STATE OF KERALA Vs. K.AJITH

JUDGEMENT

(1.) These criminal revision petitions are filed by the State of Kerala and the accused in C.C.No. 73 of 2019, pending on the files of the Chief Judicial Magistrate's Court, Thiruvananthapuram. The common grievance of the revision petitioners is against the order dismissing the application filed by the Public Prosecutor, seeking permission to withdraw from the prosecution against the accused.

(2.) The essential facts are as follows;

(3.) Assailing the legality of the impugned order and justifying the request for withdrawal, Sri.K.K.Ravindranath, learned Additional Advocate General put forth elaborate and persuasive arguments, which were ably supported and supplemented by Sri.B.Raman Pillai, learned Senior Counsel appearing for the accused. Sri.T.Asaf Ali, learned counsel appearing for the Leader of the Opposition, who was heard by the trial court while considering the petition seeking withdrawal, refuted the grounds of challenge and argued in support of the findings in the impugned order. Advocate Sri.R.V.Sreejith, appearing for the additional 7th respondent in Crl. R.P. No.641 0f 2020, an interested third party, contended that the findings in the impugned order being well founded, warrants no interference.