Sadham @ Sadham Hussain vs Union Of India
2021 Latest Caselaw 1412 Mad

                                                                                         Crl A No. 460 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 21.01.2021

                                                                  Coram

                                          The Hon'ble Mr. Justice P.N.PRAKASH
                                                            and
                                         The Hon'ble Mr. Justice V.SIVAGNANAM

                                                    Crl A No. 460 of 2019
                                                and Crl.M.P.No. 10012 of 2019

                     Sadham @ Sadham Hussain                                             .. Appellant

                                                                    Vs.

                     Union of India
                     Rep. by The Superintendent of Police,
                     National Investigation Agency,
                     MHA, Government of India,
                     New Delhi.                                                          .. Respondent

                               Appeal filed under Section 21 of the National Investigation
                     Agency Act to call for the entire records in connection with the
                     impugned order passed by the learned Special Judge for NIA Cases
                     and Bomb Blast Cases at Poonamallee in Crl.M.P.No.410 of 2018 dated
                     12.07.2019 in C.C.No. 03 of 2018 and set aside the same and to
                     transfer      the   case    to   the        jurisdiction   Court   having   competent
                     jurisdiction.


                               For Appellant                ..       Mr.A.Nowfal

                               For Respondent               ..       Mr.R.Karthikeyan,
                                                                     Spl. Public Prosecutor



                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                             Crl A No. 460 of 2019

                                                     JUDGMENT

[Delivered by P.N.PRAKASH, J.]

When the matter was taken up for hearing, learned counsel for

the appellant submitted that the matter has become infructuous and

sought permission to withdraw the appeal. He has also made an

endorsement to that effect.

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

the appellant, this Criminal Appeal is dismissed as withdrawn.

Consequently, connected miscellaneous petition is closed.

(P.N.P.,J.) (V.S.G.,J.) 21.01.2021 Index: Yes/No mmi

To

1.The Superintendent of Police, National Investigation Agency, MHA, Government of India, New Delhi.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl A No. 460 of 2019

P.N.PRAKASH, J.

and V.SIVAGNANAM, J.

mmi

Crl A No. 460 of 2019

21.01.2021

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