Madras High Court
K.Elumalai vs The Inspector Of Police on 5 August, 2020
Author: T.Ravindran
Bench: T.Ravindran
Crl.O.P.No.34355 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.08.2020
CORAM:
THE HON'BLE MR.JUSTICE T.RAVINDRAN
Crl.O.P.No. 34355 of 2019
K.Elumalai ...Petitioner
-Vs-
The Inspector of Police,
Tirukovilur Police Station,
Villupuram District. ... Respondent
Prayer: Criminal Original Petition filed under section 482 of
Criminal Procedure Code, to order for re-postmortem with video
recording on the body of the petitioner's sister pending investigation in
Crime No.830 of 2019 on the file of the respondent police.
For Petitioner : Mr.V.Balu
For Respondent : Mrs.S.Thankira
Government Advocate (Crl. Side)
*****
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Crl.O.P.No.34355 of 2019
ORDER
It is represented by the Government Advocate that further action has been dropped in this matter.
2. In the light of the abovesaid factors, nothing further survives in the Criminal Original Petition. Resultantly, the Criminal Original Petition is closed.
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1. The Inspector of Police, Tirukovilur Police Station, Villupuram District.
2.The Public Prosecutor, High Court, Madras.
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