Y vs State Of Kerala
2021 Latest Caselaw 21815 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MRS. JUSTICE M.R.ANITHA
TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                     CRL.MC NO. 3504 OF 2021
     AGAINST THE ORDER/JUDGMENT IN SC 827/2018 OF ADDITIONAL
      DISTRICT COURT & SESSIONS COURT (ATROCITIES & SEXUAL
                 VIOLENCE AG, THIRUVANANTHAPURAM
PETITIONERS/ACCUSED NO.1&2:

       1    MR.Y
            AGED 68 YEARS
            STEP FATHER OF MS.X.
            X

       2    MRS.Z
            (MOTHER OF MS.X)

            BY ADV ARUN CHAND


RESPONDENTS/STATE/DEFACTO COMPLAINANT:

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

       2    THE SUB INSPECTOR OF POLICE,
            PEROORKADA POLICE STATION,
            THIRUVANANTHAPURAM, KERALA-695013.

       3    X
            X

            BY ADV M.SAKKIR HUSAIN

            SRI.RENJIT GEORGE, PUBLIC PROSECUTOR


        THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON    02.11.2021,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.M.C.NO.3504 OF 2021
                               -2-



                             ORDER

The learned counsel for the petitioners seeks permission to

withdraw the matter. Permission is granted. Accordingly, this

Crl.M.C. is dismissed as withdrawn.

Sd/-

M.R.ANITHA JUDGE nkr