Madras High Court
Thangaraj @ Thamizharasan vs The Superintendent Of Prison on 12 February, 2021
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
1 Crl.OP No.14839 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.02.2021
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
CRL.O.P.No.14839 of 2020
Thangaraj @ Thamizharasan ..Petitioner
.Vs.
The Superintendent of Prison,
Central Prison-1,
Puzhal,
Chennai 600 066. ...Respondent
PRAYER: Criminal Original Petition filed under Section 482 of the
Code of Criminal Procedure, to consider the representation of the
petitioner dated 5.09.2020 and set off the petitioner's remand
period from 4.9.2014 to 13.9.2017 as an under trial prisoner
produced under P.T.Warrant in S.C.No.7 of 2017 (On the file of
the Sessions Court for Exclusive Trial of Bomb Blast Cases,
Poonamallee, Chennai).
https://www.mhc.tn.gov.in/judis/
2 Crl.OP No.14839 of 2020
For Petitioner : Mr.P.Pugalenthi
For Respondent : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the Criminal Original Petition and he has also made an endorsement to that effect.
2.In view of the endorsement made by the learned counsel appearing for the petitioner, this Criminal Original Petition is dismissed as withdrawn.
12.02.2021 Index : Yes/No Internet: Yes/No KP https://www.mhc.tn.gov.in/judis/ 3 Crl.OP No.14839 of 2020 To
1.The Superintendent of Prison, Central Prison-1, Puzhal, Chennai 600 066.
2.Sessions Court for Exclusive Trial of Bomb Blast Cases, Poonamallee, Chennai.
3.The Public Prosecutor, High Court, Madras.
N.ANAND VENKATESH.J., https://www.mhc.tn.gov.in/judis/ 4 Crl.OP No.14839 of 2020 KP CRL.O.P.No.14839 of 2020 12.02.2021 https://www.mhc.tn.gov.in/judis/