R.Panneer Selvam vs The State Represented By
2021 Latest Caselaw 17671 Mad

                                                                      CRL.A.No.347 of 2021

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :27.08.2021

                                                    CORAM:

                                      THE HON'BLE MR.JUSTICE P.VELMURUGAN

                                               CRL.A.No.347 of 2021


                     R.Panneer Selvam
                     S/o, Rajendran                                             ... Appellant

                                                    Versus


                     1. The State Represented by
                        The Inspector of Police,
                        All Women Police Station,
                        Ponneri,
                        Ponneri pin-601 204.

                     2. The Deputy Superintendent of Police,
                        Ponneri.

                     3. M.Sivaranjini
                        D/o.Munusamy                                        ... Respondents



                     PRAYER: Criminal Appeal filed under Section 14 A(2) of SC/ST Act,
                     to set aside the dismissal order passed by the learned Principal District
                     and Sessions Judge, Thiruvallur in Crl.M.P.No.2505 of 2021 dated

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                       CRL.A.No.347 of 2021

                     15.06.2021 and order the release of the appellant in bail pending
                     investigation in Crime No.08 of 2021 under section 376, 307 of IPC and
                     section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v) of SC/ST (Prevention of
                     Atrocities) Amendment Act 2015, on the file of the respondent police.


                                      For Appellant   : Mr.S.Sukumar


                                      For R1 and R2   : Mr.S.Sugendran
                                                        Government Advocate, (Criminal Side)

                                      For R3          : Mr.C.Prabhu


                                                      *****

                                                      JUDGMENT

This Criminal Appeal has been filed against the dismissal order

passed by the learned Principal District and Sessions Judge, Thiruvallur

in Crl.M.P.No.2505 of 2021 dated 15.06.2021 and order the release of the

appellant in bail pending investigation in Crime No.08 of 2021 under

section 376, 307 of IPC and section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v) of

SC/ST (Prevention of Atrocities) Amendment Act 2015, on the file of the

respondent police.

https://www.mhc.tn.gov.in/judis/ CRL.A.No.347 of 2021

2. When the matter is taken up today, the learned Counsel for the

appellant would submit that this Criminal Appeal may be dismissed as

not pressed.

3.In view of the above submission, this Criminal Appeal is

dismissed as not pressed.

4. The respondent police is directed to file the charge sheet within

a month from the date of receipt of copy of this order. Thereafter, the

trial court is directed to take the charge sheet on file, if it is otherwise in

order and proceed with the case on day today basis and dispose the same

within six months.

27.08.2021

Index: Yes/No Internet: Yes/No mfa

https://www.mhc.tn.gov.in/judis/ CRL.A.No.347 of 2021

P.VELMURUGAN, J.

mfa

To

1. The Principal District and Sessions Judge, Thiruvallur.

2. The Inspector of Police, All Women Police Station, Ponneri, Ponneri pin-601 204.

3. The Deputy Superintendent of Police, Ponneri.

4. The Public Prosecutor, High Court, Madras.

CRL.A.No.347 of 2021

27.08.2021

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