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K.P.Joseph vs State Of Kerala
2021 Latest Caselaw 13445 Ker

Citation : 2021 Latest Caselaw 13445 Ker
Judgement Date : 28 June, 2021

Kerala High Court
K.P.Joseph vs State Of Kerala on 28 June, 2021
                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR. JUSTICE P.SOMARAJAN

             MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943

                               CRL.L.P. NO. 94 OF 2021

  AGAINST THE ORDER/JUDGMENT IN ST 57/2016 OF JUDICIAL FIRST CLASS MAGISTRATE,

                           KAKKANAD (TEMPORARY), ERNAKULAM

PETITIONER/COMPLAINANT:

             K.P.JOSEPH, AGED 54 YEARS
             S/O. K.P.PAULOSE, 2/A2 HOLLY FAITH RESIDENCY,
             NEAR MODEL ENGINEERING COLLEGE, THRIKKAKARA, COCHIN - 682 021,
             ERNAKULAM.
             BY ADVS.
             A.T.ANILKUMAR
             V.SHYLAJA


RESPONDENTS/ACCUSED:

     1       STATE OF KERALA
             REP.BY PROSECUTOR,
             HIGH COURT OF KERALA,
             ERNAKULAM, PIN - 682 031.
     2       MOHAMMAD ANSAR @ANSARI
             AGED 56 YEARS
             S/O. PALLITHODI MUHAMMAD ISMAIL,
             S.V.R.MILL ROAD, PALLIMUKKU,
             THATHAMANGALAM, PALAKKAD - 689 102.

THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON 28.06.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.L.P. NO. 94 OF 2021
                                                2




                                    P. SOMARAJAN, J

                               .....................................

                            Crl.L.P.No.94 of 2021
                         .....................................
                    Dated this the 28 th day of June, 2021

                                           ORDER

The learned counsel for the petitioner fairly submitted that

the matter was amicably settled between the parties and

that there is no necessity to proceed further with the leave

petition and sought permission to withdraw the same.

2. Permission is granted. The Crl.L.P.is dismissed as

withdrawn

sd/-

P. SOMARAJAN, JUDGE

AMV/28/06/2021

 
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