T.Rajendran vs State Represented By
2026 Latest Caselaw 1573 Mad

Madras High Court

T.Rajendran vs State Represented By on 24 March, 2026

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                         CrlMP(MD)No.9775 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 24.03.2026

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                             CrlMP(MD)No.9775 of 2025
                                                       in
                                              CrlA(MD)No.797 of 2025

                     T.Rajendran                                                               ...Petitioner
                                                                     Vs
                     State represented by
                     The Inspector of Police,
                     Austinpatti Police Station,
                     Madurai District.
                     [Crime No.67 of 2022]                                                  ... Respondent

                     PRAYER: Petition filed under Section 430(1) of Bharatiya Nagarik
                     Suraksha Sanhita, to suspend the sentence imposed by the I Additional
                     Special Court NDPS Act Cases, Madurai in CC No.312/2022 dated
                     28.04.2025 and enlarge the petitioner on bail pending disposal of the
                     criminal appeal.


                                    For Petitioner        : Mr.NA.Mani Maran
                                    For Respondent        : Mr.T.Senthil Kumar,
                                                                    Additional Public Prosecutor




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https://www.mhc.tn.gov.in/judis                ( Uploaded on: 25/03/2026 09:31:35 pm )
                                                                                             CrlMP(MD)No.9775 of 2025


                                                               ORDER

When this petition is taken up for hearing, the learned counsel

appearing for the petitioner seeks permission of this court to withdraw

this petition. He has also made an endorsement to that effect.

2.Permission is granted. This petition is dismissed as withdrawn.

24.03.2026

DSK

To

1.The Inspector of Police, Austinpatti Police Station, Madurai District.

2. I Additional Special Court NDPS Act Cases, Madurai.

Copy to

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 09:31:35 pm )

B.PUGALENDHI.J.,

DSK

24.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 09:31:35 pm )