Murali vs State Rep. By
2021 Latest Caselaw 15376 Mad

                                                                           Crl.A.No.361 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.07.2021

                                                        CORAM:

                                THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                          Criminal Appeal No.361 of 2021


                      1.Murali
                      2.Arivazhagan
                      3.Arunpandian
                      4.Vairamani
                      5.Balasubramanian                                      ... Appellants
                                                         ..vs..

                      1.State rep. By,
                        Deputy Superintendent of Police,
                        Vedaranyam,
                        Nagapattinam District.

                      2.State of Tamil Nadu rep.by
                        Inspector of Police,
                        Thalaignayiru Police Station,
                        Nagapattinam District,
                        Crime No.495 of 2021.

                      3.Ranjith (Minor)
                        S/o.Murugadoss                                       ... Respondents




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                                                                                Crl.A.No.361 of 2021

                            Criminal Appeal filed under Sections 14(A) (2) of SC/ST Act, 1989
                      to set aside the order dated 22.07.2021 made in Crl.M.P.No.1885 of
                      2021 by the learned District and Sessions Judge, Nagapattinam and
                      enlarge the appellants on bail in Crime No.495 of 2021 pending
                      investigation on the file of the 1st respondent police.

                            For Appellants       :      Mr.K.M.Subramaniam

                            For Respondents :           Mr.S.Sugendran
                                                        Government Advocate (Crl.Side)
                                                        for R1 & R2


                                             JUDGMENT

Mr.K.M.Subramaniam, learned counsel for the appellants appeared

online and seeks permission of this Court to withdraw this Criminal

Appeal.

2.Recording the above submission, this Criminal Appeal is

dismissed as withdrawn.

30.07.2021

Internet: Yes/No ms

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http://www.judis.nic.in Crl.A.No.361 of 2021

To

1.The District and Sessions Judge, Nagapattinam.

2.The Deputy Superintendent of Police, Vedaranyam, Nagapattinam District.

3.The Inspector of Police, Thalaignayiru Police Station, Nagapattinam District.

4.The Public Prosecutor, High Court, Madras.

5.The Superintendent of Police, District Prison, Nagapattinam.

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P.VELMURUGAN, J.

ms

Crl.A.No.361 of 2021

30.07.2021

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