S.Balasubramanian vs The Inspector Of Police
2023 Latest Caselaw 259 Mad

                                                                          CRL A(MD). No.182 of 2019



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                Date : 04/01/2023

                                                     CORAM

                                  The Hon`ble Mr.Justice A.D.JAGADISH CHANDIRA

                                           CRL A(MD). No.182 of 2019

                     S.Balasubramanian
                                                                                    ... Petitioner

                                                         Vs

                     1. The Inspector of Police,
                        Vasudevanallur Police Station,
                        Tirunelveli District
                        Cr.No.164/2015.

                     2. Kazhanchiam

                     3. [email protected]

                     4. Murugan
                                                                                ... Respondents

                     PRAYER: This Criminal Appeal Case filed under Section 372 of
                     Cr.P.C to call for the entire records pertaining to the Judgment delivered
                     by the learned III Additional Sessions Judge, Tirunelveli in S.C.No.417
                     of 2016, vide Judgment dated 13.06.2018 and set aside the same and
                     consequently convict the respondents 2 to 4 and impose maximum
                     punishment provided for the offences charged in the aforesaid case.




                     1/4

https://www.mhc.tn.gov.in/judis
                                                                          CRL A(MD). No.182 of 2019


                                   For Petitioner   : M/s.R.Anand

                                   For Respondents : Mr.T,Senthil Kumar (R1)
                                                     Additional Public Prosecutor

                                                     Mr.B.Baskar (R2 to R4)


                                                    JUDGMENT

The learned counsel appearing for the petitioner has

circulated a letter to the Registry, seeking permission of this Court to

withdraw this Criminal Appeal and hence, the matter is posted today

under the caption “for withdrawal”.

2. Recording the same, this Criminal Appeal is dismissed as

withdrawn.

04.01.2023 PNM

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

https://www.mhc.tn.gov.in/judis CRL A(MD). No.182 of 2019

TO

1. The III Additional Sessions Judge, Tirunelveli

2. The Inspector of Police, Vasudevanallur Police Station, Tirunelveli District

3. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CRL A(MD). No.182 of 2019

A.D.JAGADISH CHANDIRA,J

PNM

JUDGMENT IN CRL A(MD) No.182 of 2019

Date : 04/01/2023

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