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  • Section 482 of the Code of Criminal Procedure,
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  • Section 482 of the Code of Criminal Procedure,

    N. Mahalingam Others v. The Superintendent Of Police, Theni District Others

    (Prayer: Criminal Original Petition is filed under Section 482 of the Code of Criminal Procedure, praying to call for the records in M.C.No.302 of 2009/A4 dated 29.08.2009 issued by the second respondent and quash the same and consequently directing the second respondent to give necessary police protection for celebrating the temple festival of "Maha Kumbabisekham" s of Shri Maduraiveeran and Shree Pattalamman deities of 104 denominational group of Arunthathiyar at Jayamangalam.)

    R. Mala, J.

    1. Today, when the matter is taken up for hearing, the learned Counsel appearing for the petitioner submits that the prayer in this petition has become infructuous.

    2. In view of the submissions made by the learned counsel for the petitioner, this Criminal Original Petition is dismissed as infructuous. Consequently, the connected Miscellaneous petition is dismissed.

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    N. Mahalingam Others v. The Superintendent Of Police, Theni District Others
    (Aug 19, 2015)