Ravichandran vs The State Through
2023 Latest Caselaw 8273 Mad

                                                                      Crl.O.P.(MD)No.358 of 2023

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 13.07.2023

                                                       CORAM

                           THE HONOURABLE MR. JUSTICE K.K.RAMAKRISHNAN

                                          Crl.A.(MD)No.358 of 2023
                                                   and
                                         Crl.M.P(MD)No.6980 of 2023

                     Ravichandran                                .. Appellant/Sole Accused
                                                      Vs.


                     The State through
                     The Inspector of Police,
                     All Women Police Station,
                     Vallam,
                     Thanjavur District.
                     (In Crime No.10/2018)                     .. Respondent/Complainant


                     PRAYER: Criminal Appeal is filed under Section 374(2) of the Criminal

                     Procedure Code, to call for the entire records connected to the Judgment

                     in Spl.S.C.No.52 of 2019 (Old SSC No.03/2019) dated 22.04.2022 on the

                     file of the learned Special Court for Exclusive Trial of Cases under

                     POCSO Act, Thanjavur and set aside the conviction and sentence

                     imposed against the appellant.

                                  For Petitioner : Mr.P.Karthick
                                  For Respondent : Mr.P.Sivakumar
                                                 Government Advocate(Criminal side)

https://www.mhc.tn.gov.in/judis
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                                                                           Crl.O.P.(MD)No.358 of 2023



                                                       ORDER

When the matter is taken up for hearing, 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. Recording the said submission, this Criminal Appeal is

dismissed as withdrawn. Consequently, connected miscellaneous petition

is closed.

13.07.2023

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

To

1. The Inspector of Police, All Women Police Station, Vallam, Thanjavur District.

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

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

Crl.O.P.(MD)No.358 of 2023

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

Crl.O.P.(MD)No.358 of 2023

K.K. RAMAKRISHNAN., J.

PJL

Crl.O.P.(MD)No.358 of 2023 and Crl.M.P(MD)No.6980 of 2023

13.07.2023

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