Madras High Court
Therasammal vs The Superintendent Of Police on 9 January, 2019
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Date : 09.01.2019
CORAM:
THE HON'BLE MR.JUSTICE N. ANAND VENKATESH
Crl.O.P.No.7899 of 2018
and
Crl.M.P.No.4048 of 2018
Therasammal ... Petitioner
Vs.
1.The Superintendent of Police,
Kancheepuram,
Kancheepuram District.
2.The State Represented by,
The Inspector of Police,
Perunagar Police Station,
Uthiramerur,
Kancheepuram District.
(Crime No.321 of 2017)
3.The State Represented by,
The Inspector of Police,
District Crime Branch (DCB),
Kancheepuram District. ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of
Cr.P.C., to direct the first respondent herein to transfer the case in
Crime No.321 of 2017 on the file of the second respondent to the
third respondent agency or any other special agency for the
investigation.
For Petitioner : Mr.D.Chandrasekar
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
http://www.judis.nic.in
2
ORDER
The learned counsel for the petitioner has given a letter dated 08.01.2019 to the Registry seeking permission of this Court to withdraw this criminal original petition.
2. In view of the said letter dated 08.01.2019 given by the learned counsel for the petitioner, this criminal original petition is dismissed as withdrawn. Consequently, Crl.M.P.No.4048 of 2018 is closed.
09.01.2019
vsg1/ia
Index : Yes/No
Internet : Yes/No
Speaking order or non-Speaking order http://www.judis.nic.in 3 To
1.The Superintendent of Police, Kancheepuram, Kancheepuram District.
2.The Inspector of Police, Perunagar Police Station, Uthiramerur, Kancheepuram District.
3.The Inspector of Police, District Crime Branch (DCB), Kancheepuram District.
4. The Public Prosecutor, Madras High Court, Madras.
http://www.judis.nic.in 4 N. ANAND VENKATESH, J.
vsg1/ia Crl.O.P.No.7899 of 2018 09.01.2019 http://www.judis.nic.in