BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.03.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
W.M.P(MD) No.12113 of 2021 V.Indhumathi ... Petitioner -vs-
1.The Deputy Inspector General of Police, The Deputy General of Police Office, Railways, Chennai.
2.The Deputy Superintendent of Police, Railways Crime Record Bureau, Trichy. ... Respondents
Prayer:- Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorari, to call for the records relating to impugned order passed by the second respondent dated 20.03.20211 in Tha.Pa.No.46/2010 under Rule 3(b) served on 07.08.2021 and quash the same.
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For Petitioner : Mr.P.Kalaimuthu For Respondents : Mr.D.S.Nedunchezhian, Government Advocate
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O R D E R
The learned counsel for the petitioner seeks permission of this Court to withdraw the petition and has also made an endorsement to that effect.
2.Recording the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
21.03.2022
Index:Yes/No Speaking/Non-speaking Order cp
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To 1.The Deputy Inspector General of Police, The Deputy General of Police Office, Railways, Chennai.
2.The Deputy Superintendent of Police, Railways Crime Record Bureau, Trichy.
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S.M.SUBRAMANIAM, J.
cp and
W.M.P(MD) No.12113 of 2021
21.03.2022
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