Nikhil @ Kuttappi vs The State Of Kerala
2021 Latest Caselaw 3010 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                        Crl.MC.No.246 OF 2021(A)

AGAINST THE JUDGMENT IN CP 10/2011 OF JUDICIAL MAGISTRATE OF FIRST
                        CLASS -II,PALAKKAD


PETITIONERS:

      1         NIKHIL @ KUTTAPPI,
                AGED 33 YEARS
                S/O CHANDRAN, MANAMALA HOUSE, P.O.VATTANATHARA,
                AMBALLUR VILLAGE, THRISSUR, PIN-680 302.

      2         SANI @ KANNAN,
                AGED 34 YEARS
                S/O SIVARAMAN, MANAKKADAN HOUSE, P.O.VARANDARAPPILLY,
                VARANDARAPPILLY VILLAGE, THRISSUR.

                BY ADV. SRI.RAJESH CHAKYAT

RESPONDENT/S:

      1         THE STATE OF KERALA,
                REP BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA-
                682 031.

      2         THE SUB INSPECTOR OF POLICE,
                TOWN NORTH POLICE STATION, PALAKKAD, PALAKKAD
                DISTRICT, REP BY THE PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA-682 031.




                PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD               ON
15.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crmc 246/2021                      2




                                 V.G.ARUN, J.

                ===========================
                       Crl.M.C.No.246 of 2021
                ===========================
                   Dated this the 27th of January, 2021

                                ORDER

Learned counsel for the petitioners seeks permission to

withdraw the Crl.M.C with liberty to move a fresh application.

Permission is granted and the Crl.M.C is dismissed as withdrawn,

with the liberty sought.

Sd/-

V.G.ARUN JUDGE

lgk