Ajmal vs The State Of Kerala
2021 Latest Caselaw 7334 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                      Crl.MC.No.938 OF 2021(F)

  AGAINST THE ORDER/JUDGMENT IN CMP 49/2021 DATED 16-01-2021 OF
                CHIEF JUDL.MAGISTRATE, ERNAKULAM

CRIME NO.2148/2019 OF ERNAKULAM CENTRAL POLICE STATION, ERNAKULAM


PETITIONER/ACCUSED NO.2:

             AJMAL
             AGED 32 YEARS
             IBRAHIM, MADAYANARPOYN HOUSE, KAYAKODI P.O,
             KUTTIYADI, KOZHIKODE.

             BY ADV. SRI.P.A.MUJEEB

RESPONDENT/COMPLAINANT:

             THE STATE OF KERALA
             THROUGH THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM,


OTHER PRESENT:

             PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NO.938 OF 2021
                                   2




                             ORDER

Dated this the 2nd day of March 2021

Learned Counsel for the petitioner seeks

permission to withdraw the Criminal M.C., with liberty

to move at a later stage.

The request is accepted and the Criminal M.C. is

dismissed as withdrawn, with the liberty sought.

Sd/-

V.G.ARUN

JUDGE NB CRL.M.C.NO.938 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 COMMON ORDER IN CMPS 48/2021 AND 41/2021 IN CRIME NO. 2148/2019 OF CENTRAL POLICE STATION ERNAKULAM.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE