Javed K. Hassan vs State Of Kerala
2023 Latest Caselaw 9075 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                        CRL.MC NO. 6330 OF 2022
        CRIME NO.204/2022 OF Edathala Police Station, Ernakulam
PETITIONERS/ACCUSED NOS.1, 2, 3, 5 AND 6:

     1     JAVED K. HASSAN
           AGED 82 YEARS
           CHAIRMAN AND MANAGING DIRECTOR NEST REALTIES PRIVATE
           LIMITED, DOOR NO.XX/125, MACKER MANZIL, THYNOTHIL LANE,
           ALUWAYE, ERNAKULAM, PIN - 683101.

     2     MEHARBANU
           AGED 74 YEARS
           W/O JAVED K HASSAN, MARAKKAR MANSIL,
           ALUWAYE, ERNAKULAM, PIN - 683101.

     3     JAHANGIR RAWTHER
           DIRECTOR, NEST REALTIES PRIVATE LIMITED, DOOR NO.XX/125,
           MACKER MANZIL, THYNOTHIL LANE, ALUWAYE, ERNAKULAM,
           PIN - 683101.

     4     ALTHAF JEHANGIR
           AGED 37 YEARS
           S/O. JEHANGIR ROWTHER, DOOR NO.XX/125, MACKER MANZIL,
           THYNOTHIL LANE, ALUWAYE, ERNAKULAM, PIN - 683101.

     5     MR. KUTTYMOOSA SHAMSUDIN
           AGED 58 YEARS
           DIRECTOR, NEST REALTIES PRIVATE LIMITED, NEENA MANZIL,
           KUTHIYATHODE, KODAMTHURUTH, ALAPPUZHA, PIN - 688533.

           BY ADVS.
           K.R.VINOD
           M.S.LETHA
           K.S.SREEREKHA
           RAHUL.S

RESPONDENTS/STATE & DE FACTO COMPLAINANT:

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

     2     ANUP PALAMADATHIL
           AGED 47 YEARS
           S/O. MEEMPAT CHERAT GOPINATH, THAVASREE, ARIYUR THEKKUMURI
           DESOM, THOTTAKKARA POST, OTTAPALAM, PALAKKAD DISTRICT,
           PIN - 679102.
 CRL.MC NO. 6330 OF 2022           2

              BY ADVS.
              SRI.SANTHEEP ANKARATH
              SRI.J.RAMKUMAR(K/376/2013)
              SRI.VIPIN NARAYAN, SR. PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION    ON
23.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 6330 OF 2022                 3


                                        ORDER

The learned counsel appearing for the petitioners seek permission to

withdraw this petition, reserving the right of the petitioners to challenge the final

report.

Reserving such right, this petition is dismissed as withdrawn

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF CRL.MC 6330/2022

PETITIONERS ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE FIR NO. 204/2022 OF EDATHALA POLICE STATION, ERNAKULAM RURAL.

Annexure A2 THE COPY OF THE JUDGMENT REPORTED IN 2018 (3) KHC 866 OF THE HIGH COURT OF KERALA.

Annexure A3 THE COPY OF JUDGMENT OF THE APEX COURT REPORTED IN 2022 KHC 6328.