Madras High Court
Mr.Babu vs The Intelligence Officer on 1 February, 2016
Author: C.S.Karnan
Bench: C.S.Karnan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated : 01.02.2016 CORAM THE HONOURABLE MR.JUSTICE C.S.KARNAN CRL.RC.No.781 of 2010 Mr.Babu ... Petitioner Vs - 1.The intelligence Officer, NCB, South Zone Unit, Chennai. 2.The Superintendent, Puzhal Prison, Phase II, Puzhal, Chennai. ... Respondents Prayer : Criminal Revision Case filed under Section 397 r/w 401 of Criminal Procedure Code to set aside the order dated 16.06.201 passed in Crl.M.P.No.1225 of 2010 in C.C.No.255 of 2003 on the file of the learned Principal Special Judge, NDPS Act cases. For Petitioner : Mr.J.Soosai Micheal For Respondents : Mr.N.P.Kumar, Special Public Prosecutor for NCB cases. O R D E R
Today, when this revision petition was taken up for hearing, the learned counsel appearing for the petitioner submitted that the petitioner has already undergone the sentence and hence, the relief sought for in this petition has become infructuous. He has also made an endorsement to that effect and the same reads as follows:
"This petition is now infructuous for reason that the petitioner herein already undergone the sentence and revision filed seeking 'A' Class in the prison is not maintainable a the revision petition itself and undergo, hence I may be permit to withdraw the revision petition."
2. Recording the endorsement made by the learned counsel for the petitioner, the Criminal Revision petition is dismissed as infructuous. No costs.
01.02.2016 cla To
1.The intelligence Officer, NCB, South Zone Unit, Chennai.
2.The Superintendent, Puzhal Prison, Phase II, Puzhal, Chennai.
' C.S.KARNAN, J cla Crl.R.C.No.781 of 2010 01.02.2016