V.Subramanian @ Murugan vs The Deputy Superintendent Of ...
2021 Latest Caselaw 24874 Mad

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATE : 16.12.2021

                                                   CORAM

                                  THE HONOURABLE Mr. JUSTICE G.ILANGOVAN

                                           Crl.A.(MD)No.521 of 2021

                V.Subramanian @ Murugan                 .. Appellant/Petitioner/
                                                             Accused No.10
                                                      Vs.
                1.The Deputy Superintendent of Police,
                   Cherenmahadevi Sub-Division,
                   Tirunelveli District.               ... 1st Respondent/1st Respondent


                2.The Inspector of Police,
                   Muneerpallam Police Station,
                   Tirunelveli District.
                   (Crime No.408 of 2021)              ... 2nd Respondent/Complainant


                3.Sangilimuthu                         ... 3rd Respondent/Defacto Complainant


                Prayer : This Criminal Appeal is filed under Section 14A (2) of Scheduled
                Caste/Scheduled Tribes Act, to set aside the order dated 01.12.2021 made in
                Crl.M.P.No.1027 of 2021 passed by the II Additional District and Session
                Court (PCR), Tirunelveli, and enlarge the petitioner on bail in Crime No.408
                of 2021 on the file of the respondent police.


               1/4
https://www.mhc.tn.gov.in/judis
                                           For Appellant           : Mr.A.Robinson

                                           For Respondents         : Mr.K.Sanjay Gandhi
                                                                     Government Advocate


                                                      JUDGMENT

The learned counsel for the appellant seeks permission of this

Court, to withdraw this Appeal.

2.In view of the submission made by the learned counsel for the

appellant, this Criminal Appeal is dismissed as withdrawn.

                                                                                     16.12.2021

                Index    : Yes/No
                Internet : Yes/No
                dss

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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

1.The II Additional District and Session Court (PCR), Tirunelveli.

2.The Deputy Superintendent of Police, Cherenmahadevi Sub-Division, Tirunelveli District.

3.The Inspector of Police, Muneerpallam Police Station, Tirunelveli District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis G.ILANGOVAN, J.

dss

Crl.A.(MD)No.521 of 2021

16.12.2021

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