Noufal vs State Of Kerala
2021 Latest Caselaw 6973 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.99 OF 2021

CRIME NO.106/2021 OF ALAPPUZHA NORTH POLICE STATION , Alappuzha


PETITIONERS :-

      1         NOUFAL
                AGED 19 YEARS
                S/O. ASUMABEEVI, KUTTIPURATH ,
                SOUTH ARYAD, AVALOOKUNNU P.O.,
                KOMALAPURAM, ALAPPUZHA DISTRICT,
                PIN-688 006

      2         ASUMABEEVI
                W/O. LATE MUHAMMED,KUTTIPURATH ,
                SOUTH ARYAD, AVALOOKUNNU P.O.,
                KOMALAPURAM, ALAPPUZHA DISTRICT,
                PIN-688 006

                BY ADV. SHRI.R.UMASANKAR

RESPONDENT :-

                STATE OF KERALA
                REPRESENTED BY ITS PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM-682 031


                SRI AJITH MURALI-PP

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.99 OF 2021

                            2



                         JUDGMENT

Dated this the 26th day of February 2021

The learned counsel for the petitioners seek

permission to withdraw this petition. Permission as

sought for is granted.

Accordingly, this O.P.(Crl.) is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA