Thirisulanathan vs The Inspector Of Police
2021 Latest Caselaw 10104 Mad

                                                                            Crl.O.P No.7834 of 2016

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 20.04.2021

                                                     CORAM

                           THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN

                                             Crl.O.P.No.7834 of 2016
                                                       and
                                         Crl.M.P Nos.4083 & 4084 of 2016


                     1.Thirisulanathan
                     2.Kaliraj
                     3.K.Shanthi
                     4.Babu @ Baburaj                              ...Petitioners

                                                      -Vs-

                     The Inspector of Police,
                     All Women Police Station,
                     Thudiyalur
                     Coimbatore District                          ... Respondent

                     Prayer: Criminal Original petition filed under Section 482 of Code of
                     Criminal Procedure, to call for the entire records connected with
                     C.C.No.348 of 2013 on the file of the District Munsif-cum-Judicial
                     Magistrate Court, Mettupalayam and quash the same.

                                   For Petitioners           : Mr.P.Saravanan

                                   For Respondent            : Mr.S.Karthikeyan
                                                              Additional Public Prosecutor



https://www.mhc.tn.gov.in/judis/
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                                                                          Crl.O.P No.7834 of 2016



                                                        ORDER

When the matter is taken up today for hearing, the learned

Additional Public Prosecutor would submit that the main case itself has

ended in acquittal by judgment dated 28.09.2017 made in C.C No.348 of

2013 on the file of the District Munsif-cum-Judicial Magistrate,

Mettupalayam.

2. Subsequent to the above submission, the learned counsel

appearing for the petitioners seek permission of this Court to withdraw

this Criminal Original Petition.

3. In view of the above submissions made by the learned

counsel for the petitioners, this Criminal Original Petition stands

dismissed as withdrawn. Consequently, connected Miscellaneous

Petitions are closed.

20.04.2021

Index : Yes/No Internet : Yes/No uma

https://www.mhc.tn.gov.in/judis/

Crl.O.P No.7834 of 2016

To

1. The District Munsif-cum-Judicial Magistrate Court, Mettupalayam

2. The Inspector of Police, All Women Police Station, Thudiyalur Coimbatore District

3. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis/

Crl.O.P No.7834 of 2016

V.BHAVANI SUBBAROYAN, J uma

Crl.O.P.No.7834 of 2016 and Crl.M.P Nos.4083 & 4084 of 2016

20.04.2021

https://www.mhc.tn.gov.in/judis/