Mufsir Kannoth vs State Of Kerala
2023 Latest Caselaw 1337 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                   CRL.MC NO. 8889 OF 2022
  AGAINST THE ORDER/JUDGMENT CC 537/2022 OF CHIEF JUDICIAL
                   MAGISTRATE ,THALASSERY
PETITIONER/ACCUSED 1 TO 3:

    1    MUFSIR KANNOTH
         AGED 31 YEARS
         S/O. MUHAMMED ALI K.C.,MAIMOONA MANZIL, MACHERY,
         MOWANCHERI, KANNUR, DISTRICT
         PIN - 670613

    2    MUHAMMED ANEES
         AGED 54 YEARS
         S/O. ABDURAHI, PATTASSAN, KOTTANTHALA,
         PALANTHINGAL, PARAPPANNGADI, ULIANAM,
         MALAPPURAM, DISTRICT
         PIN - 676303

    3    SUHAIL M.P.
         AGED 31 YEARS
         S/O. ABOOBACKER V.E.K.,
         VAYAKKAL HOUSE, PURATHEEL,
         VARAM, KANNUR, DISTRICT,PIN
         PIN - 670594

         BY ADVS.
         K.N.ABHILASH
         SUNIL NAIR PALAKKAT
         RITHIK S.ANAND
         ANU PAUL
         SREELAKSHMI MENON P.
                                      2

Crl.M.C No. 8889 of 2022



RESPONDENT/STATE AND DEFACTO COMPLAINANT:

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

     2       THE STATION HOUSE OFFICER
             CHAKKARAKKALLU POLICE STATION, KANNUR DISTRICT ,
             PIN - 670613

     3       ANEES T
             AGED 34 YEARS
             S/O. MUHAMMED KUNHI,
             RESIDING AT MARWAS HOUSE, THAKKALIPPEEDIKA P.O.,
             VARAM,CHAKKARAKKALLU,KANNUR
             PIN - 670594

             BY ADV P.B.MUHAMMED AJEESH


             ADV C S HRITHWIK - SR PP



       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   18.01.2023,       THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                   3

Crl.M.C No. 8889 of 2022




                            ORDER

The learned counsel for the petitioners seeks permission to

withdraw this Crl.M.C without prejudice to their rights and

contentions.

Permission granted. Accordingly, this Crl.M.C is dismissed as

withdrawn subject to the above.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk