Reji K.Joseph vs State Of Kerala
2021 Latest Caselaw 9283 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                      Crl.MC.No.5943 OF 2020(C)

 AGAINST THE ORDER/JUDGMENT IN CC 707/2019 OF JUDICIAL MAGISTRATE
                     OF FIRST CLASS-I ,VAIKOM

       CRIME NO.474/2019 OF VAIKOM POLICE STATION, KOTTAYAM


PETITIONERS/ACCUSED 1 & 2:

      1        REJI K.JOSEPH, AGED 47,
               S/O.JOSEPH, KARIMUNDAKKAL HOUSE, MUTTUCHIRA P.O.,
               KOTTAYAM.

      2        CYRIL KORA, AGED 42 YEARS,
               S/O.KORA, KOCHUPARAKKAL HOUSE, MTTUCHIRA P.O.,
               KOTTAYAM.

               BY ADV. SRI.NANDAGOPAL S.KURUP

RESPONDENTS:

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

      2        KAPPUMTHALA SERVICE CO-OPERATIVE BANK LIMITED
               NO.K142, KAPPUMTHALA, KADUTHURUTHI, KOTTAYAM
               REPRESENTED BY ITS SECRETARY-686604.

               R2 BY ADV. SRI.MATHEW JOHN (K)
               R2 BY ADV. SRI.MATHEW DEVASSI
               R2 BY ADV. SRI.ABY J AUGUSTINE

               PUBLIC PROSECUTOR SRI.E.C.BINEESH

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
19.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.5943 OF 2020(C)          2




                                ORDER

The learned counsel for the petitioners sought

permission to withdraw the petition without

prejudice to the right to maintain a discharge

application and to explore chances of settlement.

Reserving the abovesaid right, the Crl.M.C. is

dismissed as withdrawn.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE COMPLAINT DATED 20.3.2019 FILED BY THE 2ND RESPONDENT BEFORE THE DISTRICT POLICE CHIEF, KOTTAYAM.

ANNEXURE A2 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 21.03.2019 IN CRIME NUMBER 474/2019 OF VAIKOM POLICE STATION.

ANNEXURE A3 CERTIFIED COPY OF THE FINAL REPORT IN C.C.NO.707/2019 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, VAIKOM.

ANNEXURE A4 CERTIFIED COPY OF THE 161 STATEMENTS OF THE WITNESSES CITED BY THE PROSECUTION.

ANNEXURE A5 TRUE COPY OF THE BUILDING PERMIT DATED 01.04.2017 ISSUED IN FAVOUR OF THE 2ND ACCUSED.

ANNEXURE A6 TRUE COPY OF THE ORDER PASSED BY THE DISTRICT GEOLOGIST, KOTTAYAM DATED 17.05.2017.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE