Jumana vs State Of Kerala
2021 Latest Caselaw 2524 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                     Crl.MC.No.365 OF 2021(E)

    AGAINST THE ORDER/JUDGMENT IN CC 54/2014 OF CHIEF JUDICIAL
                      MAGISTRATE ,KASARAGOD

    CRIME NO.741/2013 OF VIDYA NAGAR POLICE STATION , Kasargod


 PETITIONER/5TH ACCUSED :-

              JUMANA
              AGED 35 YEARS
              D/O. AHAMMED KUTTY,
              KANDAMBATH PUTHIYADATH,
              (W/O. DR. MUHAMMED ZAHIR),
              GLADE S.V. COLONY, ERANHIPALAM P.O,
              KOZHIKODE 673 006

              BY ADVS.
              SRI.T.A.UNNIKRISHNAN
              SRI.K.K.AKHIL

RESPONDENT/COMPLAINANT :-

             STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM PIN 682 031


             C.N.PRABHAKARAN- SR.P.P

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.365 OF 2021(E)

                                  2




                            ORDER

Dated this the 21st day of January 2021

The learned counsel for the petitioner seeks

permission to withdraw this Crl.M.C with liberty to

file fresh application. Permission as sought for is

granted.

Accordingly, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA