Muhammed Shafeek vs Sree Nandu
2023 Latest Caselaw 10015 Ker

CRL.MC NO. 7034 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                          CRL.MC NO. 7034 OF 2023
  AGAINST THE ORDER/JUDGMENT SC 163/2019 OF SUB COURT, QUILANDY
PETITIONER/S:
     1    MUHAMMED SHAFEEKAGED 30 YEARSS/O AHAMMED KOROTHOKANDY
          HOUSE KEEZHPAYYUR P.O MEPPAYUR, PIN - 673524

      2        RAMEES,AGED 29 YEARSS/O KUTTYALI MALAYIL HOUSE
               KEEZHPAYYUR P.O MEPPAYUR, PIN - 673524

      3        MUHAMMED AFSALAGED 34 YEARSS/O ASAINAR MALAYIL
               MEETHAL HOUSE KEEZHPAYYUR P.O MEPPAYUR, PIN - 673524

      4        NIYADAGED 33 YEARSS/O IBRAHIM THAZHEODHAYOTH HOUSE
               KEEZHPAYYUR P.O MEPPAYUR, PIN - 673524

               BY ADV K.REEHA KHADER


RESPONDENT/S:
     1    SREE NANDUAGED 24 YEARSS/O NARAYANAN, KAKKATTU
          KUNNUMMAL HOUSE, CHANIYAM KADAV P.O VELLOOKKARA,
          VATAKARA TALUK, KOZHIKODE, PIN - 673541

      2        AKSHAY P.PAGED 23 YEARSS/O KANNAN,PERALULLA
               PARAMBATHU HOUSE, THIRUVALLUR P.O THURUTHI, VATAKARA
               TALUK, KOZHIKODE, PIN - 673541

      3        STATE OF KERALAREPRESENTED BY PUBLIC PROSECUTOR,HIGH
               COURT OF KERALA, PIN - 682031


OTHER PRESENT:
          RENJITH T.R PP


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 7034 OF 2023         2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      Crl.M.C. No.7034 of 2023
                    --------------------------------------
            Dated this the 18th day of September, 2023


                              ORDER

The counsel for the petitioners want to withdraw this

Crl.M.C. with liberty to file it again.

Therefore, this Crl.M.C. is dismissed as withdrawn with

liberty to file it again. The Registry will return the certified copy

of the final report and the affidavit to the counsel for the

petitioners.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF CRL.MC 7034/2023 PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE FINAL REPORT IN CRIME NO. 254/2017 OF MEPPAYUR POLICE STATION KOZHIKODE DISTRICT PENDING BEFORE THE ASSISTANT SESSIONS COURT KOYILANDY AS SC NO. 163/2019 AND SC 190/2022

Annexure A2 CERTIFIED COPY OF MEMORANDUM OF EVIDENCE

Annexure A3 AFFIDAVIT SWORN BY THE DEFACTO COMPLAINANT (R1)

Annexure A4 AFFIDAVIT SWORN BY THE INJURED(R2)