Devi Prasad Khatore vs Devi Prasad Khatore
2021 Latest Caselaw 835 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

    FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                    Crl.MC.No.4971 OF 2020(B)

AGAINST THE ORDER/JUDGMENT IN MC 34/2020 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS ,THIRUVALLA

PETITIONER/2ND RESPONDENT :-

             DEVI PRASAD KHATORE
             AGED 71 YEARS
             S/O.SOHANLAL KHATOR,
             LEKSHMI NILAYAM, NELLOKKODU,
             KOZHIKODE DISTRICT

             BY ADVS.
             SRI.P.V.ANOOP
             SRI.PHIJO PRADEESH PHILIP
             SRI.M.P.PRIYESHKUMAR
             SRI.K.V.SREERAJ

RESPONDENTS/DEFACTO COMPLAINTANT/IST RESPONDENT & STATE :-

      1      RUTH EISY GODWIN,
             W/O.MANOJ KHATORE, OILWAT HOUSE,
             RAMANCHIRA, THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT,
             PIN-686 102

      2      MANOJ KUMAR KHATORE
             AGED 41 YEARS
             S/O.DEVI PRASAD KHATHORE, LEKSHMI NILAYAM, NELLOKKODU,
             KOZHIKODE DISTRICT PRESENTLY RESIDING AT 16, FIRST
             FLOOR, BINDU NIVAS, TRINITY CHRISTINA LAYOUT, OPPOSITE
             SAIACS, DODDAGGUBY CROSS ROAD, KOTHANNUR, BANGALORE,
             PIN 650 077

      3      STATE OF KERALA
             REP.BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682031

              R1 BY ADV. SRI.P.HARIDAS
              R1 BY ADV. SRI.BIJU HARIHARAN
              R1 BY ADV. SRI.R.B.BALACHANDRAN
              R1 BY ADV. SRI.RENJI GEORGE CHERIAN
              R1 BY ADV. SRI.P.C.SHIJIN
              R1 BY ADV. SRI.RISHIKESH HARIDAS
              R3 BY C.N.PRABHAKARAN- SR.P.P
     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD         ON
08.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4971 OF 2020

                                 2




                           ORDER

Dated this the 8th day of January 2021

The learned counsel for the petitioner seeks

permission to withdraw this Crl.M.C. Permission as

sought for is granted.

Accordingly, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA