Madras High Court
A.K.Mylsamy vs The Inspector Of Police on 21 June, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.06.2019
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P No.26219 of 2017
A.K.Mylsamy ...Petitioner
Vs.
The Inspector of Police
E3 Teynampet Police Station
Chennai. ...Respondent
PRAYER : Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, praying to execute the Non Bailable Warrant and to
complete the trial in C.C.No.2944 of 2014 on the file of the learned XVIII
Metropolitan Magistrate, Saidapet, Chennai as expeditiously as possible.
For Petitioner : Mr. K.P.Anantha Krishna
For Respondent : Mr.M. Mohamed Riyaz
Addl. Public Prosecutor
ORDER
The learned Additional Public Prosecutor on instructions submitted that the Non Bailable Warrant has been recalled by the Court below by an order dated 04.03.2019.
N.ANAND VENKATESH.J., http://www.judis.nic.in 2 uma
2. In view of the same, nothing survives in this Criminal Original Petition.
3. Accordingly, this Criminal Original Petition is disposed of with a direction to complete the proceedings in C.C.No.2944 of 2014 on the file of the XVIII Metropolitan Magistrate, Saidapet, Chennai within a period of three months from the date of receipt of copy of this order.
21.06.2019 Index: Yes Internet: Yes uma To
1. The XVIII Metropolitan Magistrate, Saidapet, Chennai.
2. The Inspector of Police E3 Teynampet Police Station Chennai.
3. The Public Prosecutor, High Court of Madras.
CRL.O.P.No.26219 of 2017http://www.judis.nic.in