Ajayan Vadakeyil vs The State Of Kerala
2021 Latest Caselaw 6665 Ker

Crl.Rev.Pet.No.1657 OF 2018        1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                      Crl.Rev.Pet.No.1657 OF 2018

   AGAINST THE ORDER/JUDGMENT IN CC 501/2016 OF CHIEF JUDICIAL
                      MAGISTRATE, KASARGOD

     CRIME NO.852/2006 OF KASARAGOD POLICE STATION, KASARGOD


REVISION PETITIONER/PETITIONER/ACCUSED NO.4:

               AJAYAN VADAKEYIL, S/O.NANU, 46/16, AMIRTHAM (H)
               PARAPRAM, PINARAYI, KANNUR.


               BY ADVS.
               SRI.M.KIRANLAL
               SRI.MANU RAMACHANDRAN
               SRI.T.S.SARATH
               SRI.R.RAJESH (VARKALA)

RESPONDENTS/COMPLAINANT/STATE:

               THE STATE OF KERALA
               REPRESENTED BY SUB INSPECTOR, KASARGODE POLICE
               STATION, KASARAGODE DISTRICT THROUGH PUBLIC
               PROSECUTOR, HIGH COURT OF KERALA.



               PUBLIC PROSECUTOR SRI.E.C.BINEESH

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 24.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.1657 OF 2018          2




                                  ORDER

The learned counsel for the petitioner seeks

permission to withdraw the Crl.R.P.. Permission

granted. The Crl.R.P. is dismissed as withdrawn.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 A TRUE COPY OF THE FIR IN CRIME NO.852/2006.

ANNEXURE A2 A TRUE COPY OF THE FINAL REPORT IN CRIME NO.852/2016.

ANNEXURE A3 A TRUE COPY OF THE PRINT OUT TAKEN FROM THE OFFICIAL WEBSITE.

ANNEXURE A4 A TRUE COPY OF THE LETTER FORWARDED FROM THE KASARGODE POLICE STATION.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE