I.Periyasamy vs State Of Tamilnadu Represented By on 17 February, 2020

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Madras High Court

I.Periyasamy vs State Of Tamilnadu Represented By on 17 February, 2020

Bench: R.Tharani

                                                                      C.M.A.(MD)No.966/2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 17.02.2020

                                                     CORAM:

                                THE HONOURABLE MRS.JUSTICE R.THARANI

                                           C.M.A.(MD)No.966 of 2014
                                                     and
                                             M.P.(MD)No.2 of 2014
                 1.I.Periyasamy
                 2.P.Suseela
                 3.I.P.Senthilkumar
                 4.I.P.Prabhu                                            ... Appellants


                                                Vs.
                 State of Tamilnadu represented by
                 The Deputy Superintendent of Police,
                 Vigilance & Anti-corruption Wing,
                 Dindigul. (Crime No.1 of 2012)                          ... Respondent


                 Prayer: Civil Miscellaneous Appeal is filed under Section 11 of Criminal
                 Law Amendment Ordinance, 1944, to set aside the order dated
                 15.04.2014 passed in Crl.M.P.No.23 of 2014 in Crl.M.P.No.835 of 2013,
                 pending on the file of the Special Court for Trial of Prevention of
                 Corruption Act Cases, Madurai.


                          For appellants      : Mr.S.Ravi
                          For Respondent       : Mr.K.Mu.Muthu,
                                                Additional Government Pleader
                                                      ***


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                                                                           C.M.A.(MD)No.966/2014



                                                JUDGMENT

The learned counsel appearing for the appellants seeks permission of this Court to withdraw the Civil Miscellaneous Appeal and he has also circulated a letter to the Registry to that effect. Permission granted.

2. In view of the above, the Civil Miscellaneous Appeal is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.



                                                                               17.02.2020
                 Index    : Yes / No
                 Internet : Yes / No
                 Ls

                 To

1.The Special Court for Trial of Prevention of Corruption Act Cases, Madurai.

2.The Deputy Superintendent of Police, Vigilance & Anti-corruption Wing, Dindigul.

3.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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Ls C.M.A.(MD)No.966 of 2014 17.02.2020 4/4 http://www.judis.nic.in

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