C.P.Pappachan vs The State Of Kerala
2021 Latest Caselaw 11567 Ker

Crl.MC.No.2415 OF 2019(B)           1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                      Crl.MC.No.2415 OF 2019(B)

AGAINST THE ORDER/JUDGMENT IN CRMP 3408/2018 DATED 15-03-2019 OF
           DISTRICT COURT & SESSIONS COURT, ERNAKULAM

AGAINST THE ORDER/JUDGMENT IN Bail Appl. 8016/2018 OF HIGH COURT
                           OF KERALA

   CRIME NO.714/2018 OF Varappuzha Police Station , Ernakulam


PETITIONER/ACCUSED:

             C.P.PAPPACHAN,
             AGED 66 YEARS
             S/O.LATE KOCHAPPU, CHATHIYATH HOUSE,
             THUNDATHUMKADAVU, VARAPUZHA, ERNAKULAM, PIN-683517.

             BY ADVS.
             SRI.SOMAN P.PAUL
             SRI.YASH THOMAS MANNULLY

RESPONDENTS/COMPLAINANT:

      1      THE STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM (ON BEHALF OF THE SI OF POLICE,
             VARAPUZHA POLICE STATION, VARAPUZHA).

      2      BENJEENA P.J.,
             AGED 39 YEARS
             D/O.JOBOY, POOMALAPARAMBU HOUSE, KANIYARAMKARA,
             MANANTHAVADY, WAYANAD DISTRICT, PIN-670645.


OTHER PRESENT:

             SRI.C.N. PRABHAKARAN, SR.PP

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.2415 OF 2019(B)              2




                                ORDER

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C.

Permission granted. Hence, the Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

Smm                                               JUDGE