A.Devadhas vs State
2024 Latest Caselaw 15296 Mad

Madras High Court

A.Devadhas vs State on 7 August, 2024

                                                                                   Crl.A(MD)No.388 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 07.08.2024

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                  Crl.A(MD)No.388 of 2018

                  A.Devadhas                                  ... Appellant/PW1

                                                            Vs.
                  1.State:
                    Rep. by the Inspector of Police,
                    Vadasery Police Station,
                    Nagercoil,
                    Kanniyakumari District.
                    (Cr.No.726 of 2010)                       ... 1st Respondent/Complainant

                  2.A.Anand                                   ... 2nd Respondent/Sole Accused

                  Prayer : This Appeal is filed under Section 372            of Code of Criminal

                  Procedure, 1973, to set aside the Judgment of acquittal dated 28.04.2018

                  passed by the Fast Track Mahila Court, Kanniyakumari District at Nagercoil,

                  in Sessions Case No.128 of 2012 and convict the accused person.

                                  For appellant         : Mr.M.Suri

                                  For Respondents       : Mr.M.Sakthi Kumar for R1
                                                          Government Advocate (Crl. Side)

                                                         Mr.C.Christopher for R2




https://www.mhc.tn.gov.in/judis
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                                                                                   Crl.A(MD)No.388 of 2018


                                                      JUDGMENT

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

appellant would submit that he is not pressing this appeal. He has also made

an endorsement to that effect. In view of the same, this appeal stands

dismissed as not pressed.

                                                                                            07.08.2024
                  Index    : Yes/No
                  Internet : Yes/No
                  TM

                  To

1.The Sessions Judge, Fast Track Mahila Court, Kanniyakumari District at Nagercoil.

2.The Inspector of Police, Vadasery Police Station, Nagercoil, Kanniyakumari District.

(Cr.No.726 of 2010)

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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

G.ILANGOVAN,J.

TM

07.08.2024

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