Abdul Khader vs M. S. Thaha
2021 Latest Caselaw 6494 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                        OP(Crl.).No.37 OF 2021

AGAINST THE ORDER/JUDGMENT IN CMP 1001/2020 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS, ERATTUPETTA


PETITIONER:

               ABDUL KHADER
               AGED 47 YEARS
               S/O. SAIDUMUHAMMED @ SITHI,
               MADATHIL HOUSE, NADAKKAL P. O,
               ERATTUPETTA VILLAGE,
               KOTTAYAM - 686 121.

               BY ADVS.
               SRI. PRAVEEN K. JOY
               SRI. E. S. SANEEJ
               SRI. M. P. UNNIKRISHNAN
               SMT. M. K. SAMYUKTHA
               SRI. N. ABHILASH
               SRI. DEEPU RAJAGOPAL
               SRI. T. A. JOY

RESPONDENTS:

      1        M. S. THAHA
               AGED 45 YEARS
               S/O. SAIDUMUHAMMED @ SITHI,
               MADATHIL HOUSE,
               NADAKKAL P. O,
               ERATTUPETTA VILLAGE,
               KOTTAYAM - 686 121.

      2        AKHIL RAJU,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               KANIYAMKUNNEL HOUSE,
               KUNNONNI P. O,
               POONJAR,
               THEKKEKKARA VILLAGE - 686 852.

      3        MUHAMMED IBRAHIM,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               PULIKKAL HOUSE,
               NADAKKAL P.O,
               ERATTUPETTA, KOTTAYAM - 686 121.
 OP(Crl.).No.37 OF 2021

                               2


      4      K. A. XAVIOUR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             TAX CONSULTANT, MARKET ROAD,
             ERATTUPETTA, KOTTAYAM - 686 121.


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.37 OF 2021

                                   3




                             JUDGMENT

Dated this the 23rd day of February 2021

In the light of the report received from the Jurisdictional

Magistrate, the learned counsel for the petitioner seeks

permission to withdraw the O.P (Crl.).

Hence, the O.P (Crl.) is dismissed as withdrawn.

Sd/-

V.G.ARUN JUDGE

SPR OP(Crl.).No.37 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE DATED 28-11-2018 OF VILLAGE OFFICER, ERATTUPETTA.

EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT DATED 30-06-2020 BEFORE THE SUPERINTENDENT OF POLICE, KOTTAYAM.

EXHIBIT P3 THE TRUE COPY OF THE CMP 1001/2020 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, ERATTUPETTA DATED 22-07-2020.

RESPONDENT'S/S EXHIBITS: NIL.