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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.   642  OF 2013 (SPECIAL LEAVE PETITION(CRL.)NO.2480 OF 2012)  

P. DEVARAJAN APPELLANT

                VERSUS

STATE OF KERALA                              RESPONDENT

O R D E R

1. Leave granted.

2. In this appeal, the appellant is calling in question the  

correctness or otherwise of the impugned order passed by the High  

Court  in  Criminal  Revision  Petition  No.2602  of  2004,  dated  

12.10.2009.

3. The learned Sessions Judge vide order dated 29.01.2004 had  

dismissed the application filed by the appellant for discharge of  

the offence under Section 366-A of the Indian Penal Code, 1860.  

Being aggrieved by the said order, the appellant had approached the  

High Court by filing Criminal Revision Petition No.2602 of 2004.

4. The  High  Court,  by  impugned  judgment  and  order  dated  

12.10.2009 had permitted the learned counsel for the appellant to  

withdraw the Criminal Revision Petition.

5. However,  In  the  appeal  filed  by  the  appellant,  the  

appellant has stated on oath that he had not authorized any learned  

counsel to withdraw the Revision Petition filed by him before the  

High Court.  Therefore, it is stated that the High Court ought not  

to have entertained the application made by the learned counsel for  

withdrawal of the Criminal Revision Petition.

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: 2 :

6. Having heard learned counsel for the parties to the  lis,  

we are of the opinion that the learned counsel, who had withdrawn  

the  Criminal  Revision  Petition  before  the  High  Court,  was  not  

authorized by the appellant to withdraw the same. Therefore, while  

accepting the contentions canvassed by the learned counsel for the  

appellant, we set aside the impugned judgment and order passed by  

the High Court and remand the matter back to the High Court with a  

request to decide the Criminal Revision Petition on merits.

7. The Criminal Appeal is disposed of accordingly. All the  

contentions of the parties are left open.

.......................J. (H.L. DATTU)

.......................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; APRIL 26, 2013

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ITEM NO.42               COURT NO.5             SECTION IIB

           S U P R E M E   C O U R T   O F   I N D I A                          RECORD OF PROCEEDINGS                      Petition(s) for Special Leave to Appeal (Crl) No(s).2480/2012 (From  the  judgement  and  order   dated  12/10/2009  in  CRLRP  No.2602/2004 of the HIGH COURT OF KERALA AT ERNAKULAM)

P.DEVARAJAN                                       Petitioner(s)

                VERSUS

STATE OF KERALA                                   Respondent(s) (With appln(s) for c/delay in filing SLP,stay,permission to  file additional documents and office report )

Date:  26/04/2013   This  Petition  was  called  on  for  hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR

For Petitioner(s)  Mr.Basant R., Sr.Adv.  Mr.K.P.Rajagopal, Adv.  Mr.Karthik Ashok, Adv.

                    Mr. A.Venayagam Balan,Adv.   Mr.Jaimon Andrews, Adv.

For Respondent(s)  Mr.T.V.George,Adv.

                    Mr. A. Raghunath ,Adv

          UPON hearing counsel the Court made the following                                O R D E R  

Leave granted.

Delay condoned.

Appeal disposed of, in terms of the signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Asstt.Registrar

(signed order is placed on the file)