Durai vs State Rep By
2023 Latest Caselaw 8832 Mad

                                                                                 Crl.A.No.688 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 21.07.2023

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE R.SAKTHIVEL

                                                 Crl.A.No.688 of 2017

                   Durai                                   ... Appellant

                                                           Vs.
                  State rep by
                  The Station House Officer,
                  Gingee Police Station,
                  Villupuram District.
                  (Crime No.625 of 2017)                             ... Respondent

                  Prayer: This Criminal Appeal is filed under Section 14(A)(2) of SC/ST Act
                  1989, to set aside the order passed by the learned Sessions Judge, Special
                  Court for Exclusive Trial of Cases Registered under SC/ST (POA) Act,
                  Villupuram (FAC) in Crl.M.P.No.984 of 2017 dated 13.10.2017 and enlarge
                  the appellant on bail in Crime No.625 of 2017 pending on the file of
                  respondent police.


                                         For Appellant   : Mr.A.J.Magendiraverman for
                                                       Mr.R.Sasikumar
                                         For Respondent : Mr.A.Gokulakrishnan
                                                         (Additional Public Prosecutor)


                                                                               R.SAKTHIVEL,J.,

                  1/2


https://www.mhc.tn.gov.in/judis
                                                                                Crl.A.No.688 of 2017



                                                                                               mpa

                                                   JUDGMENT

The learned counsel for the appellant seeks permission of this Court to

withdraw the appeal and he has 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appellant, this Criminal Appeal is dismissed as withdrawn.

                                                                                       21.07.2023
                  mpa
                  Index        : Yes / No
                  Speaking Order: Yes / No

Neutral Citation Case : Yes/No

To

1. The Station House Officer, Gingee Police Station, Villupuram District.

2. The Public Prosecutor, High Court, Madras.

Crl.A.No.688 of 2017

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