Bava vs State Of Kerala
2024 Latest Caselaw 8796 Ker

Kerala High Court

Bava vs State Of Kerala on 27 March, 2024

Author: P.Somarajan

Bench: P.Somarajan

CRL.REV.PET NO. 244 OF 2024

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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE P.SOMARAJAN
       WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                          CRL.REV.PET NO. 244 OF 2024
 AGAINST THE ORDER/JUDGMENT DATED 21.07.2023 IN CMP NO.487 OF 2023 OF
 JUDICIAL MAGISTRATE OF FIRST CLASS - I, NORTH PARAVUR ARISING OUT OF
 THE ORDER/JUDGMENT DATED IN CC NO.708 OF 2016 OF JUDICIAL MAGISTRATE
                      OF FIRST CLASS - I, NORTH PARAVUR
REVISION PETITIONER/ACCUSED NO.1:

             BAVA, AGED 77 YEARS,
             S/O HYDROSE, KEERALIL HOUSE,
             KAITHARAM DESOM, KOTTUVALLY VILLAGE, PARAVUR TALUK,
             ERNAKULAM, PIN - 683513

             BY ADVS.
             PRASUN.S
             N.A.RETHEESH


RESPONDENT/COMPLAINANT-STATE:

             STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682031


             PP SRI SANGEETHARAJ N.R


      THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 244 OF 2024

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                              ORDER

When the matter came up for hearing today, the

learned counsel for the revision petitioner sought

permission to withdraw the revision petition. Hence,

permission is granted. The Criminal Revision Petition

will stand dismissed as withdrawn, without prejudice

to the right of party to take up all defences at the

various stages of the proceedings.

Sd/-

P.SOMARAJAN JUDGE msp CRL.REV.PET NO. 244 OF 2024

APPENDIX OF CRL.REV.PET 244/2024

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE ORDER DATED 21.07.2023 IN CMP NO.487 OF 2023 IN C.C.NO.708 OF 2016 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT- I, NORTH PARAVUR Annexure A2 THE TRUE COPY OF THE CMP.NO.487 OF 2023 PREFERRED ON BEHALF OF THE REVISION PETITIONER SEEKING DISCHARGE Annexure A3 THE TRUE COPY OF THE CHARGESHEET IN CBCID CR.852/CR/OCW I/TVPM/12 OF CBCID OCW I, TVPM