Crl.O.P.(MD)No.23147 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.02.2024
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Crl.O.P.(MD) No.23147 of 2022 P.Prakash Gnanadurai ... Petitioner Vs.
1.The Deputy Inspector General of Police, Tirunelveli Range,
Palayamkottai,
Tirunelveli District.
2.The Superintendent of Police, Thoothukudi District,
Thoothukudi.
3.The Assistant Superintendent of Police, Vilathikulam,
Thoothukudi District.
4.The Inspector of Police,
Soorankudi Police Station,
Thoothukudi District.
5.Kasiraman ... Respondents
PRAYER: Criminal Original Petition is filed under Section 482 of Cr.P.C, to direct the second and third respondents not to harass the petitioner and his people against law.
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For petitioner : M/s.M.Viveka For R1 to R4 : Mr.S.Manikandan, Government Advocate(Crl.side) For R5 : V.Shathurthi Raja
O RDER
When the matter was taken up for hearing, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw this criminal original petition and he has also made an endorsement to that effect.
2.Recording the same, this Criminal Original Petition is dismissed as withdrawn.
15.02.2024
Index : Yes/No Internet : Yes/No gns
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To 1.The Deputy Inspector General of Police, Tirunelveli Range,
Palayamkottai,
Tirunelveli District.
2.The Superintendent of Police, Thoothukudi District,
Thoothukudi.
3.The Assistant Superintendent of Police, Vilathikulam,
Thoothukudi District.
4.The Inspector of Police,
Soorankudi Police Station,
Thoothukudi District.
5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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M.DHANDAPANI. J.
gns Crl.O.P.(MD)No.23147 of 2022
15.02.2024
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