Jojo vs The State Of Kerala
2021 Latest Caselaw 13171 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                          CRL.M.C.NO.6026 OF 2017

AGAINST THE COMMON JUDGMENT IN O.S.NOS.126/2016        AND   132/2016   OF
MUNSIFF COURT, CHALAKUDY, THRISSUR.
PETITIONERS:

     1        JOJO
              AGED 38 YEARS,S/O.JOSE, PAINADATH HOUSE, RESIDING AT
              5/274, KARUKUTTY GRAMA PANCHAYATH, KARUKUTTI VILLAGE,
              ALUVA TALUK, ERNAKULAM DISTRICT-683576.

     2        JOB
              AGED 32, S/O.PAINADATH JOSE, RESIDING AT 1/431,
              KORATTI PANCHAYATH, THRISSUR DISTRICT-680001.

              BY ADV SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

     1        THE STATE OF KERALA
              REPRESENTED BY THE SUB INSPECTOR OF POLICE, KORATTY
              POLICE STATION THROUGH THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA AT ERNAKULAM-682031.

     2        SHINU PAPPACHAN
              AGED 24, D/O.YOHANNAN PAPPACHAN, THEKUMTHALA
              PALLATHUKATTIL HOUSE, KATTAPURAM DESOM, MURINGOOR
              THEKUMURY VILLAGE, KORATTY, CHALAKUDY TALUK,
              THRISSUR-680001.

              BY ADVS.SRI.K.K.AKHIL
                      SRI.T.A.UNNIKRISHNAN

              SRI.M.R.DHANIL, PUBLIC PROSECUTOR

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 23.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.M.C.NO.6026 OF 2017
                                   -2-

                             ORDER

The learned counsel for the petitioners seeks permission to

withdraw this criminal petition in view of the fact that no crime has

been registered.

Accordingly, this Crl. M.C. is dismissed as withdrawn.

ASHOK MENON JUDGE