Madras High Court
M.Liyakat Ali vs The State on 22 January, 2021
Author: R.Hemalatha
Bench: R.Hemalatha
CRL OP(MD). No.15688 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
( Criminal Jurisdiction )
Date : 22.01.2021
PRESENT
THE HONOURABLE MRS .JUSTICE R.HEMALATHA
CRL OP(MD). No.15688 of 2020
and
Crl.M.P(MD).Nos.7689 and 7691 of 2020
M.Liyakat Ali ... Petitioner
Vs
1.The State
The Inspector of Police,
Viralimalai Police Station,
Pudukkottai District.
(In Crime No.315 of 2019)
2.Nallammal ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of Criminal
Procedure Code, to call for the records in C.C.No.79 of 2020 on the file
of the Judicial Magistrate, Illuppur, Pudukkottai District and quash the
same.
For Petitioner : Mr.A.Haja Mohideen
For R-1 : Mr.A.Robinson
Government Advocate (Criminal side)
1/4
http://www.judis.nic.in
CRL OP(MD). No.15688 of 2020
ORDER
After some arguments, the learned counsel for the petitioner seeks permission of this Court to withdraw the petition and also undertook to send endorsement or withdrawal memo through E.mail to the Registry.
2.In view of the above, the Criminal Original Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petitions are closed.
22.01.2021 rmk Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Inspector of Police, Viralimalai Police Station, Pudukkottai District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
2/4http://www.judis.nic.in CRL OP(MD). No.15688 of 2020 3/4 http://www.judis.nic.in CRL OP(MD). No.15688 of 2020 R.HEMALATHA,J.
rmk ORDER IN CRL OP(MD). No.15688 of 2020 Date : 22.01.2021 4/4 http://www.judis.nic.in