Muhammed K.Y vs The State Of Kerala
2021 Latest Caselaw 2639 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                     Crl.MC.No.1554 OF 2020(D)

 AGAINST THE ORDER/JUDGMENT IN CC 669/2019 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS -II, KASARAGOD

       CRIME NO.206/2019 OF Kumbla Police Station, Kasargod

PETITIONERS/ACCUSED 2 TO 4:

      1      MUHAMMED K.Y, AGED 39 YEARS
             S/O. YUSAF, RESIDING AT KUNNIL HOUSE, KANNUR,
             EDANAD VILLAGE, KASARAGOD DISTRICT.

      2      ABDULA K Y, AGED 41 YEARS
             S/O. YUSAF, RESIDING AT KUNNIL HOUSE, KANNUR,
             EDANAD VILLAGE, KASARAGOD DISTRICT.

      3      SHAMEEMA, AGED 28 YEARS
             W/O. MUHAMMED K Y, RESIDING AT KUNNIL HOUSE,
             KANNUR, EDANAD VILLAGE, KASARAGOD DISTRICT.

             BY ADVS.
             SRI.T.MADHU
             SMT.C.R.SARADAMANI

RESPONDENTS/STATE:

      1      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM-682031.

      2      THE STATION HOUSE OFFICER,
             KUMBALA POLICE STATION, KUMBLA P O,
             KASARAGOD DISTRICT-671321.

      3      SUMAYYA K,
             AGED 24 YEARS, D/O. IBRAHIM, RESIDING NEAR
             DHARBANKATTA MASJID, ICHILAMBADY, KODIYAMMA,
             KOYIPPADI VILLAGE, KASARAGOD DISTRICT-671321.

             R3 BY ADV. SMT.K.PUSHPAVATHI

             AJITH MURALI -P.P

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD         ON
22.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.1554 of 2020

                                 2




                             ORDER

Dated this the 22nd day of January 2021

The learned counsel for the petitioners submits that the

matter is not pressed. The submission is recorded.

Accordingly, this petition is dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm Crl.M.C.No.1554 of 2020

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE A1 THE TRUE CERTIFIED COPY OF THE FIR DATED 8.5.2019 IN CRIME NO.206/2019 OF KUMBALA POLICE STATION.

ANNEXURE A2 THE TRUE CERTIFIED COPY OF THE FINAL REPORT DATED 29.06.2019 IN CRIME NO.206/2019 OF KUMBALA POLICE STATION.

// TRUE COPY // P.A. TO JUDGE