Chandrika vs Abdul Nasar
2021 Latest Caselaw 19154 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                         CRL.A NO. 179 OF 2017
AGAINST THE ORDER IN C.C.NO.1847/2015 OF THE COURT OF THE JUDICIAL
                FIRST CLASS MAGISTRATE -V, KOZHIKODE
APPELLANT/COMPLAINANT:

            CHANDRIKA, AGED 64 YEARS,
            WRONGLY MENTIONED AS 46 YEARS IN THE ORDER),
            W/O.LATE SUBRAMANIAN, PERUNGALATH HOUSE, B.C.ROAD,
            BEYPORE, KOZHIKODE.
            BY ADV.SRI.P.V.ANOOP


RESPONDENT/ACCUSED & STATE:

    1       ABDUL NASAR
            AGED 45 YEARS, S/O.ABDUL AZEES, THEKKATH VEETTIL,
            KUZHIMANNA, KONDOTTY, KOZHIKODE DISTRICT.
    2       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI-682031.
            R1 BY ADV SRI.S.RENJITH
            R2 BY SMT.T.V.NEEMA, SR.PUBLIC PROSECUTOR



     THIS   CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Crl.Appeal No.179 of 2017

                                 2




                            JUDGMENT

Dated this the 13th day of September, 2021

A memo has been filed by the learned counsel for the

appellant seeking permission to withdraw the appeal.

In the above circumstance, permission is granted and the

appeal is dismissed as withdrawn.

Sd/-

MARY JOSEPH JUDGE

NAB