Binoy vs State Of Kerala
2024 Latest Caselaw 33696 Ker

Kerala High Court

Binoy vs State Of Kerala on 21 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

    CRL.MC. NO.8704 OF 2019
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                                                  2024:KER:87425



             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                       CRL.MC NO. 8704 OF 2019

             AGAINST THE ORDER/JUDGMENT DATED IN CC NO.243

    OF   2019     OF    JUDICIAL       FIRST   CLASS   MAGISTRATE

    COURT - II, KOTHAMANGALAM

    PETITIONER/ACCUSED:

                BINOY
                AGED 48 YEARS, S/O. RAMANKUTTY, ADUKATTU
                HOUSE, VELLARAMKUTHU KARA, POOYAMKUTTY,
                KUTTAMPUZHA VILLAGE, ERNAKULAM DISTRICT.

                BY ADV A.C.DEVASIA
    RESPONDENTS/STATE/COMPLAINANT:

         1      STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR, HIGH
                COURT OF KERALA, ERNAKULAM, PIN-682 031.
         2      THE RANGE OFFICER
                KUTTAMPUZHA FOREST RANGE, KUTTAMPUZHA,
                KOTHAMANGALAM, ERNAKULAM DISTRICT,
                PIN-686 691.

                BY ADV. SRI. SANGEETHARAJ N.R., PP
             THIS CRIMINAL MISC. CASE HAVING COME UP FOR
    ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY
    PASSED THE FOLLOWING:
 CRL.MC. NO.8704 OF 2019
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                                        2024:KER:87425


                P.V.KUNHIKRISHNAN, J.
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              Crl.M.C. No.8704 of 2019
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      Dated this the 21st day of November, 2024



                      ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner seeks permission to withdraw the

Crl.MC with liberty to raise all the contentions

before the trial court. The liberty is granted.

Therefore, this Criminal Miscellaneous Case is

dismissed as withdrawn. The Registry will forward

a copy of this order to the jurisdictional court,

forthwith.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj