Prabavathy vs The Inspector Of Police
2021 Latest Caselaw 24714 Mad

                                                                                    Crl.O.P. No.28759 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 15.12.2021

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                             Crl. O.P. No.28759 of 2017
                                       and CRL.M.P.Nos.16250 &16569 of 2017


                1.Prabavathy
                2.Balasubramani
                3.Sivaraman
                4.Jayaraman
                5.Venkatachalam
                6.Jayaraman
                7.Vasantha
                8.Thirumal
                9.Panneer                                                           ...Petitioners
                                                        Vs.

                1. The Inspector of Police,
                   Kallavi Police Station
                   Krishnagiri District.

                2.Mr.S.Sathishkumar                                                ...Respondents

                PRAYER: Criminal Original Petition filed under Section 482 of Criminal
                Procedure Code,praying to quash all the proceedings in C.C.No.117/2016 on
                the file of the Judicial Magistrate, Uthankarai, Krishnagiri District.




https://www.mhc.tn.gov.in/judis
                Page 1 of 4
                                                                                     Crl.O.P. No.28759 of 2017




                                  For Petitioners   : Mr.B.Vasudevan


                                  For Respondents   : Mr.R.Kishore Kumar
                                                      Government Advocate(Crl.side) for R1
                                                      Mr.K.Thiruvengadam for R2


                                                       ORDER

The learned Counsel appearing for the petitioners seeks permission of this

Court to withdraw this Criminal Original Petition.

2. In view of the submission made by the learned counsel for the

petitioner, this petition is dismissed as withdrawn. Consequently, connected

miscellaneous petitions are closed.

3. At this juncture, the learned counsel appearing for the petitioner seeks

indulgence of this Court to grant an order dispensing with the personal

appearance of A2 and A7. Accordingly, the personal appearance of A2 and A7

before the trial Court is dispensed with, except for receipt of copies, answering

the charges, questioning under Section 313 Cr.P.C., passing of judgment, or on

any other date as may be required by the trial Court. They shall be represented

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

Crl.O.P. No.28759 of 2017

by a counsel, who shall cross examine the witnesses on the same day, when they

are examined in Chief.

15.12.2021 Index: Yes/No Internet: Yes/No nr/msv

To

1. The Inspector of Police, Kallavi Police Station Krishnagiri District.

2.The Public Prosecutor High Court, Madras.

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

Crl.O.P. No.28759 of 2017

N. SATHISH KUMAR, J.

nr/msv

Crl. O.P. No.28759 of 2017 and CRL.M.P.Nos.16250 &16569 of 2017

15.12.2021

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