Arun @ Arun Selvaraj vs Union Of India
2021 Latest Caselaw 1677 Mad

                                                                         Crl A No 419 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 25.01.2021

                                                     Coram

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

                                              Crl A No. 419 of 2019
                                           and Crl MP No. 9096 of 2019


                     Arun @ Arun Selvaraj                          ..Appellant/Petitioner

                                                       Vs.

                     Union of India
                     Rep. By Deputy Superintendent of Police,
                     National Investigation Agency,
                     Hyderabad.                                    .. Respondent.


                     Prayer in Crl.A.No.419 of 2019:    Appeal filed under Section 21(1) of
                     the National Investigation Act, 2008 to set aside the order passed by
                     the Special Judge for NIA Act Cases in order dated 08.01.2018 under
                     Section 228 Cr.P.C. framing 12 charges against the appellant and
                     quash each of the same and free the appellant from the case in
                     C.C.No.1 of 2015 on the file of Special Court for NIA Act, 2008 at
                     Poonamallee, Chennai.


                     Prayer in Crl.M.P.No. 9096 of 2019: Petition filed under Section 482
                     Cr.P.C to stay proceedings in C.C.No.1 of 2015 on the file of Special
                     Court for NIA Act, 2008 at Poonamallee, Chennai till the disposal of
                     appeal.




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                                Crl A No 419 of 2019



                               For Appellant           ..    Ms.T.Sugirtha
                               For Respondent          ..    Mr.R.Karthikeyan
                                                             Spl. Public Prosecutor


                                                        JUDGMENT

(Delivered by P.N.PRAKASH, J.)

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

for the appellant sought permission to withdraw this appeal and the

miscellaneous petition. She has also made an endorsement to that

effect.

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

the appellant, the criminal appeal and the miscellaneous petition is

dismissed as withdrawn.

(P.N.P., J.) (V.S.G., J.) 27.01.2021 Index: Yes/No ssm

To

1. Union of India Rep. By Deputy Superintendent of Police, National Investigation Agency, Hyderabad.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ Crl A No 419 of 2019

P.N.PRAKASH, J.

and V.SIVAGNANAM, J.

ssm

Crl.A.No. 419 of 2019

27.01.2021

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