Dr.M.R.Vikraman vs Sreejith.M
2021 Latest Caselaw 1182 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.557 OF 2020(H)

 AGAINST THE ORDER/JUDGMENT IN CC 837/2018 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II,PALAKKAD

PETITIONER/S:

                DR.M.R.VIKRAMAN
                AGED 64 YEARS, S/O M.RAGHAVAN PILLAI,PRINCIPAL,
                ARYANET INSTITUTE OF TECHNOLOGY,
                HARI SREE,NANJAPPA NAGAR,OLAVAKKODE,
                PALAKKAD-678002.

                BY ADV. SRI.RAJESH SIVARAMANKUTTY

RESPONDENT/S:

      1         SREEJITH.M
                S/O.SIVASANKARAN NAIR,SOUPARNIKA,
                KIZHAKKUMMURI POST,KAKKODI,
                KOZHIKODE-673611.

      2         ARYANET TRUST-REP.BY CHAIRMAN,
                ARYANET TRUST,VADAKKANTEKADU,
                VELIKKADU.P.O,MUNDUR(VIA),PALAKKAD,
                PIN-678592.

      3         DR.PRAHLAD VADAKKEPAT,
                AGED 60 YEARS
                S/O LATE BHASKARA GUPTAN,CHAIRMAN,
                ARYANET TRUST,VADAKKANTEKADU,
                VELIKKADU.P.O, MUNDUR(VIA),PALAKKAD,PIN-678592.

      4         STATE OF KERALA,
                REP.BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM-682031.

                R1 BY ADV. SRI.S.SHYAM KUMAR
                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.557 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withdrawn.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