Gnanasekar vs The Deputy Superintendent Of ...
2023 Latest Caselaw 10048 Mad

                                                                                 Crl.A.No.809 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 09.08.2023

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                   Crl.A.No.809 of 2023

                     Gnanasekar                                                ... Appellant

                                                           Vs.

                     1. The Deputy Superintendent of Police,
                        Uthangarai
                        Krishnagiri District.
                     2. The State Rep. by
                        The Inspector of Police
                        Kallavi Police Station
                        Krishnagiri District
                        Crime No.160 of 2023
                     3. Sakthi                                            ... Respondents

                     Prayer : Criminal Appeal filed under Section 14 A of SC/ST (prevention
                     of Atrocities) Act, to set aside the order dated 21.07.2023 made in
                     Crl.M.P. No.2566 of 2023 on the file of the Principal Sessions Judge,
                     Krishnagiri.
                                   For Appellant      : Mr.J. Pradeep
                                   For Respondent     : Mr.S. Sugendran
                                                        Additional Public Prosecutor.


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                 Crl.A.No.809 of 2023



                                                                            R.HEMALATHA,J.

                                                                                            bga
                                                      JUDGMENT

When the matter is taken up for hearing today, learned counsel

appearing for the appellant sought permission of this Court to withdraw

this Criminal Appeal. He also made an endorsement to that effect.

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

the appellant, this Criminal Appeal is dismissed as withdrawn.

09.08.2023

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

To

1. The Deputy Superintendent of Police, Uthangarai, Krishnagiri District.

2. The State Rep. by The Inspector of Police, Kallavi Police Station, Krishnagiri District. Crime No.160 of 2023

3. The Public Prosecutor, High Court, Madras.

Crl.A.No.809 of 2023

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