Dr.M.R.Vikraman vs Vignesh M
2021 Latest Caselaw 1179 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.8912 OF 2019(D)

 AGAINST THE ORDER/JUDGMENT IN ST 507/2018 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS -I,PALAKKAD

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 ACCUSED 2,3 AND STATE:

      1      VIGNESH M,
             S/O.MURALIDHARAN K.P., AGED 27 YEARS,
             MECHANICAL ENGINEER, 'MURALI SADAN',
             MUTTIKULANGARA, PALAKKAD, PIN - 678 594.

      2      PRAHLAD VADAKKEPAT,
             S/O.LATE BHASKARA GUPTAN, AGED ABOUT 60 YEARS,
             CHAIRMAN, ARYANET TRUST, VADAKKANTEKADU,
             VELIKKADU P.O., MUNDUR (VIA),
             PALAKKAD, PIN - 678 592.

      3      ARYANET TRUST,
             REP. BY ITS CHAIRMAN, DR.PRAHLAD VADAKKEPAT,
             ARYANET TRUST, VADAKKANTEKADU, VELIKKADU P.O.,
             MUNDUR (VIA), PALAKKAD, PIN - 678 592.

      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.8912 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withdrawn.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