Joshy vs State Of Kerala
2022 Latest Caselaw 1155 Ker

    OP(CRL.) NO. 6 OF 2022         1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                     OP(CRL.) NO. 6 OF 2022
         IN CC 250/2020 OF JUDICIAL MAGISTRATE OF FIRST
                       CLASS ,IRINJALAKUDA
PETITIONERS/RESPONDENTS:

    1       JOSHY, AGED 50 YEARS
            S/O. SUBRAMANIAN, MADAMBIKKATTIL HOUSE, ILLIKKAD
            DESOM, KATTOOR VILLAGE, MUKUNDAPURAM TALUK,
            THRISSUR DISTRICT.
    2       BIJI, AGED 43 YEARS
            W/O. JOSHY, MADAMBIKKATTIL HOUSE, ILLIKKAD DESOM,
            KATTOOR VILLAGE, MUKUNDAPURAM TALUK, THRISSUR
            DISTRICT.
            BY ADV V.BINOY RAM


RESPONDENTS/STATE:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM, PIN - 682031.
    2       SAILANDHRI, AGED 70 YEARS
            W/O. SUBRAMANIAN, MADAMBIKKATTIL HOUSE, ILLIKKAD
            DESOM, KATTOOR VILLAGE, MUKUNDAPURAM TALUK,
            THRISSUR DISTRICT.


           GP-SMT.M.K.PUSHPALATHA


        THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
27.01.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
      OP(CRL.) NO. 6 OF 2022              2




                                  JUDGMENT

This Original Petition has been filed by the accused in

C.C.No.250/2020 on the file of the Judicial First Class Magistrate

Court, Iringalakkuda for its speedy disposal.

2. I have called for a report from the learned

Magistrate. The learned Magistrate reported that the petitioners/

accused are yet to enter appearance before the learned

Magistrate. This Original Petition has been filed for speedy

disposal even before the appearance of the petitioners. In these

circumstances, petitioners seek permission to withdraw the

Original Petition. Permission is granted.

The Original Petition (Crl.) is dismissed as withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab