Madras High Court
P.Karl Marx vs The Director Of Vigilence And on 10 April, 2015
Author: P.Devadass
Bench: P.Devadass
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.4.2015
CORAM:
THE HON'BLE MR.JUSTICE P.DEVADASS
Crl.O.P. No.7096 of 2015
P.Karl Marx .. Petitioner
Vs.
1 THE DIRECTOR OF VIGILENCE AND
ANTICORRUPTION NO.NCP 21 AND 26 P.S.
KUMARASAMY RAJA SALAI RAJA ANNAMALAI PURAM
CHENNAI 600 028.
2 D.S.P.VIGILANCE AND ANTI
CORRUPTION CHENNAI CITY II DETACHMENT (FAC)
CC-IV DETACHMENT NANDANAM CHENNAI 35.
3 THE COMMISSIONER OF POLICE
VEPERY CHENNAI 600 007.
4 THE DIRECTOR GENERAL OF POLICE
SANTHOME CHENNAI 600 004 .. Respondents
Criminal Original Petition filed under Section 482 of the Code of Criminal Procedure, to direct the 2nd respondent arrest the accused involved in Cr.No.1/AC/2013/CC-IV, pending on the file of the 2nd respondent, under section 8 and 10 of the Prevention of Corruption Act.
For Petitioner : Mr.P.Karl Marx
(party-in-person)
For Respondent : Mr.P.Govindarajan
Additional Public Prosecutor
P.DEVADASS,J.
kua
O R D E R
The petitioner, who appeared as party-in-person made endorsement withdrawing the petition. Endorsement recorded. Petition is dismissed as withdrawn.
10.04.2015 kua To 1 THE DIRECTOR OF VIGILENCE AND ANTICORRUPTION NO.NCP 21 AND 26 P.S. KUMARASAMY RAJA SALAI RAJA ANNAMALAI PURAM CHENNAI 600 028.
2 D.S.P.VIGILANCE AND ANTI CORRUPTION CHENNAI CITY II DETACHMENT (FAC) CC-IV DETACHMENT NANDANAM CHENNAI 35. 3 THE COMMISSIONER OF POLICE VEPERY CHENNAI 600 007.
4 THE DIRECTOR GENERAL OF POLICE SANTHOME CHENNAI 600 004 5 THE PUBLIC PROSECUTOR, HIGH COURT, MADRAS
Crl.O.P. No.7096 of 2015