Madras High Court
Mathew Samuel vs State Rep. By Its on 8 April, 2022
Author: Sathi Kumar Sukumara Kurup
Bench: Sathi Kumar Sukumara Kurup
crl.OP.No. 2003 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.04.2022
CORAM:
THE HON'BLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
Crl.O.P.No.2003 of 2019
and
Crl.M.P.No.1298 of 2019
Mathew Samuel ... Petitioner
Vs.
1.State rep. by its
The Inspector of Police,
Central Crime Branch,
Team – I,
132, Commissioner Officer Building,
EVK Sampath Road.
Vepery, Chennai – 600 007.
2. VVR.Raj Sathyan ... Respondents
PRAYER: Criminal Original Petition has been filed under Section 482 of
Cr.P.C, praying to call for records in Crime No.21 of 2019 on the file of the
first Respondent and quash the same.
For Petitioner : Mr.G.Sairam
For Respondent : Mr.R.Vinoth Raja
Government Advocate (Crl. Side) for R1
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ORDER
The learned counsel appearing for the Petitioner seeks permission of this Court to withdraw this petition. He has also made an endorsement to that effect.
2. In view of the above, this Criminal Original Petition is dismissed as withdrawn. Consequently, the connected Miscellaneous Petition is closed.
08.04.2022 dh Index : Yes / No Internet : Yes / No To
1. The Inspector of Police, Central Crime Branch, Team – I, 132, Commissioner Officer Building, EVK Sampath Road.
Vepery, Chennai – 600 007.
2. The Public Prosecutor, High Court, Madras.
SATHI KUMAR SUKUMARA KURUP., J.
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