Suma vs State Of Kerala
2021 Latest Caselaw 21537 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MRS. JUSTICE MARY JOSEPH
   FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                       CRL.A NO. 645 OF 2021
  CRIME NO.539/2021 OF Mavelikkara Police Station, Alappuzha


APPELLANT/2nd ACCUSED:

            SUMA
            AGED 47 YEARS
            W/O. BABU, KOTTAKATTU MELOOTTIL HOUSE, PONAKAM MURI,
            MAVELIKKARA-690 101

            BY ADV M.R.SARIN PANICKER



RESPONDENTS/STATE & COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM-682 031

    2       THE STATION HOSUE OFFICER,
            MAVELIKKARA POLICE STATION,
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA ,ERNAKULAM-682 031

    3       SUSEELA
            AGED 49 YEARS
            W/O. SURESNDRAN, KURAVARAN PARAMBIL HOUSE,
            16TH WARD, MAVELIKARA MUNICIPALITY, PONAKAM MURI,
            THEKKEKARA VILLAGE,PIN-690 101

            BY PUBLIC PROSECUTOR,

            SR PP SMT.T.V.NEEMA


     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 645 OF 2021
                                -2-




                           JUDGMENT

It is submitted by the learned Public Prosecutor by way of

a statement filed before this Court that the investigation is

concluded and a final report is laid. In that event, the

petitioner seeks for permission to withdraw the Crl.Appeal.

Permission is granted. Crl.Appeal is dismissed as withdrawn. It

is for the revision petitioner to approach the court below to

apply for regular bail.

Sd/-

MARY JOSEPH JUDGE hmh