M.Boopalan vs State Rep By on 29 December, 2021

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Madras High Court

M.Boopalan vs State Rep By on 29 December, 2021

Bench: B.Pugalendhi

                                                                                  Crl.OP.No.25953 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.12.2021

                                                            CORAM

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                              C.R.L. O.P. No.25953 of 2021

                     M.Boopalan                                      ...   Petitioner

                                                            Versus
                     State Rep by
                     The Inspector of Police,
                     Mallur Police Station,
                     Salem City
                     (Crime No.460 of 2021)                                 ...   Respondent

                     Prayer:- Criminal Original Petition filed under Section 438 of the Code of

                     Criminal Procedure, 1973 seeking to enlarge the petitioner on bail in the

                     event of the arrest by the respondent police in Crime No.460 of 2021 on the

                     file of the respondent police, Mallur Police Station, Salem.


                                    For Petitioner      :     Mr.N.Vijaya Basker

                                    For Respondent      :     Mr.A.Gokulakrishnan
                                                              Additional Public Prosecutor.




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https://www.mhc.tn.gov.in/judis
                                                                                   Crl.OP.No.25953 of 2021



                                                            ORDER

Learned counsel for the petitioner submits that this petition has not been drafted properly and hence, seeks leave of this Court to withdraw this petition and file a fresh petition. She has also made an endorsement to that effect in the Court bundle.

2. Recording the endorsement made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn with liberty to file a fresh petition.

29.12.2021 srn To

1. The Judicial Magistrate, Court No.VI, Salem District.

2. The The Inspector of Police, Mallur Police Station, Salem City

3. The Public Prosecutor, Madras High Court, Chennai.

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https://www.mhc.tn.gov.in/judis Crl.OP.No.25953 of 2021 B.PUGALENDHI,J.

srn Crl.O.P.No.25953 of 2021 29.12.2021 3/3 https://www.mhc.tn.gov.in/judis

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