Balachandar vs State Of Tamil Nadu
2023 Latest Caselaw 4646 Mad

                                                                                    Crl.A.No.448 /2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.04.2023

                                                          CORAM:

                                   THE HONOURABLE MR. JUSTICE V. SIVAGNANAM

                                                    Crl.A.No.448 of 2023

                     Balachandar                                                     ... Petitioner

                                                          ..Vs..

                     1. State of Tamil Nadu,
                        represented by the Deputy
                        Superintendent of Police,
                        District Prohibition Enforcement Unit,
                        (Addl. In-charge), Social Justice and
                        Human Rights,
                        Kancheepuram District.
                     2. State of Tamil Nadu,
                        represented by the Inspector of Police,
                        Baluchettychathiram Police Station,
                        Kancheepuram District.
                     3. Suguna                                                    ... Respondents

                                  Prayer:- Criminal Appeal filed under Section 14(A) of SC/ST Act,
                     1989 to modify the order of the Principal Sessions Judge of
                     Kancheepuram District at Chengalpattu in Crl.M.P.No.1607 of 2023,
                     dated 16.03.2023 with respect of 3rd condition alone in Crime No.546 of
                     2022 pending on the file of the 2nd respondent police.


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                      Crl.A.No.448 /2023

                                        For Appellant      :     Mr.A. Ilayaperumal

                                        For Respondents :        Mr.R.Vinothraja, GA (crl.side)
                                                                 for R1 and R2

                                                         JUDGMENT

This Criminal Appeal is filed by the appellant seeking to modify

the condition imposed on the appellant by the court below, while

enlarging him on bail.

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

the appellant seeks permission of this Court to withdraw this Criminal

Appeal along with liberty to move modification petition before the court

below and he has also made an endorsement in the court bundle to that

effect.

3. In view of the submission and endorsement made by the learned

counsel for the appellant, granting such liberty, this Criminal Appeal is

dismissed as withdrawn.

21.04.2023 msr

To

https://www.mhc.tn.gov.in/judis Crl.A.No.448 /2023

1. The Sessions Judge, Kancheepuram District, Chengalpattu

2. The Deputy Superintendent of Police, District Prohibition Enforcement Unit, (Addl. In-charge), Social Justice and Human Rights, Kancheepuram District.

3. The Inspector of Police, Baluchettychathiram Police Station, Kancheepuram District

4. The Public Prosecutor, High Court, Madras.

V. SIVAGNANAM, J.

https://www.mhc.tn.gov.in/judis Crl.A.No.448 /2023

msr

Crl.A.No.448 of 2023

21.04.2023

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