Madras High Court
Kumar @ Sms Kumar vs State Rep. By on 18 June, 2020
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Crl.O.P.No.8905 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.06.2020
CORAM
THE HON'BLE Mr.JUSTICE N.ANAND VENKATESH
CRL.O.P.No.8905 of 2020
Kumar @ SMS Kumar
S/o.Kuppu Reddy
No.638/1 Ponniamman Koil Street
Guruvoyal, Karimbedu Village
Thiruvallur District ... Petitioner
Vs.
State Rep. by
The Inspector of Police,
Vengal Police Station,
Thiruvallur District
Cr. No.906 of 2020 ... Respondent
Criminal Original Petition filed under Section 438 of Criminal Procedure
Code to enlarge the petitioner on bail in the event of his arrest in Crime No.906
of 2020 on the file of the respondent Police.
For Petitioner : Mr.M.Rajinikanth
For Respondent : Mr.M.Mohammed Riyaz
Additional Public Prosecutor
http://www.judis.nic.in
1/2
Crl.O.P.No.8905 of 2020
N.ANAND VENKATESH, J.
gya
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the petition.
2.In view of the submissions made by the learned counsel for the petitioner, this petition is dismissed as withdrawn.
18.06.2020 gya To
1.The Judicial Magistrate No.II, Thiruvallur
2.The Inspector of Police, Vengal Police Station, Thiruvallur District
3.The Public Prosecutor, High Court, Madras CRL.O.P.No.8905 of 2020 http://www.judis.nic.in 2/2