Karuppu vs The State
2022 Latest Caselaw 1617 Mad

                                                                                  Crl. A.(MD)No.513 of 2021



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATE : 01.02.2022

                                                      CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                              Crl. A.(MD)No.513 of 2021
                                                         and
                                             Crl.M.P.(MD)No.368 of 2022


            Karuppu                                                        .. Appellant

                                                        Vs.

            The State
            rep. By The Inspector of Police,
            Koodalpudur Police Station,
            Madurai.                                                       .. Respondent

            Prayer : This Criminal Appeal is filed under Section 374(2) of Cr.P.C., to call for
            the records pertaining to the conviction and sentence passed in S.C.No.128 of 2018
            on the file of the learned Assistant Sessions Judge, (Chief Judicial Magistrate),
            Madurai dated 24.08.2021 and to set aside the same as illegal and acquit the
            appellant.
                            For Appellant        : Mr.K.Sivabalan
                            For Respondent       : Mr.R.M.Anbu Nithi
                                                   Additional Public Prosecutor




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https://www.mhc.tn.gov.in/judis
                                                                                 Crl. A.(MD)No.513 of 2021

                                                                                     R.THARANI, J.

                                                                                                     Mrn

                                                     JUDGMENT

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

withdraw the Criminal Appeal.

2.Recording the aforesaid submission, this Criminal Appeal is dismissed as

withdrawn. Consequently, connected miscellaneous petition is closed.

                                                                                          01.02.2022
            Index     : Yes/No
            Internet : Yes/No
            Mrn
            Note :    (i)Issue order copy on 01.02.2022.

(ii)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. To

1.The Assistant Sessions Judge, (Chief Judicial Magistrate), Madurai.

2.The Inspector of Police, Koodalpudur Police Station, Madurai.

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

Crl. A.(MD)No.513 of 2021

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