M.K. Shaji vs Geetha Shaji
2022 Latest Caselaw 5136 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
       FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                      OP(CRL.) NO. 206 OF 2022
      (IN CONNECTION WITH ORDER IN C.M.P(EX.)NO.1503/2019 IN
   M.C.NO.553/2014 DATED 15.03.2022 IN THE FILES OF THE HON'BLE
                       FAMILY COURT, THRISSUR)
PETITIONER/RESPONDENT/RESPONDENT:

            M.K. SHAJI, AGED 70,
            S/O. M.K. KUMARAN,
            KUMBALAVALAPPIL VEEDU,
            NEAR KOZHIKULANGARA TEMPLE,
            HOSPITAL ROAD, CHAVAKKADU,
            KERALA, PIN - 680506.

            BY ADVS.K.R.VINOD
            M.S.LETHA
            K.S.SREEREKHA
            JOHN TONY AKKARA
            JACQUELINE JACKSON



RESPONDENT/PETITIONER/PETITIONER:

            GEETHA SHAJI, AGED 59,
            W/O. M.K. SHAJI, SAIKAMAL,
            11TH CROSS, UDAYA NAGAR,
            AYYANTHOLE, THRISSUR - 680 003.




     THIS   OP   (CRIMINAL)   HAVING       COME   UP   FOR   ADMISSION   ON
06.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 206 OF 2022
                             -2-

                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this O.P.(Crl) with liberty

to file a fresh one. Permission granted and O.P.

(Crl) is dismissed as withdrawn.

Sd/-

C. JAYACHANDRAN JUDGE akv