Vairavel @ Vairavel Pandi vs State Rep.By
2021 Latest Caselaw 1401 Mad

                                                                               Crl.A.(MD)No.22 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATE : 21.01.2021

                                                        CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                 Crl.A.(MD)No.22 of 2021


                      Vairavel @ Vairavel Pandi                   ... Appellant/ Accused No.6

                                                            Vs.


                      1.State rep.by
                          The Deputy Superintendent of Police,
                          Periyakulam Sub Division,
                          Theni District.


                      2.The Inspector of Police,
                          Periyakulam Police Station,
                          Theni District.
                          (Cr.No.1712 of 2020)                    ...1st & 2nd Respondents/
                                                                        Complainants

                      3.Aravindan                                 ... 3rd Respondent/
                                                                          Defacto complainant

                      1/4


http://www.judis.nic.in
                                                                                   Crl.A.(MD)No.22 of 2021


                      PRAYER: Criminal Appeal is filed under Section 14(A)(1) of the
                      Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act, 1989, as
                      amended by Act 1 of 2016, to call for the records pertaining to the order
                      passed in Cr.M.P.No.444 of 2020, in Crime No.1712 of 2020, on the file of
                      the Special Court for Trial of Cases under SC / ST (POA) Act, Theni, dated
                      30.12.2020 and to set aside the same as illegal and enlarge the appellant on
                      bail.
                                    For Appellant                   : Mr.M.Prabhu
                                    For R- 1 and R-2                : Mrs.S.Bharathi
                                                                      Government Advocate

                                                       JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw the Criminal Appeal and he has also circulated a

letter to the Registry to that effect. Permission granted.

2. In view of the above, the Criminal Appeal is dismissed as

withdrawn.

21.01.2021 Index : Yes/No Internet:Yes/No Ls

http://www.judis.nic.in Crl.A.(MD)No.22 of 2021

To

1. The Special Court for Trial of Cases under SC / ST (POA) Act, Theni.

2. The Deputy Superintendent of Police, Periyakulam Sub Division, Theni District.

3.The Inspector of Police, Periyakulam Police Station, Theni District.

4.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in Crl.A.(MD)No.22 of 2021

R.THARANI, J.

Ls

Crl.A.(MD)No.22 of 2021

21.01.2021

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