Nazer M.T vs State Of Kerala
2022 Latest Caselaw 6666 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                         CRL.MC NO. 659 OF 2016
  AGAINST THE ORDER/JUDGMENT IN SC 441/2014 OF DISTRICT
                  COURT & SESSIONS COURT,THALASSERY
PETITIONERS/ACCUSED NOS 1 TO 3:

       1       NAZER M.T
               AGED 42 YEARS
               S/O. MOIDEENKUTTY HAJI, MACHIGATHODI HOUSE,
               NEAR PUTHANKAVALA, KODUMUNDA P.O., MUTHUTHALA
               VILLGE, PATTAMBI, PALAKKAD DISTRICT.
       2       FATHIMA
               W/O. ISMAYIL, SUHANA MANZIL, KAYYALAKAKATH,
               CHAVASSERY AMSOM, CHAVASSERY OLD POST OFFICE,
               KANNUR DISTRICT.
       3       SAJIRA
               W/O. KASIM, SUHANA MANZIL, KAYYALAKAKATH,
               CHAVASSERY AMSOM, CHAVASSERY OLD POST OFFICE,
               KANNUR DISTRICT.
               BY ADVS.
               SRI.P.VIJAYA BHANU (SR.)
               SMT.MITHA SUDHINDRAN
               SRI.M.REVIKRISHNAN


RESPONDENTS/STATE & DE FACTO COMPLAINANT:

       1       STATE OF KERALA
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
               COURT OF KERALA, ERNAKULAM.
       2       SAHEERATHUL HAIFA K.
               D/O. FATHIMA, SUHANA MANZIL, CHAVASSERY AMSOM,
               CHAVASSERY OLD POST OFFICE, KANNUR DISTRICT.


               SMT T V NEEMA -SR PP
THIS       CRIMINAL   MISC.   CASE   HAVING    COME   UP   FOR   ADMISSION   ON
09.06.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.659 of 2016


                                     ..2..




                                   ORDER

The learned counsel for the petitioners 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withdrawn.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/09/06/2022 Crl.M.C.No.659 of 2016

..3..

APPENDIX OF CRL.MC 659/2016

PETITIONER ANNEXURES ANNEXURE A TRUE COPY OF THE FIR IN CRIME NO.

65/2014 OF MATTANNUR POLICE STATION, KANNUR DISTRICT ALONG WITH THE FIRSTINFORMATION STATEMENT RECORDED FROM THE 2ND RESPONDENT ANNEXURE B TRUE COPY OF THE FINAL REPORT IN CRIME NO. 65/2014 OF MATTANNUR POLICE STATION, KANNUR DISTRICT ANNEXURE C AFFIDAVIT SWORN TO BY THE 2ND RESPONDENT SIGNIFYING THE FACT THAT SHE HAS NO GRIEVANCE WHATSOEVER AGAINST THE PETITIONERS AND HAS NO OBJECTION IN THE PROCEEDINGS AGAINST THEM INITIATED BY HER BEING QUASHED.