Kerala High Court
Revision vs By Adv.Sri.K.N.Chandrababu on 16 January, 2018
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
TUESDAY, THE 16TH DAY OF JANUARY 2018 / 26TH POUSHA, 1939
Crl.Rev.Pet.No. 444 of 2017
CMP 942/2013 of ENQUIRY COMR.& SPL.JUDGE, KOZHIKODE
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REVISION PETITIONER(S)//COMPLAINANT
YUSUF,
THEKKEDATH HOUSE, KUMARANELLOOR,
MUKKOM, KOZHIKODE
BY ADV.SRI.K.N.CHANDRABABU
RESPONDENT(S)//ACCUSED:
1. N.K. ABDUL RAHIMAN,
S/O KUNHALI, NEDUMKUNATH HOUSE,
KARASSERY P.O.KOZHIKODE,PRESIDENT
KARASSERY SERVICE CO-OPERATIVE BANK LTD NO.D 2628
KARASSERY P.O. KOZHIKODE - 673 602
2. C.ABDUL MUJEEB,
KUNNATH HOUSE,KARASSERY
KOZHIKODE DISTRICT SERVICE CO-OPERATIVE BANK
MUKKOM, KOZHIKODE- 673 608
3. DHANEESH @ SABU,
KATTIL HOUSE, MUKKOM
THAZHEKKAD, SECRETARY KARASSERY SERVICE CO-OPERATIVE
BANK LTD - 673 602
R1 to R3 BY ADV. SRI.T.ASAFALI
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON 16-01-2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
STK
B. SUDHEENDRA KUMAR, J.
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Crl.R.P. No.444 of 2017
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Dated this the 16th day of January, 2018
ORDER
The learned counsel for the revision petitioner has requested for granting permission to withdraw the revision petition. Permission stands granted. Accordingly, this revision petition stands dismissed as withdrawn, without prejudice to the right of the revision petitioner in raising all his contentions before the court in W.P.C.No.20715/2015, in accordance with law.
Sd/-
B. SUDHEENDRA KUMAR, JUDGE STK //TRUE COPY// //P.A. TO JUDGE// //True co