Madras High Court
T. Marappan vs The Superintendent Of Police on 11 November, 2020
Author: T.Ravindran
Bench: T.Ravindran
CRL OP.No. 18043 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.11.2020
CORAM
THE HONOURABLE MR. JUSTICE T.RAVINDRAN
Crl OP.No.18043 of 2020
and
Crl.M.P.No.7071 of 2020
T. Marappan
S/o. Thirumalai Gounder ...Petitioner
Vs.
1. The Superintendent of Police
Namakkal District, Namakkal
2. The Deputy Superintendent of Police
District Crime Branch
District Police Office, Namakkal.
3. Kumarasamy
S/o. Late Ramakrishnan
4. Suresh Kumar
S/o. Viswanathan ...Respondents
Prayer: Criminal Original Petition filed under Section 482 of Cr.PC
praying to call for the records from the file of the 2nd respondent in
connection with the inquiry summons dated 11.10.2020 with reference to
the case in NIL/Zero FIR pursuant to the alleged complaint in Reference
No.H2/016291/SP-GDP/2020 dated 10.10.2020 and to quash the inquiry
summons dated 11.10.2020.
For Petitioner : Mr. R. Ganesan
For Respondents
For R1 & R2 : Ms. M. Prabhavathi
Additional Public Prosecutor
1/2
http://www.judis.nic.in
CRL OP.No. 18043 of 2020
T. RAVINDRAN, J.
bga
ORDER
The counsel for the petitioner seeks permission to withdraw the criminal original petition and undertakes to file a memo to that effect immediately.
2. In the light of the abovesaid factors, the criminal original petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed. The counsel for the petitioner is directed to file a memo in the Registry immediately.
11.11.2020 Index : Yes/No Internet:Yes/No bga Copy to
1. The Superintendent of Police Namakkal District, Namakkal
2. The Deputy Superintendent of Police District Crime Branch District Police Office, Namakkal.
3. The Public Prosecutor, High Court, Madras Crl OP. No.18043 of 2020 2/2 http://www.judis.nic.in