N.Dharmapalan vs State Of Kerala
2021 Latest Caselaw 4178 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

      THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                      Crl.MC.No.7838 OF 2019(H)

  AGAINST THE ORDER/JUDGMENT IN CC 7/2015 OF ENQUIRY COMMISSIONER &
                      SPECIAL JUDGE,TRIVANDRUM

  CRIME NO.08/2007 OF VACB, THIRUVANANTHAPURAM , Thiruvananthapuram


PETITIONER/3rd ACCUSED:

              N.DHARMAPALAN
              AGED 62 YEARS
              S/O P .NARAYANAN,VASUDHA,MG NAGAR-161,
              POWER HOUSE JUNCTION,KILIKKOLLUR,
              KOLLAM-691004.

              BY ADVS.
              SRI.K.K.VIJAYAN
              SRI.K.R.RAJESHKUMAR
              SRI.B.VINOTH
              SMT.SRUTHI K.
              SMT.LINA S.

RESPONDENT/COMPLAINANT:

              STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA,ERNAKULAM-682031.

              R1 BY PUBLIC PROSECUTOR



              SMT K B SONY-PP

            THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
     04.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                         2
Crl.M.C No.7838 of 2019




                                     ORDER

Learned counsel for the petitioner submits that he may be

permitted to withdraw the petition.

Permission granted. Consequently, the petition is

dismissed as withdrawn. The petitioner is at liberty to file

application for discharge in the trial court under Section 239 of

the Code of Criminal Procedure, 1973 at the appropriate stage.

He is at liberty to raise all his contentions in the application for

discharge, if any, which may be filed by him.

Sd/-

R.NARAYANA PISHARADI JUDGE

rpk

Crl.M.C No.7838 of 2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A COPY OF FIRST INFORMATION REPORT DATED 18.10.2007

ANNEXURE B FINAL REPORT DATED 6.03.2015.

RESPONDENT'S/S EXHIBITS:

ANNEXURE R1A THE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE SCHEDULED CASTE DIRECTOR

ANNEXURE R1B COPY OF THE SCA TO SCP GUIDELINES

ANNEXURE R1C COPY OF THE ORDER ISSUED BY THE STATE GOVERNMENT VIDE G.O.(RT) NO.465/2000/PLG DATED 10/11/2000

ANNEXURE R1D COPY OF THE PROCEEDINGS NO.SEC.18675/2001 DATED 24/4/2002

ANNEXURE R1E COPY OF THE PROCEEDINGS DATED 10/10/2002

ANNEXURE R1F COPY OF THE PROCEEDINGS DATED 26/11/2002

ANNEXURE R1G COPY OF THE ORDER DATED 11/3/2003

ANNEXURE R1H NOTIFICATION IN THE NEWSPAPER

ANNEXURE R1I STATEMENT OF THE WITNES 5 TO 7 IN THE CHARGE SHEET NO.3/2015/SIU-1

True Copy

PA to Judge