Vetrivel vs State Rep. By
2022 Latest Caselaw 15773 Mad

                                                                               Crl. A(MD)No.266 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 27.09.2022

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE J. NISHA BANU
                                                          and
                            THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH


                                                CRL.A.(MD)No.266 of 2019


                     Vetrivel                                    : Appellant


                                                          Vs.
                     1.State rep. by
                        The Inspector of Police
                        Annavasal Police Station,
                        Pudukkottai District.              .. 1st Respondent/Complainant

                     2.Panneer Selvam

                     3.Pitchai @ Murugan

                     4.Senthil Kumar

                     5.Pandiyarajan

                     6.Krishnan

                     1/5

https://www.mhc.tn.gov.in/judis
                                                                               Crl. A(MD)No.266 of 2019


                     7.Vellai Samy

                     8.Muthukkalai                   : Respondents 2 to 8/Accused Nos.1 to 7


                     PRAYER: Criminal Appeal filed under Section 374 (2) of the Code of
                     Criminal Procedure, praying to set aside the judgment made in S.C.No.2 of
                     2009, on the file of the learned Additional District and Sessions Judge, (Fast
                     Track Court) Pudukkottai, dated 02.03.2010 and allow this Criminal
                     Appeal.


                                  For Appellant            : Mr.K.Baalasundharam


                                  For Respondents          : Mr.A.Thiruvadi Kumar - for R1
                                                            Additional Public Prosecutor
                                                            Mr. S.Deenadhayalan - for R2 to R8


                                                    JUDGMENT

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

Based on the written instructions received from the appellant

dated 25.09.2022, the learned counsel for the appellant seeks permission of

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.266 of 2019

this Court to withdraw this Criminal Appeal and he has also made an

endorsement to that effect. Permission is granted.

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

withdrawn.

                                                                  [J.N.B., J.]    & [N.A.V., J.]
                                                                          27.09.2022
                     Index        : Yes/No
                     Internet     : Yes
                     RM


                     To

1.The Additional District and Sessions Judge, (Fast Track Court) Pudukkottai,

2.The Inspector of Police, Annavasal Police Station, Pudukkottai District.

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

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.266 of 2019

4.The Record Keeper, Vernacular Records Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis Crl. A(MD)No.266 of 2019

J.NISHA BANU,J.

and N.ANAND VENKATESH, J.

rm

CRL.A.(MD)No.266 of 2019

27.09.2022

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