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C.B.Dasan vs. Ujwalsingh Basath Singh Sisodiya

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Crl.MC/5135/2019HC KeralaGSTCNR KLHC01051490201907 February 2020Bench: HONOURABLE MR. JUSTICE ASHOK MENON3 pages
For Respondent: THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ASHOK MENON FRIDAY, THE 07TH DAY OF FEBRUARY 2020 / 18TH MAGHA, 1941 Crl.MC.No.5135 OF 2019(B) AGAINST THE ORDER/JUDGMENT IN CMP No.6059/18 & 6060/2018 OF JUDICIAL MAGISTRATE OF FIRST CLASS -III,THRISSUR CRIME NO.153/2018 OF RAILWAY POLICE STATION , THRISSUR PETITIONER/: C.B.DASAN, AGED 54 YEARS STATE TAX OFFICER (INTELLIGENCE), SQUAD NO. 3, STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA, THRISSUR. BY SRI.E.C.BINESH - PUBLIC PROSECUTOR RESPONDENT/: UJWALSINGH BASATH SINGH SISODIYA, S/O. BASANTH SINGH SISODIYA, D-603, APEX TOWER, TULINJ ROAD, NALLASOPARA EAST. VASAI PALGHAR, NALLOSAPARA E, MAHARASHTRA 401 209 R1 BY ADDL.DIRECTOR GENERAL OF PROSECUTION R1 BY ADV. SHRI.PAUL MATHEW R1 BY ADV. SRI.PRASUN.S OTHER PRESENT: THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 07.02.2020, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: Crl.MC.No.5135 OF 2019(B) 2

Dated this the 7th day of February 2020 It is submitted by the Public Prosecutor appearing for the petitioner that the dues have been paid and therefore the petitioner will be permitted to withdraw the Crl.M.C. Permission is granted. Accordingly, the Crl.M.C is dismissed as withdrawn. ASHOK MENON al/- JUDGE

Crl.MC.No.5135 OF 2019(B) 3 APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE 1 COPY OF THE FIR IN CRIME NO. 153/2018 ANNEXURE IIOF THE IMPUGNED ORDER DATED 09- 01-2019 IN CMP NO. 6059/2018 AND 6060/2018 IN CRIME NO. 153/2018 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-III, THRISSUR ANNEXURE IIIOF THE PETITION U/S. 451 FILED BY THE PETITIONER IN CMP NO. 6060/2018. RESPONDENTS EXHIBITS : NILP.S TO JUDGE AL/-

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.