Madras High Court
A.Hariharan vs The Superintendent Of Police on 18 August, 2014
Author: N.Kirubakaran
Bench: N.Kirubakaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 18.08.2014 CORAM THE HONOURABLE MR.JUSTICE N.KIRUBAKARAN CRL.O.P.(MD)No.15538 of 2014 A.Hariharan : Petitioner Vs. 1.The Superintendent of Police, Tirunelveli District. 2.The Inspector of Police, Senthamaram Police Station, Tirunelveli District. 3.The Revenue Divsional Officer, Tenkasi Taluk, Tirunelveli District. 4.Vasanthi : Respondents PRAYER Petition is filed under Section 482 of the Code of Criminal Procedure to direct the first respondent to take appropriate and immediate steps to conduct re-postmortem in the presence of independent Medical Officer under the supervision of the third respondent which be video-graphed. !For Petitioner : Mr.Plato Aristatil For Respondents : Mr.P.Kandasamy Government Advocate (Crl.side) (For R1 to R3) :ORDER
Learned counsel appearing for the petitioner seeks leave of this Court to withdraw this Criminal Original Petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel appearing for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
To
1.The Superintendent of Police, Tirunelveli District.
2.The Inspector of Police, Senthamaram Police Station, Tirunelveli District.
3.The Revenue Divsional Officer, Tenkasi Taluk, Tirunelveli District.