Shyamala vs State Of Kerala
2021 Latest Caselaw 5647 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                      Crl.MC.No.377 OF 2021(F)

 AGAINST THE JUDGMENT IN CC 599/2015 OF CHIEF JUDICIAL MAGISTRATE
                         COURT, THRISSUR

     CRIME NO.499/2009 OF Town East Police Station , Thrissur


PETITIONER/2ND ACCUSED:

             SHYAMALA,
             AGED 55 YEARS
             W/O SUNILKUMAR,RESIDING AT SYAMA BHAVANAM,MUKKODU
             DESOM,
             MULAVANA.P.O, KOLLAM DISTRICT-691503.

             BY ADVS.
             SRI.OMAR SALIM
             SRI.R.N.SANDEEP

RESPONDENT/STATE/ DE FACTO COMPLAINANT:

      1      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,ERNAKULAM-682031.

      2      DHANYA SING,
             AGED 42 YEARS
             S/O SIVAN,RESIDING AT PORUMBUM KATTIL HOUSE,
             VIYYUR DESOM,VIYYUR VILLAGE,
             THRISSUR DISTRICT-680010.


OTHER PRESENT:

             SR.PP.C.S.HRITHWIK

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.377 OF 2021(F)         ..2..




                               ORDER

Dated this the 16th day of February 2021

The learned Counsel for the petitioner seeks

permission to withdraw the Criminal M.C. with

liberty to move afresh. The request is accepted and

the Criminal M.C.is dismissed as withdrawn with the

liberty sought.

Sd/-

                                         V.G.ARUN
     SB/17/02/2021                         JUDGE

//true copy// P.A to Judge