Aparna Vasanthkumar vs The Inspector Of Police
2025 Latest Caselaw 7868 Mad

Madras High Court

Aparna Vasanthkumar vs The Inspector Of Police on 15 October, 2025

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                                       Crl.A.No.935 of 2022


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 15.10.2025

                                                             CORAM:

                                   THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR

                                                  Crl.A.No.935 of 2022
                                                          and
                                                Crl.M.P.No.13009 of 2022

                  Aparna Vasanthkumar                                                  ... Appellant

                                                               Versus

                  1.The Inspector of Police,
                    AWPS (Central),
                    Coimbatore.

                  2.Bhavani Shankar Katragadda                                         ... Respondents

                  PRAYER: Criminal Appeal filed under Section 378 of Cr.P.C., praying to set
                  aside the order of acquittal made in judgment dated 25.03.2021 in
                  Crl.A.No.196 of 2020 on the file of the III Additional District Judge at
                  Coimbatore by allowing the above Criminal Appeal.

                                     For Appellant        : Mr.R.Prabakar

                                     For Respondent-1 : Mr.Leonard Arul Joseph Selvam
                                                        Additional Public Prosecutor

                                     For Respondent-2 : Mr.M.Deepanuday




                  Page No.1 of 2



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                                                                                               Crl.A.No.935 of 2022


                                                                                    M.NIRMAL KUMAR, J.

                                                                                                               rsi
                                                         ORDER

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

appellant seeks permission of this Court to withdraw this appeal. He made an

endorsement in the petition to that effect.

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

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

Consequently, the connected Criminal Miscellaneous Petition is closed.

15.10.2025 Index : Yes/No Internet : Yes/No rsi

To

1.The III Additional District Judge at Coimbatore.

2.The Inspector of Police, AWPS (Central), Coimbatore.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 03:46:41 pm )