Kaliraj vs The State Of Tamil Nadu
2026 Latest Caselaw 14 Mad

Madras High Court

Kaliraj vs The State Of Tamil Nadu on 5 January, 2026

                                                                                     CRL A (MD). No.1394 of 2025



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                Dated : 05/01/2026

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE N.MALA

                                         CRL A(MD). No.1394 of 2025
                     Kaliraj                          ... Appellant/Accused No.2

                                                            Vs
                     1.The State of Tamil Nadu,
                     Rep.By the Deputy Superintendent of Police,
                     O/o the Deputy Superintendent of Police,
                     Tenkasi,
                     Tenkasi District.

                     2.The Inspector of Police,
                     Kuruvikulam Police Station,
                     Tenkasi District
                     (Crime No.591 of 2025)             ... Respondents 1 and 2/Complainants

                     3.Chandran                       ...Respondent No.3/Defacto complainant

                     PRAYER :- This appeal is filed under Section 14 A (2) of SC/ST (POA)
                     Act, 1989, as amended by Act 1 of 2016 against the order dated
                     18.12.2025 in Crl.M.P.No.3135 of 2025 on the file of the Principal
                     Sessions Judge, Tenkasi.



                                      For Petitioner         : Mr.K.Vinayagam

                                      For R1 & R2            : Mr.B.Nambi Selvan
                                                               Additional Public Prosecutor

                     1/3




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                                                                                            CRL A (MD). No.1394 of 2025


                                                           JUDGMENT

The learned counsel for the appellant seeks permission of this

Court to withdraw this criminal appeal and he has also made an

endorsement to that effect.

2. In viewe of the submission and endorsement made by the

learned counsel for the appellant, this criminal appeal is dismissed as

withdrawn.

05.01.2026 CM

TO

1.The State of Tamil Nadu, Rep.By the Deputy Superintendent of Police, O/o the Deputy Superintendent of Police, Tenkasi, Tenkasi District.

2.The Inspector of Police, Kuruvikulam Police Station, Tenkasi District (Crime No.591 of 2025)

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 11:04:27 am )

N.MALA., J

CM

05/01/2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/01/2026 11:04:27 am )