Madras High Court
Dr.R.Gokulakannan vs Lakshmi Narayani on 2 March, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl.O.P.No.1238 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.03.2020
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.No.1238 of 2018
and Crl.M.P.Nos.430 and 431 of 2018
1. Dr.R.Gokulakannan
2. V.Renganathan
3. Vimala ...Petitioners
-Vs-
1. Lakshmi Narayani
2. Minor G.L.Sridurga
Minor Petitioner rep by next friend
Mother Lakshmi Narayani ... Respondents
Prayer: Criminal Original petition filed under Section 482 of Code of
Criminal Procedure, to call for the records in D.V.C. No.1 of 2017 on the
file of the Learned Judicial Magistrate No.I, Panruti, and quash the same.
For Petitioners : Mr.R. Karthikeyan
For Respondents : Mr.N. Dhamodaran
ORDER
The learned counsel appearing for the petitioners seek permission of this Court to withdraw this petition. The learned counsel has also made an endorsement in the Court bundle, today, to that effect. http://www.judis.nic.in 1/2 Crl.O.P.No.1238 of 2018 G.K.ILANTHIRAIYAN. J, kv
2. In view of the endorsement made by the learned counsel for the petitioners, this Criminal Original Petition is dismissed as withdrawn. Consequently, the connected miscellaneous petitions are closed.
02.03.2020 Internet: Yes Index : Yes/No Speaking/Non Speaking order kv Note: Issue order copy on 04.03.2020 Crl.O.P.No.1238 of 2018 and Crl.M.P.Nos.430 and 431 of 2018 http://www.judis.nic.in 2/2