Unnikrishnan.V vs State Of Kerala
2024 Latest Caselaw 11621 Ker

Kerala High Court

Unnikrishnan.V vs State Of Kerala on 23 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                       CRL.MC NO. 3126 OF 2024
        CRIME NO.108/2024 OF NILESWAR POLICE STATION, KASARGOD
AGAINST THE ORDER/JUDGMENT DATED 23.03.2024 IN CRMC NO.283 OF 2024
  OF DISTRICT COURT & SESSIONS & MOTOR ACCIDENT CLAIMS TRIBUNAL,
                              KASARAGOD
PETITIONER/ACCUSED:

            UNNIKRISHNAN.V,
            AGED 41 YEARS
            S/O. CHANDUNHI.V, PANAKKOOL HOUSE NELLIYADUKKAM,
            KATTIPOYIL, NILESHWAR VIA, KASARAGOD DISTRICT, PIN -
            671314

            BY ADV LAKSHMI SREEDHAR



RESPONDENT/STATE:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031

    2       THE STATION HOUSE OFFICER
            NILESHWAR POLICE STATION KASARAGOD., PIN - 671314


OTHER PRESENT:

            SMT. SEETHA S. SR.PP




     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 3126 OF 2024


                             2

                 P.V.KUNHIKRISHNAN
            ---------------------
               CRL.MC No. 3126 OF 2024
         ---------------------------
           Dated this the 23rd day of April, 2024

                          ORDER

The learned counsel appearing for the petitioner want

to withdraw this Crl.MC with liberty to move before the

Sessions Court. Liberty is granted. Therefore, this Crl.MC is

dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng