Manoj Thomas vs The Station House Officer
2021 Latest Caselaw 14363 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE SHIRCY V.
     WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                        CRL.MC NO. 1692 OF 2021
AGAINST THE ORDER/JUDGMENT IN CC 1187/2016 OF JUDICIAL MAGISTRATE
           OF FIRST CLASS - I, NORTH PARAVUR, ERNAKULAM


PETITIONER/ACCUSED :-

          MANOJ THOMAS
          AGED 40 YEARS
          S/O. GOVINDA PILLAI MANOHARAN,
          HEAVEN HOUSE, MANNAM P. O.,
          N-PARAVUR, ERNAKULAM - 683 520.

          BY ADV V.A.VINOD



RESPONDENT/COMPLAINANT/STATE & DEFACTO COMPLAINANT :-

    1     THE STATION HOUSE OFFICER
          NORTH PARAVUR POLICE STATION,
          ERNAKULAM - 683 513.

    2     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM - 682 031.

    3     NAJUVIN VARGHESE MATHEW
          AGED 34 YEARS
          D/O. VARGHESE MATHEW, KILLILLATHU HOUSE,
          MAROOR P. O., ELAMANNUR, PATHANAMTHITTA - 691524.

          BY ADV SUBAL J.PAUL
             SRI.AJITH MURALI - PP




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 1692 OF 2021
                             2


                           ORDER

The learned counsel for the petitioner seeks

permission to withdraw this petition. Permission is

granted as sought for by the petitioner.

Hence, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA