Nazeema Beevi vs State Of Kerala
2021 Latest Caselaw 2670 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

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

                      WP(C).No.14204 OF 2020(A)


PETITIONER:

               NAZEEMA BEEVI,
               W/O. MUHAMMAD BASHEER, AMINA MANZIL,
               AYATHIL CHERI, VADAKKEVILA, SHANTHI NAGAR 5,
               ERAVIPURAM, KOLLAM - 691 011.

               BY ADVS.
               SMT.T.RESHMA
               SRI.BIJITH S.KHAN

RESPONDENTS:

      1        STATE OF KERALA
               SHO,
               ERAVIPURAM POLICE STATION, KOLLAM 691011.
               REPRESENTED BY THE PUBLIC PROSECUTOR.

      2        PATTATHANAM SERVICE CO-OPERATIVE BANK
               NO. 1145, PATTATHANAM P.O. VADAKKEVILA,
               KOLLAM - 691 021, REPRESENTED BY ITS SECRETARY.

      3        AMBIKA,
               W/O. SASIDHARAN, PONNUS VEEDU, VADAKKEVILA,
               AYATHIL, ERAVIPURAM P.O. KOLLAM - 691 011.

      4        SHYLAJA,
               W/O. SATHEESHAN NAIR, SACHIDHAM VEEDU,
               VADAKKEVILA AYATHIL, ERAVIPURAM P.O.
               KOLLAM - 691 011.

      5        SASIDHARAN NAIR,
               PONNUS VEEDU,
               VADAKKEVILA AYATHIL, ERAVIPURAM P.O.
               KOLLAM - 691 011.

      6        SATHEESHAN NAIR,
               SACHIDHAM VEEDU,
               VADAKKEVILA AYATHIL, ERAVIPURAM P.O.
               KOLLAM 691 011.

               R3-6 BY ADV. SRI.I.SREEHARI
 WP(C).No.14204 OF 2020(A)         2


             SMT MABLE C KURIAN, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14204 OF 2020(A)                   3




                               JUDGMENT

When this matter was taken up, Smt. Reshma T., the learned

counsel appearing for the petitioner, requested that the petitioner be

permitted to withdraw this petition reserving her right to move the trial

court and seek appropriate remedies. Reserving such right, this writ

petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE IAP

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE F.I.R. REGISTERED BEFORE THE ERAVIPURAM POLICE STATION IN CRIME NO. 1512/2017 DATED 16.06.2017 BY THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE FINAL REPORT FILED BEFORE THE HONBLE JUDICIAL FIRST CLASS MAGISTRATE COURT II, KOLLAM IN C.C. NO. 3403/2017.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE