Kerala High Court
Kunhammad vs V.P.Andrue on 10 March, 2022
Author: Mary Joseph
Bench: Mary Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
THURSDAY, THE 10TH DAY OF MARCH 2022 / 19TH PHALGUNA, 1943
CRL.A NO. 712 OF 2018
AGAINST THE ORDER DATED 14.03.2018 IN ST NO.3/2018 OF JUDICIAL FIRST CLASS
MAGISTRATE COURT-II, NADAPURAM
APPELLANT/COMPLAINANT:
KUNHAMMAD,
47 YEARS,
S/O. IBRAHIM,
ALSANAMAR HOUSE, AKKAL (P.O.),
KAYAKKODI, KAVILUMPARA,
KUTTIADI - 673 508.
BY ADV SRI.P.JERIL BABU
RESPONDENTS/ACCUSED&STATE:
1 V.P.ANDRUE,
AGED 63 YEARS,
S/O. K.K. USMAN, SAUDA MANZIL HOUSE,
OPP. SHARARA MASJID, KOYILI ROAD,
THALASSERY - 670 101.
2 STATE OF KERALA,
REP. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
PIN - 682 031.
BY ADV SRI.SATHEESHAN ALAKKADAN
BY SRI ARAVIND V MATHEW (PUBLIC PROSECUTOR)
THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 10.03.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.A NO.712 OF 2018 2
JUDGMENT
Dated this the 10th day of March, 2022. It is submitted that the respondent is no more. Therefore, the learned counsel for the appellant/complainant seeks for permission to withdraw from prosecution. Permission is granted.
Crl. Appeal stands dismissed as withdrawn.
Sd/-
MARY JOSEPH JUDGE JJ