Shivashankar vs The Deputy Superintendent Of ...
2021 Latest Caselaw 24962 Mad

                                                                           Crl.A.No.643 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 17.12.2021

                                                      CORAM

                      THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                               Crl.A.No.643 of 2021

                     Shivashankar                                .            .. Appellant
                                                        Vs.
                     1.The Deputy Superintendent of Police,
                       O/o.Deputy Superintendent of Police,
                       Thenkanikottai, Krishnakiri District.

                     2.State rep. by
                       The Inspector of Police,
                       Royakottai Police Station,
                       Krishnakiri District.

                     3.Gundammal                                          ... Respondents

                     PRAYER: The Criminal Revision Petition is filed under Section 14(A)
                     of SC/ST Act to set aside the order passed in Crl.M.P.No.2049 of 2021
                     by the Principal Sessions Judge, Krishnakiri dated 28.10.2021 in Crime
                     No.318/2021 on the file of the Inspector of Police, Royakottai Police
                     Station, Krishnakiri District.

                                  For Appellant       : Mr.P.Muthamizhselvakumar

                                  For Respondents : Mr.S.Sugendran for R1 and R2
                                                    Government Advocate [Crl. Side]

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https://www.mhc.tn.gov.in/judis
                                                                              Crl.A.No.643 of 2021

                                                               A.D.JAGADISH CHANDIRA,J
                                                                                 vri/shk

                                                  JUDGMENT

Mr.P.Muthamizhselvakumar, learned counsel for the appellant

seeks permission to withdraw this appeal and he has also made an

endorsement to that effect. Hence, the appeal is dismissed as withdrawn.

17.12.2021

Index: Yes/No Internet: Yes/No vri/shk To

1.The Deputy Superintendent of Police, O/o.Deputy Superintendent of Police, Thenkanikottai, Krishnakiri District.

2. The Inspector of Police, Royakottai Police Station, Krishnakiri District.

3.The Principal Sessions Judge, Krishnakiri.

4. The Public Prosecutor, High Court, Madras.

Crl.A.No.643 of 2021

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