Akhilesh vs Rekha U
2021 Latest Caselaw 7694 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      Crl.MC.No.414 OF 2019(B)

AGAINST THE ORDER/JUDGMENT IN SC 164/2018 OF ADDITIONAL SUB COURT,
                             PALAKKAD

  CRIME NO.1495/2016 OF Wadakkancherry Police Station, Palakkad


PETITIONER/ACCUSED:

             AKHILESH
             AGED 24 YEARS
             S/O.GIREESH P., PERUVANGAD HOUSE, PULLANCHERY,
             KUZHIMANNA (P.O), MALAPPURAM DISTRICT

             BY ADVS.
             SRI.K.RAVI (PARIYARATH)
             SRI.A.V.RAVI

RESPONDENTS/DEFACTO COMPLAINANT & STATE OF KERALA:

      1      REKHA U
             AGED 24 YEARS
             W/O. UNNIKRISHNAN, PATTATHARA HOUSE, MANJAPRA,
             PALAKKAD DISTRICT,PIN-691 101

      2      STATE OF KERALA,
             REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             PIN-682031

             R1 BY ADV. T.N.MANOJ
             AJITH MURALI- P.P

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
04.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.414 OF 2019

                                2




                            ORDER

Dated this the 4th day of March 2021

The learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C.

Permission granted. Hence, this Crl.MC is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm