Madras High Court
Deepika Gogul vs The State Represented By on 18 May, 2023
Crl.O.P.No.26697 of 2022
8IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.05.2023
CORAM:
THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
Crl.O.P.No.26697 of 2022
Deepika Gogul ... Petitioner
Vs
1. The State represented by,
The Inspector of Police,
W-25, T.Nagar All Women Police Station,
T.Nagar, Chennai.
2. Gogul Kandham Pulli Chandran
3. V.Chanthren
4. Rema Chanthren ... Respondents
Prayer:- Criminal Original Petition filed under Section 482 of Cr.P.C.,
to direct the XVII Metropolitan Magistrate, Saidapet, to issue a Non
Bailable Warrant against the first Accused in CC. 2503/2021.
For Petitioner : Mr.P.Govindarajan
For Respondents
R1 : Mr.S.Vinoth Kumar
Government Advocate (Crl.Side)
R3 : Mr.A.R.Nixon
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https://www.mhc.tn.gov.in/judis
Crl.O.P.No.26697 of 2022
ORDER
This Criminal Original Petition has been filed to direct the XVII Metropolitan Magistrate, Saidapet, to issue a Non Bailable Warrant against the first Accused in CC. 2503/2021.
2. When the matter is taken up, the learned counsel for the petitioner seeks permission of this Court to withdraw the petition. He has also made an endorsement to that effect in the Court record.
3. In view of the submission made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
18.05.2023 Internet:Yes Index:Yes/No Speaking/Non speaking order mn/Lpp Page 2 of 4 https://www.mhc.tn.gov.in/judis Crl.O.P.No.26697 of 2022 To
1. The XVII Metropolitan Magistrate, Saidapet.
2. The Inspector of Police, W-25, T.Nagar All Women Police Station, T.Nagar, Chennai.
3. The Public Prosecutor, High Court, Madras.
Page 3 of 4https://www.mhc.tn.gov.in/judis Crl.O.P.No.26697 of 2022 A.A.NAKKIRAN, J.
mn Crl.O.P.No.26697 of 2022 18.05.2023 Page 4 of 4 https://www.mhc.tn.gov.in/judis