V.Selvam vs The Deputy Superintendent Of ...
2021 Latest Caselaw 16999 Mad

                                                                             Crl.A.No.269 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.08.2021

                                                      CORAM:

                                     THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                            Criminal Appeal No.269 of 2021


                     V.Selvam                                                  ... Appellant
                                                         ..vs..

                     1.The Deputy Superintendent of Police,
                       Perambalur,
                       Perambalur District.

                     2.The State Rep.by its
                       Inspector of Police,
                       All Women Police Station,
                       Perambalur,
                       Crime No.12 of 2020.

                     3.Mrs.Devi                                               ... Respondents

                               Criminal Appeal filed under Section 14(A) of SC/ST Act, 1989 to
                     set aside the order of the learned Sessions Judge, Mahila Court,
                     Perambalur passed in E.Bail.No.359 of 2021 dated 30.04.2021 and
                     enlarge the appellant on bail in connection with the case in Crime No.12
                     of 2020 on the file of the 1st respondent police.




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                                                                              Crl.A.No.269 of 2021

                               For appellant       :     Mr.Rajesh
                                                         for Mr.A.Ilaya Perumal
                               For Respondents :         Mr.S.Sugendran
                                                         Government Advocate (Crl.Side)
                                                         for R1 and R2

                                                          JUDGMENT

Mr.Rajesh, learned counsel representing Mr.A.Ilaya Perumal,

counsel on record for the appellant is appeared before this virtual Court

and seeks permission of this Court to withdraw this Criminal Appeal.

2.In view of the above the submissions made by the learned

counsel for the appellant, this Criminal Appeal is dismissed as

withdrawn.

3.However, the learned Sessions Judge, Mahila Court, Perambalur

is directed to dispose of the case in Spl.S.C.No.34 of 2020 within a

period of three months from the date of receipt of a copy of this order and

file a report before this Court.

18.08.2021 Index: Yes/No ms

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To

1.The Sessions Judge, Mahila Court, Perambalur.

2.The Superintendent, Central Prison, Trichy.

3.The Deputy Superintendent of Police, Perambalur, Perambalur District.

4.The Inspector of Police, All Women Police Station, Perambalur.

5.The Public Prosecutor, High Court, Madras.

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P.VELMURUGAN, J.

ms

Crl.A.No.269 of 2021

18.08.2021

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