Madras High Court
Uvaraj vs The Superintendent Of Police on 1 July, 2019
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.07.2019
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CRL.O.P.No.11989 of 2015
Uvaraj ... Petitioner
Vs.
1. The Superintendent of Police,
Kancheepuram District,
Kancheepuram.
2. The Deputy Superintendent of Police,
Mamallapuram Range,
Kancheepuram District.
3. State by
The Inspector of Police,
Kuvathur Police Station,
Kancheepuram District. ... Respondents
Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to issue suitable direction to the respondent herein
viz. The Inspector of Police, Kuvathur Police Station, Kancheepuram,
Kancheepuram District, to conduct Re-postmortem of the body of
Kuppammal at Government Hospital, Chengalpet.
For Petitioner : Mr.K.Balu
For Respondents : Mr.C.Raghavan
Government Advocate
http://www.judis.nic.in
2
N.ANAND VENKATESH.J.,
raja
ORDER
The learned counsel for the petitioner would submit that the relief sought for in this petition has become infructuous.
2. Recording the same, this Criminal Original Petition is closed.
01.07.2019 raja Index: Yes/No Internet: Yes/No To
1. The Superintendent of Police, Kancheepuram District, Kancheepuram.
2. The Deputy Superintendent of Police, Mamallapuram Range, Kancheepuram District.
3. The Inspector of Police, Kuvathur Police Station, Kancheepuram District.
4. The Government Advocate, High Court, Madras.
CRL.O.P.No.11989 of 2015http://www.judis.nic.in