Appukuttan vs The State Of Tamil Nadu
2024 Latest Caselaw 18872 Mad

Madras High Court

Appukuttan vs The State Of Tamil Nadu on 25 September, 2024

                                                                                  Crl.A(MD)No.534 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 25.09.2024

                                                         CORAM

                                  THE HONOURABLE MR. JUSTICE G.ILANGOVAN

                                                  Crl.A(MD)No.534 of 2019


                  Appukuttan                                  ... Appellant / Defacto Complainant

                                                            Vs.

                  1.The State of Tamil Nadu,
                    represented by Inspector of Police,
                    Boothapandi Police Station,
                    Kanyakumari.
                    (Crime No.280 of 2010).                       ... Respondent / Complainant

                  2. Thomas Zakaria

                  3.Jasmine Thomas                       ... Respondents 2 & 3 / Accused 1 & 2

                  Prayer : This Criminal Appeal is filed under Section 372 of Cr.P.C., to call
                  for the records in S.C.No.62 of 2011 on the file of the learned Sessions Court,
                  Kanyakumari, allow the appeal, set aside the order passed by the Trial Court
                  in S.C.No.62 of 2011 on 17.02.2018 and deal with the respondents according
                  to law.
                                  For appellant         : Mr.S.Titus

                                  For R1                : Mr.M.Sakthi Kumar
                                                          Government Advocate (crl.)

                                  For R2 & R3           : Mr.S.Rajasekar

https://www.mhc.tn.gov.in/judis
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                                                                                 Crl.A(MD)No.534 of 2019




                                                    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withdrawn.

                                                                                 25.09.2024
                  NCC      : Yes / No
                  Index    : Yes/No
                  Internet : Yes/No

                  pnn


                  To

1. The Sessions Court, Kanyakumari.

2. The Inspector of Police, Boothapandi Police Station, Kanyakumari. (Crime No.280 of 2010).

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

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

G.ILANGOVAN, J.

pnn

25.09.2024

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