Thanseer Nazarudeen vs State Of Kerala
2021 Latest Caselaw 7986 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                     Crl.MC.No.1240 OF 2021(D)

AGAINST THE ORDER/JUDGMENT IN CC 1224/2014 OF JUDICIAL MAGISTRATE
                  OF FIRST CLASS -II,NEDUMANGAD

 CRIME NO.744/2013 OF PANGODE POLICE STATION, THIRUVANANTHAPURAM


PETITIONER/ACCUSED NO.2:

              THANSEER NAZARUDEEN
              AGED 26 YEARS
              S/O NAZAR,
              THAHA MANZIL, THUMBODU,
              KALLARA VILLAGE,
              THIRUVANANTHAPURAM-695608.

              BY ADVS.
              SRI.M.R.SARIN
              SMT.MAHALEKSHMY P.S

RESPONDENT:

              STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
              KERALA, ERNAKULAM-682031.


OTHER PRESENT:

              PP T.R.RENJITH

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.M.C.NO.1240 OF 2021
                                      2




                                ORDER

Dated this the 8th day of March 2021

Learned Counsel for the petitioner seeks

permission to withdraw the Criminal M.C.

Accordingly, the Criminal M.C. is dismissed as

withdrawn.

Sd/-

V.G.ARUN

JUDGE CRL.M.C.NO.1240 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF RELEVANT PAGES OF COURT PROCEEDING IN CC NO.224/2014 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT-II, NEDUMANGAD PUBLISHED IN ECOURT WEBSITE.

RESPONDENT'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE