Raseen Thappy Muhammed vs State Of Kerala
2023 Latest Caselaw 2113 Ker

CRL.A NO. 923 OF 2019                1




             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE K. BABU
  FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                        CRL.A NO. 923 OF 2019
   CRIME NO.477/2019 OF Kasaba Police Station, Kozhikode
    AGAINST THE ORDER IN CRL.MC 783/2019 OF THE SESSIONS
                           COURT, KOZHIKODE
APPELLANTS:

     1       RASEEN THAPPY MUHAMMED,
             AGED 42 YEARS
             S/O. ABDU MASTER, THAPPI HOUSE, THIRURANGADI P.O,
             MALAPPURAM DISTRICT.
     2       BINDHYA C, AGED 33 YEARS
             D/O.CHATHUKUTTY, NEETHU NIVAS, KANNANGARA P.O,.
             CHELLANNUR, KOZHIKODE DISTRICT.
             BY ADVS.
             P.N.SUKUMARAN
             SRI.AKHIL S.VISHNU
RESPONDENTS:
    1    STATE OF KERALA,
         REPRESENTED BY THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, ERNAKULAM, PIN-682031.
    2    ASSISTANT COMMISSIONER OF POLICE,
         KOZHIKODE SOUTH, KOZHIKODE DISTRICT-673001.
    3    KRISHNANKUTTY,
         AGED 56 YEARS, S/O. KANDANKUTTY, KANTHAN KARUNA
         NIVAS, ERANJIPALAM P.O. KOZHIKODE DISTRICT-
         673006.
         BY ADVS.
         R1 & R2 BY SMT.SHEEBA THOMAS-PUBLIC PROSECUTOR
         SRI.M.PROMODH KUMAR
         SMT.MAYA CHANDRAN
         THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
03.02.2023,      THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 CRL.A NO. 923 OF 2019           2




                          JUDGMENT

The learned counsel for the appellants seeks permission to

withdraw the appeal with liberty to approach the court below.

Permission granted. Accordingly, the Crl.Appeal is dismissed as

withdrawn.

Sd/-

K. BABU JUDGE ab