Mugesh @ Panai vs The State. Rep.By
2023 Latest Caselaw 4143 Mad

                                                                         CRL.A(MD).No. 293 of 2023


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 12.04.2023

                                                        CORAM

                          THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            CRL.A(MD).No. 293 of 2023

                 Mugesh @ Panai                                          : Appellant

                                                       Vs.

                 1.The State. rep.by
                   The Deputy Superintendent of Police,
                   Sub Division Thoothukudi Town,
                   Thoothukudi.

                 2.The Inspector of Police,
                   South Police Station,
                   Thoothukudi District.
                   Crime No.618 of 2022.

                 3.Ratha                                                 : Respondent

                 Prayer : This Criminal Appeal is filed under Section 14(A)(2) of the
                 Schedule Caste and the Schedule Tribes (Prevention of Atrocities)
                 Amendment Act, to call for the records relating to Crl.M.P.No.148 of 2023,
                 dated 14.02.2023 on the file of the Special Court for Trial of Cases under
                 SC/ST (POA) Act, Thoothukudi and set aside the same and grant bail to the
                 appellant.


                                  For Appellants        : Mr.M.Pandian


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https://www.mhc.tn.gov.in/judis
                                                                             CRL.A(MD).No. 293 of 2023



                                  For R1 and R2        : Mr.R.Sivakumar,
                                                        Government Advocate (Criminal Side)


                                                    JUDGMENT

This Criminal Appeal has been filed against the order passed in

Crl.M.P.No.148 of 2023, dated 14.02.2023 on the file of the Special Court for

Trial of Cases under SC/ST (POA) Act, Thoothukudi.

2. When the matter is taken up for hearing today (i.e.,12.04.2023), the

learned counsel for the petitioner seeks permission of this Court to withdraw

this appeal and he has also made an endorsement to that effect. Permission is

granted.

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

petitioner, this Criminal Appeal is dismissed as withdrawn.

12.04.2023

NCC : Yes/No Index : Yes : No Internet : Yes : No das

https://www.mhc.tn.gov.in/judis CRL.A(MD).No. 293 of 2023

To

1.The Special Court for Trial of Cases under SC/ST (POA) Act, Thoothukudi.

2.The Deputy Superintendent of Police, Sub Division Thoothukudi Town, Thoothukudi.

3.The Inspector of Police, South Police Station, Thoothukudi District.

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

5.The Section Officer, Criminal Section (Records), Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CRL.A(MD).No. 293 of 2023

K.MURALI SHANKAR,J.

das

CRL.A(MD).No. 293 of 2023

12.04.2023

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