Madras High Court
Muthaiah Thevar vs M.Sundarapandiyammal on 21 February, 2017
Author: R.Subbiah
Bench: R.Subbiah
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.02.2017
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
Crl.O.P.(MD)No.7059 of 2011
and
M.P.(MD)No.2 of 2011
1.Muthaiah Thevar
2.Muthammal
3.Kamatchi
4.K.Krishnaveni : Petitioners
Vs.
1.M.Sundarapandiyammal
2.Security Officer,
Prevention of Domestic Violence Act,
District Social Welfare Office,
Virudhunagar. : Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of the Code of
Criminal Procedure to call for the records pursuant to the proceedings in
M.C.No.12 of 2011 pending on the file of Judicial Magistrate, Sivakasi and
quash the same as against these petitioners.
For Petitioners : Mr.M.Prabhu
For Respondent No.1 : Mr.K.Mohamed Eirsath
For Respondent No.2 : Mr.C.Mayil Vahana Rajendran,
Additional Public Prosecutor
:ORDER
The learned counsel for the petitioners sought permission of this Court to withdraw the Criminal Original Petition. He has also made an endorsement to that effect.
2. In view of the endorsement so made, the Criminal Original Petition is dismissed as withdrawn. Consequently, the connected Miscellaneous Petition is closed.
To
1.The Judicial Magistrate, Sivakasi.
2.Security Officer, Prevention of Domestic Violence Act, District Social Welfare Office, Virudhunagar.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.