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Kerala High Court

Daimler Financial Services India Pvt. ... vs State Of Kerala on 9 October, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                               2024:KER:75014



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 WEDNESDAY, THE 9TH DAY OF OCTOBER 2024 / 17TH ASWINA, 1946

                   CRL.MC NO. 6980 OF 2018

   CRIME NO.39/2017 OF NADAKKAVU POLICE STATION, KOZHIKODE

PETITIONER/DEFACTO COMPLAINANT:

         DAIMLER FINANCIAL SERVICES INDIA PVT. LTD.,
         UNIT 202, 2ND FLOOR, CAMPUS, 3B, RMZ MILLENNIA
         BUSINESS PARK, 143 DR.M.G.R.ROAD, PERUNGUDI,
         CHENNAI-600096, REPRESENTED BY ITS MANAGER - LEGAL
         DINKAR M.S.


         BY ADVS.
         P.FAZIL
         SRI.V.S.SREEJITH
         SMT.JAYASREE MANOJ
         SRI.SAJU THALIATH
         SRI.JITHIN PAUL VARGHESE




RESPONDENTS:

    1    STATE OF KERALA,
         REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
         ERNAKULAM -682 031.

    2    DISTRICT POLICE CHIEF AND COMMISSIONER OF POLICE,
         OFFICE OF THE DISTRICT POLICE CHIEF , KOZHIKODE
         CITY, KOZHIKODE-673 004.

    3    ASSISTANT COMMISSIONER OF POLICE,
         OFFICE OF THE ASSISTANT COMMISSIONER OF POLICE,
         NADAKKAVU, KOZHIKODE-673 006.
                                                      2024:KER:75014
CRL.MC No.6980 OF 2018

                                 2




     4     INSPECTOR OF POLICE,
           NADAKKAVU POLICE STATION, KOZHIKODE-673 006.

     5     THE SUB INSPECTOR OF POLICE,
           NADAKKAVU POLICE STATION, KOZHIKODE-673 006.


           BY ADV
           SRI.SANGEETHARAJ.N.R, SR PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   09.10.2024,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                           2024:KER:75014
CRL.MC No.6980 OF 2018

                            3


                 P.V. KUNHIKRISHNAN, J.
          -----------------------------------
                Crl.M.C.No.6980 of 2018
          -----------------------------------
        Dated this the 09th day of October, 2024

                         ORDER

The learned counsel for the petitioner seeks permission to withdraw this Crl.MC.

Permission granted. Accordingly, this Crl.MC is dismissed as withdrawn.

Sd/-

P.V. KUNHIKRISHNAN JUDGE SSG 2024:KER:75014 CRL.MC No.6980 OF 2018 4 APPENDIX OF CRL.MC 6980/2018 PETITIONER'S ANNEXURES ANNEXURE A1 THE COPY OF THE LOAN AGREEMENT AND HYPOTHECATION AGREEMENT BEARING ACCOUNT NO.10118521 DATED 2.3.2016 ENTERED INTO BETWEEN THE PETITIONER COMPANY AND MIDHUN GOPI ANNEXURE A2 THE COPY OF THE LOAN AGREEMENT AND HYPOTHECATION AGREEMENT BEARING ACCOUNT NO.10119618 DATED 6.4.2016 ENTERED INTO BETWEEN THE PETITIONER COMPANY AND NIDHIN GOPI ANNEXURE A3 THE COPY OF THE COMPLAINT DATED 28.12.2016 BY THE PETITIONER COMPANY BEFORE THE 5TH RESPONDENT AGAINST MIDHUN GOPI ANNEXURE A4 THE COPY OF THE COMPLAINT DATED 28.12.2016 BY THE PETITIONER COMPANY BEFORE THE 5TH RESPONDENT AGAINST NIDHIN GOPI ANNEXURE A5 TRUE COPY OF THE CITIZEN COPY OF F.I.R.

NO.39/2017 OF NADAKKAVU POLICE STATION DATED 12.1.2017 DOWNLOADED FROM THE WEBSITE OF KERALA POLICE