Vikraman vs Union Of India
2021 Latest Caselaw 4354 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

                THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                     Crl.MC.No.675 OF 2021(D)

   AGAINST THE ORDER/JUDGMENT IN SC 343/2017 OF SPE/CBI - III,
                            ERNAKULAM


PETITIONER/ACCUSED NO.1:

             VIKRAMAN
             AGED 49 YEARS
             S/O.BALAN, KAATIL MEETHAL HOUSE, KIZHAKKE KADIRUR,
             THALASSERY TALUK, KANNUR, NOW RESIDING AT CENTRAL
             PRISON, KANNUR - 670 004


             BY ADVS.
             SRI.P.MOHAMED SABAH
             SRI.LIBIN STANLEY
             SMT.SAIPOOJA


RESPONDENTS/COMPLAINANT:


      1      UNION OF INDIA
             REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
             INDIA, MINISTRY OF HOME AFFAIRS (INTERNAL SECURITY
             DIVISION), NORTH BLOCK, NEW DELHI - 110 001

      2      CENTRAL BUREAU OF INVESTIGATION
             REPRESENTED BY SUPERINTENDENT OF POLICE, C.B.I., SCB,
             THIRUVANANTHAPURAM - 695 001

      3      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA - 682 031

      4      THE SUPERINTENDENT
             CENTRAL PRISON, KANNUR - 670 004

      5      THE DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL
             SERVICES
             PRISONS HEAD QUARTERS, THIRUVANANTHAPURAM,
             PIN - 695 012
 CRL.M.C.NO.675 OF 2021
                                 2

OTHER PRESENT:

               ASG P.VIJAYAKUMAR, ADV. SASTHAMANGALAM S.
               AJITHKUMAR FOR CBI;SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NO.675 OF 2021
                                   3




                           O R D E R

Dated this the 5th day of February 2021

The learned Counsel for the

petitioner seeks permission to withdraw

the Criminal M.C.

Accordingly, this Criminal M.C.

is dismissed as withdrawn.

Sd/-

V.G.ARUN JUDGE NB CRL.M.C.NO.675 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE COMMON JUDGMENT DATED 05/01/2021 IN WA NO.765/2018 AND WA 766/2018 ON THE FILE OF THE HONORABLE HIGH COURT OF KERALA

ANNEXURE 2 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 12/01/2021 ISSUED FROM TELICHERRY CO-OPERATIVE HOSPITAL EVIDENCING THE MEDICAL CONDITION OF MR.SURENDRAN

ANNEXURE 3 TRUE COPY OF THE JUDGMENT DATED 03/02/2015 IN CRL.MC 6110/2014 OF THIS HONOURABLE HIGH COURT OF KERALA