Divya Chandran vs Suresh S.A
2023 Latest Caselaw 1893 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE K. BABU
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                        OP(CRL.) NO. 148 OF 2016
            AGAINST MC 109/2015 OF FAMILY COURT,TRIVANDRUM
PETITIONERS:

    1       DIVYA CHANDRAN,
            AGED 24 YEARS, D/O. CHANDRAN, RESIDING AT DIVYA BHAVAN,
            MYLADY, PULIYARAKONAM P.O.,
            THIRUVANANTHAPURAM-695 573.
    2       ANNA (MINOR),
            AGED 2 YEARS, D/O. SURESH S.A., REPRESENTED BY HER
            MOTHER THE 1ST PETITIONER DIVYA CHANDRAN, OF -DO-
            BY ADVS.
            SMT.T.S.MAYA (THIYADIL)
            SMT.K.A.SUNITHA


RESPONDENT:

            SURESH S.A,
            AGED 31 YEARS, S/O. SADASIVAN, RESIDING AT KRIPALAYAM,
            PALLIVILLA, CHOWVALLOOR, PULIYARAKONAM P.O.,
            THIRUVANANTHAPURAM-695 573.


     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (Crl) No.148 of 2016
                                       2

                                    K.BABU, J.
                    --------------------------------------
                            O.P (Crl) No.148 of 2016
                   ---------------------------------------
                     Dated this the 1st day of February, 2022

                                  JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw the Original Petition.

2. Permission granted.

The Original Petition (Criminal) is dismissed as withdrawn.

Sd/-

K.BABU, JUDGE KAS O.P (Crl) No.148 of 2016

APPENDIX OF OP(CRL.) 148/2016

PETITIONER EXHIBITS EXHIBIT P1 : COPY OF THE JUDGMENT IN OP(CRL.)NO.325/2015 OF THE HON'BLE HIGH COURT DTD.30.10.2015. EXHIBIT P2 : COPY OF CMP 389/2015 IN MC 109/2015 FILED BY THE PETITIONER U/S. 128 OF CR.PC FOR THE ENFORCEMENT OF EXT.P1 ORDER.

EXHIBIT P3 : COPY OF THE CRL.MP 432/2015 IN MC 109/2015 FILED BY THE PETITIONER FOR STRIKE OFF THE DEFENSE OF THE RESPONDENT.

EXHIBIT P4 : COPY OF THE OBJECTION FILED BY THE RESPONDENT IN EXT.P3 PETITION.