Kerala High Court
K.V.Ramabhadran vs Sub Inspector Of Police on 17 July, 2013
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
WEDNESDAY, THE 17TH DAY OF JULY 2013/26TH ASHADHA, 1935
Crl.MC.No. 2739 of 2013 (D)
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[CRIME NO. 446/2013 OF KOTTAYAM EAST POLICE STATION]
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PETITIONER/ACCUSED:
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K.V.RAMABHADRAN, ADVOCATE, AGED 58 YEARS,
S/O.VELU, KANNANCHERRY HOUSE, PONKUNNAM P.O,
THRISSUR - 3.
BY ADV. SRI.T.G.RAJENDRAN.
RESPONDENT/CPOMPLAINANT/STATE:
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1. SUB INSPECTOR OF POLICE,
KOTTAYAM EAST POLICE STATION - 686 001.
2. STATE, REP: BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
3. ANNAMMA THOMAS, W/O.THOMAS,
PERAPRA HOUSE, THONNAMKUZHY BHAGAM,
ARPPUKKARA VILLAGE - 686 023.
R1 & R2 BY PUBLIC PROSECUTOR SRI. RAJESH VIJAYAN.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 17-07-2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Prv.
V.K.MOHANAN, J.
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Crl.M.C.No.2739 of 2013
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Dated this the 17th day of July, 2013.
O R D E R
After hearing the matter to a certain extent, learned counsel for the petitioner, on getting instruction, submitted that he may be permitted to withdraw the above M.C. The above submission is recorded. Accordingly, by granting permission, this M.C. is dismissed as withdrawn.
Sd/-
V.K.MOHANAN, Judge ami/ //True copy// P.A. to Judge