Soudhamini vs Sub Inspector Of Police
2021 Latest Caselaw 6282 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 22ND DAY OF FEBRUARY 2021/3RD PHALGUNA, 1942

                      Crl.MC.No.4222 OF 2020(G)

    AGAINST THE JUDGMENT IN CC 72/2014 OF JUDICIAL FIRST CLASS
                  MAGISTRATE COURT, TRIPUNITHURA


PETITIONER:

               SOUDHAMINI
               AGED 68 YEARS
               W/O. VARGHESE, PERUPUNNAYIL HOUSE, KUREEKAD,
               THRIPUNITHURA-682305.

               BY ADV. SRI.N.K.MOHANLAL

RESPONDENTS:

      1        SUB INSPECTOR OF POLICE,
               HIL PALACE POLICE STATION, THRIPUNITHURA-682301.

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

      3        THANKAMMA BABY,
               W/O. BABY, PULIMOOTTIL HOUSE, THRIPUNITHURA-682305.




               PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 4222/2020                          2




                                     V.G.ARUN, J.

                  ===========================
                          Crl.M.C.No.4222 of 2020
                  ===========================
                   Dated this the 22nd day of February, 2021

                                     ORDER

After arguing for some time, learned counsel for the petitioner sought

permission to withdraw the Crl.M.C, with liberty to approach the

jurisdictional court with an application for discharge. It is submitted that

petitioner is a lady aged 68 years and suffering from various ailments and

therefore, she may be permitted to move the application for discharge, in

absentia. I consider the request to be reasonable.

The Crl.M.C is hence dismissed as withdrawn, with the liberty sought.

It is made clear that, while considering the application for discharge, the

learned Magistrate shall not insist for personal presence of the petitioner.

Sd/-

V.G.ARUN JUDGE

lgk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF FINAL REPORT IN CC 72/2014 JFCM COURT, THRIPUNITHURA, (FORMERLY CC 634/2009 ACJM, ERNAKULAM).

ANNEXURE A2 A TRUE COPY OF OUTPATIENT REGISTRATION CARD DATED 14/11/2019 OF GENERAL HOSPITAL ISSUED TO PETITIONER.