Madras High Court
Prabhu @ Bharath Kumar vs State Rep. Of Tamil Nadu on 14 March, 2022
Author: G.Jayachandran
Bench: G.Jayachandran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.03.2022
CORAM:
THE HON'BLE Dr. JUSTICE G.JAYACHANDRAN
Crl.O.P.No.33611 of 2019
and
Crl.M.P.No.18553 of 2019
Prabhu @ Bharath Kumar .. Petitioner
Vs.
State Rep. of Tamil Nadu
The Inspector of Police,
Veeranam Police Station,
Veeranam, Salem.
(Crime No.74 of 2015) .. Respondent
PRAYER: Criminal Original Petition has been filed under Section 407 read
with 482 of Cr.P.C praying to withdraw the petition in S.C.No.143 of 2018,
pending on the file of the Learned Principal District Judge at Namakkal, and
TRANSFER the same to the competent Court.
For Petitioner : Mr.M.Govindarajan
For Respondent : Mr.S.Santhosh
Government Advocate(Criminal Side)
Dr.G.JAYACHANDRAN. J,
1/4
https://www.mhc.tn.gov.in/judis
vri/jai
ORDER
The learned Counsel for the petitioner seeks permission of this Court to withdraw this petition. Hence, this Criminal Original Petition stands dismissed as withdrawn and connected miscellaneous petition is closed.
14.03.2022 vri/jai To
1.The Inspector of Police, Veeranam Police Station, Veeranam, Salem.
2. The Public Prosecutor, High Court, Madras.
Crl.O.P.No.33611 of 2019and Crl.M.P.No.18553 of 2019 2/4 https://www.mhc.tn.gov.in/judis