Isha Nagpal vs State Of Kerala
2024 Latest Caselaw 27530 Ker

Kerala High Court

Isha Nagpal vs State Of Kerala on 11 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Crl.M.C. No.7342 of 2018
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                                                  2024:KER:69314

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH
                              BHADRA, 1946
                     CRL.MC NO. 7342 OF 2018
       CRIME NO.375/2013 OF ERNAKULAM SOUTH POLICE
                           STATION, ERNAKULAM
          AGAINST THE ORDER/JUDGMENT DATED IN CC NO.391
OF    2016    OF   ADDITIONAL      CHIEF     JUDICIAL   MAGISTRATE
(E&O),ERNAKULAM
PETITIONER:
             ISHA NAGPAL,
             AGED 28 YEARS, D/O. MAHESH CHAND, R/O. C-
             9/3, LANE C-9, BLOCK-C, KRISHNA NAGAR,
             DELHI - 110 051.

             BY ADV. SRI.P.A.AUGUSTIAN
RESPONDENTS:

      1      STATE OF KERALA,
             REPRESENTED BY THE STATION OFFICER,
             ERNAKULAM TOWN SOUTH POLICE STATION,
             THROUGH THE PUBLIC PROSECUTOR, HIGH COURT
             OF KERALA, ERNAKULAM - 31.

      2      M/S.BETRONS INFOSYSTEMS PVT.LTD.,
             HB-68, PANAMPILLY NAGAR, COCHIN-682036,
             REPRESENTED BY ITS DIRECTOR DEEPU N.

             BY ADV. SRI. SANGEETHARAJ N.R., PP


          THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 Crl.M.C. No.7342 of 2018
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                                          2024:KER:69314


                P.V.KUNHIKRISHNAN, J.
              --------------------------------
               Crl.M.C. No.7342 of 2018
       ----------------------------------------------
      Dated this the 11th day of September, 2024


                           ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner seeks permission to withdraw this

Crl.M.C. Permission is granted.

Therefore, this Criminal Miscellaneous Case is

dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM