Romeo vs Romeo
2021 Latest Caselaw 9734 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

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

                         Tr.P(Crl.).No.81 OF 2019

AGAINST THE ORDER/JUDGMENT IN MC 2/2019 OF FAMILY COURT, ATTINGAL


PETITIONER/RESPONDENT:

             ROMEO,
             AGED 34 YEARS
             S/O.SATHEESAN, ALAYIL VEEDU, MANAMBOOR P.O.,
             MANAMBOOR VILLAGE, THIRUVANANTHAPURAM REPRESENTED BY
             HIS POWER ATTORNEY HOLDER MOTHER VIJAYAKUMARI,AGED 60
             YEARS, W/O.SATHEESAN, ALAYIL VEEDU, MANAMBOOR P.O.,
             MANAMBOOR VILLAGE, THIRUVANANTHAPURAM.

             BY ADV. SRI.M.R.SARIN

RESPONDENTS/STATE/PETITIONER:

      1      STAT OF KERALA,
             REPRESENTED BY THROUGH THE PUBLIC PROSECUTOR, HIGH
             COURT OF KERALA, ERNAKULAM-682031.

      2      LEKSHMI,
             W/O.ROMEO, LEKSHMI BHAVAN TC NO.99/1970,
             CHITHRANAGAR, PUTHUVAL MANAKKADU, KULATHOOR P.O.,
             ATTIPARA VILLAGE, NOW RESIDING AT ALAYIL VEEDU,
             MANAMBOOR P.O., THIRUVANANTHAPURAM- 695001.

             BY   ADV.   SRI.S.RAJEEV
             BY   ADV.   SRI.K.K.DHEERENDRAKRISHNAN
             BY   ADV.   SRI.V.VINAY
             BY   ADV.   SRI.D.FEROZE

             C.N.PRABHAKARAN- SR.P.P

     THIS TRANSFER PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
23.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Tr.P(Crl.).No.81 OF 2019

                                2




                            ORDER

Dated this the 23rd day of March 2021

The learned counsel for the petitioner seeks permission to

withdraw the Tr P.(Crl).

Permission granted. Hence, this Tr P.(Crl) is dismissed as

withdrawn.

Sd/-

SHIRCY V.

JUDGE mpm Tr.P(Crl.).No.81 OF 2019

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF THE M.C.NO.2/19 PENDING BEFORE THE FAMILY COURT, THIRUVANANTHAPURAM FILED BY THE RESPONDENT HEREIN.

ANNEXURE A2 THE TRUE COPY OF JUDGMENT IN TR.P(C)NO.356/19 ON THE FILE OF THIS HON'BLE HIGH COURT.

ANNEXURE A3 THE TRUE COPY OF THE OP(HMA)NO.1325/18 PENDING BEFORE THE FAMILY COURT, ATTINGAL FILED BY THE PETITIONER.

ANNEXURE A4 THE TRUE COPY OF THE ORDER IN CMP.NO.4420/18 MC.NO.49/18 TEMPORARY JUDICIAL MAGISTRATE COURT, ATTINGAL.