Anupama vs State Of Kerala
2024 Latest Caselaw 27112 Ker

Kerala High Court

Anupama vs State Of Kerala on 6 September, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                                                  2024:KER:67918
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA,

                               1946

                     CRL.MC NO. 6304 OF 2024

  CRIME NO.750/2024 OF KADAKKAL POLICE STATION, KOLLAM

      AGAINST THE ORDER/JUDGMENT DATED 18.07.2024 IN CMP

   NO.1080 OF 2024 OF JUDICIAL FIRST CLASS MAGISTRATE

                         COURT, KADAKKAL

             ..........................................

PETITIONER/PETITIONER :
         ANUPAMA, AGED 38 YEARS
         W/O.PRAVEEN KUMAR, PANAYIL VEEDU,
         MANJADIMUKKU, CHIRAYINKEEZHU P.O,
         THIRUVANANTHAPURAM, PIN - 695 304.
         BY ADVS.
         K.SIJU
         ANJANA KANNATH
         MARIYA JOSE


RESPONDENT/STATE :
    1    STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA,
         ERNAKULAM - 682 031.
    2    STATION HOUSE OFFICER
         KADAKKAL POLICE STATION,
         KOLLAM, PIN - 691 536.
         SRI.NOUSHAD K.A., PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.09.2024,    THE    COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                                    2024:KER:67918
CRL.MC NO. 6304 OF 2024

                                           2




                       BECHU KURIAN THOMAS, J
                  ......................................................
                           Crl.M.C.No.6304 of 2024
                   ...................................................
               Dated this the 6th day of September, 2024


                                       ORDER

The learned counsel for the petitioner submitted that the

petitioner is not intended in pursuing the petition.

2. The said submission is recorded and this Crl.M.C. is

dismissed as not pressed.

sd/-

BECHU KURIAN THOMAS JUDGE AMV/07/09/2024