M/S. Afcons Infrastructure Ltd vs State Of Tamil Nadu on 20 June, 2022

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Madras High Court

M/S. Afcons Infrastructure Ltd vs State Of Tamil Nadu on 20 June, 2022

Bench: N.Sathish Kumar

                                                                          Crl.O.P.No.11237 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 20.06.2022

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                          Crl.O.P.No.11237 of 2022 and
                                            Crl.M.P.No.6465 of 2022

                M/s. AFCONS INFRASTRUCTURE LTD.
                Rep. by its Authorised Signatory
                Gaurang Parekh
                AFCONS House
                16, Shah Industrial Estate
                Veera Desai Road, Azad Nagar P.O.,
                Post Box No.11978, Andheri West,
                Mumbai – 400 053                                             ... Petitioner
                                                   Vs.

                1. State of Tamil Nadu
                   Rep. by Assistant Commissioner of Police
                   CCB EDF-1 Wing, Vepery
                   Chennai – 600 007, Tamil Nadu

                2. Chennai Metro Rail Limited
                   Represented by its Joint General Manager
                   Mr.Kolly Venkat Ramana
                   Administrative Building, CMRL Depot
                   Poonamallee High Road
                   Chennai – 600 107                                         ...Respondents

                Prayer: This Criminal Original Petition filed under Section 482 Cr.P.C. praying
                to call for the records of the 1st respondent in FIR No.275/2020 dated
                10.09.2020 and quash the same.

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https://www.mhc.tn.gov.in/judis
                                                                               Crl.O.P.No.11237 of 2022



                                  For Petitioner         : Mr. G.Vijay Anand
                                  For Respondent - 1     : Mr.Hasan Mohamed Jinnah
                                                           Public Prosecutor, Assisted by
                                                           Mr.A.Gokulakrishnan
                                                           Additional Public Prosecutor

                                  For Respondent – 2     :Mr.R.Shunmugasundaram
                                                          Advocate General for
                                                          Mr.Jayesh B.Dolia

                                                       ORDER

Today when the matter is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.

2. In view of the endorsement and the submission made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.

20.06.2022 Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No ksa-2/nr 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.11237 of 2022 To

1. The Assistant Commissioner of Police CCB EDF-1 Wing, Vepery Chennai – 600 007, Tamil Nadu

2. Mr.Kolly Venkat Ramana, Joint General Manager Chennai Metro Rail Limited Administrative Building, CMRL Depot Poonamallee High Road Chennai – 600 107

3.The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis Crl.O.P.No.11237 of 2022 N. SATHISH KUMAR,J.

Ksa-2/Nr Crl.O.P.No.11237 of 2022 and Crl.M.P.No.6465 of 2022 20.06.2022 4/4 https://www.mhc.tn.gov.in/judis

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