Syed Hashim vs The State Of Kerala
2022 Latest Caselaw 8971 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                      CRL.MC NO. 4180 OF 2022
 AGAINST THE ORDER/JUDGMENT IN CC 346/2018 OF FAST TRACK
                   SPECIAL COURT, PERINTHALMANNA
PETITIONER/ACCUSED:

               SYED HASHIM
               AGED 47 YEARS
               S/O SYED SWALIH, SYED MANZIL MAKKARAPARAMBU P.O
               MALAPPURAM., PIN - 676504
               BY ADVS.
               S.NIDHEESH
               TOM THOMAS (KAKKUZHIYIL)


RESPONDENT/STATE:

    1          THE STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
               COURT OF KERALA, ERNAKULAM., PIN - 682031
    2          JISHA JOHN
               PUTHETTU HOUSE, JUBILEE ROAD, PERINTALMANNA.P.O
               PERINTALMANNA TALUK , MALAPPURAM., PIN - 679322


               SRI SANGEETHA RAJ-PP


        THIS     CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
 Crl.M.C.No.4180 of 2022


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                                  ORDER

The learned counsel for the petitioner seeks permission

to withdraw the Criminal Miscellaneous Case. Permission is

granted. The Criminal Miscellaneous Case is dismissed as

withdrawn.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE RMV/07/07/2022 Crl.M.C.No.4180 of 2022

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APPENDIX OF CRL.MC 4180/2022

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE CHARGE SHEET IN C.C 346/2018 ON THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT -1 PERINTALMANNA