Cassandra Drammesh vs State Of Kerala
2024 Latest Caselaw 30245 Ker

Kerala High Court

Cassandra Drammesh vs State Of Kerala on 24 October, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                    2024:KER:79144
CRL.MC NO. 5177 OF 2024

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                          CRL.MC NO. 5177 OF 2024

         AGAINST THE ORDER/JUDGMENT DATED IN CMP NO.224 OF 2024

      OF JUDICIAL MAGISTRATE OF FIRST CLASS -III(MOBILE),

                                 ERNAKULAM

PETITIONER/ACCUSED PERSONS:
    1     CASSANDRA DRAMMESH, AGED 27 YEARS
          PASSPORT NO PC 526754, GAMBIA
          NOW AT SAKHI ONE STOP CENTRE, KAKKANAD,
          ERNAKULAM, PIN - 682 030.

     2       COUDUFALL ALIAS FATHIMA,
             AGED 32 YEARS
             PASSPORT NO AO1446953, SENAGAL
             NOW AT SAKHI ONE STOP CENTRE, KAKKANAD,
             ERNAKULAM, PIN - 682 030.

             BY ADV ANEESH K.R


RESPONDENT/STATE/RESPONDENTS :
    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682 031.

     2       FOREIGN REGIONAL REGISTRATION OFFICES (FRRO)
             REPRESENTED BY ITS AUTHORISED OFFICER
             COCHIN INTERNATIONAL AIRPORT,
             NEDUMBASSERY, ERNAKULAM, PIN - 683 111.

             BY ADV GIRISH KUMAR V
             SRI. NOUSHAD K. A. (PP)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
24.10.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                                                               2024:KER:79144
CRL.MC NO. 5177 OF 2024

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                            BECHU KURIAN THOMAS, J
                       ......................................................
                                Crl.M.C.No.5177 of 2024
                        ...................................................
                   Dated this the 24th day of October, 2024


                                            ORDER

The learned counsel for the petitioners seeks permission to

withdraw this Crl.M.C.

2. Permission is granted and the Crl.M.C. is dismissed as withdrawn.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/25/10/2024