Madras High Court
Karuppudaiyar @ Karuppudayar vs State By It'S Through on 28 October, 2021
Author: G.Ilangovan
Bench: G.Ilangovan
Crl.O.P.(MD)No.15633 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.10.2021
CORAM :
THE HONOURABLE Mr. JUSTICE G.ILANGOVAN
Crl.O.P.(MD)No.15633 of 2021
Karuppudaiyar @ Karuppudayar ...Petitioner/Sole Accused
Vs.
1.State by it's through
The Deputy Superintendent of Police,
O/o.Deputy Superintendent of Police,
Lalkudi,
Trichy District. ...1st Respondent/Respondent
2.The Inspector of Police,
Lalkudi Police Station,
Madurai District
(Cr.No.676 of 2021) ...2nd Respondent/Complainant
3.Ravikumar,
Revenue Inspector,
RDO-Office,
Lalkudi, Trichy District. ...3rd Respondent/Defacto
Complainant
Prayer : Criminal Original Petition filed under Section 482 of the Code of
Criminal Procedure, to direct the learned 1st Additional District and Session
cum P.C.R.Court, Trichy under the SC/ST act to consider the bail
application on the same day with sureties at the time of surrender of the
petitioner in connection with Cr.No.676 of 2021, dated 03.09.2021 pending
investigation on the file of the second respondent police.
https://www.mhc.tn.gov.in/judis/
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Crl.O.P.(MD)No.15633 of 2021
For Petitioner : Mr.Ponniah M.Palanikumar
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
This petition is filed to direct the learned 1st Additional District and Session cum P.C.R.Court, Trichy under the SC/ST act to consider the bail application on the same day with sureties at the time of surrender of the petitioner in connection with Cr.No.676 of 2021, dated 03.09.2021 pending investigation on the file of the second respondent police.
2.When the matter is taken up for hearing, the learned counsel for the petitioner would seek permission of this Court to withdraw this Petition with a liberty to file fresh petition.
3.Permission is granted to the petitioner to withdraw this Petition with liberty to file fresh petition. This Criminal Original Petition is dismissed as withdrawn.
28.10.2021 Index : Yes/No Internet:Yes/No vrn https://www.mhc.tn.gov.in/judis/ 2/4 Crl.O.P.(MD)No.15633 of 2021 Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Deputy Superintendent of Police, O/o.Deputy Superintendent of Police, Lalkudi, Trichy District.
2.The Inspector of Police, Lalkudi Police Station, Madurai District (Cr.No.676 of 2021)
3.The Revenue Inspector, RDO-Office, Lalkudi, Trichy District.
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