Karthik vs State Rep. By
2023 Latest Caselaw 5313 Mad

                                                                                     Crl.A.No.414 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 02.06.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                     Crl.A.No.414 of 2023

                   Karthik                                           ...              Appellant

                                                              /vs/

                   1. State rep. By
                      The Deputy Superintendent of Police,
                      Annur,
                      Coimbatore District.

                   2. State rep. By
                      The Inspector of Police,
                      Annur Police Station,
                      Coimbatore District.
                      (crime No.84 of 2023)

                   3. Kalamani                                        ...             Respondents

                   Prayer : Criminal Appeal filed under section 14(A) of SC/ST( Prevention of
                   Atrocities) Act to set aside the order dated 30.03.2023 made in
                   Crl.M.P.No.1634 of 2023 on the file of the Principal District and Sessions
                   Judge, Coimbatore and to allow the above the criminal appeal by enlarging
                   the appellant on bail.
                                     For Appellant      ... Mr. C.Ramkumar
                                     For Respondent     ... Mr.A.Gokulakrishnan,
                                     Nos.1 & 2              Additional Public Prosecutor

                  1/3
https://www.mhc.tn.gov.in/judis
                                                                                    Crl.A.No.414 of 2023

                                   For Respondent     ... No Appearance
                                   No.3

                                                         JUDGMENT

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

withdraw the petition and he has also made an endorsement to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the petitioner, the petition is dismissed as withdrawn.

Index : Yes/No Internet: Yes/No 02.06.2023 mrp

To

1. The Principal District and Sessions Judge, Coimbatore

2. The Deputy Superintendent of Police, Annur, Coimbatore District.

3. The Inspector of Police, Annur Police Station, Coimbatore District.

4. The Public Prosecutor, High Court of Madras, Chennai.

https://www.mhc.tn.gov.in/judis Crl.A.No.414 of 2023

V.SIVAGNANAM, J.

mrp

Crl.A.No.414 of 2023

02.06.2023

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