Saranya Raj vs State Of Kerala
2023 Latest Caselaw 13515 Ker

Kerala High Court

Saranya Raj vs State Of Kerala on 21 December, 2023

Author: P Gopinath

Bench: P Gopinath

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                     CRL.MC NO. 7738 OF 2023
    CRIME NO.798/2023 OF Karunagapally Police Station, Kollam
 AGAINST THE ORDER/JUDGMENT Bail Appl. 5165/2023 OF HIGH COURT OF
                                 KERALA
PETITIONER/ACCUSED NOS.1 TO 3:

    1     SARANYA RAJ
          AGED 31 YEARS
          D/O LATE SASIRAJAN, SREESHAILAM, SREE DURGA NAGAR-72A,
          ULIYACOVIL P.O, KOLLAM EAST VILLAGE, KOLLAM, PIN -
          691008
    2     SREEKRISHNA RAJ
          AGED 28 YEARS
          S/O LATE SASIRAJAN, SREESHAILAM, SREE DURGA NAGAR-72A,
          ULIYACOVIL P.O, KOLLAM EAST VILLAGE, KOLLAM, PIN -
          691008
    3     SUMITHRA
          AGED 56 YEARS
          W/O LATE SASIRAJAN, SREESHAILAM, SREE DURGA NAGAR-72A,
          ULIYACOVIL P.O, KOLLAM EAST VILLAGE, KOLLAM, PIN -
          691008
          BY ADV L.RAJESH NARAYAN


RESPONDENT/COMPLAINANT:

    1     STATE OF KERALA, REPRESENTED BY SUB INSPECTOR OF
          POLICE, KOLLAM EAST POLICE STATION, KOLLAM CITY,
          THROUGH PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
          ERNAKULAM, PIN - 682031
    2     VASANTHA SOMAN, AGED 57 YEARS
          SADHGAMAYA, MUZHANGADI, THODIYOOR KOLLAM, PIN - 690523



          SRI NOUSHAD K.A. (SR PP)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.12.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 7738 OF 2023                  2



                                      ORDER

When this matter is taken up for consideration today,

learned counsel appearing for the petitioners seeks permission

to withdraw the Crl.M.C with liberty to file a fresh petition,

challenging the final report.

Accordingly, the Crl.MC will stand dismissed as withdrawn,

reserving the liberty as aforesaid.

Sd/-

GOPINATH P. JUDGE ajt

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIR NO.798/2023 DATED 29.5.2023 OF THE KARUNAGAPPALLY POLICE STATION Annexure A2 TRUE COPY OF THE ORDER DATED 3.6.2023 IN CRL.M.C NO.1163/2023 OF THE HON'BLE SESSIONS COURT, KOLLAM Annexure A3 TRUE COPY OF THE ORDER DATED 13.6.2023 IN CRL.M.C NO.1218/2023 OF THE HON'BLE SESSIONS COURT, KOLLAM Annexure A4 TRUE COPY OF THE ORDER DATED 6.7.2023 IN B.A

Annexure A5 TRUE COPY OF THE FIR NO.892/2023 DATED 15.6.2023 OF THE KOLLAM EAST POLICE STATION