Anju Hamza vs State Of Kerala
2021 Latest Caselaw 9666 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                       Crl.MC.No.4521 OF 2019(E)

      CRIME NO.681/2019 OF Aluva Police Station , Ernakulam


PETITIONER/S:

                ANJU HAMZA
                AGED 41 YEARS
                S/O.HAMZA, MANADATHU HOUSE, THAYIKKATTUKARA,
                CHOORNIKKARA VILLAGE, ALUVA TALUK, ERNAKULAM
                DISTRICT.

                BY ADV. SRI.P.M.ZIRAJ

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR, HONOURABLE HIGH
                COURT OF KERALA AT ERNAKULAM KOCHI-31

      2         SUB INSPECTOR OF POLICE,
                ALUVA POLICE STATION, ERNAKULAM DISTRICT 682101 IN
                CRIME NO.681/2019

      3         THE DEPUTY SUPERINTENDENT OF POLCE
                ERNAKULAM RURAL, ALUVA, ERNAKULAM DISTRICT -682101

      4         ADDL. R4. THE REGIONAL PASSPORT OFFICER,
                PASSPORT OFFICE, KOCHI-682036.

                (ADDITIONAL R4 IS IMPLEADED AS PER ORDER DATED
                21/08/2019 IN CRL. MA. NO.2/2019 IN CRL. M.C.
                4521/19)


OTHER PRESENT:

                SR.PP.C.S.HRITHWIK;ASG P.VIJAYAKUMAR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.4521 OF 2019(E)

                                2


                            ORDER

Dated this the 23rd day of March, 2021

The learned counsel for the petitioner submits that, pending

the Crl.M.C, final report has been filed, and hence the petitioner

may be permitted to withdraw the Crl.M.C with liberty to

challenge the final report. The request is accepted and the

Crl.M.C is dismissed as withdrawn, with the liberty sought.

Sd/-

V.G ARUN JUDGE

SJ Crl.MC.No.4521 OF 2019(E)

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 30.12.2019 IN CRIME NO.681/2019

ANNEXURE 2 TRUE COPY OF THE RELEVANT PAGES OF THE PASSPORT OF PETITIONER DATED 22.2.2018

ANNEXURE 3 TRUE COPY OF THE BIRTH CERTIFICATE OF PETITIONER ISSUED BY THE DEPARTMENT OF REGISTRATION OF BIRTH AND DEATHS, ALUVA MUNICIPALITY DATED 24.1.2019

ANNEXURE 4 TRUE COPY OF THE RELEVANT PAGES OF EARLIER PASSPORT OF THE PETITIONER DATED 7.10.2012

ANNEXURE 5 TRUE COPY OF THE RELEVANT PAGES OF THE EARLIER PASSPORT OF THE PETITIONER DATED 18.1.2015

ANNEXURE 6 TRUE COPY OF THE JUDGMENT DATED 8.2.2019 IN WP(C)NO.3318/2019

ANNEXURE 7 TRUE COPY OF THE COMMUNICATION DATED 23.5.2019 ISSUED FROM THE OFFICE OF REGIONAL PASSPORT OFFICE, KOCHI