Sajeev V.K vs State Of Kerala
2021 Latest Caselaw 437 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      Crl.MC.No.5834 OF 2020(H)

  AGAINST THE JUDGMENT IN CC 182/2017 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS -I,THRISSUR

      CRIME NO.2256/2016 OF Viyyur Police Station , Thrissur


PETITIONER/ACCUSED:

             SAJEEV V.K.
             AGED 41 YEARS
             S/O.KOCHAKKEN, VIYYATH HOUSE, THONNURKKARA POST,
             CHELAKKARA, THRISSUR DISTRICT, PIN - 680 586.

             BY ADV. SRI.J.VIMAL

RESPONDENT/STATE:

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


OTHER PRESENT:

             PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.5834 OF 2020(H)        ..2..




                                ORDER

Dated this the 6th day of January 2021

The learned Counsel for the petitioner seeks

permission to withdraw the Criminal M.C.

Accordingly, the Criminal M.C. is dismissed as

withdrawn.

Sd/-

                                           V.G.ARUN
      SB/06/01/2020                          JUDGE

                      //true copy//    P.A to Judge