M.K.Prakash vs State Of Kerala
2021 Latest Caselaw 3851 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      Crl.MC.No.2534 OF 2020(F)

AGAINST THE ORDER/JUDGMENT IN C.C 11/2016 OF ENQUIRY COMMISSIONER&
  SPECIAL JUDGE,THRISSUR,IN CRIME NO.07/2015/TSR OF VIGILANCE AND
                 ANTI-CORRUPTION BUREAU, THRISSUR


PETITIONER/ACCUSED:

             M.K.PRAKASH,
             AGED 52 YEARS
             S/O.K.KRISHNAN, (WORKING AS JOINT RTO, DEPUTY
             TRANSPORT COMMISSIONER, NORTH ZONE, KOZHIKODE),
             RESIDING AT MANIYERI HOUSE, THURUTHIPARAMB ROAD,
             PERUMBAVOOR P.O., ERNAKULAM DISTRICT.

             BY ADVS.
             SRI.P.SAMSUDIN
             SRI.M.ANUROOP
             SMT.S.K.SREELAKSHMI

RESPONDENTS/STATE AND COMPLAINANT:

      1      STATE OF KERALA,
             REPRESENTED BY THE SPECIAL PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, PIN - 682 031.

      2      THE SUPERINTENDENT OF POLICE,
             VIGILANCE AND ANTI - CORRUPTION BUREAU,
             SPECIAL CELL, THRISSUR - 680 022.

             R1-SMT K B SONY-PUBLIC PROSECUTOR



     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD         ON
02.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.2534 OF 2020(F)             2

                                  ORDER

This petition is filed under Section 482 of the Code of Criminal

Procedure, 1973 (for short "the Code") seeking the relief of quashing

Annnexure-A2 charge sheet filed against the petitioner in Crime

No.07/2015/TSR of the Vigilance and Anti-Curruption Bureau, Thrissur

and all further proceedings in the case C.C.No.11/2016 pending in the

Court of the Enquiry Commissioner and Special Judge (Vigilance),

Thrissur.

2. When the matter came up for hearing today, learned

counsel for the petitioner submitted that he may be permitted to

withdraw the petition with liberty to move the trial court for discharge

under Section 239 of the Code.

3. Consequently, this Crl.M.C is dismissed as withdrawn. The

petitioner is at liberty to file application for discharge in the trial court

at the appropriate stage. If any such application is filed by the

petitioner, it shall be considered and disposed of by that court

uninfluenced by the fact that this Crl.M.C has been withdrawn by him.

Sd/-

R. NARAYANA PISHARADI

JUDGE

LEK