Lijo Jose vs Twinkle Maria Jose
2022 Latest Caselaw 5202 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
      TUESDAY, THE 10TH DAY OF MAY 2022 / 20TH VAISAKHA, 1944
         UNNUMBERED OP(CRL.) OF 2022(FILING NO. 213/2022)
    IN CRA 395/2019 OF SPECIAL C IDAMALAYAR INVN & 5 ADDITIONAL
            DISTRICT COURT EKM / II ADDITIONAL MACT, EKM

PETITIONERS/APPELLANTS/RESPONDENTS:
1          LIJO JOSE,
           AGED 40 YEARS,
           THALACHIRA HOUSE,
           PARAPUZHA P.O, THENNATHOOR, THODUPUZHA,
           IDUKKI DISTRICT, PIN - 685 582,
           REPRESENTED BY P.A HOLDER T.V JOSE

2         T V JOSE,
          AGED 65 YEARS, THALACHIRA HOUSE
          PARAPUZHA P O, THENNATHOOR, THODUPUZHA IDUKKI DISTRICT,
          PIN - 685 582.

3         ALICE,
          AGED 62 YEARS, THALACHIRA HOUSE,
          PAPAPUZHA P O, THENNATHOOR, THODUPUZHA IDUKKI
          DISTRICT,PIN - 685 582.

          BY ADVS.
          IEANS.C.CHAMAKKALA
          JOSE KURIAKOSE



RESPONDENTS/PETITIONERS/STATE:
           TWINKLE MARIA JOSE,
           AGED 29 YEARS,
           MARIYAPURAM P.O, IDUKKI DISTRICT- 689 602.
           (26GH 1, STAR APARTMENT, VYMEETHI ROAD,
1          CHATHARI, TRIPUNITHURA, NADAMA VILLAGE,
           ERNAKULAM DISTRICT - 682 301, NOW RESIDING AT
           ATTANGATTIL HOUSE, ETTUPARA,
           PAYYAVOOR PANCHAYATH,
           KANNUR DISTRICT, PIN - 670 632.

2         STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682 031.

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION              ON
10.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 UNNUMBERED OP(CRL.)
OF 2022(FILING NO.213/2022)
                               2

                          JUDGMENT

The learned counsel for the petitioners seeks permission

to withdraw the Original Petition (Criminal). In the light of the

permission sought by the learned counsel for the petitioners,

the Original Petition (Criminal) is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE DK