S.Vijayan vs State Of Kerala
2021 Latest Caselaw 4561 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                          CRL.A.No.77 OF 2021

  AGAINST THE JUDGMENT IN CRA 163/2019 OF II ADDITIONAL DISTRICT
                         COURT,TRIVANDRUM


APPELLANT/S:

                S.VIJAYAN
                AGED 54 YEARS
                S/O SASIDHARAN, SREE ATTUKAL DEVI MILMA PRODUCTS
                DISTRIBUTORS, ADARSH NAGAR-321, THEKKINMOOD, PATTOM,
                THIRUVANANTHAPURAM

                BY ADVS.
                SRI.S.JATHIN DAS
                SMT.S.SOUMYA ISSAC

RESPONDENT/S:

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

      2         S.RADHAKRISHNAN NAIR,
                S/O SADHASIVAN NAIR, LEKSHMI VILASOM, VAZHAMUTTAM,
                PACHALLOOR P.O.THIRUVANANTHAPURAM-695 027.


OTHER PRESENT:

                PP M.R.DHANIL

     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION               ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.77 OF 2021           ..2..




                            JUDGMENT

Dated this the 8th day of February 2021

The learned Counsel for the appellant seeks

permission to withdraw the Criminal Appeal for

availing the appropriate remedy. The request is

accepted and the Criminal Appeal is dismissed as

withdrawn. The Registry shall return the certified

copies of the judgment to the learned Counsel for the

appellant at the earliest.

Sd/-

                                        V.G.ARUN
     SB/08/02/2021                        JUDGE


                     //true copy// P.A to Judge