Rajagopal vs The State
2021 Latest Caselaw 25148 Mad

                                                                                         Crl.O.P. No.16773 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 21.12.2021

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                               Crl. O.P. No.16773 of 2017
                                        and CRL.M.P.Nos.10300 and 10301 of 2017

                1. Rajagopal
                2. Revathy
                3. Indirani
                4. Babu                                                                    ...Petitioners
                                                             Vs.

                1. The State
                   Rep. by the Inspector of Police,
                   Suramangalam Police Station,
                   Salem District.
                   (Crime No. 312 of 2016)
                2. Mariappan                                                             ...Respondents

                PRAYER: Criminal Original Petition filed under Section 482 of Criminal
                Procedure Code, praying to call for the entire criminal proceedings in
                S.C.No.465 of 2016 on the file of the Special Judge, Mahila Court, Salem and
                quash the same.

                                    For Petitioners     : Mr.T.Saikrishnan
                                                          For M/s.Sai Bharath and Ilan

                                    For Respondents     : Mr.S.Vinoth Kumar
                                                           Government Advocate(Crl.side) for R1
                                                          No appearance -R2

https://www.mhc.tn.gov.in/judis
                Page 1 of 4
                                                                                      Crl.O.P. No.16773 of 2017



                                                        ORDER

The learned Counsel appearing for the petitioners seeks permission of this

Court to withdraw this Criminal Original Petition and he has also made an

endorsement to that effect.

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

petitioners, this petition is dismissed as withdrawn.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

miscellaneous petitions are closed.

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

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

appearance of the petitioners. Accordingly, the personal appearance of the

petitioners 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.

21.12.2021 Index: Yes/No Internet: Yes/No nr/msv

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

Crl.O.P. No.16773 of 2017

To

1. The Inspector of Police, Suramangalam Police Station, Salem District.

2.The Special Judge, Mahila Court, Salem.

3.The Public Prosecutor High Court, Madras.

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

Crl.O.P. No.16773 of 2017

N. SATHISH KUMAR, J.

nr/msv

Crl. O.P. No.16773 of 2017 and CRL.M.P.Nos.10300 and 10301 of 2017

21.12.2021

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