Suneer Babu vs Subair K.H
2021 Latest Caselaw 15862 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                     THE HONOURABLE MR. JUSTICE ASHOK MENON

             FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943

                            CRL.MC NO. 3078 OF 2021

  AGAINST THE ORDER/JUDGMENT IN Bail Appl. 9138/2020 OF HIGH COURT OF KERALA,

                                   ERNAKULAM

PETITIONER/DEFACTO COMPLAINANT:

             SUNEER BABU,
             AGED 48 YEARS
             S/O. SEETHY SAHIB, UMMA HOUSE, CHEMAD ERIMAYUR VILLAGE, ALATHUR-
             678541.
             BY ADV N.K.MOHANLAL


RESPONDENTS/PETITIONERS/ACCUSED NO.1 & 2/COMPLAINANT NO.3.:

     1       SUBAIR K.H.,
             AGED 40 YEARS

S/O. HAMSA, PANAKKAPARAMBU HOUSE, NEAR (TB), ALATHUR P.O., ALATHUR VILLAGE, PIN-678541.

2 HAMSA, AGED 70 YEARS, PANAKKAPARAMBU HOUSE, NEAR (TB), ALATHUR P.O., ALATHUR VILLAGE, PIN-678541.

3 INSPECTOR OF POLICE, ALATHUR POLICE STATION, PALAKKAD-678541.

4 STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682031.

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 30.07.2021, THE

COURT ON THE SAME DAY PASSED THE FOLLOWING:

Crl.M.C.3078/2021

O R D E R

Dated this the 30th day of July 2021

Learned counsel for the petitioner seeks

permission to withdraw this Crl.M.C. Permission

granted. Accordingly, the Crl.M.C. is dismissed

as withdrawn.

Sd/-

ASHOK MENON

JUDGE Al/-

Crl.M.C.3078/2021

APPENDIX OF CRL.MC 3078/2021

PETITIONER ANNEXURE Annexure A1 TRUE COPY OF THE BAIL ORDER DATED 19/01/2021 IN BA NO.9138/2020 OF HON'BLE HIGH COURT OF KERALA.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.S TO JUDGE

AL/-