Sivakumar vs The State Of Tamil Nadu
2026 Latest Caselaw 5 Mad

Madras High Court

Sivakumar vs The State Of Tamil Nadu on 2 January, 2026

                                                                                                CRL A(MD)No.1386 of 2025

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         Dated :02/01/2026

                                                                 CORAM

                                       THE HONOURABLE MRS. JUSTICE N.MALA

                                                 CRL A(MD)No.1386 of 2025

                     Sivakumar                                                         ... Appellant

                                                                     Vs

                     1.The State of Tamil Nadu
                     Rep. by its
                     The Deputy Superintendent of Police,
                     Theni Sub Division, Theni,
                     Theni District.

                     2.The Inspector of Police
                     Theni Police Station,
                     Theni,
                     Theni District.

                     3.Kannan
                                                                                            ... Respondents

                                  Criminal Appeal is filed under Section 14A(2) of Scheduled Castes
                     and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015,
                     pleased to set aside the order dated 11.12.2025 passed in Cr.M.P.No.
                     320/2025 on the file of the learned Sessions Judge, Special court for trial of
                     SC/ST (POA) Act Cases, Theni, Theni District and pass an order to release
                     the petitioner on bail in connection with Crime No.720 of 2025 on the file

                                                                       1




https://www.mhc.tn.gov.in/judis                   ( Uploaded on: 05/01/2026 01:02:16 pm )
                                                                                            CRL A(MD)No.1386 of 2025

                     of the Inspector of Police, Theni Police Station, Theni, Theni District.

                                        For Appellant       : M/s.B.Jeyakumar

                                        For Respondent      : Mr.B.Nambiselvan
                                                              Additional Public Prosecutor
                                                              for RR1 and 2


                                                             JUDGMENT

The learned counsel for the appellant seeks permission of this Court

to withdraw this appeal.

2.Recording the submission made by the learned counsel for the

appellant, this Criminal Appeal is dismissed as withdrawn.

02.01.2026 dsn /AP

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:16 pm )

To

1.The Deputy Superintendent of Police, Theni Sub Division, Theni, Theni District.

2.The Inspector of Police Theni Police Station, Theni, Theni District.

3.The Additional Public Prosecutor Madurai Bench of the Madras High court Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:16 pm )

N.MALA,J

dsn / AP

02/01/2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:16 pm )