B.Iqbal vs State Of Kerala
2024 Latest Caselaw 5652 Ker

Kerala High Court

B.Iqbal vs State Of Kerala on 16 February, 2024

Author: P.Somarajan

Bench: P.Somarajan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE P.SOMARAJAN
       FRIDAY, THE 16th DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                     CRL.REV.PET NO. 620 OF 2019
  AGAINST THE JUDGMENT DATED 29.06.2016 IN SC 522/2014 OF ASSISTANT
                        SESSIONS COURT, KOCHI
     CRA 226/2016 OF ADDITIONAL SESSIONS COURT - VII, ERNAKULAM
PETITIONER/APPELLANT/ACCUSED:

           B.IQBAL, AGED 50 YEARS,
           S/o BEERAN, 14/1290,
           PUZHANINGAL HOUSE,
           WEST OF WATER AUTHORITY,
           NORTH MOOLAMKUZHY.

           BY ADVS. B.RAMAN PILLAI (SR.)
                    SRI.R.ANIL
                    SRI.M.SUNILKUMAR
                    SRI.SUJESH MENON V.B.
                    SRI.T.ANIL KUMAR
                    SRI.THOMAS ABRAHAM (NILACKAPPILLIL)
                    SRI.THOMAS SABU VADAKEKUT


RESPONDENT/RESPONDENT/COMPLAINANT:

           STATE OF KERALA,
           REPRESENTED BY THE PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, ERNAKULAM, KOCHI 682 031.



           BY PUBLIC PROSECUTOR SRI. SANGEETHARAJ N R


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR HEARING ON
16.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.R.P.No.620 of 2019                       2




                                            ORDER

The learned counsel for the petitioner fairly submitted

that he may be permitted to withdraw the petition.

Crl.M.A.No.1/2024 is filed for withdrawing the petition.

Hence, the application will stand allowed.

The Criminal Revision Petition will stand dismissed as

withdrawn.

Sd/-

P.SOMARAJAN

JUDGE

DMR/-