Madras High Court
U.Chithirai Pandi vs The State on 4 October, 2018
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.10.2018
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Crl.O.P.(MD) Nos.15021 of 2016
and 15022 of 2016
and
Crl.M.P.(MD) Nos.7048 and 7049 of 2016
U.Chithirai Pandi
: Petitioner in both Crl.O.Ps.,
vs.
1.The State
represented by the
Inspector of Police,
Seidunganallur Police Station,
Thoothukudi District.
Crime No.96 of 2016
: Respondent in both Crl.O.Ps.,
2.M.Poolpandi
: second respondent in Crl.O.P.(MD) No.15021 of 2016
2.Fathima Parveen
: Second respondent in Crl.O.P.(MD) No.15022 of 2016
COMMON PRAYER: Criminal Original Petitions filed under Section 482 of the
Code of Criminal Procedure, to call for the records pursuant to the FIR in
Crime Nos.96 and 98 of 2016 pending on the file of the Inspector of Police,
Seidunganallur Police Station, Thoothukudi District and quash the same.
!For Petitioner
in both Crl.O.Ps., : Mr.S.Malaikani
^For R1
in both Crl.O.Ps., : Mrs.S.Bharathi
Government Advocate
:COMMON ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw these criminal original petitions. He has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel appearing for the petitioner, these criminal original petitions are dismissed as withdrawn. Consequently, the connected miscellaneous petitions are closed.
To
1.The Inspector of Police, Seidunganallur Police Station, Thoothukudi District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.