Vinoth @ Vinothkumar vs State Rep. By
2021 Latest Caselaw 12705 Mad

                                                                            Crl.A.No.315 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 29.06.2021

                                                       CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                           Criminal Appeal No.315 of 2021


                     Vinoth @ Vinothkumar                                    ... Appellant
                                                         ..vs..

                     1.State rep. By,
                       Deputy Superintendent of Police,
                       Coimbatore District.

                     2.State rep.by
                       Inspector of Police,
                       Mettupalayam Police Station,
                       Coimbatore District,
                       Crime No.270 of 2019.

                     3.Amutha                                                 ... Respondents

                               Criminal Appeal filed under Sections 14(A) (2) of SC/ST Act,
                     1989 to set aside the order passed by the Vacation Sessions Judge,
                     Coimbatore in Crl.M.P.No.2160 of 2021 dated 20.05.2021 and enlarge
                     the appellant on bail pending investigation in Crime No.270 of 2019 on
                     the file of the 2nd respondent police.


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https://www.mhc.tn.gov.in/judis/
                                                                          Crl.A.No.315 of 2021

                               For Appellant    :    Mr.D.Bennington
                                                     for M/s.M.K.Poongundran

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


                                                  JUDGMENT

Mr.D.Bennington, learned counsel representing the counsel on

record for appellant 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dismissed as withdrawn.

29.06.2021

Internet: Yes/No ms

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https://www.mhc.tn.gov.in/judis/ Crl.A.No.315 of 2021

To

1.The Vacation Sessions Judge, Coimbatore.

2.The Deputy Superintendent of Police, Coimbatore District.

3.The Inspector of Police, Mettupalayam Police Station, Coimbatore District.

4.The Public Prosecutor, High Court, Madras.

5.The Superintendent of Police, Central Prison, Coimbatore.

Page No.3/4

https://www.mhc.tn.gov.in/judis/ Crl.A.No.315 of 2021

P.VELMURUGAN, J.

ms

Crl.A.No.315 of 2021

29.06.2021

Page No.4/4

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