Vishnu vs State Represented By
2023 Latest Caselaw 13890 Mad

                                                                                   Crl.A.No.996 of 2023


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 13.10.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                   Crl.A.No.996 of 2023

                     Vishnu                                               ... Petitioner
                                                           Vs.
                     1.State represented by
                       The Deputy Superintendent of Police,
                       Vanapuram Police Station,
                       Tiruvannamalai Rural Sub Division,
                       Tiruvannamalai District.
                       Crime No.227 of 2022.

                     2.The Inspector of Police,
                       Vanapuram Police Station,
                       Thandrampet Circle,
                       Tiruvannamalai District.

                     3.Meenatchi                                          ... Respondents

                     PRAYER: Criminal Appeal is filed under Section 14(A) of Scheduled
                     Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, to set
                     aside the order in Crl.M.P.No.1069 of 2023 dated 05.08.2023 passed by
                     the learned Special Judge for SC & ST Act Cases, Tiruvannamalai and
                     enlarge the appellant on bail in connection with Crime No.227 of 2022
                     pending on the file of the 1st respondent.

                                  For Petitioner   :    Mr.S.Sivakumar
                                  For R1 & R2      :    Mr.A.Damodaran,
                                                        Additional Public Prosecutor
                                                         *****

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https://www.mhc.tn.gov.in/judis
                                                                                    Crl.A.No.996 of 2023


                                                                         M.NIRMAL KUMAR, J.
                                                                                      vv2

                                                       JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this Criminal Appeal.

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

appellant, this Criminal Appeal is dismissed as withdrawn.

13.10.2023 Index: Yes/No Internet: Yes/No vv2

To

1.The Deputy Superintendent of Police, Vanapuram Police Station, Tiruvannamalai Rural Sub Division, Tiruvannamalai District.

2.The Inspector of Police, Vanapuram Police Station, Thandrampet Circle, Tiruvannamalai District.

3.The Public Prosecutor, High Court, Madras.

Crl.A.No.996 of 2023

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