Rajitha.Y.A vs Dileebkumar
2021 Latest Caselaw 22494 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                 TR.P(CRL.) NO. 31 OF 2019
TRANSFER OF MC 150/2017 OF FAMILY COURT, KALPETTA, KOZHIKODE
PETITIONERS/PETITIONERS:

    1    RAJITHA.Y.A.,AGED 36 YEARS
         D/O. ARJUNAN, YOGIMOOLA VEEDU, KALANADIKOLLI P.O.,
         SULTHAN BATHERI TALUK, WAYANAD DISTRICT.

    2    PARVATHY, AGED 12 YEARS
         D/O. RAJITHA Y.A., YOGIMOOLA VEEDU, KALANADIKOLLI
         P.O., SULTHAN BATHERI TALUK, WAYANAD DISTRICT.
         MINOR REPRESENTED BY THE IST PETITIONER.

         BY ADV S.JUSTUS



RESPONDENTS/RESPONDENTS:

    1    DILEEBKUMAR, AGED 41 YEARS
         S/O VELAYUDHAN, UDUMPANAD HOUSE, PULPALLY AMSHAM,
         KALANADIKOLLI P.O., SULTHAN BATHERI TALUK, WAYANAD
         DISTRICT, PIN-673 579.

    2    THE STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
         OF KERALA, ERNAKULAM, KOCHI, PIN-682 031.

         BY ADV SRI.MATHEW KURIAKOSE R1

         SMT T.V.NEEMA, SR PP

     THIS TRANSFER PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Tr.P.(Crl.) No.31/2019

                               -:2:-




                          JUDGMENT

Dated this the 9th day of November, 2021

The learned counsel for the petitioners seeks permission to

withdraw this petition as it has become infructuous.

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 is dismissed as withdrawn.

Sd/-

                                       DR. KAUSER EDAPPAGATH
                                               JUDGE
kp                       True copy
                            P.A. To Judge