Gurusamy @ Seeman vs The State Rep By
2023 Latest Caselaw 11344 Mad

                                                                           CRL.A(MD).No.713 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 28.08.2023

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                           CRL.A(MD).No.713 of 2023

                    Gurusamy @ Seeman                      : Appellant/Petitioner/Accused No.2
                                                     Vs.

                    1.The State Rep by
                      The Assistant Superintendent of Police,
                      Aruppukottai Sub Division,
                      Virudhunagar District.

                    2.The State Rep by
                      The Inspector of Police,
                      Kariapatti Police Station.
                      Virudhunagar District.
                      Crime No.141 of 2023

                    3.M.RamaMoorthi                        : Respondents/Respondents/
                                                                  Complainants

                    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 passed in Cr.M.P.No.2466 of 2023
                    on the file of the learned Session Judge, Special Court for Trial of SC/ST
                    (POA) Act Cases, Virudhunagar District at Srivilliputtur, dated 04.08.2023
                    and set aside the same as illegal and enlarge the appellant on bail by
                    allowing the appeal.


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https://www.mhc.tn.gov.in/judis
                                                                                CRL.A(MD).No.713 of 2023




                                    For Appellant        : Mr.S.Ramsundarvijayaraj
                                    For R21 & R2         : Mr.R.Sivakumar
                                                           Government Advocate (Criminal Side)

                                    For R3               : Mr.R.Selvakumar


                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this Court

to withdraw this appeal and he has 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 with liberty to

the appellant to file fresh appeal after filing of final report.

28.08.2023

NCC : Yes/No Index : Yes / No Internet : Yes / No dss

https://www.mhc.tn.gov.in/judis CRL.A(MD).No.713 of 2023

To

1.The Session Judge, Special Court for Trial of SC/ST (POA) Act Cases, Virudhunagar District at Srivilliputtur,

2.The Assistant Superintendent of Police, Aruppukottai Sub Division, Virudhunagar District.

3.The Inspector of Police, Kariapatti Police Station, Virudhunagar District.

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

https://www.mhc.tn.gov.in/judis CRL.A(MD).No.713 of 2023

K.K.RAMAKRISHNAN,J.

dss

Order made in CRL.A(MD).No.713 of 2023

28.08.2023

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