Krishnankutty Vadakkepat vs Greeshma A.V
2021 Latest Caselaw 1174 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.8322 OF 2019(A)

 AGAINST THE ORDER/JUDGMENT IN ST 365/2018 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS ,MALAPPURAM

PETITIONER/3RD ACCUSED:

             KRISHNANKUTTY VADAKKEPAT
             AGED 72 YEARS, S/O.LATE KUNJU GUPTAN,
             VADAKKEPAT, MANGALAM KUNNU, PALAKKA DISTRICT

             BY ADV. SRI.RAJESH SIVARAMANKUTTY

RESPONDENTS/COMPLAINANT AND ACCUSED 1,2 AND 4 AND STATE:

      1      GREESHMA A.V.
             AGED 24 YEARS, D/O.GOPINATHAN K.A.,
             RESIDING AT ANASWARA, NEAR DPO,
             MALAPPURAM DISTRICT, PIN-676505

      2      DR.PRAHLAD VADAKKEPAT
             S/O.LATE BHASKARA GUPTAN, ASHTAMIROHINI,
             KADAMBAZHIPURAM, SREEKRISHNAPURAM,
             PALAKKAD DISTRICT, PIN-678633

      3      NARENDRA MANNAZHI
             S/O.LATE NARAYANA GUPTAN MANNAZHI,
             MANNAZHI HOUSE, KADAMBAZHIPURAM,
             SREEKRISHNAPURAM, PALAKKAD DISTRICT, PIN-678633
             (DIRECTOR-ADMINISTRATOR ARYANET TRUST)

      4      M/S.ARYANET TRUST, REPRESENTED BY ITS CHAIRMAN,
             ASHTAMIROHINI, KADAMBAZHIPURAM,
             SREEKRISHNAPURAM, PALAKKAD DISTRICT, PIN-678633

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

             R1 BY ADV. SRI.DEVAPRASANTH.P.J.
             R5 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.8322 OF 2019

                                  -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withdrawn.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