Madras High Court
Syed Ali @ Prem Ali vs State Through on 11 November, 2014
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 11.11.2014 CORAM THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN Crl.O.P.(MD)NO.17041 of 2011 Syed Ali @ Prem Ali Petitioner Versus State through The Sub-Inspector of Police, Tenkasi Police Station, Tirunelveli District. ... Respondent PRAYER Criminal Original Petition is filed under Section 482 of the Code of Criminal Procedure praying to set aside the condition imposed by the learned Principal Sessions Judge in Cr.M.P.No.5059 of 2011 on the file of the learned Principal Sesssions Judge, Tirunelveli. For Petitioner :Mr.S.M.A.Jinnah For Respondent :Mr.A.P.Balasubramani Govt Advocate (Crl. Side). S.VAIDYANATHAN, J. gsr :ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
11.11.2014 Index : Yes / No Internet : Yes / No gsr TO
1.The Sub-Inspector of Police, Tenkasi Police Station, Tirunelveli District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Crl.O.P.(MD)No.17041 of 2011