M/S. Silpa Jewellers, ... vs Shameer
2023 Latest Caselaw 8967 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                    CRL.MC NO. 6052 OF 2023
AGAINST THE JUDGMENT IN CC 1262/2010 OF JUDICIAL MAGISTRATE OF
                 FIRST CLASS -I, KOTTARAKKARA

PETITIONER/COMPLAINANT :-

           M/S. SILPA JEWELLERS, KOTTARAKARA,
           REPRESENTED BY ITS MANAGING PARTNER,
           R. SHAJI, AGED 54 YEARS, S/O. RENGANATHAN,
           SILPA JEWELLERS, KOTTARAKKARA, PIN - 691560

           BY ADVS.
           K.T.THOMAS
           NIKHIL BERNY

RESPONDENTS/ACCUSED :-

     1     SHAMEER, AGED 52 YEARS,
           S/O KASSIMKUNJU, SHALIMAR MANZIL,
           KUNDAYAM MURI, MANJAPPARA P.O,
           KOTTARAKKARA - 691560.,

     2     STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM., PIN - 682031

           BY SRI.VIPIN NARAYAN, SR.PP

    THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
  14.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 6052 OF 2023              2




                                 ORDER

When this matter is taken up for consideration, the learned counsel

appearing for the petitioner submits that he has instructions from his party

not to prosecute this petition. He requests that this petition be dismissed

as withdrawn reserving the right of the petitioner to seek appropriate

remedies.

Reserving such right, this petition is dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V., JUDGE

SMA