Madras High Court
Varuvel vs State Of Tamil Nadu on 28 June, 2017
Author: C.T.Selvam
Bench: C.T. Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 28.06.2017 CORAM: THE HON'BLE MR.JUSTICE C.T. SELVAM Crl.O.P.No.18297 of 2014 and M.P.No.1 of 2014 1.Varuvel S/o.Rayappan 2.Sathish @ Sagayasathish S/o.Jesu Michal 3.Kumar S/o.Jayapal ..Petitioners Vs. 1.State of Tamil Nadu, represented by Sub-Inspector of Police, K-4, Anna Nagar Police Station, Chennai 600 040. 2.A.T.M.Selvakumar S/o.Thulasimani .. Respondents Criminal Original Petition filed under Section 482 of the Criminal Procedure Code praying to call for records in C.C.No.2066 of 2014 on the file of learned V Metropolitan Magistrate, Egmore, Chennai and quash the same. For Petitioners : Mr.S.Selvaraj For Respondents : Mr.B.Ramesh Babu Government Advocate [Crl.side][R1] ***** C.T.SELVAM, J gm O R D E R
Learned counsel for petitioners seeks permission of this Court to withdraw this petition and has also made an endorsement to that effect.
Recording the said endorsement, the Criminal Original Petition is dismissed as withdrawn. Connected miscellaneous petition is closed.
28.06.2017 Note to office:
Issue order copy by 30.06.2017 Index:yes/no Internet:yes/no gm To
1.The V Metropolitan Magistrate, Egmore, Chennai.
2.The Sub-Inspector of Police, K-4, Anna Nagar Police Station, Chennai 600 040.
3.The Public Prosecutor, High Court, Madras.Crl.O.P.No.18297 of 2014
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