Kerala High Court
Sachin Vilas Kadam vs State Of Kerala on 21 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942
Crl.MC.No.4336 OF 2016(B)
AGAINST THE JUDGMENT IN CMP 2912/2015 DATED 23-05-2016 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I,THAMARASSERY
CRIME NO.357/2015 OF Thamarassery Police Station, Kozhikode
PETITIONER:
SACHIN VILAS KADAM
S/O VILAS, PERMANENTLY RESIDING AT KOUTHOLI, ATPADI
SANGLI, TEMPORARILY RESIDING AT P.T.HOUSE, PUTHIYARA,
CALICUT.
BY ADV. SHRI.A.V.JAMES
RESPONDENTS:
1 STATE OF KERALA
REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM-682031.
2 SUB INSPECTOR OF POLICE
THAMARASSERY POLICE STATION, KOZHIKODE -673573.
3 UNION OF INDIA
INCOME TAX DEPARTMENT, REP.BY DEPUTY DIRECTOR, INCOME
TAX (INVESTIGATION) INCOME TAX OFFICE, MANANCHIRA,
KOZHIKODE-673001.
PP T.R.RENJITH;SR.PP.C.S.HRITHWIK;SC FOR INCOME TAX
JOSE JOSEPH
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.01.2021, ALONG WITH Crl.MC.4337/2016(B), THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
CRMC 4336 & 4337/2016 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942
Crl.MC.No.4337 OF 2016
AGAINST THE JUDGMENT IN CMP 2911/2015 DATED 23-04-2016 OF
JUDICIAL MAGISTRATE OF FIRST CLASS -I,THAMARASSERY
CRIME NO.358/2015 OF Thamarassery Police Station , Kozhikode
PETITIONER:
SACHIN VILAS KADAM
S/O.VILAS, PERMANENTLY RESIDING AT KOUTHOLI, ATPADI
SANGLI, TEMPORARILY RESIDING AT PT HOUSE,
PUTHIYARA, CALICUT
BY ADV. SHRI.A.V.JAMES
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM 682031
2 SUB INSEPCTOR OF POLICE
THAMARASSERY POLICE STATION, KOZHIKODE 673573
3 UNION OF INDIA
INCOME TAX DEPARTMENT, REPRESENTED BY DEPUTY
DIRECTOR, INCOME TAX (INVESTIGATION), INCOME TAX
OFFICE, MANANCHIRA, KOZHIKODE 673001
R1, R3 BY SRI.JOSE JOSEPH, SC, FOR INCOME TAX
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.01.2021, ALONG WITH Crl.MC.4336/2016(B), THE COURT ON THE
SAME DAY PASSED THE FOLLOWING:
CRMC 4336 & 4337/2016 3
V.G.ARUN, J.
===========================
Crl.M.C.Nos. 4336 & 4337 of 2016
===========================
Dated this the 21st day of January, 2021
ORDER
Learned counsel for the petitioner seeks permission to
withdraw the Crl.M.Cs. Accordingly, the Crl.M.Cs are dismissed
as withdrawn.
Registry is directed to return the LCR, if any, called for.
sd/-
V.G.ARUN
JUDGE
lgk
APPENDIX OF Crl.MC 4336/2016
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 - TRUE COPY OF FIR IN CRIME NO.357/2015
REGISTERED BY THE 1ST RESPONDENT.
ANNEXURE A2 - TRUE COPY OF CMP NO.2912/2015 IN CR.357/2015
FILED BY THE PETITIONER BEFORE THE COURT OF
JUDICIAL FIRST CLASS MAGISTRATE - I, THAMARASSERY
ANNEXURE A3- TRUE COPY OF THE COUNTER STATEMENT FILED BY THE
2ND RESPONDENT IN CMP NO.2912/2015 IN CR.357/2015
BEFORE THE COURT OF THE JUDICIAL FIRST CLASS
MAGISTRATE-I, THAMARASSERY
ANNEXURE A4 - CERTIFIED COPY OF ORDER DATED 23.04.2016 PASSED
BY THE LEARNED MAGISTRATE IN CMP 2912/2015 IN
CR.357/2015.
APPENDIX OF Crl.MC 4337/2016
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO. 358/2015
REGISTERED BY THE 1ST RESPONDENT
ANNEXURE A2 TRUE COPY OF THE CMP.NO. 2911/2015 IN
CR.NO. 358/2015 FILED BY THE PETITIONER
BEFORE THE COURT OF JUDICIAL FIRST CLASS
MAGISTRATE I, THAMARASSERY
ANNEXURE A3 TRUE COPY OF THE COUNTER STATEMENT FILD BY
THE 2ND RESPONDENT IN CMP.NO. 2911/2015 IN
CR.NO. 358/2015 BEFORE THE COURT OF
JUDICIAL FIRST CLASS MAGISTRATE I,
THAMARASSERY
ANNEXURE A4 CERTIFIED COPY OF THE ORDER DATED
23.04.2016 PASSED BY THE LEARNED MAGISTRATE
IN CMP.NO. 2911/2015 IN CR.NO. 358/2015
