Reena Joyce Mary @ Kaviya vs State Rep. By
2023 Latest Caselaw 11100 Mad

                                                                1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 23.08.2023

                                                              Coram

                                      THE HONOURABLE MR.JUSTICE M.SUNDAR
                                                     and
                                    THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                               Criminal Appeal No. 259 of 2023

                     Reena Joyce Mary @ Kaviya
                     W/o.Kannan @ Minnal                                          ..    Appellant

                                                               Vs

                     State rep. by
                     The Deputy Superintendent of Police
                     Q Branch CID Police Station
                     Kancheepuram District.                                       ..    Respondent

                                  Criminal Appeal filed under Section 21 of National Investigation

                     Agency Act, praying to set aside the order in Crl.M.P.No.1427 of 2021

                     dated 16.09.2021 in S.C.No.41 of 2017 on the file of District and Sessions

                     Judge No.II, Kancheepuram and enlarge the appellant on bail.

                                  For Appellant          ..     Ms.S.Sengkodi
                                  For Respondent         ..     Mr.A.Gokulakrishnan
                                                                Additional Public Prosecutor



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                                                          JUDGMENT

(Judgment of the Court was delivered by M.SUNDAR, J.)

When the matter was taken up, Ms.S.Sengkodi, learned counsel on

record for petitioner sought leave of this Court to withdraw the captioned

appeal saying that they would move the trial Court for another time.

Learned counsel has made an endorsement in the case file and a scanned

reproduction of the same is as follows:

2. In the light of the aforementioned endorsement and reiteration of

the same in the hearing, captioned Criminal Appeal is disposed of as closed

/ withdrawn. Though obvious, we make it clear that all rights and

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contentions of the appellant are preserved for being canvassed in a fresh bail

petition in the trial Court and or in any other proceedings.

(M.S.J.) (R.S.V.J.) 23.08.2023 Index: Yes / No Speaking / Non-speaking Neutral Citation:Yes/No

mk

To

1. State rep. by The Deputy Superintendent of Police Q Branch CID Police Station Kancheepuram District.

2. The District and Sessions Judge District and Sessions Court No.II, Kancheepuram.

3. The Public Prosecutor, High Court, Madras.

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M.SUNDAR, J.

and R.SAKTHIVEL, J.

mk

Crl. A.No.259 of 2023

23.08.2023

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