Rajamanickam vs The Deputy Superintendent Of ...
2022 Latest Caselaw 6614 Mad

                                                                                  Crl.A.No.277 of 2022


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 30.03.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                                 Crl.A.No.277 of 2022
                    Rajamanickam                                              ...Appellant
                                                         Vs.

                    1. The Deputy Superintendent of Police,
                       O/o. The Deputy Superintendent of Police,
                       Jayakondam Road,
                       Ariyalur District,
                       Ariyalur.

                    2. The State rep by
                       The Inspector of Police,
                       All Women Police Station,
                       Ariyalur.

                    3. Nilavazhaki                                            ... Respondents

                    PRAYER: Criminal Appeal filed under Section 14(A) (2) of the SC/ST
                    Act, 1989, to set aside the order of the learned Sessions Judge, Fast Track
                    Mahila Court, at Ariyalur in Crl.M.P.No.542 of 2022 dated 03.03.2022
                    and enlarge the appellant on bail in connection with the case in Cr.No.1
                    of 2022 on the file of the first respondent police.
                                     For Appellant    : Mr.A.Venkatesan
                                     For Respondents
                                      For R1 & R2    : Mr.Leonard Arul Joseph Selvam,
                                                        Government Advocate(crl.side)
                                           For R3     : No appearance


                    Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                   Crl.A.No.277 of 2022


                                                   JUDGMENT

This Criminal Appeal has been filed praying to set aside the order

of the learned Sessions Judge, Fast Track Mahila Court, at Ariyalur in

Crl.M.P.No.542 of 2022 dated 03.03.2022 and enlarge the appellant on

bail in connection with the case in Cr.No.1 of 2022 on the file of the first

respondent police.

2. When the matter is taken up for hearing, the learned counsel

appearing for the appellant seeks permission of this Court to withdraw

the Criminal Appeal and he has also made an endorsement in the court

bundle to that effect.

3. In view of the endorsement made by the learned counsel

appearing for the appellant, this Criminal Appeal is dismissed as

withdrawn.

30.03.2022 Note :- Issue order copy on or before 31.03.2022 Speaking/Non-speaking order Index: Yes / No Internet: Yes rts

https://www.mhc.tn.gov.in/judis Crl.A.No.277 of 2022

To

1.The Sessions Judge, Fast Track Mahila Court, Ariyalur.

2. The Deputy Superintendent of Police, O/o. The Deputy Superintendent of Police, Jayakondam Road, Ariyalur District, Ariyalur.

3. The Inspector of Police, All Women Police Station, Ariyalur.

4.The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.277 of 2022

R.PONGIAPPAN, J.

rts

Crl.A.No.277 of 2022

30.03.2022

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