Xxxxxx vs State Of Kerala
2024 Latest Caselaw 30492 Ker

Kerala High Court

Xxxxxx vs State Of Kerala on 25 October, 2024

Author: K. Babu

Bench: K. Babu

                                                             2024:KER:79743

O.P.(Crl) No.759 of 2024

                                  1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                   THE HONOURABLE MR.JUSTICE K. BABU

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                       OP(CRL.) NO. 759 OF 2024

CRIME NO.1384/2021 OF Kalamassery Police Station, Ernakulam
IN SC NO.176 OF 2022 OF FAST TRACK SPECIAL COURT, ALUVA


PETITIONER/ACCUSED NO.2:

             XXX XXX XXX
             XXX XXX XXX

             BY ADVS.
             SRI.SAM ISAAC POTHIYIL
             SRI.S.SURAJA
             SRI.MUHAMMED SUHAIR C.A
             SRI.RAMU SUBHASH


RESPONDENTS/STATE & DEFACTO COMPLAINANT:
    1     STATE OF KERALA,
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031

     2       STATION HOUSE OFFICER,
             KALAMASSERY POLICE STATION,
             ERNAKULAM DISTRICT, PIN - 683104

     3       XXX XXX XXX
             XXX XXX XXX

             BY ADV.
             SRI.SANAL P.RAJ, PP


      THIS    OP    (CRIMINAL)   HAVING   COME   UP   FOR   ADMISSION   ON
25.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                  2024:KER:79743

O.P.(Crl) No.759 of 2024

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                                 K.BABU, J.
                   -------------------------------------------
                      O.P.(Crl) No.759 of 2024
                ---------------------------------------------
             Dated this the 25th day of October, 2024
                                JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Original Petition.

2. The permission sought for is granted. The Original

Petition is dismissed as withdrawn.

Sd/-

K.BABU JUDGE VPK 2024:KER:79743

APPENDIX OF OP(CRL.) 759/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CASE STATUS IN S.C NO.176/2022 ON THE FILES OF FAST TRACK COURT ALUVA, ERNAKULAM DISTRICT

Exhibit P2 THE TRUE COPY OF THE MEDICAL DOCUMENT ISSUED BY THE DR SUMITHA C.S DATED 23.10.2024

Exhibit P3 THE TRUE COPY OF THE PETITION FILED UNDER SECTION 346 OF THE BNSS BEFORE THE HON'BLE FAST TRACK COURT ALUVA, ERNAKULAM DISTRICT