Shamnad vs State Of Kerala
2023 Latest Caselaw 12659 Ker

Kerala High Court

Shamnad vs State Of Kerala on 24 November, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 24TH DAY OF NOVEMBER 2023 / 3RD AGRAHAYANA, 1945
                        CRL.MC NO. 9445 OF 2023
   CRIME NO.35/2009 OF PERUMPADAPPU POLICE STATION, MALAPPURAM
AGAINST THE ORDER/JUDGMENT SC IN     251/2021 OF ADDITIONAL DISTRICT
COURT & SESSIONS COURT - II, MANJERI / II ADDITIONAL MACT, MANJERI
PETITIONER/S:

    1     SHAMNAD
          AGED 37 YEARS
          S/O.SHAHUL HAMEED, THANNITHARAKKAL HOUSE, PUTHIYIRUTHY,
          VELIYAMCODE, PONNANI TALUK, MALAPURAM DISTRICT, PIN -
          679579
    2     ILLYAS
          AGED 43 YEARS
          S/O. MUHAMMAD, THANNITHARAKKAL HOUSE, PUTHIYIRUTHY,
          VELIYAMCODE, PONNANI TALUK, MALAPURAM DISTRICT, PIN -
          679579
          BY ADVS.
          E.A.HARIS
          M.A.AHAMMAD SAHEER
          MUHAMMED YASIL


RESPONDENT/S:

          STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          PIN - 682031
          BY ADV.
          SRI. HRITHWIK C.S, PP
     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
24.11.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 9445 OF 2023
                                           2

                          P.V.KUNHIKRISHNAN, J.
             ...................................................................
                           Crl.M.C No.9445 of 2023
            .....................................................................
            Dated this the 24th day of November, 2023

                                      ORDER

Learned counsel for the petitioner seeks permission to

withdraw the Crl.M.C, with liberty to file a fresh case, on behalf of

the 2nd petitioner. Therefore, the Crl.M.C is dismissed as

withdrawn, granting liberty to the 2 nd petitioner to file a fresh

Crl.M.C.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SJ