C.L.Anto vs The State Of Kerala
2021 Latest Caselaw 21196 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                         OP(CRL.) NO. 578 OF 2019
AGAINST THE JUDGMENT IN CC 2071/2017 OF JUDICIAL MAGISTRATE OF FIRST
                        CLASS ,CHAVAKKAD, THRISSUR
PETITIONER:

              C.L.ANTO, CHALAEKKEL HOUSE,MAMMIYUR, P.O.GURUYAUR,
              NOW TEMPORARILY STAYING AT INDU VILLA,I.Q.ROAD,
              CHALAKUDY.P.O, THRISSUR DISTRICT,
              PIN-680307,DUE TO THE ILLNESS OF HIS WIFE.

              BY C.L.ANTO - (Party-In-Person)


RESPONDENTS:

     1        THE STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY,
              THIRUVANANTHAPURAM,PIN-695001.

     2        SHO OF POLICE, CHAVAKKAD,THRISSUR DISTRICT,
              PIN-680506.

     3        THE SUPERINTENDENT OF POLICE, COLLECTORATE,
              AYYAMTHOLE, THRISSUR,PIN-680003.

     4        DIRECTOR GENERAL OF POLICE, HEAD QUARTERS,
              THIRUVANANTHAPURAM, PIN-695014.

     5        KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS
              SECRETARY, THIRUVANANTHAPURAM,PIN-695004.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 20.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl) 578/19
                                  2



                          JUDGMENT

Sri.C.L.Anto, petitioner appearing in person,

seeks permission to withdraw this Original

Petition.

In the afore circumstances, this Original

Petition is dismissed as having been withdrawn.

Sd/-

RR                                    DEVAN RAMACHANDRAN
                                           JUDGE