2019

                    Subramani                                  ..                           Petitioner

                                                              Vs

                    State rep. By
                    The Inspector of Police,
                    Central Crime Branch,
                    Egmore,
                    (Crime No.78/2019)                         ..                       Respondent

                    Prayer:- This criminal Revision has been filed under Section 397 & 401 (1) of
                    Cr.P.C., to call for records and set aside the order dated19.07.2019, made in
                    Crl.MP.No.3755/2019, passed by the CCB & CBCID Metropolitan Magistrate,
                    Egmore, Chennai-8 and thereby order return of laptops.

                                     For Petitioner       :    Mr.K.Murugan
                                     For Respondent       :    Mr.M.Mohamed Riyaz, APP

                                                        ORDER

This criminal Revision has been filed by the petitioner under Section 397 & 401 (1) of Cr.P.C., to call for records and set aside the order dated19.07.2019, made in Crl.MP.No.3755/2019, passed by the CCB & CBCID Metropolitan Magistrate, Egmore, Chennai-8 and thereby order return of laptops namely HP Laptop model 8460, DELL laptop model E6430, Lenovo Think pad laptop serial Number 10107 to the petitioner. 1/2 http://www.judis.nic.in Crl.RC.No.941/2019 and Crl.MP.14261/2019 A.D.JAGADISH CHANDIRA, J.

jrs

2.The learned Additional Public Prosecutor would submit that the investigation is still pending.

3.At this juncture, the learned counsel for the petitioner would submit that he is not pressing the application for the present and seeking liberty to file a fresh application, after the investigation is over, in respect of the above mentioned computers and he seeks permission of this Court to withdraw this criminal revision petition and he has also made an endorsement in the petition to that effect.

4.In view of the said submission and the endorsement made by the learned counsel for the petitioner, recording the same, this Criminal Revision Petition is dismissed, as withdrawn. Consequently, the connected miscellaneous petition is also dismissed.

03.10.2019 Web:Yes jrs To

1.The CCB & CBCID Metropolitan Magistrate, Egmore, Chennai-8

2.The Inspector of Police, Central Crime Branch, Egmore, Chennai.

3.The Public Prosecutor, High Court, Chennai.

Crl.RC.No.941/2019 and Crl.MP.14261/2019 2/2 http://www.judis.nic.in

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