Shahil vs State Of Kerala
2021 Latest Caselaw 14757 Ker

CRL.MC NO. 4996 OF 2020                 1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MRS. JUSTICE SHIRCY V.
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         CRL.MC NO. 4996 OF 2020
        CRIME NO.254/2017 OF Tirur Police Station, Malappuram
AGAINST THE ORDER/JUDGMENT IN CP 55/2017 OF JUDICIAL MAGISTRATE OF
                   FIRST CLASS ,MALAPPURAM, MALAPPURAM
PETITIONER

             SHAHIL
             AGED 33 YEARS
             S/O. MUHAMMEDKUTTY, RESIDING AT THANDALAMVALAPPIL
             KUTTANTHARAYIL HOUSE, VETTOM AMSOM DESOM, P O VETTOM,
             TIRUR TALUK, MALAPPURAM DISTRICT - 676102.
             BY ADV P.T.SHEEJISH


RESPONDENT/S:

    1        STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682031.
    2        X
             X
             BY ADV AJOY VENU
             BY PUBLIC PROSECUTOR SRI. AJITH MURALI



     THIS    CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.MC NO. 4996 OF 2020                2




                                ORDER

The learned counsel for the petitioner submits that he is not

intending to pursue the matter further. Recording the submission this

Crl.M.C is dismissed as not pressed.

Sd/-

SHIRCY V

JUDGE

smm