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[Cites 2, Cited by 0]

Madras High Court

Viswapriya India Ltd vs The State Rep. By on 21 February, 2025

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                       Crl.O.P.No.20549 of 2023 etc

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.02.2025

                                                         CORAM:

                            THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                      Crl.O.P.Nos. 20549, 20796, 20950, 21067, 21070, 21072, 21073, 21075,
                               21076, 21077, 21078, 21079, 21080 & 21083 of 2023
                       and Crl.M.P.Nos.13996, 14227, 14398, 14460, 14463, 14465, 14466,
                            14467, 14468, 14469, 14470, 14471, 14472, 14474 of 2023

                     Crl.O.P.No.20549 of 2023:-
                     Viswapriya India Ltd.,
                     Rep by its Director
                     R.Subramanian
                     No.75 C, 2nd Main Road,
                     Gandhi Nagar, Adayar,
                     Chennai – 600 020.                                                       ... Petitioner

                                                              Vs.

                     The State Rep. by
                     The Deputy Superintendent of Police,
                     EOW-II, Guindy,
                     Chennai – 600 032.                                                       ... Respondent

                     Prayer : Criminal Original Petition filed under Section 482 of Code of
                     Criminal Procedure, to set aside the order dated 23.06.2023 of the learned
                     Special Judge under TNPID Act, Chennai, dismissing Crl.M.P.No.1711
                     of 2023 and recall P.W.88 for cross examination on the main chief.




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 12/03/2025 01:26:29 pm )
                     Page 1 of 4
                                                                                            Crl.O.P.No.20549 of 2023 etc

                                                          In all Crl.O.Ps.
                                       For Petitioner         : Mr.T.Sugirtha
                                       For Respondent         : Mr.K.M.D.Muhilan
                                                                Government Advocate (Crl. Side)

                                                  COMMON ORDER

The learned counsel appearing for the petitioner in all the petitions seeks permission of this Court to withdraw these petitions. She has also made an endorsement in the Court bundles, today, to that effect.

2. In view of the submission and endorsement made by the learned counsel for the petitioner, all the Criminal Original Petitions stand dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed.


                                                                                                         21.02.2025

                     Index            : Yes/No
                     Neutral citation : Yes/No

Speaking/non-speaking order rts https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2025 01:26:29 pm ) Page 2 of 4 Crl.O.P.No.20549 of 2023 etc To

1. The Special Judge under TNPID Act, Chennai.

2.The Deputy Superintendent of Police, EOW-II, Guindy, Chennai – 600 032.

3. The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2025 01:26:29 pm ) Page 3 of 4 Crl.O.P.No.20549 of 2023 etc G.K.ILANTHIRAIYAN, J.

rts Crl.O.P.Nos. 20549, 20796, 20950, 21067, 21070, 21072, 21073, 21075, 21076, 21077, 21078, 21079, 21080 & 21083 of 2023 21.02.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/03/2025 01:26:29 pm ) Page 4 of 4