Mohammed Gaseeb vs State Of Kerala
2021 Latest Caselaw 6757 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

  THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                   Crl.MC.No.7605 OF 2019(A)

  AGAINST THE ORDER/JUDGMENT IN SC 380/2014 OF DISTRICT COURT&
                     SESSIONS COURT,MANJERI

   CRIME NO.1520/2012 OF Manjeri Police Station , Malappuram


PETITIONER/2ND ACCUSED :-

             MOHAMMED GASEEB
             AGED 37 YEARS
             S/O. ALAVI,
             NADUVILAKALATHIL HOUSE,
             MARATHANI, THRIKALANGODE AMSOM,
             DESOM, MANJERI, MALAPPURAM DISTRICT

             BY ADV. SRI.P.SAMSUDIN

RESPONDENTS/STATE, DE-FACTO COMPLAINANT AND VICTIM :-

      1      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM 682 031
             (CRIME NO. 1520/2012 OF MANJERI POLICE STATION)

      2      MOHAMMED RASHEED
             AGED 47 YEARS
             S/O. SAINUDHEEN, THENGUVILAYIL HOUSE, ARPOYIL,
             PALLISSERI, VELLAYUR, KALIKAVU, NILAMBUR TALUK,
             MALAPPURAM DISTRICT , PIN 676 525

      3      RAHIYANANTH
             AGED 23 YEARS
             D/O MOHAMMED RASHEED (VICTIM)
             NILAMBUR TALUK, MALAPPURAM DISTRICT
             PIN - 676 525.

             R2-3 BY ADV. BINU V V VEETTIL VALAPPIL
             R1 BY G.P AJITH MURAILI

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD          ON
25.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.7605 OF 2019

                                2



                            ORDER

Dated this the 25th day of February 2021

The learned counsel for the petitioner

seeks permission to withdraw this Crl.M.C.

Permission as sought for is granted.

Accordingly, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.

299/2012 OF KALIKAVU POLICE STATION

ANNEXURE A2 TRUE COPY OF THE FIR IN CRIME NO.

1520/2012 OF MANJERI POLICE STATION

ANNEXURE A3 TRUE COPY OF THE DEATH CERTIFICATE IN RESPECT OF THE 1ST ACCUSED

ANNEXURE A4 TRUE COPY OF THE FINAL REPORT IN CRIME NO. 1520/2012 OF MANJERI POLICE STATION

ANNEXURE A5 TRUE COPY OF THE MARRIAGE CERTIFICATE ISSUED BY THE LOCAL REGISTRAR OF KALIKAVU GRAMA PANCHAYAT

ANNEXURE A6 THE AFFIDAVIT DATED 03-09-2019 SWORN IN BY THE 2ND RESPONDENT (DE-FACTO COMPLAINT)

ANNEXURE A7 THE AFFIDAVIT DATED 03-09-2019 SWORN IN BY THE 3RD RESPONDENT (VICTIM)

RESPONDENT(S) ANNEXURES :- NIL

//TRUE COPY//

PA TO JUDGE