Muhammed Hafis vs State Of Kerala
2021 Latest Caselaw 13533 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE SHIRCY V.
           THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                               CRL.MC NO. 357 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CP 24/2020 OF JUDICIAL FIRST CLASS
                      MAGISTRATE COURT, PONNANI, MALAPPURAM


PETITIONER/ACCUSED:

               MUHAMMED HAFIS,
               AGED 26 YEARS
               S/O V.C.UMMER, VATTAPARAMBIL HOUSE, KOTTOL,
               PZHANJI P.O.,THRISSUR DISTRICT, PIN-680 542.

               BY ADVS.
               DINESH MATHEW J.MURICKEN
               SRI.N.R.SANGEETHARAJ
               SRI.VINOD S. PILLAI
               SMT.SREELAKSHMI R.
               SHRI.MOHAMMED THAYIB N.M.


RESPONDENTS/COMPLAINANT & DEFACTO COMPLAINANT:

       1       STATE OF KERALA,
               REP BY THE STATION HOUSE OFFICER, PONNANI POLICE
               STATION, MALAPPURAM DISTRICT, THROUGH THE PUBIC
               PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM-682 031.

       2       VICTIM
               X

               SR.PP C.N PRABHARAKAN



THIS       CRIMINAL    MISC.    CASE   HAVING    COME   UP   FOR   ADMISSION   ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 357 OF 2021

                                2

                            ORDER

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C.

Permission granted. Hence, this Crl.MC is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm CRL.MC NO. 357 OF 2021

APPENDIX OF CRL.MC 357/2021

PETITIONER ANNEXURE

ANNEXURE A1 TRUE COPY OF THE FIRST INFORMATION STATEMENT GIVEN BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT DATED 11.9.2019.

ANNEXURE A2 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO 453/2019 OF PONNANI POLICE STATION DATED 16.9.2019.

ANNEXURE A3 TRUE COPY OF THE FINAL REPORT IN CP NO 24/2020 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PONNANI ARISING OUT OF CRIME NO 453/2019 OF PONNANI POLICE STATION DATED 18.9.2020.

ANNEXURE A4 TRUE COPY OF THE PROCEEDINGS IN CP NO 24/2020 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT, PONNANI GENERATED IN E COURT SERVICES.

ANNEXURE A5 TRUE COPY OF THE COMPLAINT LODGED BY THE 2ND RESPONDENT DATED 23.3.2019.

ANNEXURE A6 TRUE COPY OF THE ORDER IN CRL.MC NO 7186/2019 PASSED BY THIS HONOURABLE COURT DATED 22.11.2019.