Madras High Court
Selvakumar vs State Rep. By on 21 March, 2024
CRL OP(MD). No.20530 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 21.03.2024
CORAM
The Hon`ble Mr.Justice M. DHANDAPANI
CRL OP(MD) No.20530 of 2022 and
Crl.M.P.(MD) No.14257 of 2022
1.Selvakumar
2.K.Sagunthala ... Petitioners
Vs
1.State rep. by
The Sub Inspector of Police
Nathampatti Police Station,
Virudhunagar District
Crime No.102/2022
2.Velankanni ... Respondents
PRAYER :- Criminal Original Petition filed under section 482 of
Cr.P.C., to call for the records pertaining to the FIR in Crime No.
102/2022 dated 20.08.2022 on the file of the first respondent for offences
under Sections 294(b), 354A, 354C, 505(2), 511 IPC and Section 4 of
TNPHW Act, 2002 and quash the same as illegal against the petitioners.
For Petitioners : M/s.S.M.Ramasiva
For Respondents : M/s.S.Manikandan for R1
Government Advocate(Crl. Side)
Mr.K.Sivabalan for R2
1/3
https://www.mhc.tn.gov.in/judis
CRL OP(MD). No.20530 of 2022
ORDER
The learned counsel for the petitioners seeks permission of this Court to withdraw the criminal original petition. He has also made an endorsement to that effect.
2.In view of the submission and endorsement made by the learned counsel for the petitioners, this criminal original petition is dismissed as withdrawn. Consequently connected Miscellaneous Petition is closed.
21.03.2024
NCC : Yes/No
Index : Yes/No
RR
TO
The Sub Inspector of Police Nathampatti Police Station, Virudhunagar District 2/3 https://www.mhc.tn.gov.in/judis CRL OP(MD). No.20530 of 2022 M.DHANDAPANI. J RR ORDER IN CRL OP(MD) No.20530 of 2022 Date : 21.03.2024 3/3 https://www.mhc.tn.gov.in/judis