C.V.Baburaj vs State Of Kerala
2021 Latest Caselaw 15860 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR. JUSTICE ASHOK MENON

              FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943

                             CRL.REV.PET NO. 1043 OF 2018

    AGAINST THE ORDER/JUDGMENT IN SC 934/2012 OF ADDITIONAL DISTRICT COURT &

     ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL ,THALASSERY, KANNUR         IN CMP.

                                    NO.7828/2015



REVISION PETITIONER/ACCUSED NO.21 & 22:

     1       C.V.BABURAJ
             AGED 39 YEARS
             S/O. RAMAN PANICKER, AGED 39, CHAKKARA VALAPPIL HOUSE,
             PARASSINIKADAVU, ANTHOOR AMSOM, KANNUR DT.
     2       P.V.RAMAKRISHNAN MASTER
             AGED 60 YEARS
             S/O.KUNHIKANNAN,
             NAROTH VALAPPIL HOUSE,
             EZHOME AMSOM, ADUTHILA,
             KANNUR DT.
             BY ADVS.
             SHEEBA P.
             VISHAK.K.JOHNSON


RESPONDENT/STATE:

STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM BY ADVS.

PUBLIC PROSECUTOR ADDL.DIRECTOR GENERAL OF PROSECUTION

OTHER PRESENT:

SRI.C.S.HRITHWIK, SR.PP

THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON

30.07.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:

Crl.R.P.1043/2018

O R D E R

Dated this the 30th day of July 2021

Learned counsel for the petitioner seeks

permission to withdraw this Crl.R.P. Permission

granted. Accordingly, the Crl.R.P. is dismissed

as withdrawn.

Sd/-

ASHOK MENON

JUDGE Al/-