Madras High Court
Manickam vs The Sub Inspector Of Police on 25 October, 2018
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
2
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.10.2018
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P.(MD).No.12384 of 2015
and
M.P(MD).No.1 of 2015
Manickam ...Petitioner/Accused No.I
Vs.
1.The Sub Inspector of Police
S.S.Kottai Police Station
Sivagangai District ...1st Respondent/Complainant
2.Chandramuthu ..2nd Respondent
/Defacto Complainant
PRAYER: Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, to call for the records in Crime No.91 of 2013 dated
17.08.2013 on the file of the 1st respondent and to quash the same.
For Petitioner : Mr.M.Sathiamoorthy
For R 1 :Mr.V.Neelakandan
Additional Public Prosecutor
http://www.judis.nic.in
2
G.K.ILANTHIRAIYAN,J
msa
ORDER
When the matter was taken up for hearing, the learned counsel for the petitioner stated that the petitioner was died. Hence, he seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2. Recording the above said endorsement made by the learned counsel for the petitioner, the Criminal Original Petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.
25.10.2018
Index :Yes/No
Internet :Yes/No
msa
To
1. The Sub Inspector of Police S.S.Kottai Police Station Sivagangai District
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD).No.12384 of 2015 http://www.judis.nic.in and M.P(MD).No.1 of 2015