Pranav vs State Of Kerala
2022 Latest Caselaw 6178 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                     OP(CRL.)NO.271 OF 2020
      ST 1/2019 OF JUVANILE JUSTICE BOARD, THRISSUR
   SC 23/2020 OF THE ADDL.DISTRICT & SESSIONS COURT-I,
                             THRISSUR
PETITIONER/3rd ACCUSED/CCL3:

          PRANAV
          AGED 19 YEARS
          S/O. PRAKASHAN, KANAKKATTUSSERY HOUSE,
          P.O. PERINJANAM WEST, PERINJANAM VILLAGE,
          KODUNGALLUR TALUK, THRISSUR DISTRICT.
          BY ADVS.
          LINDONS C.DAVIS
          SMT.E.U.DHANYA


RESPONDENT/STATE & COMPLAINANT:

      1        STATE OF KERALA
               REPRESENTED BY ITS PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, ERNAKULAM,
               KOCHI - 682031.
   ADDL.2ND    XXX
  RESPONDENT   XXX

               (ADDITIONAL 2ND RESPONDENT IMPLEADED VIDE
               ORDER DATED 16/09/2020 IN I.A.NO.1/2020 IN
               O.P.(CRL.)271/2020)



          SMT T V NEEMA -SR Public Prosecutor


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
01.06.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P.(Crl.)No.271 of 2020


                             ..2..




                           JUDGMENT

In view of the withdrawal memo dated 04.05.2022 filed

by the learned counsel for the petitioner, this O.P.(Crl.) is

dismissed as withdrawn.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj