Samuel.M.C @Baby vs State Of Kerala
2024 Latest Caselaw 12789 Ker

Kerala High Court

Samuel.M.C @Baby vs State Of Kerala on 21 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                         CRL.MC NO. 6686 OF 2023
   CRIME NO.795/2022 OF KUNNATHUNADU POLICE STATION, ERNAKULAM
  AGAINST THE ORDER/JUDGMENT DATED IN SC NO.369 OF 2023 OF FAST
                    TRACK SPECIAL COURT , PERUMBAVOOR
PETITIONER/ACCUSED:
           SAMUEL.M.C @BABY
           AGED 69 YEARS S/O CHACKO,
           MANGATTUPOIKA HOUSE, KORANGATTUMALA BHAGOM,
           KAITHAKKADU KARA, PATTIMATTOM VILLAGE
           ERNAKULAM DISTRICT ., PIN - 683562
            BY ADV A.V.JAMES

RESPONDENTS/DEFACTO COMPLAINANT:
     1     STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,
           HIGH COURT OF KERALA, PIN - 682031
    2       XXXXX
            XXXXX
            XXXXX
            SRI.RENJIT GEORGE, SR.PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 6686 OF 2023
                               2




                          ORDER

Dated this the 21st day of May, 2024

The learned counsel for the petitioner seeks permission

to withdraw this Crl.M.C, with liberty to the petitioner to raise

his contentions in the matter of delay as well as some

contradictions in the statements of the victim, before the trial

court during trial. Keeping the liberty in tact, this Crl.M.C.

stands dismissed as withdrawn.

Sd/-

A. BADHARUDEEN JUDGE nkr