Madras High Court
Gunasekaran vs The Inspector Of Police on 8 January, 2021
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.A.No.508 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.01.2021
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Criminal Appeal No.508 of 2020
Gunasekaran ... Appellant
..vs..
1.The Inspector of Police,
Nallur Police Station,
Namakkal District.
(Crime No.678 of 2020)
2.Usha ... Respondents
Criminal Appeal filed under Section 14A of SC & ST (POA)
Amendment Act 2015 r/w 374(2) of Cr.P.C to call for the records
relating to the order dated 04.12.2020 made in C.M.P.No.140 of 2020 on
the file of the learned Sessions Judge/Special Court for SC/ST Cases,
Namakkal and set aside the same by allowing the Criminal Appeal and
enlarge the appellant on bail in connection with the case in Crime No.678
of 2020 pending on the file of the 1st respondent police.
For Appellant : Mr.A.Padmanabhan
For Respondents : Mr.K.Madhan
Government Advocate (Crl.Side)
for R1
https://www.mhc.tn.gov.in/judis/
Crl.A.No.508 of 2020
JUDGMENT
The learned counsel appearing for the appellant seeks permission of this Court to withdraw the Criminal Appeal and also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the appellant, the Criminal Appeal is dismissed as withdrawn.
08.01.2021 Index : Yes / No Internet : Yes / No ms https://www.mhc.tn.gov.in/judis/ Crl.A.No.508 of 2020 To
1.The Sessions Judge, Special Court for SC/ST Cases, Namakkal.
2.The Officer Incharge, Sub Jail, Paramathi.
3.The Public Prosecutor, High Court, Madras.
4.The Inspector of Police, Nallur Police Station, Namakkal District.
https://www.mhc.tn.gov.in/judis/ Crl.A.No.508 of 2020 P.VELMURUGAN, J.
ms Crl.A.No.508 of 2020 08.01.2021 https://www.mhc.tn.gov.in/judis/