Madras High Court
Kannappa Reddy And Other vs The State Rep. By The Inspector Of Police ... on 4 February, 2020
Author: P.Velmurugan
Bench: P.Velmurugan
Kannappa Reddy and other Vs.The State rep. by The Inspector of Police and another Crl.O.P.No.12571 of 2014 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 04.02.2020 CORAM:
THE HONOURABLE MR. JUSTICE P.VELMURUGAN Crl.O.P.No.12571 of 2014 and M.P.No.1 of 2014
1.Kannappa Reddy, S/o.Periyasamy Reddy.
2.Pazhani, S/o.Kannappa Reddy. ...Petitioners
-Vs-
1.The State rep. by The Inspector of Police, District Crime Branch, Thiruvallur District, Thiruvallur.
2.Deivanai,
W/o.Mani. ... Respondents
Prayer: Criminal Original petition filed under Section 482 of Code of Criminal Procedure, to call for the records of the 1st respondent registered in Crime No.12 of 2012 and quash the same.
For Petitioners : Mr.P.Krishnan For R1 : Mr.R.Ravichandran Government Advocate (crl.side) For R2 : No appearance.
http://www.judis.nic.in Page No.1/2 Kannappa Reddy and other Vs.The State rep. by The Inspector of Police and another Crl.O.P.No.12571 of 2014 P.VELMURUGAN,J., rm ORDE R When the matter is taken up for hearing, the learned counsel appearing for the petitioners submitted that the charge sheet has been filed by the 1st respondent and therefore sought permission of this Court to withdraw the petition with liberty to challenge the charge sheet. He has also made an endorsement to that effect in the case bundle.
2.Recording the aforesaid submission and in view of the endorsement made by the learned counsel for the petitioners, this Criminal Original Petition is dismissed as withdrawn. However, the petitioners are at liberty to challenge the charge sheet filed as against the petitioners in the manner known to law. Connected miscellaneous petition is also dismissed.
04.02.2020 Internet: Yes.
rm To:
The Inspector of Police, District Crime Branch, Thiruvallur District, Thiruvallur.Crl.O.P.No.12571 of 2014
http://www.judis.nic.in Page No.2/2