Reshma vs State Of Kerala
2024 Latest Caselaw 11728 Ker

Kerala High Court

Reshma vs State Of Kerala on 25 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE C.S. SUDHA
     THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
                      CRL.MC NO. 201 OF 2024
 CRIME NO.470/2018 OF ERNAKULAM CENTRAL POLICE STATION, ERNAKULAM
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.38 OF 2021 OF CHIEF
JUDICIAL MAGISTRATE, ERNAKULAM
PETITIONERS/ACCUSED 1 AND 2:

    1     RESHMA
          AGED 29 YEARS
          D/O JAYAKUMAR, TC 7/1904, VETTAMUKKU,
          THIRUMALA P.O, THIRUVANANTHAPURAM, PIN - 695 006

    2     SHANKAR .P
          AGED 37 YEARS
          S/O RAJESHWARAN, TC 7/1904, VETTAMUKKU,
          THIRUMALA P.O, THIRUVANANTHAPURAM, PIN - 695 006

          BY ADV JOMY K. JOSE


RESPONDENTS/STATE/DEFACTO COMPLAINANT:

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

    2     JAZIR N.A
          AGED 30 YEARS
          S/O ABDUL KHADER, NADUVILAPARAMBIL HOUSE,
          KARINGAMTHURUTH, KONGORPILLY P.O,
          ERNAKULAM, PIN - 683 518



          SMT SHEEBA THOMAS, PP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
25.04.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C NO.201 of 2024
                                   2




                              JUDGMENT

Dated this the 25th day of April, 2024

It is submitted by the counsel for the petitioner that the

petitioner may be permitted to withdraw the Criminal M.C.

Allowed. The Criminal M.C is dismissed as withdrawn.

Sd/-

C.S.SUDHA JUDGE sn