A.Mohammed Hussain vs State By
2022 Latest Caselaw 756 Mad

                                                                                  Criminal Appeal No.276 of 2020



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 12.01.2022

                                                              Coram

                                     THE HONOURABLE MR. JUSTICE P.N.PRAKASH
                                                     and
                                     THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                                 Criminal Appeal No.276 of 2020

                     1.A.Mohammed Hussain
                       S/o.Ayub Khan

                     2.A.Shajahan
                       S/o.Abdul Jabbar

                     3.Y.Sheik Shafiullah
                       S/o.K.A.Yakub                                                  .. Petitioners

                                                                Vs.

                     State by
                     The Assistant Commissioner of Police,
                     Law and Order, South,
                     Coimbatore City.
                     (Crime No.499 of 2019 on the file
                     of Podhanur P.S.)                                                .. Respondent

                                  Criminal Appeal filed praying to call for the records in the order dated
                     09.09.2019 in Crl.M.P.No.3138 of 2019 in Crime No.499 of 2019 on the file
                     of the Podhanur Police Station, Coimbatore City, passed by the learned


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                                   Criminal Appeal No.276 of 2020



                     Principal District and Sessions Judge, Coimbatore and set aside the same
                     and consequently, release the petitioners forthwith.


                                        For Petitioners    :     Mr.P.Pugalenthi
                                        For Respondent     :      Mr.R.Muniyapparaj
                                                                  Additional Public Prosecutor
                                                               *****
                                                          JUDGMENT

[Judgment of the Court was delivered by P.N.PRAKASH, J] When the matter was taken up for hearing, learned counsel for the

appellant sought permission of this Court to withdraw the present appeal.

In view of the submissions made, this Criminal Appeal is dismissed as

withdrawn.

[P.N.P., J] [R.N.M., J] 12.01.2022 Index: Yes/No gm

https://www.mhc.tn.gov.in/judis Criminal Appeal No.276 of 2020

To

1.The Assistant Commissioner of Police, Law and Order, South, Coimbatore City.

2.The Inspector of Police, Podhanur Police Station, Coimbatore City.

3.The Public Prosecutor, High Court, Madras.

P.N.PRAKASH, J

https://www.mhc.tn.gov.in/judis Criminal Appeal No.276 of 2020

and R.N.MANJULA, J

gm

Criminal Appeal No.276 of 2020

12.01.2022

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