Prem Kumar @ Prem vs The Deputy Superintendent Of Police
2024 Latest Caselaw 11111 Mad

Madras High Court

Prem Kumar @ Prem vs The Deputy Superintendent Of Police on 28 June, 2024

                                                                             Crl.A(MD) No.424 of 2024

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 28.06.2024

                                                      CORAM

                             THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                            Crl.A(MD) No.424 of 2024
                                                      and
                                           Crl.M.P(MD).No.6001 of 2024


                     Prem Kumar @ Prem                                  ... Appellant


                                                       Vs.

                     1.The Deputy Superintendent of Police,
                       Office of the Deputy Superintendent of Police,
                       Karur Town Sub Division,
                       Karur District.

                     2.The Inspector of Police,
                       Karur Town Police Station,
                       Karur.

                     3.Sasmitha                                         ...Respondent


                     PRAYER : Criminal Appeal is filed under Section 374 Cr.P.C r/w 14A(2) of
                     the Scheduled Castes and the Scheduled Tribes Prevention of Atrocities Act,
                     1989 as amended by Act 1/2016, to call for the records and set aside the
                     order passed by the learned Principal District and Sessions Judge, Karur in

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  Crl.A(MD) No.424 of 2024

                     Crl.M.P.No.1910 of 2023 dated 24.11.2023, consequently release the
                     appellant on bail in Spl.S.C.No.11 of 2023 on the file of the learned
                     Principal District and Sessions Judge Cum PCR Court, Karur in accordance
                     with law.


                                   For Petitioner   : Mr.R.Manickaraj
                                   For R1 and R2    : Mr.B.Nambiselvan
                                                      Additional Public Prosecutor
                                             For R3 : Mr.P.Manokaran


                                                       JUDGMENT

The learned counsel appearing for the appellant seeks leave of this

Court to withdraw this appeal and he has also made an endorsement to that

effect.

2. In view of the same, this Criminal Appeal is dismissed as

withdrawn. Consequently, the connected miscellaneous petition is closed.

                                                                                            28.06.2024

                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes/No
                     tta

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

To

1. The Principal District and Sessions Court, Karur

2.The Deputy Superintendent of Police, Office of the Deputy Superintendent of Police, Karur Town Sub Division, Karur District.

3.The Inspector of Police, Karur Town Police Station, Karur.

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

K.K.RAMAKRISHNAN, J.

tta

28.06.2024

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