Lali Karthick @ Saravanan vs The Deputy Superintendent Of ...
2023 Latest Caselaw 11654 Mad

                                                                                 Crl.A.No.827 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 31.08.2023

                                                         CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                    Crl.A.No.827 of 2023

                     1. Lali Karthick @ Saravanan
                     2. Sathiyaraj                                             ... Appellants

                                                            Vs.

                     1. The Deputy Superintendent of Police
                        (Kaanai Police Station Jurisdiction)
                         Villupuram Town, Villupuram.
                     2. The State rep. by
                        Station House Officer,
                        Kanai Police Station
                        Villupuram District.
                     3. Muniyan                                             ... Respondents

                     Prayer : Criminal Appeal filed under Section 14(2) of SC/ST Act to set
                     aside the order dated 07.07.2023 passed in Crl.M.P. No.1863 of 2023 by
                     the learned Sessions Judge, Special Court for Exclusive Trial of Cases,
                     Registered under SC/ST (POA) Act, Villupuram.
                                   For Appellants      : Mr.Pazhamalai
                                   For R1 & R2         : Mr.R. Vinothraja
                                                         Government Advocate (Crl.side)


                     Page 1 of 2

https://www.mhc.tn.gov.in/judis
                                                                                 Crl.A.No.827 of 2023



                                                                            R.HEMALATHA,J.
                                                                                            bga
                                                      JUDGMENT

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

appearing for the appellants 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 appellants, this Criminal Appeal is dismissed as withdrawn.

31.08.2023 Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order bga

1. The Deputy Superintendent of Police (Kaanai Police Station Jurisdiction) Villupuram Town, Villupuram.

2. The State rep. by Station House Officer, Kanai Police Station Villupuram District.

Crl.A.No.827 of 2023

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