E MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Prayer: Criminal original petition filed under Section 427 r/w 482 of Criminal Procedure Code, to direct the sentences in S.C.No.206/2003 on the file of the Additional District and Sessions Judge (FTC), Vellore, to run concurrently with the sentence in S.C.No.176/2002 on the file of the Principal Sessions Judge, Vellore.) M. Chockalingam, J. At the time when the matter was taken up for enquiry, learned counsel appearing for the petitioner seeks permission to withdraw the petition and he has made an endorsement to that effect on the petition. Permission is granted and the Criminal Original Petition is dismissed as withdrawn.