Muhammed Ajmal.P vs State Of Kerala
2021 Latest Caselaw 9566 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.1225 OF 2020(C)

   AGAINST THE ORDER/JUDGMENT IN SC 604/2017 OF THE DISTRICT &
                     SESSIONS COURT, MANJERI

  CRIME NO.57/2017 OF PERINTHALMANNA POLICE STATION, MALAPPURAM


PETITIONERS/ACCUSED & DEFACTO COMPLAINANT:

      1.     MUHAMMED AJMAL.P
             AGED 22 YEARS
             S/O.ABDUL RASHEED, PERUMBULLI HOUSE, MANALAYA,
             MANALAYA.P.O, MALAPPURAM DISTRICT

      2.     XXXXXX

             BY ADV. SRI.U.K.DEVIDAS

RESPONDENT/COMPLAINANT:

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

             SRI. C.N.PRABHAKARAN- SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD           ON
22.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.1225 OF 2020(C)

                                2



                            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withdrawn.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.MC.No.1225 OF 2020(C)

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF FIR WITH FIS IN CRIME NO.57/2017 OF PERINTHALMANNA POLICE STATION DATED 23.01.2017.

ANNEXURE II CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO.57/2017 OF PERINTHALMANNA POLICE STATION DATED 27.04.2017.

ANNEXURE III CERTIFIED COPY OF THE MEMORANDUM OF EVIDENCE IN CRIME NO.57/2017 OF PERINTHALMANNA POLICE STATION DATED 27.04.2017.

ANNEXURE IV TRUE COPY OF THE MARRIAGE CERTIFICATE DATED 23.12.2019 BY THE PETITIONERS.

ANNEXURE V ORIGINAL OF THE AFFIDAVIT OF THE DEFACTO COMPLAINANT DATED 29.01.2020.