Madras High Court
S.Jeevanantham vs State Rep.By on 7 June, 2018
Bench: M.Venugopal, M.Nirmal Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 07.06.2018 CORAM: THE HON'BLE MR.JUSTICE M.VENUGOPAL AND THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR H.C.P.No.609 of 2018 S.Jeevanantham .... Petitioner vs. State rep.by 1.The Deputy Superintendent of Police, 'Q' Branch CID, Coimbatore. 2.The Superintendent of Prison, Central Prison for Women, Coimbatore 3.The Superintendent of Prison, Central Prison, Trichur, Kerala State ... Respondents Petition filed under Article 226 of the Constitution of India praying to issue a writ of habeas directing Respondents to produce the body and person of the detenues namely Roopesh, son of Ramachandran, aged about 45 years, now confined at Central Prison,Trichur, Kerala State and Shyna, wife of Roopesh, aged about 43 years, now confined at Central Prison for Women, Coimbatore, before this Court and set them at liberty. For Petitioner : Mr.R.Sankarasubbu For Respondents : Mr.R.Prathap Kumar, Additional Public Prosecutor M.VENUGOPAL,J. AND M.NIRMAL KUMAR,J. msk ORDER
(Order of the Court was made by M.VENUGOPAL,J.) The Learned Counsel for the Petitioner has made an endorsement in the Habeas Corpus Petition, seeking permission to withdraw the present Habeas Corpus Petition with liberty to move Bail Petition before Trial Court. He has also addressed a Letter dated 04.06.2018 to the Registry to that effect. In view of the endorsement made and the Letter addressed to the Registry of High Court, Madras, this Habeas Corpus Petition is dismissed as withdrawn.
(M.V.J.) (M.N.K.J.) 07.06.2018 msk To
1.The Deputy Superintendent of Police, 'Q' Branch CID, Coimbatore.
2.The Superintendent of Prison, Central Prison for Women, Coimbatore
3.The Superintendent of Prison, Central Prison, Trichur, Kerala State
4.The Public Prosecutor, High Court, Madras H.C.P.No.609 of 2018