Citation : 2021 Latest Caselaw 14261 Ker
Judgement Date : 8 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
CRL.MC NO. 2827 OF 2021
CRIME NO.92/2021 OF Kalpakanchery Police Station,
Malappuram
AGAINST THE ORDER/JUDGMENT IN CRMC 379/2021 OF DISTRICT
COURT& SESSIONS COURT, MANJERI, MALAPPURAM
PETITIONER/S:
HAMSA
AGED 48 YEARS
S/O. MUHAMMADALI,
PARAPPURATH HOUSE,
ANANTHAVUR P.O, THIRUNAVAYA,
MALAPPURAM DISTRICT.
BY ADV C.M.MOHAMMED IQUABAL
RESPONDENT/S:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM 31.
BY ADV.HRITHWIK C.S., SR.PUBLIC PROSECUTOR
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CRL.M.C.NO.2827 OF 2021
-2-
ORDER
This is a petition filed under Section 482 of the Cr.P.C.
for deleting the third and the fifth conditions in the order in
Crl.M.C.No.379/2021 dated 04.06.2021 passed by the
learned Sessions Judge Manjeri.
2. I heard the learned counsel on both sides.
After hearing sometimes, the learned counsel has
sought permission to withdraw the Crl.M.C. with liberty to
approach the Sessions court seeking appropriate reliefs.
Permission is granted.
The Crl.M.C. is dismissed as withdrawn.
Sd/-
K.HARIPAL JUDGE nkr/08.07.2021 CRL.M.C.NO.2827 OF 2021
APPENDIX OF CRL.MC 2827/2021
PETITIONER'S ANNEXURE
Annexure A1 THE TRUE COPY OF THE FIR IN CRIME NO.
92/2021 OF KALPAKANCHERRY POLICE STATION DATED 1.4.2021.
Annexure A2 THE TRUE COPY OF THE VEHICLE PARTICULARS OF KL-55-S-4545 INNOVA CAR DATED 8.10.2015.
Annexure A3 THE TRUE COPY OF THE FIR IN CRIME NO.
316/2018 OF KALPAKANCHERRY POLICE STATION DATED 21.11.2018.
Annexure A4 THE TRUE COPY OF THE OFFICIAL MEMORANDUM ISSUED BY THE JFCM COURT, TIRUR DATED 18.6.2020.
Annexure A5 THE TRUE COPY OF THE ORDER IN CRL.M.C.
NO. 379/2021 OF SESSIONS COURT, MANJERI DATED 4.6.2021.
RESPONDENT'S ANNEXURE
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