M.K. Noorudheen vs State Of Kerala
2024 Latest Caselaw 5787 Ker

Kerala High Court

M.K. Noorudheen vs State Of Kerala on 20 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
    TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                        CRL.MC NO. 1661 OF 2024
    AGAINST THE ORDER/JUDGMENT CRA 60/2024 OF DISTRICT COURT &
                       SESSIONS COURT, ERNAKULAM
PETITIONER/S:

          M.K. NOORUDHEEN
          AGED 53 YEARS
          S/O. MUSTHAFA, PROPRIETOR, CITY BAG HOUSE AND FOOT
          WEAR, CLOTH BAZAAR ROAD, BROADWAY, ERNAKULAM,, PIN -
          682018
          BY ADVS.
          K.R.VINOD
          M.S.LETHA
          NABIL KHADER
          KELWIN SIMON
          DEVIKA S.
          MAZIN IBRAHIM


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
          PIN - 682031
    2     MOHAMMED IDRIES
          S/O. MOHAMMED RAFIQUE, BUSINESS, 42/2318 K2, LINK
          HERITAGE, FLAT NO.10C, CHITTOOR ROAD, ERNAKULAM,, PIN -
          682018
OTHER PRESENT:

          SRI. M.C. ASHI (PP)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
20.02.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                 BECHU KURIAN THOMAS, J.
          ========================
                  Crl.M.C No.1661 of 2024
          ------------------------------------------------
                 Dated this the 20th day of February, 2024

                                ORDER

Learned Counsel for the petitioner seeks permission to

withdraw this Crl.M.C.

Permission granted. Accordingly, this Crl.M.C is dismissed

as withdrawn.

sd/

BECHU KURIAN THOMAS JUDGE jm/

PETITIONER ANNEXURES Annexure A1 THE COPY OF THE JUDGMENT OF THE SPECIAL COURT OF THE JUDICIAL FIRST CLASS FOR THE TRIAL OF CASES U/S.138 OF THE NEGOTIABLE INSTRUMENTS ACT, 1881, ERNAKULAM DATED 11.01.2024 Annexure A2 THE COPY OF THE PETITION, CRL.M.P.NO.505/2024 FILED BY THE PETITIONER SEEKING SUSPENSION OF SENTENCE Annexure A3 THE AUTHENTICATED CARBON COPY OF THE ORDER IN CRL.M.P.NO.505/2024 DATED 03.02.2024