Muhammed Mansoor vs State Of Kerala
2021 Latest Caselaw 21232 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE M.R.ANITHA
 WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                   CRL.MC NO. 4387 OF 2021
    (AGAINST THE ORDER/JUDGMENT IN CP 20/2021 OF JUDICIAL
MAGISTRATE OF FIRST CLASS , PATTAMBI, PALAKKAD, ARISING FROM
   CRIME NO.87/2021 OF THRITHALA POLICE STATION, PALAKKAD
                           DISTRICT)
PETITIONER/ACCUSED NO.1:

          MUHAMMED MANSOOR,
          AGED 28 YEARS
          S/O. MUHAMMED BASHEER, KANNERI HOUSE,
          MARAYAMANGALAM P.O, NELLAYA, THRITHALA, PALAKKAD-
          679 335
          BY ADV VIVEK VENUGOPAL


RESPONDENT/COMPLAINANT/STATE:

          STATE OF KERALA
          REPRESNTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM, KOCHI 682 018.


          ADV.SANGEETHARAJ.N.R - PUBLIC PROSECUTOR



    THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.CNo.4387 of 2021
                                  2




                               ORDER

Dated this the 20th day of October, 2021

It is reported by the learned counsel for the

petitioner that the case against the petitioner in C.P.

No.20/2021 has already been split up and renumbered

as C.P. No.22/2021.

In the said circumstances, the learned counsel for

the petitioner seeks permission to withdraw the

Crl.M.C. with liberty to move afresh. Permission

granted.

Hence, the Crl.M.C. is dismissed as withdrawn with

liberty to move afresh.

Sd/-

M.R.ANITHA JUDGE SMF