Madras High Court
R.Dhanasekar vs The Inspector Of Police on 30 November, 2017
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, N.Sathish Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 30.11.2017 CORAM: THE HONOURABLE MR.JUSTICE RAJIV SHAKDHER And THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR H.C.P.No.2281 of 2017 R.Dhanasekar ... Petitioner -vs- 1.The Inspector of Police, T-6, Avadi Police Station, Avadi, Chennai 600 054. 2.Mr.Mentis Andrew 3.Mr.Rajesh 4.Mr.Santhosh ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India, to issue a Writ of Habeas Corpus, directing the respondents to produce the body of the petitioner's wife by name Gladlin Shama Karen w/o.R.Dhanasekar, aged 26 years before this Hon'ble Court and further may hand over the petitioner's wife to his custody. For Petitioner : Mr.R.Bakyaraj For Respondents : Mr.V.M.R.Rajentran for R1 Additional Public Prosecutor O R D E R
[Order of the Court was made by RAJIV SHAKDHER, J.]
1.Learned counsel for the petitioner says, he has instructions to withdraw the petition. 1.1.An endorsement, to that effect, has also been made, in the petition.
2.Accordingly, this petition is dismissed as withdrawn.
[R.S.A.,J.] [N.S.K.,J.] 30.11.2017 Speaking Order/ Non Speaking Order Index : Yes / No Internet : Yes / No pri/ pam To
1.The Inspector of Police, T-6, Avadi Police Station, Avadi, Chennai 600 054.
2.The Additional Public Prosecutor, Madras High Court, Madras.
RAJIV SHAKDHER, J.
And N.SATHISH KUMAR, J.
pri/pam H.C.P.No.2281 of 2017 30.11.2017