Madras High Court
Rajesh vs The Inspector Of Police on 19 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.2045 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD).No.2045 of 2023
in
Crl.M.P.(MD).Nos.1791 & 1792 of 2023
1. Rajesh
2. Jeyan
3. Merlin
4. Panidhasan ... Petitioners / A1,3,7,8
Vs.
1. the Inspector of Police
Nithiravilai Police Station,
Kanyakumari District.
2. Malbin Sossai ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C, to call for the records pertaining to the charge sheet in C.C.No.
552 of 2019 for offence U/s. 505 (1)(b) of IPC and 67 of the Information
Technology Act, 2000 pending before the Learned Judicial Magistrate
NO.II, Kuzhithurai , Kanyakumari District and quash the same as illegal
as against the petitioners.
For Petitioner : Mr.J.Pandi Dorai
For Respondents : Mr.S. Manikandan for R1
Government Advocate (Crl. Side)
Non Appearance for R2
https://www.mhc.tn.gov.in/judis
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Crl.O.P.(MD)No.2045 of 2023
ORDER
When the matter is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw the present criminal original petition. He has also circulated letter to the Registry for the same.
2.Recording the submission made by the learned counsel for the petitioner, this criminal original petition is dismissed as withdrawn.
Consequently, connected miscellaneous petitions are closed.
19.06.2023
NCC : Yes/No
Index : Yes/No
Internet : Yes/No
TM
To
1. The Inspector of Police Nithiravilai Police Station, Kanyakumari District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 2/3 Crl.O.P.(MD)No.2045 of 2023 G.ILANGOVAN. J.
TM Crl.O.P.(MD) No.2045 of 2023 19.06.2023 https://www.mhc.tn.gov.in/judis 3/3