Dr. M. R. Vikraman vs Sonia George
2021 Latest Caselaw 1158 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

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

                      Crl.MC.No.3359 OF 2020(H)

 AGAINST THE ORDER/JUDGMENT IN CC 637/2018 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS ,IRINJALAKUDA


PETITIONER/ACCUSED:

             DR. M. R. VIKRAMAN
             AGED 64 YEARS
             S/O. M. RAGHAVAN PILLAI, PRINCIPAL,
             ARYANET INSTITUTE OF TECHNOLOGY,
             VADAKKANTEKADU, VELIKKADU P. O.,
             MUNDUR VIA, PALAKKAD, PIN - 678 592.

             BY ADV. SRI.RAJESH SIVARAMANKUTTY

RESPONDENTS/COMPLAINANT AND STATE:

      1      SONIA GEORGE
             D/O. GEORGE, AGED ABOUT 28 YEARS,
             RESIDING AT KALLIYATHPARAMBIL HOUSE,
             PERAMBRA P. O., THRISSUR DISTRICT - 680 689.

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

             R1 BY ADV. SRI.S.SUJIN
             R2 BY SMT. M. K. PUSHPALATHA, SR.PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD           ON
12.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.No.3359 OF 2020

                                  -2-




                              ORDER

The learned counsel for the petitioner has

requested for granting permission to withdraw this

Crl.M.C. on the reason that the petitioner would propose

to approach the revisional court as held by the Hon'ble

Supreme Court in Urmila Devi v. Yudhvir Singh [2013

(15) SCC 624]. Permission stands granted.

Accordingly, this Crl.M.C. stands dismissed as

withdrawn.

Sd/-

B.SUDHEENDRA KUMAR

JUDGE Nkr/12.01.2021/STK