Madras High Court
Kavuthan vs State Rep.By on 18 October, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.21902 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 18.10.2023
CORAM :
THE HONOURABLE Dr. JUSTICE G.JAYACHANDRAN
Crl.O.P.No.21902 of 2023
and
Crl.M.P.No.15166 of 2023
Kavuthan ..
Petitioner
Vs.
1.State Rep.by
The Inspector of Police,
CCIW – Namakkal Police Station,
Namakkal.(Crime No.3 of 2020)
2.S.Venkatachalam,
S/o.Srirangan,
Deputy Registrar,
Co-operative Department,
Tiruchengode Division,
No.7/321, Thottiam,
Tiruchengode District. ..Respondents
PRAYER : Criminal Original Petition has been filed under Section 482
of Criminal Procedure Code to call for the records to quash the F.I.R
registered by the 1st respondent police in Crime No.3 of 2020 on the basis
of the complaint preferred by the 2nd respondent/defacto-complainant
dated 03.03.2020.
For petitioner : Mr. G.Prabhakaran
For respondent : Mr.S.Udaya Kumar,
No.1 Government Advocate (Crl.Side)
1/2
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.21902 of 2023
Dr.G.JAYACHANDRAN, J.
sms
ORDER
The learned counsel appearing for the petitioner seeks permission of this court to withdraw the criminal original petition and he has also sent a letter dated 17.10.2023 to the Registry to that effect.
2.In view of the submission and withdrawal letter sent by the learned counsel appearing for the petitioner, this criminal original petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.
Internet : Yes/No 18.10.2023
Index: Yes/No
sms
To
1.The Inspector of Police,
CCIW – Namakkal Police Station, Namakkal.(Crime No.3 of 2020)
2.The Pubic Prosecutor, High Court, Madras.
Crl.O.P.No.21902 of 2023and Crl.M.P.No.15166 of 2023 2/2 https://www.mhc.tn.gov.in/judis