Madras High Court
Prakash vs The Inspector Of Police on 29 May, 2020
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.05.2020
CORAM
THE HONOURABLE MR. JUSTICE M.NIRMAL KUMAR
Crl.O.P.No.7778 of 2020
Prakash, M/20 years
S/o.Velu
25/24, YMCA Kuppam
3rd Street, Tondiarpet
Chennai-81. .. Petitioner
Vs.
The Inspector of Police,
W-15, Royapuram Police Station
Chennai.
Crime No.359/2020 .. Respondent
Prayer: Criminal Original Petition filed under Section 439 of Cr.P.C to
enlarge the petitioner in Crime No.359 of 2020 on the file of the
respondent.
For Petitioner : Mr.M.J.Nissar Ahmed
For Respondent : Mr.S.Karthikeyan
Additional Public Prosecutor
http://www.judis.nic.in
2
M.NIRMAL KUMAR J.
uma
ORDER
When the matter was taken up for hearing on 28.05.2020, the learned counsel for the petitioner was not present and hence, the case was posted today. Even today, there is no representation on behalf of the petitioner. Hence, this Criminal Original Petition is dismissed for non-
prosecution.
29.05.2020 Internet:Yes/No. Speaking / Non-Speaking Order uma To
1. The Special Court for Exclusive trial of cases under POCSO Act, Chennai.
2. The Inspector of Police, W-15, Royapuram Police Station Chennai.
3. The Public Prosecutor High Court of Madras.
Crl.O.P.No.7778 of 2020http://www.judis.nic.in