M. MARIAPPAN Vs. STATE

JUDGEMENT

(1.) This petition is filed to quash the F.I.R in Crime No.289 of 2020, on the file of the first respondent police.

(2.) Counter affidavit was filed on the side of the second respondent.

(3.) The learned counsel for the petitioner seeks permission to withdraw the case and he has also made an endorsement to that effect.