Geetha @ Gracy vs State By
2026 Latest Caselaw 369 Mad

Madras High Court

Geetha @ Gracy vs State By on 22 January, 2026

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                       CRL A Nos.206 & 207 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 22-01-2026
                                                         CORAM
                                  THE HONOURABLE MR JUSTICE P.VELMURUGAN
                                                  AND
                                  THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
                                           CRL A Nos.206 & 207 of 2020


                Geetha @ Gracy
                W/o late Venkatraman
                51/3, Mariyamman Koil Street
                Melmanambedu, Vellavedu
                Thiruvallur District 600 124                    Appellant in Crl A No.206 of 2020
                                                              Vs
                1. State By:
                   The Inspector of Police
                   B-7, Vellavedu Police Station
                   Tiruvallur District
                2. Rajesh
                   S/o.Manoharan
                   No. 47/3, Amman Koil Street
                   Melmanambedu Village, Vellavedu
                   Thiruvallur District
                3. Stephenraj
                   S/o. Sekar
                   Thiruvallur High Road,
                   Melmanambedu, Vellavedu
                  Thiruvallur District
                4. Veera
                   S/o Arjunan
                   No.56, Perumal Koil Street
                   Melmanambedu Village, Vellavedu
                   Thiruvallur District                         Respondents in Crl A No.206 of 2020




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 23/01/2026 05:22:05 pm )
                                                                                              CRL A Nos.206 & 207 of 2020




                Geetha @ Gracy
                W/o. Late Venkatraman
                51/3, Mariyamman Koil Street,
                Melmanambedu, Vellavedu
                Thiruvallur District 600 124                           Appellant in Crl A No.207 of 2020
                                                                     Vs
                1. State By:
                   The Inspector of Police
                   B-7, Vellavedu Police Station
                   Tiruvallur District
                2. Elamurugan
                   S/o. Saminathan
                   Amman Koil Street
                   Mothirambedu Village
                   Poonamallee Taluk
                   Thiruvallur District                                Respondents in Crl A No.207 of 2020

                          Memorandum of Grounds of Criminal Appeals under Section 372 of
                Cr.P.C against the judgment of acquittal passed by the learned I Additional
                District and Sessions Judge, Thiruvallur in S.C.No.92 & 127 of 2019 dated
                03.01.2020, respectively.

                                   For Appellant:             Mr.M.Mathan Raj
                                   For Respondents:           Mr.A.Damodaran
                                                              Additional Public Prosecutor
                                                              for R1 in both appeals
                                                              Mr.V.Rajamohan and
                                                              Mr.C.R.Malarvannan for R2 to
                                                              R4 in Crl A No.206 of 2020 &
                                                              for R2 in Crl A No.207 of 2020


                                                COMMON JUDGMENT

(Judgment of the Court was made by P.Velmurugan J.)

The learned counsel on record for the appellant seeks to withdraw the

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 05:22:05 pm ) CRL A Nos.206 & 207 of 2020

criminal appeals and he has also made an endorsement to the said effect.

Recording the same, these criminal appeals are dismissed as withdrawn.

(P.VELMURUGAN J.) (M.JOTHIRAMAN J.) 22-01-2026 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No

ss

To

1. The I Additional District & Sessions Judge Thiruvallur

2. The Inspector of Police B-7, Vellavedu Police Station Tiruvallur District

3. The Public Prosecutor High Court, Madras

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 05:22:05 pm ) CRL A Nos.206 & 207 of 2020

P.VELMURUGAN J.

AND M.JOTHIRAMAN J.

ss

CRL A Nos.206 & 207 of

22-01-2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/01/2026 05:22:05 pm )