M/S.Aryanet Trust vs Sajitha R
2021 Latest Caselaw 1723 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                    Crl.MC.No.1108 OF 2020(G)

 AGAINST THE ORDER/JUDGMENT IN CC 971/2017 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS -III, PALAKKAD

PETITIONER/3RD ACCUSED:
             M/S.ARYANET TRUST,
             VADAKKEPAT - ASHTAMI ROHINI, KADAMBAZHIPURAM POST,
             OTTAPALAM TALUK, PALAKKAD DISTRICT,
             REP. BY ITS CHAIRMAN.

             BY ADV. SRI.RAJESH SIVARAMANKUTTY
RESPONDENTS/COMPLAINANT AND ACCUSED 1,2 AND 4 & STATE:

      1      SAJITHA R, W/O.PRASANT KUMAR.B.,
             AGED ABOUT 29 YEARS, RESIDING AT "CHAITHRAM",
             VIDYANAGAR, NEAR KENDRIYA VIDYALAYA,
             KALLEKULANGARA, PALAKKAD DISTRICT, PIN-678009.

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

      3      NARENDRAN MANNAZHI,
             S/O.LATE NARAYANA GUPTHAN MANNAZHI, SECRETARY,
             M/S.ARYANET TRUST, VADAKKEPAT - ASHTAMI ROHINI,
             KADAMBAZHIPURAM POST, OTTAPALAM TALUK,
             PALAKKAD DISTRICT, PIN-678633.

      4      ARYANET TRUST,
             VADAKKEPAT - VADAKKEPAT - ASHTAMI ROHINI,
             KADAMBAZHIPURAM POST, OTTAPALAM TALUK, PALAKKAD
             DISTRICT, REP. BY ITS SECRETARY, PIN-678633.

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

             R1 BY ADV. SRI.N.RAGHURAJ
             R1 BY ADV. SRI.A.V.RAVI
             SMT. M. K. PUSHPALATHA, SR.PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
15.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.No.1108 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this Crl.M.C. stands dismissed as withdrawn.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/15.01.2021