Shyju Jacob vs State Of Kerala
2023 Latest Caselaw 9875 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
         THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA,
                           1945
                CRL.MC NO. 6407 OF 2023
  AGAINST THE ORDER/JUDGMENT CC 1478/2022 OF JUDICIAL
           MAGISTRATE OF FIRST CLASS -I,KOCHI
PETITIONERS/ACCUSED NOS 1-4:

    1    SHYJU JACOB
         AGED 39 YEARS
         D/O. JACOB, KAITHAVALAPPIL HOUSE,
         HOSPITAL ROAD, PAURASAMITHI JN,
         PALLURUTHY P.O, ERNAKULAM., PIN - 682 006.

    2    VINI SABU
         AGED 43 YEARS
         W/O SABU, THENGAPURACKAL HOUSE,
         HOSPITAL ROAD. PAURASAMITHI JN,
         PALLURUTHY P.O ERNAKULAM., PIN - 682 006.

    3    SUNITHA SUNIL
         AGED 41 YEARS
         W/O SUNIL VELIPPARAMBIL HOUSE,
         HOSPITAL ROAD. PAURASAMITHI JN,
         PALLURUTHY P.O ERNAKULAM., PIN - 682 006.

    4    SABU
         AGED 51 YEARS
         S/O SEBASTIAN THENGAPURACKAL HOUSE,
         HOSPITAL ROAD. PAURASAMITHI JN,
         PALLURUTHY P.O ERNAKULAM, PIN - 682 006.

         BY ADV
              AJOY VENU
 Crl.M.C. No.6407 of 2023

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RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA,ERNAKULAM,
           PIN - 682 031.

    2      STATION HOUSE OFFICER
           PALLURUTHY POLICE STATION, KOCHI,
           ERNAKULAM DISTRICT., PIN - 682 006.

    3      SHYNI SHYJU
           AGED 33 YEARS
           D/O. JOHNY KURISHINGAL HOUSE, UDYOGAMANDAL,
           MANJUMMEL P.O, ERNAKULAM DISTRICT,
           PIN - 673 501.

           BY ADVS
                SRI. P T SHEEJISH -FOR 3RD RESPONDENT.
                SRI. G SUDHEER-PUBLIC PROSECUTOR.



        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. No.6407 of 2023

                            :3:



                           ORDER

Dated this the 13th day of September, 2023

When this matter is taken up on today, the

learned Counsel for the petitioners seeks permission

to withdraw the Crl.M.C with liberty to file a fresh

petition.

Accordingly, the Crl.M.C is dismissed as

withdrawn, granting such liberty as aforesaid.

Sd/-

GOPINATH P.

AMR JUDGE