Madras High Court
M.Ramachandran vs The Sub Collector / Sub Divisional ... on 14 February, 2024
Author: R.Hemalatha
Bench: R.Hemalatha
CRL OP(MD)No.14969 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 14.02.2024
CORAM
THE HONOURABLE MRS.JUSTICE R.HEMALATHA
CRL OP(MD)No.14969 of 2021
M.Ramachandran ... Petitioner
Vs.
1.The Sub Collector / Sub Divisional Magistrate
Seranmahadevi,
Tirunelveli District.
2.The Sub Inspector of Police,
Pathamadai Police Station,
Tirunelveli District.
3.Masanam ... Respondents
Prayer: Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to quash the impugned security proceedings taken
against the petitioner in M.C.No.37 (107 Cr.P.C) / 2021, dated
07.08.2021.
For Petitioner : Mr.Senthur Pandian
For R1 & R2 : Mr.K.Sanjai Gandhi
Government Advocate (crl.side)
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CRL OP(MD)No.14969 of 2021
ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this petition and also made an endorsement to that effect.
2. Recording the endorsement made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
14.02.2024
Index :Yes/No
Internet :Yes/No
NCC :Yes/No
LS
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https://www.mhc.tn.gov.in/judis CRL OP(MD)No.14969 of 2021 To
1.The Sub Collector / Sub Divisional Magistrate Seranmahadevi, Tirunelveli District.
2.The Sub Inspector of Police, Pathamadai Police Station, Tirunelveli District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
3/4https://www.mhc.tn.gov.in/judis CRL OP(MD)No.14969 of 2021 R.HEMALATHA,J.
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