Madras High Court
Ramarajan vs The Inspector Of Police on 11 November, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.(MD) No.14423 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 11.11.2019
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
CRL.O.P (MD) No.16319 of 2019
1.Ramarajan
2.Eswari ... Petitioners
Vs
1.The Inspector of Police,
Thirunagar Police Station,
Madurai District.
2.Angayarkanni ... Respondent
PRAYER: Criminal Original Petitions filed under Section 482 of
Cr.P.C, praying to call for the records in S.C.No.450 of 2018 on the
file of Additional District and Sessions Mahila Court, Madurai and
quash the same as illegal.
For Petitioner : Mr.V.P.Rajan
For Respondents : Mr.K.Suyambulinga Bharathi, G.A.
(Crl. Side) for R1
ORDER
The learned counsel appearing for the petitioners seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
1/2http://www.judis.nic.in Crl.O.P.(MD) No.14423 of 2019 G.K.ILANTHIRAIYAN, J.
Arul
2.In view of the endorsement made by the learned counsel appearing for the petitioners, this petition is dismissed as withdrawn.
11.11.2019 Internet:Yes Index:Yes/no Arul To
1.The Inspector of Police, Thirunagar Police Station, Madurai District.
2.Additional District and Sessions Mahila Court, Madurai.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Order made in CRL.O.P (MD) No.16319 of 2019 2/2 http://www.judis.nic.in