Arun Mohan vs State Of Kerala
2021 Latest Caselaw 8259 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

  WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                      Crl.MC.No.1451 OF 2021(B)

AGAINST THE ORDER/JUDGMENT IN CC 48/2014 OF JUDICIAL FIRST CLASS
                 MAGISTRATE COURT, MATTANCHERY

  CRIME NO.968/2010 OF Mattancherry Police Station , Ernakulam


PETITIONER/S:

      1         ARUN MOHAN, @ MANU,
                AGED 28 YEARS
                S/O.MOHANAN, C.C. 9/821, KECHERI ROAD,
                MATTANCHERRY, NOW RENTED AT CC 1861 D, ARAYIKAL
                HOUSE, THOPPUMPADY.

      2         ANEESH
                AGED 30 YEARS
                S/O. RAJAGOPAL, CC-8/647, MURUKUMTHA PARAMBU,
                KOOVAPADOM, MATTANCHERRY.

                BY ADV. SRI.P.P.GENSON

RESPONDENT/S:

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


OTHER PRESENT:

                SRI.HRITHWICK.C.S,SENIOR PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                               V.G.ARUN, J.
               -----------------------------------------------
                     CRL.M.C.No.1451 of 2021
               -----------------------------------------------
              Dated this the 10th day of March, 2021

                                ORDER

Learned counsel for the petitioners seeks permission to withdraw

the Crl.M.C. Permission is granted and the Crl.M.C is dismissed as

withdrawn.

Sd/-

V.G.ARUN, JUDGE

vgs APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 ORDER IN CRL.M.P. NO. 2138/2019 DATED 25.06.2019.

ANNEXURE A2 B - DIARY PROCEEDING OF C.C. NO. 48/14 OF J.F.C.M MTY.

ANNEXURE A3 ORDER IN C.M.P. NO.2469/2019 DATED 16.07.2021.