Kannan @ Kuruvi Kannan vs State Rep. By
2021 Latest Caselaw 14096 Mad

                                                                              Crl.A(MD)No.194 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 14.07.2021

                                                         CORAM

                               THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI

                                              Crl.A(MD)No.194 of 2019

                     Kannan @ Kuruvi Kannan                        ...Appellant/Sole Accused


                                                         Vs.

                     State Rep. by
                     The Inspector of Police,
                     Umachikulam Police Station,
                     Madurai District.
                     (In Cr.No.32 of 2014)                      ...Respondent/Complainant


                     Prayer: Criminal Appeal is filed under Section 374 of Cr.P.C. to admit
                     this appeal and call for the records and consequently set aside the
                     judgment passed by the Sessions Judge, Mahalir Neethimandram (FAC),
                     Madurai, Madurai District in Spl.S.C.No.7 of 2015, dated 16.04.2019 as
                     illegal, by allowing this appeal.


                                   For Appellant       : Mr.A.Prasana Rajadurai
                                   For Respondent      : Mr.RMS.Sethuraman
                                                         Standing Counsel
                                                         for State Government




https://www.mhc.tn.gov.in/judis/
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                                                                             Crl.A(MD)No.194 of 2019




                                                   JUDGMENT

Today, when the matter is taken up for hearing the learned

counsel for the appellant seeks permission of this Court to withdraw this

Criminal Appeal and he has also submitted a letter to the Registry in this

regard.

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

withdrawn.

                                                                                    14.07.2021


                     Index    : Yes/No
                     Internet : Yes/No
                     vsd

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

Crl.A(MD)No.194 of 2019

To

1.The Sessions Judge, Mahalir Neethimandram (FAC), Madurai, Madurai District

2.The Inspector of Police, Umachikulam Police Station, Madurai District.

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

Crl.A(MD)No.194 of 2019

T.KRISHNAVALLI,J.

vsd

Crl.A(MD)No.194 of 2019

14.07.2021

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