Dr. M.R.Vikraman vs Vyshak A. P
2021 Latest Caselaw 1175 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.5395 OF 2020(D)

AGAINST THE ORDER/JUDGMENT IN ST 3051/2017 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS ,ALATHUR

PETITIONER/1ST 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 - 678592.

             BY ADV. SRI.RAJESH SIVARAMANKUTTY

RESPONDENTS/COMPLAINANT AND ACCUSED 2,3 AND STATE:

      1      VYSHAK A. P.
             S/O. PANKAJAKSHAN A. K.,
             RESIDENT OF 'SREERAGAM', AYAKKAD,
             ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678683.

      2      DR. PRAHLAD VADAKKEPAT
             S/O. LATE BHASKARA GUPTAN,
             CHAIRMAN, ARYANET TRUST, VADAKKANTEKADU,
             VELIKKADU P. O., MUNDUR (VIA),
             PALAKKAD, PIN - 678592.

      3      M/S. ARYANET TRUST
             REPRESENTED BY ITS CHAIRMAN,
             DR. PRAHLAD VADAKKEPAT, ARYANET TRUST,
             VADAKKANTEKADU, VELIKKADU P. O., MUNDUR (VIA),
             PALAKKAD, PIN - 678592.

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

             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.5395 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withdrawn.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