Hazeena.K vs Davood A.K
2021 Latest Caselaw 12386 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR. JUSTICE GOPINATH P.

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                         OP(Crl.).No.119 OF 2021

            IN MC.NO.359/2017 OF FAMILY COURT, KOLLAM


PETITIONERS/PETITIONERS:

      1      HAZEENA.K
             AGED 30 YEARS
             D/O. KAMARUSAMAN,
             MUHABBATH, MYLAPORE,
             UMAYANALLOOR ESTATE P.O,
             KOTTIYAM, KOLLAM FROM ANZAR MANZIL,
             PULIYILA, NALLILA P.O, KOLLAM - 681 515,

      2      AFEEF D
             AGED 7 YEARS
             S/O. DAVOOD, MUHABBATH,
             MYLAPORE, UMAYANALLOOR ESTATE P.O,
             KOTTIYAM, KOLLAM MINOR
             REPRESENTED BY HIS MOTHER HAZEENA K,
             AGED 30, D/O. KAMARUSAMAN,
             MUHABBATH, MYLAPORE,
             UMAYANALLOOR ESTATE P.O, KOTTIYAM,
             KOLLAM FROM ANZAR MANZIL,
             PULIYILA, NALLILA P.O, KOLLAM - 681515,

             BY ADV. SRI.SAJU J PANICKER

RESPONDENTS/RESPONDENTS:

             DAVOOD A.K.
             AGED 41 YEARS
             WORKING AS HIGH COURT SR. GRADE ASSISTANT, KOCHAANAYI
             KONATHU VEEDU,
             PANAVOOR P.O, NEDUMANGAD,
             THIRUVANANTHAPURAM - 695 568.

             R1   BY   ADV.   SRI.M.KIRANLAL
             R1   BY   ADV.   SRI.MANU RAMACHANDRAN
             R1   BY   ADV.   SRI.T.S.SARATH
             R1   BY   ADV.   SRI.R.RAJESH (VARKALA)
             R1   BY   ADV.   SHRI.SAMEER M NAIR

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON 07.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.119 OF 2021

                                2




                          JUDGMENT

Dated this the 7th day of May 2021

The learned counsel for the petitioner submits that

the petition may be dismissed as withdrawn.

The Original Petition is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE

Sn OP(Crl.).No.119 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF MC 359 OF 2017 FILED BY THE PETITIONERS BEFORE THE FAMILY COURT, KOLLAM.

EXHIBIT P2 THE TRUE COPY OF THE OBJECTION FILED IN MC 359 OF 2017 BY THE RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL

//TRUE COPY// PA TO JUDGE