Sakkariya vs State Of Kerala
2021 Latest Caselaw 8789 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                      Crl.MC.No.1553 OF 2021(D)

  AGAINST THE ORDER/JUDGMENT IN SC 50/2019 OF PRINCIPAL SESSIONS
                        COURT-AT ERNAKULAM


PETITIONER/ACCUSED:

             SAKKARIYA
             AGED 42 YEARS
             S/O KOYA, CHIPPANTE VEEDU, BEHIND OF BUS STOP, PONNAI
             P.O., PONNAI TALUK, MALAPPURAM DISTRICT, PIN-689 576.

             BY ADV. SRI.P.A.MUJEEB

RESPONDENT/COMPLAINANT:

             STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM, COCHIN-682 031.

             SR.PP C.N PRABAKARAN

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1553 OF 2021(D)

                                2




                            ORDER

Dated this the 16th 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withdrawn.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