Raja vs The Deputy Superintendent Of ...
2022 Latest Caselaw 1680 Mad

                                                                              Crl.A.No.690 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 02.02.2022

                                                        CORAM

                      THE HONOURABLE MR.JUSTICE A.D.JAGADISH CHANDIRA

                                                 Crl.A.No.690 of 2021

                     Raja                                                     ... Appellant
                                                      Vs.
                     1. The Deputy Superintendent of Police,
                        Thiruvannamalai (Rural Sub-Division),
                        Thiruvannamalai District.
                     2. State By,
                        The Inspector of Police,
                        All Women Police Station,
                        Vandavasi,
                        Thiruvannamalai District.
                        Crime No.14 of 2021.
                     3. Nandhini                                   ... Respondents
                     PRAYER: The Criminal Appeal filed under Section 14(a) of SC/ST
                     Act, to allow the Criminal Appeal and set aside the order passed by the
                     Special Court for Trial of Cases Under SC/ST (POA) Act,
                     Thiruvannamalai in Crl.M.P.No.911 of 2021 dated 30.11.2021 and
                     enlarge the Appellant on bail in Crime No.14 of 2021 on the file of the
                     Inspector    of   Police,    All   Women   Police   Station,   Vandavasi,
                     Thiruvannamalai District.
                                  For Appellant    : Mr.S.Silambuselvan
                                  For Respondents : Mr.S.Sugendran for R1 & R2,
                                                     Government Advocate [Crl. Side]
                                                     Mr.T.R.Udaya Kumar for R3.

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https://www.mhc.tn.gov.in/judis
                                                                               Crl.A.No.690 of 2021

                                                               A.D.JAGADISH CHANDIRA,J.
                                                                                       Vri/shk
                                                    JUDGMENT

(The case has been heard through Video Conferencing) Today, when the matter is taken up for hearing,

Mr.S.Silambuselvan, learned counsel for the appellant seeks permission

of this Court to withdraw the above appeal. Accordingly, this Criminal

Appeal stands dismissed as withdrawn.

02.02.2022

Index: Yes/No Internet: Yes/No vri/shk

To

1. Special Court for Trial of Cases Under SC/ST (POA) Act, Thiruvannamalai

2. The Deputy Superintendent of Police, Thiruvannamalai (Rural Sub-Division), Thiruvannamalai District.

3. State By, The Inspector of Police, All Women Police Station, Vandavasi, Thiruvannamalai District. Crime No.14 of 2021.

4.The Public Prosecutor, Madras High Court.

Crl.A.No.690 of 2021

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