Manoj vs State Of Kerala
2023 Latest Caselaw 9088 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                   CRL.MC NO. 5215 OF 2014
    AGAINST THE ORDER/JUDGMENT MC 411/2014 OF JUDICIAL
             MAGISTRATE OF FIRST CLASS ,ALATHUR
PETITIONER/S:

          MANOJ
          AGED 41 YEARS
          S/O.VISWANATHAN, 8/1023, SREEMANGALAM
          HOUSE,POOKODE, ANCHUMOORTHY POST, ALATHUR
          TALUK,PALAKKAD DISTRICT.
          BY ADV SRI.J.JAYAKUMAR


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT
          OF KERALA, ERNAKULAM.
    2     PREMA
          AGED 37 YEARS
          D/O.MATHEW, CHENNAKKAPADAM, ANCHUMOORTHY
          POST,ALATHUR TALUK, PALAKKAD DISTRICT.
OTHER PRESENT:

          SMT. MAYA M.N., PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.08.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                         -2-
Crl.M.C. No. 5215 of 2014



                                P.V.KUNHIKRISHNAN, J.
                               ======================================================

                                  Crl.M.C. No. 5215 of 2014
                            =============================================================

                     Dated this the 23rd day of August, 2023

                                                  ORDER

The counsel for the petitioner seeks permission to withdraw this

Crl.M.C. Permission granted and the Crl.M.C is dismissed as

withdrawn.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Crl.M.C. No. 5215 of 2014

APPENDIX OF CRL.MC 5215/2014

PETITIONER ANNEXURES ANNEXURE.A-1: CERTIFIED COPY OF THE M.C.NO.411/2014 FILED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, ALATHUR.

ANNEXURE.A-2: TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER ISSUED FROM THE JUBILEE MISSION MEDICAL COLLEGE HOSPITAL, THRISSUR. ANNEXURE.A-3: TRUE COPY OF THE BIOPSY RESULT OF THE PETITIONER ISSUED FROM JUBILEE MISSION MEDICAL COLLEGE HOSPITAL, THRISSUR DATED 1.6.2012 ANNEXURE.A-4: TRUE COPY OF THE BIOPSY RESULT OF THE PETITIONER ISSUED FROM REGIONAL CANCER CENTRE, TRIVANDRUM DATED 30.6.2012 ANNEXURE.A-5: TRUE COPY OF THE RESIDENTIAL ORDER DATED 22.6.2012 IN M.C. NO.173/2012 OF JUDICIAL FIRST CLASS MAGISTRATE COURT, ALATHUR. ANNEXURE.A-6: TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER DATED 4.7.2012 ISSUED FROM THE KIMS HOSPITAL, TRIVANDRUM.

ANNEXURE.A-7: TRUE COPY OF THE O.P NO.1027/2012 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, PALAKKAD.

ANNEXURE.A-8: TRUE COPY OF THE AWARD DATED 12.4.2013 PASSED BY THE LOK ADALATH IN M.C. 173/2012 ANNEXURE.A-9: TRUE COPY OF THE REPORT OF THE S.I OF POLICE, VADAKKANCHERRY TO THE ASST.SUPERINTENDENT OF POLICE, ALATHUR. ANNEXURE.A-10: TRUE COPY OF THE PETITION DATED 19.3.2014 FILED BY THE 2ND RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT I, ALATHUR. ANNEXURE.A-11: TRUE COPY OF THE E.P NO.76/2014 IN M.C.NO.173/2012, FILED BY THE 2ND RESPONDENT BEFORE THE MUNSIFF COURT, ALATHUR.