Sudalaikannu vs State Represented Through;
2022 Latest Caselaw 10047 Mad

                                                                            Crl.A.(MD)No.364 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Date : 14.06.2022

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           Crl.A.(MD)No.364 of 2022

                     Sudalaikannu                         ... Appellant/Petitioner/Accused

                                                           vs.


                     1.State Represented Through;
                       The Deputy Superintendent of Police,
                       Srivaikundam,
                       Thoothukudi District.

                     2.The Inspector of Police,
                       Seithunganallur Poilce Station,
                       Thoothukudi District.
                       Crime No.52 of 2022           ... 1st and 2nd Respondents/Complainants

                     3.Arumuga Lakshmi               ... 3rd Respondent/Defacto Complainant


                     PRAYER : Criminal Appeal filed under Section 14 A(2) of SC/ST
                     (POA) Amended Act, 2015, to set aside the conditions imposed on the
                     appellant is so far as conditions 1 to 3 made in Cr.M.P.No.727 of 2022
                     dated 10.05.2022 by the learned Special Court for Trial of Cases under
                     SC/ST (POA) Act, Thoothukudi and enlarge the appellant on bail in
                     Crime No.52 of 2022 registered on the file of the second respondent.




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                                                                                 Crl.A.(MD)No.364 of 2022




                                        For Appellant   : Mr.V.Angusamy

                                        For R1 and R2   : Mr.B.Nambi Selvan
                                                          Additional Public Prosecutor

                                                          JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this petition and he has also made an

endorsement to that effect.

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

withdrawn.

14.06.2022

sji

To

To

1.The Special Court for Trial of Cases under SC/ST (POA) Act, Thoothukudi.

2.The Deputy Superintendent of Police, Srivaikundam, Thoothukudi District.

3.The Inspector of Police, Seithunganallur Poilce Station, Thoothukudi District.

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

Crl.A.(MD)No.364 of 2022

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

5.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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Crl.A.(MD)No.364 of 2022

K.MURALI SHANKAR, J.

sji

Crl.A.(MD)No.364 of 2022

14.06.2022

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