Jenitha Jasmine vs State By
2021 Latest Caselaw 1538 Mad

                                                                        Crl.A.No.229 of 2013

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.01.2021

                                                       CORAM:

                               THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                                 Crl.A.No.229 of 2013

                     JENITHA JASMINE
                     D/o.S.Anthony Doss                                        ... Appellant
                                                          Vs.

                     1.STATE BY:
                     INPECTOR OF POLICE
                     All Women Police Station
                     Cuddalore
                     (In Crime No.11 of 2010)                       ... Respondent / Complainant


                     2.S.STEPHEN RAJ
                     3.SOWRIMUTHU
                     4.GNANASOUNDARI
                     5.JOSEPH
                     6.SELVI
                     7.LURDUSWAMY                                   ... Respondents

                               PRAYER:Criminal Appeal filed filed under Section 372 of Criminal
                     Procedure Code, to set aside the Judgment dated 31.05.2012 passed by the
                     learned Sessions Judge, Mahila Court, Cuddalore in S.C.No.215 of 2011
                     and convict the respondents/ accused 2 to 7 in accordance with law.




https://www.mhc.tn.gov.in/judis/
                                                                           Crl.A.No.229 of 2013



                                     For Appellant      : Mrs.Jenitha Jasmine
                                                          Party in Person

                                     For Respondents : Mrs.Sharadha Devi
                                                      Government Advocate (Crl. Side) for R1

                                                         Mr.Sivakumar for
                                                         M/s.K.M.Vijayan Associates for R2 to R7

                                                     JUDGMENT

This Criminal Appeal has been filed by the Appellant / victim, against

the Judgment of acquittal of the respondents 2 to 7 for the offences under

Section 498(A), 506(II), 420, 313 and 307 of IPC and Section 4 of the

Dowry Prohibition Act. Since there was no representation for the Appellant

on the earlier hearings, this Court had directed the 1st respondent, the

Inspector of Police, All Women Police Station, Cuddalore to intimate the

Appellant about the pendncy of the case.

2.Today, the Appellant viz. Jenitha Jasmine, D/o.S.Anthony Doss, is

present through video conference, and she was identified by the Sub

Inspector of Police viz.Sudarmathi, attached to the 1st respondent Police

Station, All Women Police Station, Cuddalore. The Appellant would

submit that she is not interested in prosecuting the Appeal and she would

https://www.mhc.tn.gov.in/judis/ Crl.A.No.229 of 2013

seek permission of this Court to withdraw this Appeal.

3.In view of the submission made by the Appellant, this Criminal

Appeal stands dismissed as withdrawn.

22.01.2020

kas

Index: yes / no Internet: yes / no Speaking / Non speaking order

To

1.The Inspector of Police All Women Police Station Cuddalore

2.The Public Prosecutor High Court of Madras Chennai 600 104

3.The Section Officer Criminal Section High Court of Madras.

A.D.JAGADISH CHANDIRA, J.

https://www.mhc.tn.gov.in/judis/ Crl.A.No.229 of 2013

kas

Crl.A.No.229 of 2013

22.01.2021

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