Madras High Court
S.G.Prabhaharan vs The Superintendent Of Police on 22 December, 2020
Author: T.Ravindran
Bench: T.Ravindran
1 Crl.O.P.No.20583 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 22.12.2020
CORAM
THE HONOURABLE MR.JUSTICE T.RAVINDRAN
Crl.OP.No.20583 of 2020
S.G.Prabhaharan ... petitioner
Vs.
1.The Superintendent of Police,
Erode District, Erode.
2.The Inspector of Police,
Chithode Police Station,
Chithode, Erode District. ... Respondents
Prayer: Criminal Original Petition has been filed under Section 482 of Cr.P.C.
to direct the 2nd respondent police to register FIR on the basis of the
petitioner's complaint 16.12.2020 to the respondent police and investigate the
matter in accordance with law.
For Petitioner : Mr.C.S.Saravanan
For Respondents : Ms.M.Prabhavathi
Additional Public Prosecutor
https://www.mhc.tn.gov.in/judis/
2 Crl.O.P.No.20583 of 2020
T.RAVINDRAN,J.
sms
ORDER
The counsel for the petitioner seeks permission of this Court to withdraw the Criminal Original Petition and undertakes to file a memo to that effect.
In the light of the abovesaid position, the Criminal Original petition is dismissed as withdrawn and the counsel for the petitioner is directed to file a memo to that effect immediately.
Index : Yes/No Internet: Yes/No 22.12.2020 sms To
1.The Superintendent of Police, Erode District, Erode.
2.The Inspector of Police, Chithode Police Station, Chithode, Erode District.
3.The Public Prosecutor, High Court, Madras.
Crl.OP.No.20583 of 2020https://www.mhc.tn.gov.in/judis/