Reegan Dennis Balan vs State Rep.By
2021 Latest Caselaw 11293 Mad

                                                                                Crl.O.P.(MD)No.220 of 2021


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 05.05.2021

                                                       CORAM :

                                   THE HONOURABLE Mrs. JUSTICE S.ANANTHI

                                              Crl.O.P.(MD)No.220 of 2021


                     Reegan Dennis Balan                                  ... Appellant

                                                               Vs.

                     1.State rep.by
                       The Deputy Superintendent of Police,
                       Tirunelveli District.

                     2.The Sub Inspector of Police,
                       Valliyoor Police Station,
                       In Crime No.142 of 2021
                       Tirunelveli District.

                     3.Hariharan                                             ... Respondents

                     Prayer : Criminal Appeal filed under Section 439 Cr.P.C., to call for
                     the entire records relating to the order dated 28.04.2021 in
                     Cr.M.P.No.703 of 2021 on the file the learned II Additional District
                     and       Sessions   Judge(Fast   Track     Court)Tirunelveli-(IV    Additional
                     Sessions Judge, Tirunelveli) and set aside the same as arbitrary and
                     consequently, to release the appellant on bail in connection with
                     Crime No.142 of 2021 on the file of the second respondent police
                     station.


                                    For Appellant      : Mr.C.Susikumar
                                    For R1 & R2        : Mr.K.K.Ramakrishnan,
                                                        Additional Public Prosecutor.


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


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                                                                                   Crl.O.P.(MD)No.220 of 2021




                                                       JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this criminal appeal, through

virtual hearing.

2.Permission granted. Accordingly, this criminal appeal is

dismissed as withdrawn.

05.05.2021 Index : Yes/No Internet:Yes/No gns/ssb

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.O.P.(MD)No.220 of 2021

To

1.TheII Additional District and Sessions Judge(Fast Track Court)Tirunelveli-(IV Additional Sessions Judge, Tirunelveli)

2.The Deputy Superintendent of Police, Tirunelveli District.

3.The Sub Inspector of Police, Valliyoor Police Station, Tirunelveli District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.O.P.(MD)No.220 of 2021

S.ANANTHI, J

gns/ssb

Crl.O.P.(MD)No.220 of 2021

05.05.2021 https://www.mhc.tn.gov.in/judis/