Madras High Court
H.Haabiyabi vs The State Of Tamil Nadu on 29 April, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 29.04.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH W.P.No.6209 of 2015 H.Haabiyabi .. Petitioner Vs 1.The State of Tamil Nadu Rep. By its Home Secretary, Secretary of Tamil Nadu (Prison) Secretariat, Chennai 600 009. 2.The Deputy Inspector General of Prison, CMDA Tower II, No.1, Gandhi Irwin Road, Egmore, Chennai 600 008. 3.The Superintendent of Prison, Cuddalore Central Prison, Cuddalore. .. Respondents Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus directing the respondents to grant leave to the petitioner's father Mr.A.Haneefa (Convicted No.11406) who is confined in Central Prison, Cuddalore, for a period of 8 weeks to enable him to surgical treatment for keloid. For Petitioner : Mr.G.D.Stalin For Respondents : Mr.C.Emalias, Additional Public Prosecutor P.N.PRAKASH,J. vsm ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
29.04.2015 vsm To
1.The Secretary, Government of Tamil Nadu Home Secretary, Secretary of Tamil Nadu (Prison) Secretariat, Chennai 600 009.
2.The Deputy Inspector General of Prison, CMDA Tower II, No.1, Gandhi Irwin Road, Egmore, Chennai 600 008.
3.The Superintendent of Prison, Cuddalore Central Prison, Cuddalore.
4.The Public Prosecutor, High Court, Madras. W.P.No.6209 of 2015