Jobin Varghese vs State Of Kerala
2021 Latest Caselaw 658 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                    Crl.MC.No.5373 OF 2020(B)

    AGAINST THE ORDER/JUDGMENT IN CMP 2522/2020 OF CHIEF
                JUDICIAL MAGISTRATE PALAKKAD


PETITIONER/S:

              JOBIN VARGHESE,
              AGED 35 YEARS,
              SON OF VARGHESE, THYPARAMBIL HOUSE,
              ABHAM COURT YARD, ELOOR,
              UDYOGAMANDAL-P O, ERNAKULAM, KOCHI-683501.

              BY ADVS.
              SRI.S.EASWARAN
              SRI.P.MURALEEDHARAN (IRIMPANAM)
              SRI.P.SREEKUMAR (THOTTAKKATTUKARA)
              SMT.K.V.RAJESWARI

RESPONDENT/S:

      1       STATE OF KERALA,
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM,
              KOCHI-682031.

      2       MRS RAKHI SUNIL,
              WIFE OF SUNIL A V,
              SUNIL VILLA,
              KERALASSERY P O,
              PALAKKAD-678001.

              R2 BY ADV. SRI.NIREESH MATHEW

OTHER PRESENT:

              SMT. M.K.PUSHPALATHA, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
07.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C. No.5373 of 2020


                                  -2-




                                 ORDER

Dismissed as withdrawn as requested by

the learned counsel for the petitioner in

this regard.

However, the petitioner shall be at

liberty to raise all his contentions before

the court below at the appropriate stage.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK