Madras High Court
Ramasubbu vs The Inspector Of Police on 10 December, 2015
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.12.2015
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
Crl.O.P.(MD)No.18037 of 2015
1.Ramasubbu
2.Amarkarthick
3.Sundaraswaran
4.Raja @ Isakimuthu ... Petitioners/Accused Nos.1 to 4
Vs
1.The Inspector of Police,
Central Crime Branch,
Madurai City. ... 1st Respondent/Complainant
2.Dr.P.Saravanan ... 2nd Respondent/Defacto Complainant
PRAYER
Petition filed under Section 482 of the Code of Criminal Procedure,
praying to call for the records in Crime No.55 of 2015 U/s. 338, 418, 420,
360 r/w 120(b) IPC on the file of the 1st Respondent and to quash the FIR.
!For Petitioner : Mr.T.R.Subramanian
For 1st Respondent : Mrs.S.Prabha
Govt.Advocate (Crl.side)
For 2nd Respondent : Mr.A.K.Manickam
:ORDER
The counsel appearing for the petitioner seeks permission of this Court to withdraw the Criminal Original Petition with liberty to challenge the charge sheet and he has also made an endorsement to that effect.
2. In view of the endorsement made by the counsel appearing for the petitioner, this Criminal Original Petition is dismissed as withdrawn with liberty to challenge the charge sheet. The Registry is directed to return the original document on production of xerox copy of the same, if not already there in the typed set of papers.
To
1.The Inspector of Police, Central Crime Branch, Madurai City.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .