Jeyakumar vs The Superintendent Of Police
2022 Latest Caselaw 16883 Mad

                                                                       W.A(MD) No.1280 of 2022


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.10.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                  and
                       THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                            W.A(MD) No.1280 of 2022
                                                   against
                                           W.P(MD) No.20389 of 2022
                                                     and
                                           C.M.P(MD) No.9933 of 2022



                     Jeyakumar                                             ... Appellant



                                                      -vs-



                     1. The Superintendent of Police,
                     Virudhunagar, Virudhunagar District.

                     2. The Inspector of Police,
                     North Police Station,
                     Virudhunagar District.

                     3. The Sub Inspector of Police,
                     Keelarajakularaman Police Station,
                     Virudhunagar District.

                     4. Chandran.S                                         ... Respondents



                     ____________
https://www.mhc.tn.gov.in/judis
                     Page 1 of 4
                                                                                 W.A(MD) No.1280 of 2022


                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the
                     order dated 30.08.2022 made in W.P(MD) No.20389 of 2022.
                                     For Appellant       : Mr.Y.Prakash

                                     For Respondents     : Mr.T.Senthil Kumar
                                                           Additional Public Prosecutor
                                                           for R1 to R3
                                                       JUDGMENT

(Order of the Court was made by R.MAHADEVAN, J.)

Learned counsel for the appellant seeks permission of this Court to

withdraw the writ appeal with liberty to the appellant to approach the

authorities concerned against the police protection granted to the fourth

respondent herein.

2. Recording the aforesaid submission, this writ appeal is

dismissed as withdrawn with liberty as prayed for. No costs.

Consequently, connected miscellaneous petition is closed.

[R.M.D., J.] [J.S.N.P., J.] 27.10.2022 Index : Yes / No Internet : Yes / No pkn

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

W.A(MD) No.1280 of 2022

To

1. The Superintendent of Police, Virudhunagar, Virudhunagar District.

2. The Inspector of Police, North Police Station, Virudhunagar District.

3. The Sub Inspector of Police, Keelarajakularaman Police Station, Virudhunagar District.

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

W.A(MD) No.1280 of 2022

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

pkn

W.A(MD) No.1280 of 2022

27.10.2022

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