Reenos vs State Of Kerala
2023 Latest Caselaw 10870 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                     CRL.MC NO. 5768 OF 2023
  AGAINST THE ORDER/JUDGMENT CC 486/2018 OF JUDICIAL FIRST CLASS
                     MAGIST. COURT, ANGAMALY
PETITIONERS/ACCUSED NO.2:

          REENOS
          AGED 34 YEARS
          S/O AZEEZ, MUNDETHU HOUSE, MEKKALADY, PIN - 683574
          BY ADV C.P.TENNY


RESPONDENTS/DEFACTO-COMPLAINANT:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          PIN - 682031
    2     AYYAPPAN
          AGED 65 YEARS
          S/O. KUNJUKKAVAALAN, PAREDATH HOUSE, PIRAROOR KARA,
          MATTOOR VIILAGE, ERNAKULAM, PIN - 683574
          BY ADV. ASHEEK ANTONY


          SRI.M.P.PRASANTH, PP



     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.5768 of 2023


                             2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
               Crl.M.C.No.5768 of 2023
      ----------------------------------------------
      Dated this the 19th day of October, 2023


                          ORDER

When this this Criminal Miscellaneous Case came

up for consideration, the counsel appearing for the

petitioner seeks permission to withdraw this Crl.M.C

with liberty to file it again after completely settling the

matter. Permission is granted.

Therefore, this Criminal Miscellaneous Case is

dismissed as withdrawn with liberty to the petitioner to

file a fresh Criminal Miscellaneous Case.

Sd/-

                                 P.V.KUNHIKRISHNAN
DM                                     JUDGE