Tijo vs State Of Kerala
2021 Latest Caselaw 9500 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MRS. JUSTICE SHIRCY V.

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       Crl.MC.No.5910 OF 2020(G)

  AGAINST THE ORDER/JUDGMENT IN SC 710/2017 OF SPECIAL COURT FOR
                         POCSO, THODUPUZHA

          CRIME NO.615/2017 OF MUTTOM POLICE STATION, IDUKKI


PETITIONERS/ACCUSED:

      1        TIJO
               AGED 40 YEARS
               S/O PHILIP, EETTACKAKUNNEL HOUSE, EDAPPADY KARA,
               BHARANANGANAM, PALA, KOTTAYAM DIST.

      2        RAMYA,
               AGED 37 YEARS
               W/O TIJO, EETTACKAKUNNEL HOUSE, EDAPPADY KARA,
               BHARANANGANAM, PALA, KOTTAYAM DIST.

      3        REEMA,
               AGED 32 YEARS
               W/O LUKKOSE, ELAMTHOTTATHIL HOUSE, PUNNATHARA EAST
               KARA, AYARKKUNNAM VILLAGE, KOTTAYAM DIST.

      4        LUKKOSE MATHEW,
               AGED 39 YEARS
               S/O MATHEW, ELAMTHOTTATHIL HOUSE, PUNNATHARA EAST
               KARA, AYARKKUNNAM VILLAGE, KOTTAYAM DIST

               BY ADVS.
               SRI.THOMAS J.ANAKKALLUNKAL
               SMT.MARIA PAUL
               SRI.M.V.RAJENDRAN NAIR

RESPONDENTS:

      1        STATE OF KERALA
               REP BY PUBLIC PROSECUTOR OF THE HIGH COURT OF KERALA
               AT ERNAKULAM

      2        XXXX
               XXX

               R2 BY ADV. SRI.S.RAJEEV
               R2 BY ADV. SRI.K.K.DHEERENDRAKRISHNAN
 Crl.M.C.No.5910 OF 2020

                                  2

              R2 BY ADV. SRI.V.VINAY
              R2 BY ADV. SRI.K.ANAND (A-1921)

              AJITH MURALI- P.P

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
22.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.5910 OF 2020

                                3




                            ORDER

Dated this the 22nd day of March 2021

The learned counsel for the petitioners seek permission to

withdraw the Crl.M.C.

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

withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm Crl.M.C.No.5910 OF 2020

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE FIR AND FIS IN CR.NO 615/2017 OF MUTTOM POLICE STATION.

ANNEXURE A2 CERTIFIED COPY OF THE FINAL REPORT IN CR.NO 615/2017 OF MUTTOM POLICE STATION.

ANNEXURE A3 TRUE COPY OF THE STATEMENT OF ACCOUNT NO SB6235 OF THE 2ND PETITIONER.

ANNEXURE A4 TRUE COPY OF THE LAWYER NOTICE DATED 2.2.2017.

ANNEXURE A5 TRUE COPY OF FIR IN CRIME NO 247/2017 OF MUTTOM POLICE.

ANNEXURE A6 TRUE COPY OF FIS IN CRIME NO 247/2017 OF MUTTOM POLICE.

ANNEXURE A7 TRUE COPY OF THE COMPLAINT DATED 21.2.2017.

ANNEXURE A8 TRUE COPY OF REPORT.

ANNEXURE A9 THE TRUE COPY OF THE COMPLAINT DATED 11.9.2017.

ANNEXURE A10 TRUE COPY OF THE RECEIPT DATED 11.9.2017.

ANNEXURE A11 TRUE COPY OF THE COMPLAINT DATED 18.9.2017.

ANNEXURE A12 TRUE COPY OF THE FIR AND FIS CR NO 185/2018 OF MUTTOM POLICE.

ANNEXURE A13 TRUE COPY OF LETTER FROM THE OFFICE OF THE IDUKKI S.P DATED 19.3.2018.