Arulmigu Sagayamadha Church vs The State Of Tamil Nadu
2022 Latest Caselaw 6877 Mad

                                                                       W.A.No.768 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    01.04.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.768 of 2022


                     Arulmigu Sagayamadha Church,
                     rep. by its Parish Priest Rev.Fr.Mariya Anbu,
                     Panruti Village, Thenneri,
                     Sriperumbudur,
                     Kancheepuram District.                            .. Appellant

                                                         Vs

                     1.The State of Tamil Nadu,
                       rep. by the Revenue Divisional Officer/
                       Executive Magistrate,
                       Kancheepuram.

                     2.M.Elias

                     3.The Inspector of Police,
                       Oragadam Police Station,
                       Kancheepuram District.                          .. Respondents

                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 14.02.2022 in W.P.No.2360 of 2022.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.768 of 2022




                                      For the Appellant       : Mrs.Selvi George

                                      For the Respondents     : Mr.P.Muthukumar
                                                                State Government Pleader
                                                                for respondent Nos.1 and 3

                                                              : Mr.Kalimuthu
                                                                for respondent No.2

                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal to avail the remedy of revision to challenge the order

passed under Section 145 Cr.P.C. She has also made an endorsement

to that effect.

2. In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for. There will be no order as to

costs. Consequently, C.M.P.No.5384 of 2022 is closed.

(M.N.B., CJ) (D.B.C., J.) 01.04.2022 Index : Yes/No bbr

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https://www.mhc.tn.gov.in/judis W.A.No.768 of 2022

To:

1.The Revenue Divisional Officer/ Executive Magistrate, Kancheepuram.

2.The Inspector of Police, Oragadam Police Station, Kancheepuram District.

____________

https://www.mhc.tn.gov.in/judis W.A.No.768 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

bbr

W.A.No.768 of 2022

01.04.2022

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