Muhammed Noushad Babu N vs State Of Kerala
2024 Latest Caselaw 13340 Ker

Kerala High Court

Muhammed Noushad Babu N vs State Of Kerala on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                        CRL.MC NO. 3104 OF 2024
        CRIME NO.144/2022 OF MANKADA POLICE STATION, Malappuram
AGAINST   THE   ORDER/JUDGMENT   DATED   IN   CRMP   NO.1199   OF   2022   OF
SPECIAL COURT (ATROCITIES AGAINST SC/ST), MANJERI
PETITIONER/ACCUSED NO.3:

             MUHAMMED NOUSHAD BABU N.
             AGED 39 YEARS
             S/O.ABOOBAKER N, NARAMTHODU, ARIPRA P.O., ANGADIPPURAM,
             MALAPPURAM DISTRICT, PIN - 679321

             BY ADV BABU S. NAIR



RESPONDENTS/STATE AND COMPLAINANT:

    1        STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
             ERNAKULAM, KOCHI, PIN - 682031

    2        THE STATION HOUSE OFFICER
             MANKADA POLICE STATION, MALAPPURAM DISTRICT, PIN -
             679324

             SRI.B.S.SYAMANTAK,GP


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC No.3104 of 2024


                              2

                  P.V.KUNHIKRISHNAN,J.
              ---------------------
                  Crl.MC No.3104 of 2024
           ---------------------------
             Dated this the 23rd day of May, 2024

                         JUDGMENT

The counsel for the petitioner want to withdraw this

Criminal Miscellaneous Case with liberty to file an appropriate

application in the disposed Crl.MC as evident by Annexure C.

Liberty is granted. Therefore, this Crl.MC is dismissed as

withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng