Saleesh Antony vs State Of Kerala
2021 Latest Caselaw 20998 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                      THE HONOURABLE MRS. JUSTICE M.R.ANITHA

         WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943

                             CRL.MC NO. 3247 OF 2019

           CRIME NO.1538/20218 OF AROOR POLICE STATION, ALAPPUZHA

   AGAINST THE ORDER/JUDGMENT IN Crl.MC 1703/2019 OF HIGH COURT OF KERALA

PETITIONER/ACCUSED:

            SALEESH ANTONY,
            AGED 34 YEARS
            S/O.ANTONY, KAISSERIL, EZHUPUNNA P.O., EZHUPUNNA PANCHAYATH,
            WARD 14, CHERTHALA, ALAPPUZHA DISTRICT.
            BY ADV J.ABHILASH


RESPONDENTS/STATE & DEFACTO COMPLAINANT:

     1      STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM.682 031
     2      SUPARNA,
            D/O.SUBIOTH NARI NARGI, AGED 20 YEARS, JAIGAON BARA MAICHIYA
            BASTI VILLAGE, ALIPURDWAR VILLAGE, WEST BENGAL 736 121

OTHER PRESENT:

            PP C.SEENA


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 06.10.2021,

THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.3247 of 2019
                                2




                            ORDER

This Crl.M.C. has been filed seeking to quash Annexure AI

FIR in crime No.1538/2018 of Aroor Police Station.

2. Today when the matter was taken up, the learned

counsel for the petitioner submitted that the matter has been

settled between the parties and hence he sought for permission

to withdraw the petition.

3. Permission granted and the Crl.M.C is dismissed as

withdrawn.

Sd/-

M.R.ANITHA

shg JUDGE Crl.M.C.No.3247 of 2019

APPENDIX OF CRL.MC 3247/2019

PETITIONER ANNEXURE ANNEXURE A1 TRUE COPY OF THE F.I.R. IN CRIME NO.1538/2018 OF AROOR POLICE STATION DATED 28/12/2018. ANNEXURE A2 TRUE COPY OF THE ORDER IN CRL.M.C.NO.1703/2019 BY THIS HON'BLE COURT DATED 5/03/2018.