Anandraj vs The Deputy Superintendent Of ...
2021 Latest Caselaw 25383 Mad

                                                                                  Crl.A(MD)No.541 of 2021




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATE : 23.12.2021

                                                         CORAM

                                   THE HONOURABLE MRS. JUSTICE R. THARANI

                                                  Crl.A(MD)No.541 of 2021


                  Anandraj                                                       .. Appellant
                                                            Vs.

                  1.The Deputy Superintendent of Police,
                    Papanasam, Thanjavur District.

                  2.The State Rep. by
                    The Inspector of Police,
                    Kabisthalam Police Station,
                    Thanjavur District.
                    Crime No.740 of 2021

                  3.Prabhu                                                       .. Respondents

                  Prayer : This Criminal Appeal is filed under Section 14(A)(2) of the the
                  Schedule Castes and Tribes (Prevention of Atrocities) Amendment Act, 2015
                  to set aside the order dated 20.12.2021 in Crl.MP.No.738 of 2021 on the file
                  of the I Additional District and Sessions Judge (PCR), Thanjavur, and
                  enlarge the appellant on bail.


                                  For Appellant               : Mr.P.Surliraja

                                  For Respondents 1 and 2     : Mr.K.Sanjay Gandhi,
                                                                Government Advocate

                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                   Crl.A(MD)No.541 of 2021




                                                          JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this appeal and filed a memo dated 23.12.2021 to that

effect.

2. In view of the memo dated 23.12.2021, this Criminal Appeal is

dismissed as withdrawn.

                                                                                     23.12.2021
                  Index    : Yes/No
                  Internet : Yes/No

                  mbi

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 Crl.A(MD)No.541 of 2021

To

1.The Deputy Superintendent of Police, Papanasam, Thanjavur District.

2.The Inspector of Police, Kabisthalam Police Station, Thanjavur District.

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

https://www.mhc.tn.gov.in/judis Crl.A(MD)No.541 of 2021

R.THARANI, J.

mbi

Crl.A(MD)No.541 of 2021

23.12.2021

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