Arunachalampillai vs State Represented By
2024 Latest Caselaw 18406 Mad

Madras High Court

Arunachalampillai vs State Represented By on 18 September, 2024

                                                                               Crl.A(MD)No.188 of 2018


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 18.09.2024

                                                     CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                           Crl.A(MD)No.188 of 2018


                  Arunachalampillai                        ... Appellant / Defacto Complainant

                                                        Vs.


                  1.State represented by
                    Deputy Superintendent of Police,
                    Ambasamuthiram, Kadayam police station,
                    Tirunelveli District.
                    (Crime No.361 / 2013).

                  2. Ganapathy

                  3. Palavesam

                  4.Shanmugathammal                        ... Respondents / Accused Nos. 1 to 3



                  Prayer : This Criminal Appeal is filed under Section 372 of Cr.P.C., to call
                  for the records relating to the judgment of the acquittal passed by the Sessions
                  Case No.516 of 2015 on the file of the Sessions Court (Mahila Court),
                  Tirunelveli and set aside the same by convict the accused / the respondents 2
                  to 4 herein.




https://www.mhc.tn.gov.in/judis
                  1/4
                                                                                  Crl.A(MD)No.188 of 2018




                                  For appellant         : Mr.S.Alagusundar

                                  For R1                : Mr.R.Meenakshi Sundaram
                                                          Additional Public Prosecutor

                                  For R3 & R4           : Mr.N.Mohideen Basha



                                                    JUDGMENT

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

appellant sought leave of this Court to withdraw this Criminal Appeal and he

has also made an endorsement to that effect.

2. Recording the said submission of the learned counsel for the

appellant and also the endorsement, this Criminal Appeal is dismissed as

withdrawn.

                                                                                  18.09.2024

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

                  pnn

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

To

1. The Sessions Judge (Mahila Court), Tirunelveli.

2. The Deputy Superintendent of Police, Ambasamuthiram, Kadayam police station, Tirunelveli District.

(Crime No.361 / 2013).

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

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

G.ILANGOVAN, J.

pnn

18.09.2024

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