Yogender Kaashyap vs State Represented By on 14 July, 2017

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Madras High Court

Yogender Kaashyap vs State Represented By on 14 July, 2017

Bench: M.S. Ramesh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.07.2017
CORAM
THE HONOURABLE MR.JUSTICE M.S. RAMESH
Crl.OP No.14286 of 2017


Yogender Kaashyap					 ..Petitioner

				
Vs

1. State represented by
    The Inspector of Police,
    AVS II, CCB, Chennai,
    Chennai
    (Crime No. 42 of 2016)			               ..Respondent


Prayer:- Criminal Original Petition is filed under Section 439(1)(b) r/w 482 Cr.P.C for modification of condition no.1 of the impugned order in Crl.MP. No. 671 of 2017, dated 28.02.2017 before the learned Judicial Magistrate, Alandur.
	
	For Petitioner	     :M/s.P.K.Ganesh

	For  Respondent	     :Mr.P.Govindarajan
			      Additional Public Prosecutor.
  - - - -

			     O R D E R

The learned Counsel for the petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect. M.S.RAMESH.J., ak

2. In view of the above endorsement made by the learned counsel for the petitioner, this petition is dismissed as withdrawn.

3. However, the petitioner is granted liberty to make out fresh application seeking modification of condition no.1 imposed in Crl.MP.No.671 of 2017 dated 28.02.2017. On receipt of such application, the learned Judicial Magistrate, Alandur, shall consider the same and pass appropriate orders within a week.


					        31.07.2017
Index     : Yes/No
ak

Note :  Issue order copy on 02.08.2017

To
1. The Judicial Magistrate,
     Alandur

2.The Inspector of Police,
    AVS II, CCB, Chennai,
    Chennai			

3. The Public Prosecutor,
    High Court, Madras.






CRL.O.P.No.14286 of 2017

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