Mohanan T vs State Of Kerala
2022 Latest Caselaw 5257 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                     THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                                 CRL.MC NO. 7523 OF 2018
                      CRIME NO.4/2015 OF VACB, WAYANAD, Wayanad
PETITIONER/S:

                MOHANAN T.,
                AGED 54 YEARS
                S/O. THE LATE APPUNNI, THIRUVAZHIKKATTU HOUSE, KANNADIKKAL, VENGERI
                POST, KOZHIKODE PIN- 673 010, DISTRICT GEOLOGIST, DEPARTMENT OF MINING
                AND GEOLOGY, DISTRICT OFFICE, B-BLOCK, CIVIL STATION, KOZHIKODE.

                BY ADV SRI.C.P.PEETHAMBARAN



RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY THE SECRETARY, DEPARTMENT OF VIGILANCE, GOVERNMENT
                OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001,
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM, PIN- 682 031.

      2         SECRETARY TO GOVERNMENT OF KERALA,
                DEPARTMENT OF INDUSTRIES, GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM, PIN- 695001.

      3         DEPUTY SUPERINTENDENT OF POLICE,
                VIGILANCE AND ANTI CORRUPTION BUREAU, WAYANAD UNIT- 673591.

      4         THE DIRECTOR
                DIRECTORATE OF MINING AND GEOLOGY,
                KESAVADASAPURAM,PATTOM PALACE P O
                THIRUVANANTHAPURAM-695004
                (IMPLEADED AS ADDL R4 AS PER ORDER DATED 20/3/20 IN CRL.MA 1/20)

                BY ADV GOVERNMENT PLEADER
 CRL.MC NO. 7523 OF 2018
                                   2

      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 7523 OF 2018
                               3

                          JUDGMENT

Learned counsel for the petitioner submitted that this

Crl. M.C is not pressed. A memo to that effect is also filed.

This Crl. M.C will, therefore, stand dismissed as not

pressed.

Sd/-

C. JAYACHANDRAN JUDGE

JS