Karayi Chandrasekharan vs C.B.I
2021 Latest Caselaw 16372 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE ASHOK MENON
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                     CRL.REV.PET NO. 600 OF 2014
AGAINST THE ORDER/JUDGMENT IN SC 405/2012 OF SPECIAL COURT (SPE/CBI)-
              II/ ADDITIONAL DISTRICT COURT, ERNAKULAM
REVISION PETITIONER/S:

     1     KARAYI CHANDRASEKHARAN
           SON OF KUNJIRAMAN,KUNIYIL HOUSE,KUTTIMAKOOL
           POST,THIRUVANGAD,THALASSERY,KANNUR DISTRICT NOW RESIDING
           AT THE RESIDENCE OF MR. SURJITH K.T NEAR L.P.S
           KOTTARATHIL PARAMBIL,IRIMPANAM P.O, TRIPUNITHURA - 682
           309.

     2     KARAYI RAJAN
           AGED 51 YEARS
           SON OF POKKAN,THAZHAPUTHIYA VEEDU,PULLYODE KADIROOR
           P.O,THALASSERY,NOW RESIDING AT THE RESIDENCE OF
           MR.SURJITH K.T NEAR L.P.S KOPTTARATHIL PARAMBIL IRIMPANAM
           P.O TRIPUNITHURA - 682 309

           BY ADVS.
           P.VIJAYA BHANU (SR.)
           P.M.RAFIQ
           SRUTHY N. BHAT
           M.REVIKRISHNAN
           AJEESH K.SASI
           VIPIN NARAYAN
           POOJA PANKAJ
 CRL.REV.PET NO. 600 OF 2014
                                    2



RESPONDENT/S:

     1     C.B.I.
           REPRESENTED BY THE STANDING COUNSEL, HIGH COURT OF
           KERALA,ERNAKULAM, KOCHI - 682 031.

    2*     MARIYU.C.H
           AGED 37 YEARS
           W/O.MUHAMMED FASAL (LATE), NAFEESA MANZIL, MADAPEEDIKA,
           THALASSERY.

           *IMPLEADED AS ADDITIONAL RESPONDENT AS PER ORDER DATED
           28.09.2016 IN CRL.M.ANO.3730/2016.

           BY    ADVS.
           R1    BY SRI.P.VIJAYAKUMAR-ASG
           R1    BY SRI.P.CHANDRASEKHARA PILLAI, C.B.I.
           R2    BY SRI.SUNNY MATHEW



OTHER PRESENT:




     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 600 OF 2014
                                  3




                              O R D E R

Dated this the 4th day of August 2021

The learned Counsel for the petitioner seeks permission

to withdraw the Crl.R.P. with liberty. Permission granted

and the Crl.R.P. is dismissed as withdrawn with liberty.

Sd/-

ASHOK MENON JUDGE dkr