Lourdumary @ Selvi vs State Rep. By Its
2023 Latest Caselaw 9419 Mad

                                                                                Crl.A.No.692 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 01.08.2023

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                                 Crl.A.No.692 of 2023
                     Lourdumary @ Selvi                                      ... Appellant
                                                          Vs.

                     1. State Rep. by its,
                        Station House Officer,
                        Ariyankuppam Police Station,
                        Puducherry.
                        (Crime No.44/2023)

                     2. Chandiran                                            ... Respondents
                     (R2 impleaded as per the order of this
                     Court dated 27.07.2023 in Crl.M.P.No.
                     10817 of 2013)

                     Prayer : Criminal Appeal filed under Section 14 (A) (2) of the SC / ST
                     Act, 1989, to set aside the dismissal order passed by the learned Principal
                     Sessions Judge at Puducherry in Crl.M.P.No.1963 of 2023 dated
                     16.06.2023 and enlarge the appellant on bail in Cr.No.44/2023.

                                   For Appellants : Mr.G.Pandian
                                   For Respondent : Mr.M.V.Ramachandra Moorthy,
                                                    Additional Public Prosecutor (Pondicherry)
                                                    Assisted by
                                                    Mr.A.Alexandar,
                                                    Government of Puducherry for R1


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https://www.mhc.tn.gov.in/judis
                                                                                Crl.A.No.692 of 2023



                                                      JUDGMENT

The matter is listed under the caption for withdrawal today,

based on the letter, dated 31.07.2023 circulated by the learned counsel

for the appellant to the Registry.

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

appellant also sought permission of this Court to withdraw this Criminal

Appeal. He also made an endorsement to that effect.

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

learned counsel for the appellant, this Criminal Appeal is dismissed as

withdrawn.

01.08.2023

Index: Yes/No Speaking/Non-Speaking order vum

https://www.mhc.tn.gov.in/judis Crl.A.No.692 of 2023

To

1. The Station House Officer, Ariyankuppam Police Station, Puducherry.

2. The Principal Sessions Judge at Puducherry

3.The Section Officer, Criminal Section, High Court, Madras.

R. HEMALATHA, J.

https://www.mhc.tn.gov.in/judis Crl.A.No.692 of 2023

vum

Crl.A.No.692 of 2023

01.08.2023

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