Avathan Subramanian vs State Of Kerala
2022 Latest Caselaw 6180 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                      CRL.MC NO. 1112 OF 2022
        AGAINST THE ORDER/JUDGMENT IN CMP 266/2022 OF CHIEF
                    JUDL.MAGISTRATE, ERNAKULAM
PETITIONER/S:

            AVATHAN SUBRAMANIAN
            AGED 46 YEARS
            H.NO 57 A, S-5, 2ND FLOOR, ROHINI CITY SQUARE, SALAI
            ROAD, PILLAI NAGAR, THIRICHIRAPPALLY, TAMILNADU, NOW
            RESIDING AT H.NO16-36 POSTAL COLONY CROSSROAD, WEST
            MAMBALAM, CHENNAI TAMILNADU, PIN - 641002
            BY ADV PRAVEEN.H.


RESPONDENT/S:

    1       STATE OF KERALA
            PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
            PIN - 682031
    2       SHO CENTRAL POLICE STATION
            CENTRAL POLICE STATION, ERNAKULAM
            ERNAKULAM, PIN - 682031
OTHER PRESENT:

            ADV NIMA JACOB- GP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl. M.C. No. 1112 of 2022        -2-




                          JUDGMENT

Dated this the 1st day of June, 2022

Learned counsel for the petitioner seeks to withdraw this

Crl. M. C.

Accordingly, this Crl. M. C. is dismissed as withdrawn without

prejudice to his contentions.

Sd/-

ZIYAD RAHMAN A. A.

JUDGE

Eb

///TRUE COPY/// P. A. TO JUDGE