Madras High Court
Pon Elangovan vs The Inspector Of Police on 10 November, 2016
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 10.11.2016 CORAM THE HONOURABLE MR. JUSTICE K.KALYANASUNDARAM Crl.O.P(MD)No.20643 of 2015 Pon Elangovan, President, Federation of TNPL Oppantha Thozhilalar Sangam, Ponveedu, Thillai Nagar, S.Vellalapatti Post, Karur- 639 004 Karur District. .. Petitioner vs. The Inspector of Police, Velayuthampalayam Police Station, Karur District. .. Respondent Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. praying to direct the respondent to register the petitioner's complaint dated 10.10.2015 and take action against all the six accused. !For Petitioner :Mr.A.Thirumurthy For Respondent :Mr.K.Anbarasan Government Advocate(Crl.side) :ORDER
Learned counsel 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 In view of the above, this Criminal Original Petition is dismissed as withdrawn.
To
1.The Inspector of Police, Velayuthampalayam Police Station, Karur District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai..