Sreerekha K vs State Of Kerala
2021 Latest Caselaw 20769 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MRS. JUSTICE M.R.ANITHA
 TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                 CRL.REV.PET NO. 532 OF 2021
   AGAINST THE ORDER/JUDGMENT IN MC 10/2019 OF JUDICIAL
        MAGISTRATE OF FIRST CLASS , HARIPAD, ALAPPUZHA




REVISION PETITIONER/S:


           SREEREKHA K.
           AGED 32 YEARS
           D/O. RADHAKRISHNA PILLAI,
           REKHA NIVAS, MUTHUKULAM - 690 506.

           BY ADVS.
           V.MADHUSUDHANAN
           VIMAL KUMAR.A.V.
           K.SANTHOSH KUMARAN THAMPI




RESPONDENT/S:


    1      STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           PATHANAMTHITTA,
           REP. BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA,
           ERNAKULAM - 682 031.

    2      SUNITH KUMAR B.
           AGED 33 YEARS
           S/O. LATE BHARGAVAN PILLAI,
           SUJITH BHAVANAM, KARUVATTA VILLAGE,
           ALAPPUZHA - 690 517.
 CRL.REV.PET NO. 532 OF 2021
                                2



    3       SAVIVTHRI AMMA
            AGED 62 YEARS
            W/O. LATE BHARGAVAN PILLAI,
            SUJITH BHAVANAM, KARUVATTA VILLAGE,
            ALAPPUZHA - 690 517.




            BY SMT.C.SEENA, PUBLIC PROSECUTOR




        THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION    ON   05.10.2021,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 532 OF 2021
                              3



                       JUDGMENT

Learned counsel for the petitioner seeks permission

to withdraw the Crl. Revision Petition. Permitted. Hence,

this Revision Petition is dismissed as withdrawn.

Sd/-

M.R.ANITHA JUDGE

avs