Madras High Court

R.Nivetan vs The Deputy Superintendent Of Police on 9 May, 2024

                                                                                Crl.A.No.573 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 09.05.2024

                                                         CORAM :

                                  THE HON'BLE MR. JUSTICE K.KUMARESH BABU

                                                   Crl.A.No.573 of 2024

                     R.Nivetan
                     S/o Ravi @ Ravi Gnanaprakasam                                    ... Petitioner

                                                         Vs.
                     1.The Deputy Superintendent of Police
                     Ambur
                     Thirupathur District

                     2.State rep. by the Inspector of Police
                     Omerabad Police Station
                     Omerabad, Thirupathur District
                     (Crime No.94 of 2024)

                     3.Pavithra                                                   ... Respondents

                     Prayer: The Criminal Appeal has been filed under Section 14(A)(2) of SC/ST
                     Act, 1989 to set aside the order passed by the Sessions Court of Scheduled
                     Caste an Scheduled Tribes (Prevention of Atrocities) Act, Vellore District in
                     Crl.M.P.No.461 of 2024 dated 02.05.2024 and enlarge the appellant on bail in
                     Crime No.94 of 2024 on the file of Inspector of Police, Oomerabad Police
                     Station, Oomerabad, Trupathur District.


                                  For Petitioner      : Mr.M.Vignesh Babu
                                  For Respondent      : Mr.L.Baskaran
                                                        Govt. Advocate (Crl. Side) - R1, R2

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https://www.mhc.tn.gov.in/judis
                                                                             Crl.A.No.573 of 2024

                                                                     K.KUMARESH BABU, J.
                                                                                    kas
                                                        JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this appeal. He has also made an endorsement to

that effect in the court bundle.

2.In view of the above, this Criminal Appeal stands dismissed as

withdrawn.

09.05.2024 kas

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