Mohammed Shanib vs State Of Kerala
2021 Latest Caselaw 12798 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
  TUESDAY, THE 8TH DAY OF JUNE 2021 / 18TH JYAISHTA, 1943
                    CRL.MC NO. 1367 OF 2021

 AGAINST THE ORDER/JUDGMENT IN SC 769/2018 OF ADDITIONAL
    DISTRICT COURT & SESSIONS COURT (SPECIAL COURT FOR
   PROTECTION OF CHILDREN FROM SEXUAL OFFENCES (POSCO),
                         ERNAKULAM
PETITIONERS/ACCUSED NOS.1&2:

    1       MOHAMMED SHANIB
            AGED 22 YEARS
            (WRONGLY STATED IN THE FINAL REPORT AS MOHAMMED
            SHINAB) S/O. SHANAVAS, KEEDATH HOUSE, ALANELLOOR
            P.O, PALAKKAD, PIN 678 601
    2       RASHEED @ ABDUL RASHEED,
            AGED 28 YEARS
            S/O. ABDUL JABBAR, KOLAYIL HOUSE, KUTTAMASSERY,
            KEEZHUMADU VILLAGE, ALUVA, ERNAKULAM DISTRICT
            BY ADV SEBIN SEBASTIAN


RESPONDENT/S:

    1       STATE OF KERALA
            REPREENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM 682 031
    2       XXX XXX
            X
    3       XXX XXX
            X
            BY ADV VIVEK VENUGOPAL
            R1 BY SRI M R DHANIL -PP

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
08.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.M.C.No.   8117 of 2018

                                     2


                   R. NARAYANA PISHARADI, J
         ----------------------------------------------------
                    Crl.M.C.No.1367 of 2021
        -----------------------------------------------------
                    Dated this the 08th day of June, 2021

                                ORDER

Learned counsel for the petitioners submits that he may be

permitted to withdraw the petition.

Consequently, the Crl.M.C. is dismissed as withdrawn.

Sd/-R. NARAYANA PISHARADI JUDGE

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