Gunasekaran vs The Inspector Of Police
2021 Latest Caselaw 719 Mad

                                                                                 Crl.A.No.508 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 08.01.2021

                                                     CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                           Criminal Appeal No.508 of 2020

                     Gunasekaran                                                 ... Appellant
                                                        ..vs..

                     1.The Inspector of Police,
                        Nallur Police Station,
                        Namakkal District.
                       (Crime No.678 of 2020)

                     2.Usha                                                  ... Respondents

                               Criminal Appeal filed under Section 14A of SC & ST (POA)
                     Amendment Act 2015 r/w 374(2) of Cr.P.C to call for the records
                     relating to the order dated 04.12.2020 made in C.M.P.No.140 of 2020 on
                     the file of the learned Sessions Judge/Special Court for SC/ST Cases,
                     Namakkal and set aside the same by allowing the Criminal Appeal and
                     enlarge the appellant on bail in connection with the case in Crime No.678
                     of 2020 pending on the file of the 1st respondent police.

                               For Appellant   :     Mr.A.Padmanabhan
                               For Respondents :     Mr.K.Madhan
                                                     Government Advocate (Crl.Side)
                                                     for R1



https://www.mhc.tn.gov.in/judis/
                                                                                Crl.A.No.508 of 2020



                                                   JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the Criminal Appeal and also made an

endorsement to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the appellant, the Criminal Appeal is dismissed as withdrawn.

08.01.2021 Index : Yes / No Internet : Yes / No ms

https://www.mhc.tn.gov.in/judis/ Crl.A.No.508 of 2020

To

1.The Sessions Judge, Special Court for SC/ST Cases, Namakkal.

2.The Officer Incharge, Sub Jail, Paramathi.

3.The Public Prosecutor, High Court, Madras.

4.The Inspector of Police, Nallur Police Station, Namakkal District.

https://www.mhc.tn.gov.in/judis/ Crl.A.No.508 of 2020

P.VELMURUGAN, J.

ms

Crl.A.No.508 of 2020

08.01.2021

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