LAWS(MAD)-2010-9-447

SEENU ALIAS SEENIVASAN Vs. STATE

Decided On September 23, 2010
SEENU ALIAS SEENIVASAN Appellant
V/S
STATE THE INSPECTOR OFPOLICE, CHENNAI Respondents

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner seeks permission to withdraw the Criminal Original Petition and he has also made an endorsement to that effect.

(2.) IN view of the endorsement made by the learned counsel for the petitioner, the Criminal Original Petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.