M.Uma vs State Represented By
2022 Latest Caselaw 9916 Mad

                                                                                        Crl.A.No.187 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 13.06.2022

                                                           CORAM
                                  THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                      Crl.A.No.187 of 2020
                     M.Uma                                     ...         Appellant
                                                               Vs.
                     1.State represented by
                       Station House Officer,
                       Periyathatchur P.S.
                       Villupuram District,
                       Crime No.13 of 2020

                     2.The Deputy Superintendent of Police
                       Villupuram, Villupuram District.

                     3.R.Dheivanai                            ..               Respondents

                     PRAYER : This Criminal Appeal has been filed under Section 14 A (2) of
                     the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)
                     Act, 1989 as amended by Act 1/2016 against the order passed by the
                     learned Sessions Judge, Special Court for Exclusive Trial of Cases
                     Registered under the Scheduled Castes and the Scheduled Tribes
                     (Prevention of Atrocities) Act, 1989, Villupuram in C.M.P.No.405 of 2020
                     dated 03.03.2020.


                                      For Appellant                : Mr.R.Arun Dattan

                                      For Respondents              :Mr.S.Vinoth Kumar
                                                                    Government Advocate (Crl.side)

                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                  Crl.A.No.187 of 2020



                                                       JUDGMENT

Today when the matter came up for hearing, the learned counsel

appearing on behalf of the appellant seeks permission of this Court to

withdraw the criminal appeal. He has also made an endorsement to that

effect.

2.Recording the above said submission and endorsement of the

learned counsel for the appellant, the criminal appeal stands dismissed as

withdrawn.

Index : Yes/no 13.06.2022 Internet : Yes/no sms To

1.State represented by Station House Officer, Periyathatchur P.S.Villupuram District, Crime No.13 of 2020

2.The Deputy Superintendent of Police Villupuram, Villupuram District.

3. The learned Sessions Judge, Special Court for Exclusive Trial of Cases Registered under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Villupuram.

4.The Public Prosecutor High Court, Madras.

D.BHARATHA CHAKRAVARTHY,J.

https://www.mhc.tn.gov.in/judis Crl.A.No.187 of 2020

sms

Crl.A.No.187 of 2020

13.06.2022

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