Premkumar vs State By
2023 Latest Caselaw 3721 Mad

                                                                        Crl.A.No.360 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 03.04.2023

                                                   CORAM

                                  THE HONOURABLE Mr.JUSTICE V.SIVAGNANAM

                                              Crl.A.No.360 of 2023

                     Premkumar                                                 ..
                     Appellant

                                                     -Vs.-
                     1. State by
                        The Deputy Superintendent of Police,
                        Tiruvannamalai District.

                     2. The Inspector of Police,
                        Tiruvannamalai Police Station,
                        Tiruvannamalai District.
                        (Crime No.442 of 2022)

                     3. Sankar                                              .. Respondents

                     Prayer: Criminal Appeal filed under Section 14-A(2) of the Scheduled
                     Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 to
                     call for the records of the lower Court and set aside the order passed
                     by the learned Sessions Judge, Special court for trial of Cases under
                     SC/ST Act (POA), Tiruvannamalai in Crl.M.P.No.325 of 2023 on

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                             Crl.A.No.360 of 2023

                     21.03.2023 and to enlarge the appellant            / petitioner on bail in
                     connection with crime No.442 of 2022 pending investigation on the
                     file of the 2nd respondent-Police.


                                       For Appellant        ... Ms.C.V.Salin Nisha

                                       For Respondents 1& 2 .... Mr.A.Gokulakrishnan
                                                              Additional Public Prosecutor

                                                       JUDGMENT

The learned counsel appearing for the appellant seeks

permission of this Court to withdraw this criminal appeal and he has

also made an endorsement to that effect.

2. In view of the submission and endorsement made by the

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

withdrawn.

03.04.2023

srn

https://www.mhc.tn.gov.in/judis Crl.A.No.360 of 2023

To

1. The learned Sessions Judge, Special court for trial of Cases under SC/ST Act (POA), Tiruvannamalai

2. The Public Prosecutor, High Court, Madras

https://www.mhc.tn.gov.in/judis Crl.A.No.360 of 2023

V.SIVAGNANAM, J.,

srn

Crl.A.No.360 of 2023

03.04.2023

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