Madras High Court
Released Bonded Labour Welfare vs The Inspector on 11 September, 2018
Author: P.Rajamanickam
Bench: P.Rajamanickam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 11.09.2018 CORAM THE HON'BLE MR.JUSTICE P.RAJAMANICKAM CRL.O.P.No.21949 of 2018 Released Bonded Labour Welfare Association, (Reg.56/2014) Rep. by it President Mr.S.Raman S/o.Chengikhan, Muthamizhar Nagar, Irular Colony, Kavasanalathur, Kadambathur, Thiruvallur District 631 203. ... Petitioner Vs. 1.The Inspector, District Crime Branch Office of the Superintendent of Police, Thiruvallur, Thiruvallur District. 2.The Inspector, Anti-Human Trafficking Unit, Office of the Superintendent of Police, Thiruvallur, Thiruvallur District. 3.The Superintendent of Police, District Police Head Quarters, Thiruvallur, Thiruvallur District. ... Respondents PRAYER: Criminal Original Petition filed under Section 482 of Cr.P.C., to direct the respondent police to register a case and to file an F.I.R. as per the information and complaint letter 17.05.2018 by the released bonded labour Welfare Association. For Petitioner : Mr.David Sunder Singh For Respondents : M/s.Prabhavathi Additional Public Prosecutor O R D E R
The learned counsel for the petitioner has made an endorsement that he is withdrawing the petition.
2. In view of the said endorsement, this Criminal Original Petition is dismissed as withdrawn. No Costs.
11.09.2018 vsa /bkn Index:yes/No Speaking order/Non-speaking order To
1.The Inspector, District Crime Branch Office of the Superintendent of Police, Thiruvallur, Thiruvallur District.
2.The Inspector, Anti-Human Trafficking Unit, Office of the Superintendent of Police, Thiruvallur, Thiruvallur District.
3.The Superintendent of Police, District Police Head Quarters, Thiruvallur, Thiruvallur District.
4.The Public Prosecutor, Madras High Court, Chennai.
P.RAJAMANICKAM., J.
vsa/bkn CRL.O.P.No.21949 of 2018 11.09.2018