Sulaiman vs State Of Kerala
2022 Latest Caselaw 5988 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       CRL.MC NO. 1493 OF 2021
     CRIME NO.390/2020 OF Nilambur Police Station, Malappuram
AGAINST THE ORDER/JUDGMENT IN CP 50/2020 OF JUDICIAL MAGISTRATE OF
                         FIRST CLASS,NILAMBUR
PETITIONERS:

1           SULAIMAN
            AGED 31 YEARS
            S/O.ABDUL SALEEM, MALIYEKKAL HOUSE, VEETICHAL,
            NILAMBUR P.O., NILAMBUR TALUK, MALAPPURAM DISTRICT.

2
            SHEBEER, AGED 32YEARS, S/O.SHOWKATHALI
            THOZHITHINGALTHODIKA HOUSE,VEETICHAL,RAMAMKUTHU,
            NILAMBUR PO,NILAMBUR TALUK,MALAPPURAM DISTRICT.
            BY ADV P.SAMSUDIN


RESPONDENTS/STATE AND DE-FACTO COMPLAINANT:

    1       STATE OF KERALA
            REP.BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM 682 031 (IN CRIME NO.390/2020 OF NILAMBUR
            POLICE STATION).

    2       RAGESH,
            AGED 33 YEARS, S/O.GOPALAKRISHNAN, KUNNATH HOUSE,
            KUTTIKUNNU, MUTHEERI, NILAMBUR PO, NILAMBUR TALUK,
            MALAPPURAM DISTRICT, PIN 679 329.

            BY ADV M.ANUROOP
            SRI.C.S.HRITHWIK, SENIOR PUBLIC PROSECUTOR


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1493 OF 2021
                                    2




                               O R D E R

The Learned Counsel for the petitioner seeks

permission to withdraw this Crl.M.C. Permission is granted

and accordingly it is dismissed as withdrawn without

prejudice to the right, remedies and contention of the

petitioner.

sd/-

ZIYAD RAHMAN A.A.

JUDGE KVT CRL.MC NO. 1493 OF 2021

APPENDIX OF CRL.MC 1493/2021

PETITIONERS'ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE FIR IN CRIME NO.390/2020 OF NILAMBUR POLICE STATION.

ANNEXURE A2 TRUE COPY OF THE FINAL REPORT IN CRIME NO.390/2020 OF NILAMBUR POLICE STATION.

ANNEXURE A3 THE AFFIDAVIT SWORN IN BY THE 2ND RESPONDENT/DE-FACTO COMPLAINANT DATED 02.03.2021

RESPONDENTS ANNEXURES:NIL