IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
CRL.MC NO. 3290 OF 2022
CRIME NO.1534/2017 OF Erumeli Police Station, Kottayam
AGAINST THE ORDER/JUDGMENT IN CC 258/2018 OF JUDICIAL MAGISTRATE
OF FIRST CLASS -II, KANJIRAPPALLY
PETITIONER/ACCUSED:
MATHEW SAMUEL
AGED 51 YEARS
S/O ARAGALAMOOTTIL SAMUELKUTTY, 7 AMITY GREEN FIELD
VILLA, ASSISI JUNCTION, ALUVA P.O, ERNAKULAM
, PIN - 683101
BY ADVS.
SANJANA RACHEL JOSE
P.K.VARGHESE
M.T.SAMEER
P.S.ANISHAD
K.R.ARUN KRISHNAN
RAMEEZ M. AZEEZ
REGHU SREEDHARAN
BIJU KUMAR
JERRY MATHEW
RESPONDENTS/STATE COMPLAINANT&PASSPORT OFFICER:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 STATION HOUSE OFFICER
ERUMELI POLICE STATION,
KOTTAYAM DISTRICT, PIN - 686509
3 THE PASSPORT OFFICER
REGIONAL PASSPORT OFFICE, P.O., KOZHIKKODE DISTRICT,
PIN - 673006
ADVOCATE:VIPIN NARAYAN, PP.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
CRL.MC NO. 3290 OF 2022 2
O R D E R
The learned counsel for the petitioner seeks permission to withdraw this Crl.M.C. without prejudice to his right to file fresh Crl.M.C. on the very same cause of action. The permission granted . This Crl.M.C is dismissed as withdrawn , subject to the above liberty.
sd/-
ZIYAD RAHMAN A.A.
JUDGE KVT CRL.MC NO. 3290 OF 2022 3 APPENDIX OF CRL.MC 3290/2022 PETITIONER ANNEXURES Annexure-1 A TRUE COPY OF ORDER DATED 09/05/2022 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KANJIRAPPALLY IN CRI MP NO. 917/2022 IN C.C. NO 258/2018 Annexure -2 A TRUE COPY OF THE PASSPORT ISSUED BY THE 3RD RESPONDENT DATED 06-04-2022 IN CRL M.C. 1891/2022