Kumarasamy vs The State
2023 Latest Caselaw 14435 Mad

Madras High Court

Kumarasamy vs The State on 21 November, 2023

Author: Sathi Kumar Sukumara Kurup

Bench: Sathi Kumar Sukumara Kurup

                                                                                Crl.A.No.534 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 21.11.2023

                                                      CORAM:

                       The Hon'ble MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                 Crl.A.No.534 of 2017

                   Kumarasamy                              ... Appellant/Informant


                                                         -Vs-

                   1. The State, rep. by
                      The Inspector of Police,
                      Annur Police Station,
                      Coimbatore District.
                      (Crime No.105 of 2010)

                   2.K.M.Senthilkumar
                   3.Muniappan
                   4.Manickal @ Manickam
                   5.Vanitha                               ... Respondents/Accused

                   Prayer:- Criminal Revision Case is filed under 372 of Cr.P.C. seeking to
                   set aside the Judgment and Acquittal of Accused Nos.1 to 4, and the first
                   Accused under Section 306 of IPC, Accused 2 to Accused 4 under Section
                   498 of IPC in S.C.No.115 of 2013 on the file of the learned Sessions Judge,
                   Magalir Neethimandram (Mahila Court) at Coimbatore, dated 09.03.2016.
                                        For Petitioner   : Mr. R.Sankarasubbu
                                        For Respondent 1 : Mr.S.Vinoth Kumar
                                                           Government Advocate (Crl. Side)


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                                                                                Crl.A.No.534 of 2017

                                                      ORDER

Today [21.11.2023], when the case came up for hearing, the learned

Counsel for the Appellant/De-facto Complaint, Thiru.R.Sankarasubu (Roll

No.KA-258/1980 Mobile No.9381036543) sought permission of this Court

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

in the case bundle.

2.In view of the endorsement made by the learned Counsel for the

Petitioner, this Criminal Appeal is dismissed as withdrawn.

21.11.2023 srm Index : Yes/No Speaking/Non-speaking order

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To

1.The learned Sessions Judge, Magalir Neethimandram (Mahila Court) at Coimbatore

2.The Section Officer, VR Records, High Court, Chennai.

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

SATHI KUMAR SUKUMARA KURUP, J.,

srm

21.11.2023

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