Sree Harshan.K. Radhakrishnan vs Deepa Surendran
2022 Latest Caselaw 1030 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                       OP(CRL.) NO. 225 OF 2019
 IN C.M.P.NO.05/2019 IN M.C.NO.128/2017 PENDING ON THE FILES OF
                       FAMILY COURT, MAVELIKKARA
PETITIONER:

            SREE HARSHAN.K. RADHAKRISHNAN,
            AGED 41, S/O. RADHAKRISHNAN, SREESOORYA,
            CHIRAKKADAVOM, KAYAMKULAM P.O,
            ALAPPUZHA DISTRICT-590502.
            BY ADV.SRI.MANSOOR ALI


RESPONDENTS:

    1       DEEPA SURENDRAN, AGED 38 YEARS,
            W/O.SREE HARSHAN K, RADHAKRISHNAN, KUNNETHU HOUSE,
            AKAMKUDI, NANGYARKULANGARA P.O, HARIPADU, ALAPPUZHA
            DISTRICT-690502.
    2       NIRMAL HARSHAN,
            AGED 11, MINOR, D/O. SREE HARSHAN K.RADHAKRISHNAN,
            REPRESENTED BY HER MOTHER DEEPA SURENDRAN, KUNNETHU
            HOUSE, AKAMKUDI, NAGYARKULANGARA P.O, HARIPADU,
            ALAPPUZHA DISTRICT-690502.
            BY ADVS.DR.V.N.SANKARJEE
                    SRI.V.N.MADHUSUDANAN
                    SRI.S.SIDHARDHAN
                    SMT.R.UDAYA JYOTHI
                    SRI.M.M.VINOD
                    SMT.M.SUSEELA
                    SMT.ARYA BALACHANDRAN
                    SRI.SUDHAKARAN V.
                    SMT.KEERTHI B. CHANDRAN



     THIS     OP   (CRIMINAL)   HAVING    COME   UP   FOR   ADMISSION   ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P.(Crl.).225 of 2019
                                   -:2:-



                                JUDGMENT

Dated this the 25th day of January, 2022

The learned counsel for the petitioner submits that the matter

has been settled. He seeks permission to withdraw the petition.

Permission is granted. The petition is dismissed as withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE NAB