Karthigaiselvi vs The Inspector Of Police
2022 Latest Caselaw 15208 Mad

                                                                                CRL A(MD). No.301 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    ( Criminal Jurisdiction )

                                                      Date : 12/09/2022

                                                          PRESENT

                                            The Hon`ble Mrs.Justice R.THARANI

                                                  CRL A(MD). No.301 of 2019

                     Karthigaiselvi                               ... Appellant/Defacto complainant

                                                          Vs.

                     1. The Inspector of Police,
                       All Women Police Station,
                       Dindigul.
                       Cr.No.38 of 2015.                           ... 1st Respondent /Complainant

                     2. Nirmalraj,                                 ... 2nd Respondent /Sole accused


                                  For appellant      : Mr.T.Vadivelan,

                                  For R1            : Mr.R.M.Anbunithi,
                                                      Additional Public Prosecutor


                     Prayer: This Appeal is filed under Section 372 of the Code of Criminal

                     Procedure, against the judgment passed by the Mahila Fast Track Court,

                     Dindigul, made in S.C.No.73 of 2017, dated 22.04.2019, acquitting the

                     second respondent / sole accused under Sections 417 and 376 (i) I.P.C.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 CRL A(MD). No.301 of 2019




                                                         JUDGMENT

The learned counsel appearing for the appellant circulated a letter,

dated 09.09.2022, to the Registry seeking permission to withdraw the

appeal.

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

withdrawn.

12.09.2022 LS Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1. The Mahila Fast Track Court, Dindigul

2. The Inspector of Police, All Women Police Station, Dindigul.

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

https://www.mhc.tn.gov.in/judis CRL A(MD). No.301 of 2019

https://www.mhc.tn.gov.in/judis CRL A(MD). No.301 of 2019

R.THARANI,J

LS

Judgment made in CRL A(MD) No.301 of 2019

Date : 12/09/2022

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