Madras High Court
Indian Overseas Bank vs State Of Tamil Nadu on 15 April, 2015
Author: P.N.Prakash
Bench: P.N.Prakash
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 15.04.2015 CORAM THE HONOURABLE MR.JUSTICE P.N.PRAKASH Crl.OP No.7165 of 2015 Indian Overseas Bank Keelkattalai Branch rep.by its Branch Manager .. Petitioner vs 1. State of Tamil Nadu rep.by Inspector of Police CBCID, Chennai. 2. State of Tamil Nadu rep.by Inspector of Police S-7, Madipakkam Police Station Chennai. 3. State of Tamil Nadu rep.by Inspector of Police J7, Velachery Police Station Chennai 600 042. .. Respondents Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to direct the respondents to return the entire recovered amount of Rs.14,01,020/- [Rupees fourteen lakhs one thousand and twenty only] to the petitioner herein on any conditions that may be imposed by this Court. For Petitioner :Mr.F.B.Benjamin George For Respondents :Mr.M.Mohamed Riyaz Government Advocate (Criminal side) ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this petition. He has also made an endorsement in the bundle to that effect. P.N.PRAKASH,J vj2
2. In view of the said submission made by the learned counsel for the petitioner and the endorsement so made, this petition is dismissed as withdrawn.
15.04.2015 vj2 To
1. The Inspector of Police CBCID, Chennai.
2. The Inspector of Police S-7, Madipakkam Police Station Chennai.
3. The Inspector of Police J7, Velachery Police Station Chennai 600 042.
4. The Public Prosecutor, High Court, Madras.
Crl.OP No.7165 of 2015