Accused vs Complainant
2021 Latest Caselaw 6891 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                      OP(Crl.).No.54 OF 2018(Q)

AGAINST THE ORDER/JUDGMENT IN SC 331/2016 OF I-ADDITIONAL SESSIONS
                          COURT, MANJERI

     CRIME NO.131/2016 OF Pothukal Police Station, Malappuram


PETITIONER:-ACCUSED

             UMMAR SAKKAFI
             S/O.MUHAMED, MAVUNGAL VEEDU,
             KODEERI,POTHUKAL,MALAPPURAM(DIST).

             BY ADV. SRI.S.MOHAMMED AL RAFI

RESPONDENTS:-COMPLAINANT

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

      ADDL   UMAIRA
      R2     AGED 21 YEARS, D/O UMMER SAKHAFI, MAVUNGAL HOUSE
             KURUMBALANGODE VILLAGE, KODEERI-679334, MALAPPURAM
             DISTRICT.

             ADDL R2 IS IMPLEADED AS PER ORDER DATED 26.02.2021 IN
             I.A.NO.1 OF 2018.

             R2 BY ADV. ASHIK K.MOHAMMED ALI
             SRI AJITH MURALI-PP

     THIS OP (CRIMINAL) HAVING BEEN FINALLY HEARD ON 26.02.2021,
ALONG WITH OP(Crl.).55/2018(Q), THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 O.P.Crl.Nos.54 & 55 OF 2018

                                  2


              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MRS. JUSTICE SHIRCY V.

  FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                        OP(Crl.).No.55 OF 2018

   AGAINST THE ORDER/JUDGMENT IN SC 332/2016 OF I-ADDITIONAL
                    SESSIONS COURT, MANJERI

   CRIME NO.127/2016 OF Pothukal Police Station , Malappuram


PETITIONER:-ACCUSED:

               UMMAR SAKKAFI
               S/O. MUHAMMED, MAVUNGAL VEEDU, KODEERI, POTHUKAL,
               MALAPPURAM (DIST)

               BY ADV. SRI.S.MOHAMMED AL RAFI

RESPONDENTS:-COMPLAINANT

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

       ADDL    SAFOORA
       R2      AGED 19 YEARS
               MAVUNGAL HOUSE,KODEERI

               ADDL R2 IS IMPLEADED AS PER ORDER DATED
               26.02.2021 IN I.A.NO.1 OF 2018.

               R2 BY ADV. ASHIK K.MOHAMMED ALI
               SRI AJITH MURALI-PP

     THIS OP (CRIMINAL) HAVING BEEN FINALLY HEARD ON
26.02.2021, ALONG WITH OP(Crl.).54/2018(Q), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 O.P.Crl.Nos.54 & 55 OF 2018

                                 3




                              JUDGMENT

Dated this the 26th day of February 2021

The learned counsel for the petitioner seeks permission to

withdraw these petitions.

Permission granted. Hence, these petitions are dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm O.P.Crl.Nos.54 & 55 OF 2018

APPENDIX OF OP(Crl.) 54/2018 PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE PHOTOCOPY OF THE MEMORANDUM OF TRP(CRL)NO:87/2017.

EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DTD.8/8/2017 IN TRP(CRL)NO:87/2017

EXHIBIT P3 A TRUE PHOTOCOPY OF CRL.M.P.NO:107/2018 FILED BEFORE 1ST ADDL.SESSIONS COURT, MANJERI.

EXHIBIT P4 A TRUE PHOTOCOPY OF ADJOURNMENT PETITION FILED BEFORE 1ST ADDL.SESSIONS COURT, MANJERI.

O.P.Crl.Nos.54 & 55 OF 2018

APPENDIX OF OP(Crl.) 55/2018 PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE PHOTOCOPY OF THE MEMORANDUM OF TRP(CRL) NO. 68/2017

EXHIBIT P2 A TRUE PHOTOCOPY OF THE ORDER DTD 8/8/2017 IN TRP(CRL.) NO 68/2017

EXHIBIT P3 A TRUE PHOTOCOPY OF CRL.M.P NO. 107/2018 FILED BEFORE 1ST ADDL. SESSIONS COURT, MANJERI

EXHIBIT P4 A TRUE PHOTOCOPY OF ADJOURNMENT PETITION IN S.C 332/16 DTD:- 31/1/2018