Madras High Court
Ramadoss @ Ramachandiran vs State Rep.By on 24 February, 2020
Author: R.Mahadevan
Bench: R.Mahadevan
Crl.A.No.121 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.02.2020
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
Crl.A.No.121 of 2020
1. Ramadoss @ Ramachandiran
2. Suresh
3. Manikandan .. Appellants
Vs
1. State Rep.by
The Station House Officer,
Thirukoilur Police Station.
(Crime No.86 of 2020)
2. Manjula .. Respondents
Prayer:- Criminal Revision Case filed under Section 397 read with
401 of Cr.P.C. praying to set aside the order passed by the Learned
Sessions Judge for Special Court for exclusive trial of cases
registered under Prevention of Atrocities Act 1989, Villupuram in
Crl.M.P.No.258 of 2020 dated 10.02.2020 and enlarge the
appellants on bail concerned in Crime No.86 of 2020 on the file of
Station House Officer, Thirukoilur Police Station, Villupuram District.
For Appellants : Mr.K.Vijayaragavan
For R-1 : Mr.K.Prabakar
Addl. Public Prosecutor
http://www.judis.nic.in
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Crl.A.No.121 of 2020
R.MAHADEVAN, J.
av
JUDGMENT
The learned counsel for the petitioners seeks permission of this Court to withdraw the present Criminal Appeal. He has also made an endorsement to that effect in the Court bundle.
2. Recording the submission and the endorsement so made by the learned counsel for the petitioners, this Criminal Appeal is dismissed as withdrawn.
24.02.2020 av To
1. The Learned Sessions Judge, Special Court for exclusive trial of cases registered under Prevention of Atrocities Act 1989, Villupuram.
2. Station House Officer, Thirukoilur Police Station, Villupuram District.
3. The Public Prosecutor, High Court, Chennai.
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