Faisal M.T vs State Of Kerala
2024 Latest Caselaw 26423 Ker

Kerala High Court

Faisal M.T vs State Of Kerala on 3 September, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

       TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                              CRL.MC NO. 7217 OF 2024

           CRIME NO.56/2017 OF Nilambur Police Station, Malappuram

           AGAINST THE ORDER/JUDGMENT DATED IN SC NO.1050 OF 2017 OF

ADDITIONAL DISTRICT COURT & SESSIONS COURT - III, MANJERI / III

ADDITIONAL MACT, MANJERI

PETITIONER/S:

               FAISAL M.T
               AGED 41 YEARS
               S/O ABOOBACKER, MADALATHODIKA HOUSE, VARAMPAMPOTTI,
               NILAMBUR RAILWAY STATION PO., MALAPPURAM DISTRICT., PIN
               - 679330


               BY ADVS.
               P.SAMSUDIN
               JASNEED JAMAL
               LIRA A.B.
               DEVIKA E.D.
               ABIN RASHID


RESPONDENT/S:

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

       2       RAMEESH
               AGED 32 YEARS
               S/O UMMER, PERAPPURATHKANGIYIL HOUSE, PO PULLARA,
               MANJERI MALAPPURAM DISTRICT., PIN - 676517

                SRI. NOUSHAD K. A. (PP)
THIS       CRIMINAL   MISC.    CASE   HAVING    COME   UP   FOR   ADMISSION   ON
03.09.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 7217 OF 2024
                                        2


                                                                     2024:KER:71610
                      BECHU KURIAN THOMAS, J.
                   ---------------------------------------------
                      CRL(MC) NO. 7217 OF 2024
                 -------------------------------------------------
               Dated this the 3rd day of September, 2024


                                    ORDER

Learned counsel for the petitioner seeks permission to withdraw

this Crl.MC.

Accordingly, this Criminal MC is dismissed as withdrawn.

sd/-

BECHU KURIAN THOMAS JUDGE Nsd CRL.MC NO. 7217 OF 2024

2024:KER:71610

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF FIR AND FIS IN CRIME NO. 56/2017 OF THE NILAMBUR POLICE STATION DATED 02-02-

Annexure A2 TRUE COPY WOUND CERTIFICATE DATED 30-01-2017 IN CRIME NO. 56/2017 OF NILAMBUR POLICE STATION.

Annexure A3 TRUE COPY OF THE FINAL REPORT DATED 06-06- 2017 IN CRIME NO. 56/2017 OF NILAMBUR POLICE STATION

Annexure A4 TRUE COPY OF ORDER DATED 18-03-2019 IN SC 1050/2017 ON FILES OF ADDL. SESSIONS COURT NO. III OF MANJERI.