Pitchaivelu vs The Assistant Commissioner Of ...
2021 Latest Caselaw 10238 Mad

                                                                          Crl.A(MD)No.177 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 21.04.2021

                                                     CORAM

                               THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI

                                           Crl.A(MD)No.177 of 2021

                     Pitchaivelu                               ...Appellant/Sole Accused

                                            Vs.


                     1.The Assistant Commissioner of Police,
                       (Tiruparankundram Circle)
                       O/o.Assistant Commissioner of Police,
                       Tiruparankundram,
                       Madurai City.

                     2.The State Rep. by
                      The Inspector of Police,
                      Avaniyapuram Police Station,
                      Madurai City.
                      Crime No.86 of 2021             ...1st & 2nd Respondents/Complainants

                     3.Dhanalakshmi                  ...3rd Respondent/De facto Complainant

                     Prayer: Criminal Appeal is filed under Section 14(A)(2) of Scheduled
                     Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act
                     2015, to set side the order, dated 22.03.2021 made in Cr.M.P.No.439 of
                     2021 on the file of the III Additional District Judge (PCR Court),
                     Madurai and allow this appeal by enlarging the petitioner on bail in
                     connection with Crime No.86 of 2021 on the file of the 2 nd respondent
                     police.

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                             Crl.A(MD)No.177 of 2021




                                   For Appellant     : Mr.D.S.Harron Rasheed
                                   For R1 - R2       : Mr.A.Robinson
                                                       Government Advocate (Crl.side)

                                                   JUDGMENT

Today, when the matter is taken up for hearing the learned

counsel for the appellant seeks permission of this Court to withdraw this

Criminal Appeal and he has also filed a memo before the Registry to that

effect.

2. In view of the memo, this Criminal Appeal is dismissed as

withdrawn. No costs.

                                                                                   21.04.2021


                     Index    : Yes/No
                     Internet : Yes/No
                     vsd

https://www.mhc.tn.gov.in/judis/

Crl.A(MD)No.177 of 2021

To

1.The III Additional District Judge (PCR Court), Madurai.

2.The Assistant Commissioner of Police, Tiruparankundram, Madurai City.

3.The Inspector of Police, Avaniyapuram Police Station, Madurai City.

https://www.mhc.tn.gov.in/judis/

Crl.A(MD)No.177 of 2021

T.KRISHNAVALLI,J.

vsd

Crl.A(MD)No.177 of 2021

21.04.2021

https://www.mhc.tn.gov.in/judis/