Madras High Court
K.Govindaraj vs E.Jeevanandham on 29 July, 2020
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
Crl. OP. No.1240 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.07.2020
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
Crl.O.P No. 1240 of 2020
and
Crl. M.P. No. 762 & 765 of 2017
K.Govindaraj,
S/o. Kannappa Gounder,
1/8, Manikadapuram,
Thirumullaivoyal,
Chennai – 600 062. .. Petitioner
vs.
E.Jeevanandham,
S/o. Ellaoppa Naicker,
No.131, Alapakkam Main Road,
Alapakkam,
Chennai – 600 116. .. Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to call for the records in S.T.C. No.765/2019 on the file of
the Fast Track Court Judicial Magistrate Level at Poonamallee and quash the
proceedings.
For Petitioner : Mr. V.V.Sairam
For Respondent : Mr. S.Ganesh
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Crl. OP. No.1240 of 2020
G.K.ILANTHIRAIYAN, J.
bkn
ORDER
When this Court is about to dismiss this petition, learned counsel for the petitioner seeks permission of this Court to withdraw the petition
2. In view of the submission made by the learned counsel appearing on behalf of the petitioner, this Criminal Original Petition is dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed. The trial Court is directed to complete the trial within a period of six months from the date of receipt of a copy of this order.
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1.The Fast Track Court Judicial Magistrate Level at Poonamallee.
2. The Public Prosecutor, High Court of Madras, Madras.
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