Prakash vs The Deputy Superintendent Of ...
2021 Latest Caselaw 19597 Mad

                                                                            Crl.A(MD)No.389 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.09.2021

                                                      CORAM

                               THE HONOURABLE MRS. JUSTICE T.KRISHNAVALLI

                                             Crl.A(MD)No.389 of 2021

                     Prakash                                  ...Appellant/Accused No.2

                                                       Vs.


                     1.The Deputy Superintendent of Police,
                       Paramakudi Sub Division,
                       Ramanathapuram District.

                     2.State rep. by its
                       The Inspector of Police,
                       Parthibanoor Police Station,
                       Ramanathapuram District.
                       (Cr.No.166 of 2021)               ...1st & 2nd Respondents/Complainants


                     3.Rajkumar                          ...3rd respondent/Defacto Complainant


                     Prayer: Criminal Appeal is filed under Section 14(A)(2) of Schedule
                     Caste/Schedule Tribes (Prevention of Atrocities) Amendment Act, 2015,
                     to call for the record in Crl.M.P.No.445 of 2021, Sessions Judge, Special
                     Court for SC/ST (POA) Act, 1989, Ramanathapuram, dated 04.09.2021
                     and set aside the same and enlarge the appellant on bail in Crime No.166
                     of 2021 on the file of the 2nd respondent police.



https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                             Crl.A(MD)No.389 of 2021


                                   For Appellant     : Mr.A.Uthayakumar

                                   For R1 & R2       :Mr.RMS.Sethuraman
                                                      Additional Public Prosecutor


                                                   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withdrawn.

                                                                                     23.09.2021


                     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.389 of 2021

To

1.The Sessions Judge, Special Court for Exclusive trial of Cases under SC/St (POA) Act 1989, Ramanathapuram.

2.The Deputy Superintendent of Police, Paramakudi Sub Division, Ramanathapuram District.

3.The Inspector of Police, Parthibanoor Police Station, Ramanathapuram District.

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

Crl.A(MD)No.389 of 2021

T.KRISHNAVALLI,J.

vsd

Crl.A(MD)No.389 of 2021

23.09.2021

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