Vijay vs The Deputy Superintendent Of ...
2023 Latest Caselaw 12946 Mad

                                                                            Crl.A.No.936 of 2023



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 21.09.2023

                                                     CORAM

                                  THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                              Crl.A.No.936 of 2023

                     Vijay                                                ... Appellant
                                                       Vs.

                     1.The Deputy Superintendent of Police,
                       Villupuram, Villupuram District.

                     2. The State rep. by its
                        Station House Officer,
                        Villupuram Cyber Crime Police Station,
                        Villupuram District.
                        (Crime No.39 of 2023)

                     3. R.Sangeetha                                       ... Respondents

                     Prayer : Criminal Appeal filed under Section 14A of the Scheduled
                     Castes and schedule Tribes Amendment act, 2015, to set aside the order
                     dated 01.08.2023 made in Crl.M.P.No.2042 of 2023 passed by the
                     learned Principal Sessions Judge, Special Court for Exclusive trial of
                     Cases registered under SC / ST Prevention of Atrocities Act, 1989,
                     Villupuram and enlarge the appellant on bail.



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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.A.No.936 of 2023



                                            For Appellant       : Mr.D.Raja for
                                                                  Mr.D.Punniakoti
                                            For Respondents     : Mr.S.Sugendran,
                                            1 and 2               Additional Public Prosecutor


                                                      JUDGMENT

When the matter is taken up for hearing toady, learned counsel

appearing for the appellant sought permission of this Court to withdraw

this Criminal Appeal. He also 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.

21.09.2023

Index: Yes/No Speaking/Non-Speaking order vum

To

https://www.mhc.tn.gov.in/judis Crl.A.No.936 of 2023

1.The Deputy Superintendent of Police, Villupuram, Villupuram District.

2. The State rep. by its Station House Officer, Villupuram Cyber Crime Police Station, Villupuram District.

3. The Section Officer, VR Section, Madras High Court, Chennai.

R. HEMALATHA, J.

https://www.mhc.tn.gov.in/judis Crl.A.No.936 of 2023

vum

Crl.A.No.936 of 2023

21.09.2023

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