Surendran vs The Deputy Superintendent Of ...
2021 Latest Caselaw 11320 Mad

                                                                                     Crl.A.(MD).No.182 of 2021




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                    DATED : 19.05.2021
                                                         CORAM:
                                     THE HONOURABLE MR. JUSTICE G.ILANGOVAN


                                                 Crl.A.(MD).No.182 of 2021


            1.Surendran
            2.Ajithkumar
            [email protected]                                           ...Appellants/Petitioners
                                                            Vs.


            1.The Deputy Superintendent of Police
              Usilampatti Circle
              Madurai District

            2.The State represented by its
              The Inspector of Police
              Checkanurani Police Station
              Madurai District
            in Crime No.2058 of 2020                           ...   Respondents/Complainants

            3.Nagajothi                                        ...Respondent/Defacto Complainant


            PRAYER: This               Criminal Appeal is filed under Section 14(A)(2) of Schedule
            Caste/Schedule Tribes (Prevention of Atrocities) Amendment Act, 2015, to set
            aside the order of the learned III Additional District and Sessions Judge (PCR),
            Madurai in Crl.M.P.No.422 of 2021 dated 18.03.2021 and enlarge the
            petitioners on bail in Crime No.2058 of 2020 on the file of the second
            respondent police.



                                   For Appellants   : Mr.M.Jegadeesh Pandian

                                   For R1 & R2      :Mr.M.Muthu Manickam

                                                    Government Advocate (Crl.Side)
https://www.mhc.tn.gov.in/judis/


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                                                                            Crl.A.(MD).No.182 of 2021


                                              JUDGMENT

The learned counsel for the appellants seeks permission of this Court to

withdraw this appeal and he has also circulated a letter to the Registry to that

effect.

2. In view of the above submission, the Criminal Appeal is dismissed as

withdrawn.

                                                                                 19.05.2021
            Index                  :Yes/No
            Internet                :Yes/No
            msa


            To

1.The III Additional District and Sessions Judge (PCR), Madurai

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

G.ILANGOVAN,J

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

Crl.A.(MD).No.182 of 2021

Crl.A(MD).No.182 of 2021

19.05.2021

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