Kerala High Court
P.M.Sumesh vs State Of Kerala on 3 April, 2012
Author: C.T. Ravikumar
Bench: C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
THURSDAY, THE 21ST DAY OF JUNE 2012/31ST JYAISHTA 1934
Crl.Rev.Pet.No. 1252 of 2012 ()
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(AGAINST THE ORDER OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT,
KUNNAMKULAM IN M.P. NO.8198/2011 IN CC.759/2011 DATED 3.4.2012)
REVISION PETITIONER(S)/REVISION PETITIONER/PETITIONER/ACCUSED:
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P.M.SUMESH, AGED 35 YEARS
S/O. MADHAVAN, PANTHAKKAL HOUSE, THENGLLUR P.O.
THRISSUR DIST.
BY ADVS.SRI.RENJITH THAMPAN (SR.)
SRI.SHOBY K.FRANCIS
SRI. V.M.KRISHNAKUMAR
COMPLAINANT(S)/RESPONDENT/RESPONDENTS/STATE :
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1. STATE OF KERALA
REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM, PIN-682031.
2. SUB INSPECTOR OF POLICE
PERAMANGALAM POLICE STATION, THRISSUR DIST.
PIN-680545.
BY PUBLIC PROSECUTOR
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 21-06-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
al.
C.T. RAVIKUMAR, J.
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C RL. R.P. NO. 1252 of 2012
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Dated this the 21st day of June 2012
O R D E R
When this matter is taken up for consideration today, the learned senior counsel appearing for the petitioner seeks for permission to the revision petitioner to withdraw this revision petition with liberty to raise all contentions available under law to be taken up in appropriate proceedings. Based on the said circumstances, this revision petition is dismissed as withdrawn making it clear that it will be open to the petitioner to raise such contentions in appropriate proceedings, in accordance with law.
Sd/-
C.T. RAVIKUMAR (JUDGE) /True Copy/ P.A. to Judge kvr/