Crime No.59/2017 Of Hill Palace ... vs By Advs
2021 Latest Caselaw 11214 Ker

Crl.MC.No.9046 OF 2019(A)           1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                      Crl.MC.No.9046 OF 2019(A)

AGAINST THE ORDER/JUDGMENT IN CP 19/2019 OF JUDICIAL FIRST CLASS
                 MAGISTRATE COURT, TRIPUNITHURA

   CRIME NO.59/2017 OF Hill Palace Police Station , Ernakulam


PETITIONER

             AKSHAY K. BABI
             AGED 24 YEARS
             S/O.UNNIKRISHNAN, AKSHAY MANZIL, S-15, SAKTHI
             NAGAR, TRIPUNITHURA, NADAMA VILLAGE.

             BY ADVS.
             SRI.ABRAHAM P.GEORGE
             SMT.M.SANTHY
             SRI.JOHNY THOMAS

RESPONDENTS/STATE/DEFACTO COMPLAINANT

      1      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM.

      2      VICTIM
             X

             R2 BY ADV. SRI.AJEESH S.BRITE
             R2 BY ADV. SMT.STEPHY JOSEPH

OTHER PRESENT:

             AJITH MURALI- P.P

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.9046 OF 2019(A)            2




                               ORDER

Dated this the 7th day of April 2021

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C. Permission granted.

Hence, Crl.M.C is dismissed as withdrawn.

Sd/-

SHIRCY V.

smm                                               JUDGE