Ismail vs State Of Kerala
2021 Latest Caselaw 441 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                     Crl.MC.No.999 OF 2019(D)

AGAINST THE ORDER/JUDGMENT IN CC 618/2014 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS ,VADAKARA


PETITIONER/1st ACCUSED :

             ISMAIL,
             S/O MOIDU,
             AGED 51 YEARS
             PRAMBATH HOUSE,
             KARTHIKAPPALLI AMSAM,
             MUYIPRA DESOM,
             VATKARA TALUK PIN 673 542.

             BY ADVS.
             SRI.PHILIP M.VARUGHESE
             SRI.C.BHASKARAN

RESPONDENTS/RESPONDENTS:

      1      STATE OF KERALA,
             (REP. BY THE SUB INSPECTOR OF POLICE,
             EDACHERY POLICE STATION - CR. 154/2014)
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM 682 031.

      2      REGIONAL PASSPORT OFFICER,
             GOVERNMENT OF INDIA,
             MINISTRY OF EXTERNAL AFFARIS,
             REGIONAL PASSPORT OFFICE,
             KOZHIKODE, ERANHIPALAM,
             KOZHIKODE PIN 673 006.

             R2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA
             R1 BY C.N.PRABHAKARAN- SR.P.P

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.999 OF 2019

                                2




                          ORDER

Dated this the 6th day of January 2021

It is submitted by the learned counsel for

the petitioner that he is intending to withdraw the

Crl.M.C filed as 999 of 2019. Permission as sought

for is granted.

Accordingly, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA