Kerala High Court
K.P.Joseph vs State Of Kerala on 28 June, 2021
Author: P. Somarajan
Bench: P.Somarajan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
CRL.L.P. NO. 94 OF 2021
AGAINST THE ORDER/JUDGMENT IN ST 57/2016 OF JUDICIAL FIRST CLASS MAGISTRATE,
KAKKANAD (TEMPORARY), ERNAKULAM
PETITIONER/COMPLAINANT:
K.P.JOSEPH, AGED 54 YEARS
S/O. K.P.PAULOSE, 2/A2 HOLLY FAITH RESIDENCY,
NEAR MODEL ENGINEERING COLLEGE, THRIKKAKARA, COCHIN - 682 021,
ERNAKULAM.
BY ADVS.
A.T.ANILKUMAR
V.SHYLAJA
RESPONDENTS/ACCUSED:
1 STATE OF KERALA
REP.BY PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682 031.
2 MOHAMMAD ANSAR @ANSARI
AGED 56 YEARS
S/O. PALLITHODI MUHAMMAD ISMAIL,
S.V.R.MILL ROAD, PALLIMUKKU,
THATHAMANGALAM, PALAKKAD - 689 102.
THIS CRIMINAL LEAVE PETITION HAVING COME UP FOR ADMISSION ON 28.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.L.P. NO. 94 OF 2021
2
P. SOMARAJAN, J
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Crl.L.P.No.94 of 2021
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Dated this the 28 th day of June, 2021
ORDER
The learned counsel for the petitioner fairly submitted that the matter was amicably settled between the parties and that there is no necessity to proceed further with the leave petition and sought permission to withdraw the same.
2. Permission is granted. The Crl.L.P.is dismissed as withdrawn sd/-
P. SOMARAJAN, JUDGE AMV/28/06/2021