Venugopal.K.N vs State
2021 Latest Caselaw 23537 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                           CRL.MC NO. 1365 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CP 2/2021 OF JUDICIAL MAGISTRATE OF FIRST
                       CLASS - I, OTTAPPALAM, PALAKKAD
PETITIONER/2ND ACCUSED:

            VENUGOPAL.K.N
            AGED 51 YEARS
            S/O. NARAYANA KURUP,
            RESIDING AT KALARIKKAL VEEDU, MEKKAD P.O.
            ANGAMALI, ERNAKULAM DISTRICT.
            BY ADVS.
            SURAJ.S
            SRI.V.A.RAZACK


RESPONDENTS/COMPLAINANT:

     1      STATE
            REPRESENTED BY PUBLIC PROSECUTOR
            HIGH COURT OF KERALA,
            ERNAKULAM 682 031.

     2      THE CRIME BRANCH,
            PALAKKAD, PIN - 673 113
            (CRIME NO. 292/CB/PKD/2017).

            BY ADV.SANGEETHARAJ N.R, PUBLIC PROSECUTOR



     THIS   CRIMINAL    MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1365 OF 2021
                                2


                             ORDER

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C. A memo to that effect is also filed.

Permission granted. The Crl.M.C. is dismissed as withdrawn.

Sd/-

M.R.ANITHA JUDGE

nk/25.11.21