Madras High Court
Joseph Sunil @ Sunil vs Inspector Of Police on 19 June, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.3164 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
Crl.O.P.(MD) No.3164 of 2023
Joseph Sunil @ Sunil ... Petitioner/Accused No. 5
Vs.
1.Inspector of Police
Nithiravilai Police Station
Kanyakumari District.
2. Malbin Sossai ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of
Cr.P.C, to call for the pertaining to the charge sheet in C.C.No.552 of
2019 for offence U/s. 505 (1)(b) of IPC and 67 of the Information
Technology Act, 2000 pending before the Learned Judical Magistrate No.
II, Kuzhithurai, Kanyakumari District and quash the same as illegal as
against the petitioner.
For Petitioner : Mr.J.Pandi Dorai
For Respondents : Mr.S.Manikandan for R1
Government Advocate (Crl. Side)
No Appearance for R2
ORDER
When the matter is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw the present https://www.mhc.tn.gov.in/judis 1/3 Crl.O.P.(MD)No.3164 of 2023 criminal original petition. He has also circulated letter to the Registry for the same.
2.Recording the submission made by the learned counsel for the petitioner, this criminal original petition is dismissed as withdrawn.
Consequently, connected miscellaneous petitions are closed.
19.06.2023
NCC : Yes/No
Index : Yes/No
Internet : Yes/No
TM
To
1.The Inspector of Police, Nithiravilai Police Station, Kanyakumari District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 2/3 Crl.O.P.(MD)No.3164 of 2023 G.ILANGOVAN. J.
TM Crl.O.P.(MD) No.3164 of 2023 19.06.2023 https://www.mhc.tn.gov.in/judis 3/3