Kumar @ Krishnakumar vs The Deputy Superintendent Of ...
2022 Latest Caselaw 10600 Mad

                                                                               Crl.A.(MD)No.375 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Date : 20.06.2022

                                                      CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            Crl.A.(MD)No.375 of 2022

                     Kumar @ Krishnakumar                             ... Appellant/Petitioner

                                                           vs.


                     1.The Deputy Superintendent of Police,
                       Colachel, Kanyakumari District.

                     2.The State Rep. by
                       The Inspector of Police,
                       All Women Police Station,
                       Colachel,
                       Kanyakumari District.                     ... Respondents/Complainants

                     PRAYER : Criminal Appeal filed under Section 14 A(20 of SC/ST (POA)
                     Act, 1989 as amended by Act 1 of 2016, to call for the records pertaining
                     to the order dated 09.05.2022 made in Cr.M.P.No.430 of 2022 on the file
                     of the learned Special Court for Exclusive Trial Cases under POSCO Act,
                     Kanyakumari District at Nagercoil and to set aside the same and enlarge
                     the appellant on bail in connection with the Crime No.13 of 2022 on the
                     file of the respondent police.
                                  For Appellant              : Mr.S.Saravanakumar

                                  For Respondents            : Mr.B.Nambi Selvan
                                                               Additional Public Prosecutor

https://www.mhc.tn.gov.in/judis
                                  For De-facto Complainant : Mr.R.J.Karthik

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                                                                                 Crl.A.(MD)No.375 of 2022




                                                          JUDGMENT

The learned counsel appearing for the appellant seeks permission

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

endorsement to that effect.

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

withdrawn.

20.06.2022

sji

To

1.The Special Court for Exclusive Trial Cases under POSCO Act, Kanyakumari District at Nagercoil.

2.The Deputy Superintendent of Police, Colachel, Kanyakumari District.

3.The Inspector of Police, All Women Police Station, Colachel, Kanyakumari District.

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.

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

Crl.A.(MD)No.375 of 2022

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

Crl.A.(MD)No.375 of 2022

K.MURALI SHANKAR, J.

sji

Crl.A.(MD)No.375 of 2022

20.06.2022

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