Tomy Scariah vs State Of Kerala
2021 Latest Caselaw 1133 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      Crl.MC.No.5183 OF 2020(G)

  AGAINST THE JUDGMENT IN CC 246/2019 OF JUDICIAL MAGISTRATE OF
                    FIRST CLASS ,ERATTUPETTA

   CRIME NO.1215/2018 OF Erattupettah Police Station , Kottayam

PETITIONERS:

      1        TOMY SCARIAH
               AGED 52 YEARS
               S/O. SCARIAH, KIDANGATHAZHEVEETTIL HOUSE,
               PULIKKAPALAM, POONJAR VILLAGE, KOTTAYAM DISTRICT, NOW
               RESIDING AT FLAT NO.4, RAM FLAT NO.81, 4TH MAIN ROAD,
               ADAYAR, CHENNAI - 28.

      2        SIBY T JOHN
               AGED 45 YEARS
               THATTAMPARAMBIL, MUKKOOTTUTHARA P O, ERUMELY, NOW
               RESIDING AT NO.177, JEEVAN NAGAR, ASHRAM, NEW DELHI -
               111014.

               BY ADVS.
               SHRI.E.N.VISHNU NAMBOODIRI
               SRI.M.K.SASEENDRAN (MELEL)
               SRI.NARAYANAN P POTTY
               SRI.P.REJINARK
               SRI.P.SANKARAN NAMPOOTHIRI

RESPONDENTS:

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

      2        SCARIAH
               AGED 84 YEARS
               KIDANGATHAZHEVEETTIL HOUSE, PULIKKAPALAM, POONJAR
               VILLAGE, KOTTAYAM DISTRICT, PIN - 686581.


               SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 5183/2020                     2




                              V.G.ARUN, J.

             ===========================
                     Crl.M.C.No.5183 of 2020
             ===========================
               Dated this the 12th day of January, 2021

                                ORDER

After arguing for some time, learned counsel for the

petitioners seeks permission to withdraw the Crl.M.C, so as to

move an application for discharge before the trial court. Request

is accepted. The Crl.M.C is dismissed as withdrawn, with the

liberty sought.

Sd/-

V.G.ARUN JUDGE

lgk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF FINAL REPORT NO. 67/2019 RELATED TO CRIME NO.1215/2018 OF ERATTUPETTA POLICE STATION.

ANNEXURE A2 TRUE COPY OF MEDICAL DISCHARGE SUMMARY ISSUED FROM SHADITHYA HOSPITAL, CHENNAI DATED 28.07.2018.