K.K.Hareesh vs State Of Kerala
2023 Latest Caselaw 9874 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                   CRL.MC NO. 3370 OF 2022
   CRIME NO.4/2012 OF Koyilandy Police Station, Kozhikode
AGAINST THE ORDER/JUDGMENT CC 87/2018 OF JUDICIAL MAGISTRATE
                 OF FIRST CLASS -I,KOYILANDY
PETITIONER/6th ACCUSED:

          K.K.HAREESH, AGED 38 YEARS
          S/O ASHOKAN, RESIDING AT KUNIKANDATHIL HOUSE,
          THIRUVANGOOR P.O, KOYILANDY, KOYILANDY TALUK,
          KOZHIKODE DISTRICT, PIN - 673304
          BY ADVS.
          J.R.PREM NAVAZ
          SUMEEN S.


RESPONDENTS/STATE & COMPLAINANT:

    1     STATE OF KERALA
          REPRESENTED PUBLIC PROCECUTOR, HIGH COURT OF
          KERALA, KOCHIN, PIN - 682031
    2     KARTHIYANI, AGED 61 YEARS
          W/O LATE KRISHNAN, RESIDING AT PUTHUVAYAL KUNI,
          THIRUVANGOOR P.O, KOYILANDY, KOYILANDY TALUK,
          KOZHIKODE DISTRICT,, PIN - 673304
          BY ADVS.
          AJOY VENU
          SEENA C, PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
13.09.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.3370/2022                      2




                 P. V. KUNHIKRISHNAN, J.
              -------------------------------------------
                  Crl.M.C.No.3370 of 2022
              -------------------------------------------
          Dated this the 13th day of September, 2023


                               ORDER

The counsel for the petitioner, after arguing for some time,

submitted that he 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Therefore this Crl.M.C is dismissed as withdrawn with liberty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.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/