Muhammed Shafi vs Muhammed Shafi
2021 Latest Caselaw 8150 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MRS. JUSTICE SHIRCY V.

        TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                        Crl.Rev.Pet.No.96 OF 2021

AGAINST THE ORDER/JUDGMENT IN CRA 288/2019 DATED 12-11-2020 OF ADDITIONAL
                      DISTRICT COURT KOZHIKODE- II

  AGAINST THE ORDER/JUDGMENT IN MC 20/2018 DATED 24-04-2019 OF JUDICIAL
                  MAGISTRATE OF FIRST CLASS ,NADAPURAM

REVISION PETITIONERS/APPELLANTS/RESPONDENTS :-
       1       MUHAMMED SHAFI
               AGED 32 YEARS, S/O KUNHATTAT THANGAL,
               RESIDING AT AROTH HOUSE KUMMAMKODE,
               NADAPURAM,KOZHIKODE DISTRICT,PIN-673506.

       2      KUNHATTA THANGAL,
              AGED 67 YEARS
              S/O KUNHIKOYATHANGAL,
              RESIDING AT AROTH HOUSE,
              KUMMAMKODE,NADAPURAM,
              KOZHIKODE DISTRICT,PIN-673506.

       3      AYISHABEE,
              AGED 54 YEARS
              D/O KUNHATTA THANGAL,RESIDING AT AROTH HOUSE,
              KUMMAMKODE,NADAPURAM,
              KOZHIKODE DISTRICT,PIN-673506.

       4      SUMAINATH BEEVI,
              AGED 39 YEARS, AROTH HOUSE,KUMMAMKODE,NADAPURAM,
              KOZHIKODE DISTRICT-673506.

              BY ADVS.
              SRI.J.R.PREM NAVAZ
              SHRI.SUMEEN S.

RESPONDENT/RESPONDENT/COMPLAINANT & STATE :-

       1      SAMEEHA
              D/O HUSAINKOYA THANGAL,PILATHOTTATHIL HOUSE, CHERAPURAM
              AMSOM,DESOM, KUTTIYADI,KOZHIKODE DISTRICT,
              PIN-673508.

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

              AJITH MURALI- P.P

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY         HEARD   ON
09.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.96 OF 2021

                                 2




                              ORDER

Dated this the 09th day of March 2021

The learned counsel for the revision

petitioners seek permission to withdraw this

Crl.R.P. It is recorded. Permission as sought for

is granted.

Accordingly, this Crl.R.P is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA