A GOWRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) P. SATHASIVAM, J. The petitioner by name A. Gowri, who filed the above habeas corpus petition for production of her husband Saravanan from the illegal detention of the third respondent, has sworn to an affidavit dated 12. 04. 2006 seeking permission to withdraw the above habeas corpus petition.

(2.) ON going through the averments stated therein and in view of the request made by the petitioner herself, we accept her claim and the petition is dismissed as withdrawn.