Madras High Court
Bro Yesudass vs The Superintendent Of Police on 21 April, 2021
Author: G.Ilangovan
Bench: G.Ilangovan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.04.2021
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
Crl.OP(MD).No.5668 of 2021
Bro Yesudass
Correspodent,
St.Francis Matric School,
Sarakkalvilai,
Nagercoil,
Kanyakumari District. : Petitioner
Vs.
1. The Superintendent of Police,
Kanyakumari District,
Kanyakumari.
2. The Inspector of Police,
Keela Sarakkalvilai Police Station,
Kanyakumari. : Respondents
PRAYER : Criminal Original Petition filed under Section 482 of
Criminal Procedure Code, directing the 2nd respondent to give adequeate
police protection to this petitioner, the students, teachers and to the
institute from the illegal occupation of Antony prabu, Mrs.Remila Palsi,
Ranjithkumar and his wife and their henchmen.
For Petitioner : Mr.William Christopher
For Respondents : Mr.K.Suyambulinga Bharathi
Government Advocate (Crl.Side)
https://www.mhc.tn.gov.in/judis/
2
G.ILANGOVAN,J.
kmm
ORDER
The learned Counsel appearing for the petitioner seeks permission of this Court to withdraw this Criminal Original Petition with liberty to file a fresh petition.
2. In view of the above submission made, this Criminal Original Petition is dismissed as withdrawn with liberty to file fresh application, if necessary. No costs.
21.04.2021 Internet : Yes/No Index : Yes/No kmm To
1. The Superintendent of Police, Kanyakumari District, Kanyakumari.
2. The Inspector of Police, Keela Sarakkalvilai Police Station, Kanyakumari.
Crl.OP.(MD).No.5668 of 2021https://www.mhc.tn.gov.in/judis/