K.Antony vs The Deputy Superintendent Of ...
2022 Latest Caselaw 8968 Mad

                                                                              Crl.A(MD)No.304 of 2022


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 27.04.2022

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                              Crl.A(MD)No.304 of 2022

                     K.Antony                                  ...Appellant/Sole Accused

                                                       Vs.

                     1.The Deputy Superintendent of Police,
                       All Women Police Station (Rural),
                       Tirunelveli.

                     2.The Inspector of Police,
                       All Women Police Station (Rural),
                       Tirunelveli.
                       (Cr.No.06 of 2022)             ...1st & 2nd Respondents/Complainants

                     3.N.Sathya                            ...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 set aside the order passed by the IInd Additional District and Sessions
                     Judge (PCR), Tirunelveli in Crl.M.P.No.270 of 2022, dated 18.04.2022
                     and enlarge the appellant on bail, pending investigation in Cr.No.06 of
                     2022 on the file of the respondent.


                                  For Appellant      : Mr.R.J.Karthick
                                  For R1 - R2        : Ms.M.Aasha
                                                       Government Advocate (Crl.side)


https://www.mhc.tn.gov.in/judis
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                                                                            Crl.A(MD)No.304 of 2022


                                                    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 also made an endorsement to that effect.

2. In view of the same, this Criminal Appeal is dismissed as

withdrawn.

                                                                                  27.04.2022


                     Index    : Yes/No
                     Internet : Yes/No
                     vsd


                     To

1.The Deputy Superintendent of Police, All Women Police Station (Rural), Tirunelveli.

2.The Inspector of Police, All Women Police Station (Rural), Tirunelveli.

3.Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

Crl.A(MD)No.304 of 2022

G.K.ILANTHIRAIYAN, J.

vsd

Crl.A(MD)No.304 of 2022

27.04.2022

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