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Shakkeera vs State Of Kerala
2023 Latest Caselaw 2850 Ker

Citation : 2023 Latest Caselaw 2850 Ker
Judgement Date : 1 March, 2023

Kerala High Court
Shakkeera vs State Of Kerala on 1 March, 2023
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                  OP(CRL.) NO. 3443 OF 2013
    IN M.C. NO.87/2012 OF JUDICIAL MAGISTRATE OF FIRST
                          CLASS ,TIRUR


PETITIONER/COMPLAINANT:

           SHAKKEERA
           AGED 28 YEARS
           W/O. MUHAMMED,
           RESIDING AT KALLIYIL HOUSE,
           NADUVATTAM AMSOM, CHELLOOR DESOM,
           MOODAL, MALAPPURAM.

           BY ADVS.
           SRI.C.V.MANUVILSAN
           SRI.V.HARISH
           SRI.RAJAN VISHNURAJ
           SRI.G.SUDHEER THURAVOOR
           SMT.K.VIDYA


RESPONDENTS/RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM-682031.

    2      NAZAR ALI
           AGED 33 YEARS
           S/O. ISMAIL,
           NAKKOLAKKAL VEEDU,
           NADUVATTAM AMSOM, CHELLOOR DESOM,
           MALAPPURAM DISTRICT-679592

    3      ISMAIL
           NAKKOLAKKAL VEEDU,
           NADUVATTAM AMSOM, CHELLOR DESOM,
           MALAPPURAM DISTRICT- 679592

    4      AMINA
           NAKKOLAKKAL VEEDU,
           NADUVATTAM AMSOM, CHELLOR DESOM,
           MALAPPURAM DISTRICT- 679592
          BY ADV
         SRI. VIPIN NARAYAN
         PUBLIC PROSECUTOR
     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
01.03.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P (Crl.) No.3443 of 2013
                                      3




                       BECHU KURIAN THOMAS, J.
                      ===================
                       O.P (Crl.) No.3443 of 2013
                     ====================
                    Dated this the 1st day of March, 2023


                                JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this original petition.

Permission granted. Accordingly, this original petition is

dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE

jka/01.03.23

 
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