Amutharasu vs State Rep. By
2023 Latest Caselaw 9147 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 27.07.2023

                                                          Coram:

                                        The Hon'ble Mrs.Justice R.HEMALATHA

                                                   Crl.A.No.616 of 2023


                     Amutharasu
                                                                                       ...Appellant

                                                          Versus

                     1.State Rep. by
                       The Deputy Superintendent of Police,
                       CB-CID,
                       Namakkal.
                       (Crime No.2 of 2015)

                     2.Chitra
                                                                                    ...Respondents

                                  This Criminal Appeal is filed under Section 14-A(2) of Scheduled
                     Caste and Scheduled Tribes (Prevention of Atrocities) Act praying to allow
                     the appeal and set aside the order dated 01.11.2022 passed in
                     Crl.M.P.No.380 of 2022 in S.C.No.140 of 2018 on the file of the learned
                     Sessions Judge, Special Court for Scheduled Caste/Scheduled Tribes
                     (Prevention of Atrocities) Act Cases, Namakkal and enlarge the appellant on
                     bail in the above case.

                     1/4


https://www.mhc.tn.gov.in/judis
                                  For Appellant           :     Mr.M.Vijayaragavan

                                  For Respondent - 1      :     Mr.S.Sugendran,
                                                                Additional Public Prosecutor

                                  For Respondent – 2      :     Mr.R.Sankarasubbu


                                                         JUDGMENT

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

for the appellant sought the permission of this Court to withdraw the present

criminal appeal and he also made an endorsement to that effect in the

appeal.

2. Considering the request coupled with the endorsement made by the

learned counsel for appellant, this criminal appeal is dismissed as

withdrawn.

27.07.2023 mrr

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

1.The Deputy Superintendent of Police, CB-CID, Namakkal.

2.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis R.HEMALATHA, J.

mrr

Crl.A.No.616 of 2023

27.07.2023

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