Rahees Ali .K vs State Of Kerala
2024 Latest Caselaw 5657 Ker

Kerala High Court

Rahees Ali .K vs State Of Kerala on 16 February, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                   CRL.MC NO. 1240 OF 2022
   CRIME NO.653/2017 OF Pattambi Police Station, Palakkad
 AGAINST THE   JUDGMENT IN SC 642/2018 OF ASSISTANT SESSIONS
                      COURT, OTTAPPALAM
PETITIONER/ACCUSED 1 TO 5:

    1     RAHEES ALI .K
          AGED 29 YEARS
          S/O ABOOBACKER SIDDIQ, KANDENKKATTIL (H),
          VALLAPUZHA, PALAKKAD - 679336.
    2     NAVAS C.P
          AGED 39 YEARS
          S/O MARAKKAR, CHEDATH PALLIYALIL HOUSE, VALLAPUZHA,
          PALAKKAD - 679336.
    3     ASHARAF ALI
          AGED 54 YEARS
          S/O KUNJIVAPPU, ALIKKAL HOUSE, MECHERI, VALLAPUZHA,
          PALAKKAD - 679336.
    4     SHAMSUDEEN
          AGED 46 YEARS
          S/O MUHAMMED, MOOTHEDATH HOUSE, KURUVETTOOR,
          VALLAPUZHA, PALAKKAD - 679336.
    5     MUHAMMED RASHEED
          AGED 30 YEARS
          S/O ABDUL RAHMAN, KIZHAKKEPATTUTHODI, THENGUM
          VALAPP, VALLAPPUZHA, PALAKKAD - 679336.
          BY ADV SUNNY MATHEW


RESPONDENTS/COMPLAINANTS & STATE:

    1     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM 682 031
    2     ABDUL NAZAR
          AGED 35 YEARS
          S/O HAMSA, KANDANATHVELOTH HOUSE, VALLAPPUZHA P.O,
 CRL.MC NO. 1240 OF 2022

                              2

           PALAKKAD DISTRICT- 679336.
    3      THE STATION HOUSE OFFICER
           PATTAMBI POLICE STATION, PALAKKAD DISTRICT-
           679303 .

THIS    CRIMINAL     MISC.   CASE   HAVING   COME   UP   FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 CRL.MC NO. 1240 OF 2022

                               3




                            ORDER

The learned counsel for the petitioners seek permission

to withdraw this Crl.M.C by filing a memo dated 02.02.2024

to that effect and seeking liberty to approach this Court again,

if so required in future.

In view of the above circumstances, this Crl.M.C is

dismissed as withdrawn reserving the aforesaid liberty.

Sd/- BECHU KURIAN THOMAS, JUDGE lsn