Munavar vs The State Of Kerala
2021 Latest Caselaw 10650 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

    MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                    Crl.MC.No.410 OF 2021(A)

   AGAINST THE ORDER/JUDGMENT IN CRMP 1581/2020 OF ADDITIONAL
                    DISTRICT COURT, THRISSUR

   CRIME NO.1281/2020 OF Chavakkad Police Station , Thrissur


PETITIONER/ACCUSED :-

             MUNAVAR
             AGED 23 YEARS
             S/O. MUSTHAFA, PANIKKAVEETTIL ,
             KALLUPARAMBIL HOUSE, ORUMAYOOR P.O,
             CHAVAKKAD TALUK, THRISSUR DISTRICT.

             BY ADV. SRI.N.L.BITTO

RESPONDENT/STATE OF KERALA :-

      1      THE STATE OF KERALA
             REP. BY THE SUB INSPECTOR OF POLICE,
             CHAVAKKAD POLICE STATION,
             THROUGH THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA AT ERNAKULAM-6582 031.

      2      XXX
             XXX

             AJITH MURALI- P.P

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
29.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.410 OF 2021

                                 2




                           ORDER

Dated this the 29th day of March 2021

The learned counsel for the petitioner seeks

permission to withdraw this Crl.M.C. Permission as

sought for is granted.

Accordingly, this Crl.M.C is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA