Sambath vs State Rep. By
2024 Latest Caselaw 15841 Mad

Madras High Court

Sambath vs State Rep. By on 14 August, 2024

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                   Crl.A.No.1020 of 2024


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 14.08.2024

                                                           CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                     Crl.A.No.1020 of 2024

                  Sambath                                                     ... Appellant
                                                            Versus

                  State Rep. by
                  The Deputy Superintendent of Police,
                  Neyveli Sub Division,
                  Neyveli Taluk,
                  Cuddalore District.
                  (Crime No.17/2017)                                          ... Respondent

                  PRAYER: Criminal Appeal filed under Section 374(2) of the Code of
                  Criminal Procedure r/w Section 27 of Prevention of Corruption Act, 1988 and
                  Section 415(2) of Bharatiya Nagarik Suraksha Sahita, 2023, praying to set
                  aside the conviction and sentence of the appellant by judgment dated
                  24.06.2024 in Sessions Case No.161 of 2018 on the file of learned Sessions
                  Judge, Mahila Court, Cuddalore and acquit the appellant.


                                    For Petitioner       : Mr.N.U.Pressanna

                                                          ORDER

Today, the matter is listed under the caption 'For Withdrawal' at the

instance of the learned counsel for appellant.

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

M.NIRMAL KUMAR, J.

rsi

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

appellant seeks permission of this Court to withdraw this appeal. He has also

made an endorsement in the petition to that effect.

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

counsel for appellant, this Criminal Appeal is dismissed as withdrawn.

14.08.2024

Index : Yes/No Internet : Yes/No rsi

To

1.The Deputy Superintendent of Police, Neyveli Sub Division, Neyveli Taluk, Cuddalore District.

2.The Sessions Judge, Mahila Court, Cuddalore.

3.The Public Prosecutor, High Court, Madras.

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