Shriram Transport Finance ... vs Jithin P.T
2022 Latest Caselaw 1497 Ker

Crl.M.C.No.3709/2020                      1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                         CRL.MC NO.3709 OF 2020
     CRIME NO.553/2020 OF ELAMAKKARA POLICE STATION, Ernakulam
     AGAINST THE ORDER/JUDGMENT IN CRMC 1487/2020 OF DISTRICT
                  COURT & SESSIONS COURT, ERNAKULAM
PETITIONER/DEFACTO COMPLAINANT:

             SHRIRAM TRANSPORT FINANCE COMPANY LTD.,
             REPRESENTED BY ITS BRANCH MANAGER,
             EDAPPALLY BRANCH,
             ERNAKULAM.

             BY ADVS.
             JAMES ABRAHAM (VILAYAKATTU)
             SRI.P.BALAN (VYTTILA)



RESPONDENTS/ACCUSED AND STATE:

       1     JITHIN P.T.,
             S/O.LATE P.K.THIRUMANI,
             EVM AUTOOTIVE INDIA PVT.LTD,
             ANGEL PLAZA, SOUTH KALAMASSERY,
             ERNAKULAM CITY-682 022.

       2     STATE OF KERALA,
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM.

             R2 BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR


        THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON     02.02.2022,     THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.3709/2020                2




                            ORDER

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C. Permission granted.

This Crl.M.C. is dismissed as withdrawn.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/2.2.22