Madras High Court
E. Rajaraman vs Deputy Superintendent Of Police on 20 November, 2020
Author: T.Ravindran
Bench: T.Ravindran
CRL OP.No. 18295 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.11.2020
CORAM
THE HONOURABLE MR. JUSTICE T.RAVINDRAN
Crl OP.No.18295 of 2020
and
Crl. M.P. No.7149 of 2020
1. E. Rajaraman
S/o. Ethirajan
2. E. Rajarathinam
S/o. Ethirajan ...Petitioners
Vs.
1. Deputy Superintendent of Police
Crime Branch CID, Metro (Chennai)
2. Prabhu Palraj
Managing Director
M/s. MGP Builders and Developers Pvt. Ltd. ...Respondents
Prayer: Criminal Original Petition filed under Section 482 of Cr.PC
praying to call for the records in Crime No.8/2020 pending on the file of the
Deputy Superintendent of Police, Crime Branch CID, Metro, under Sections
120 b, 406, 420 of IPC and quash the same as against these petitioners.
For Petitioner s : Mr.G.V. Sridharan
For Respondents
For R1 : Ms. M. Prabhavathi
Additional Public Prosecutor
1/2
http://www.judis.nic.in
CRL OP.No. 18295 of 2020
T. RAVINDRAN, J.
bga
ORDER
The counsel for the petitioners seeks permission to withdraw the criminal original petition and undertakes to file a memo to that effect immediately.
2. In the light of the abovesaid factors, the criminal original petition is dismissed as withdrawn. The counsel for the petitioner is directed to file a memo in the Registry immediately.
20.11.2020 Index : Yes/No Internet:Yes/No bga To
1. Deputy Superintendent of Police Crime Branch CID, Metro (Chennai)
2. The Public Prosecutor High Court, Madras.
Crl OP.No.18295 of 2020 2/2http://www.judis.nic.in