Kerala High Court
Jamaludheen Aged 26 Years vs State Of Kerala on 12 March, 2015
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
THURSDAY, THE 12TH DAY OF MARCH 2015/21ST PHALGUNA, 1936
Crl.MC.No. 1592 of 2015 ()
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CRIME NO. 1609/2012 OF PERINTHALMANNA POLICE STATION , MALAPPURAM
PETITIONER(S)/ACCUSED:
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JAMALUDHEEN AGED 26 YEARS
S/O.VEERAPPU, THOTTIPARAMBIL HOUSE, PARAMMAL
PALODE, THACHANATTU KARA, PALAKKAD DISTRICT.
BY ADV. SRI.C.M.KAMMAPPU
RESPONDENT(S)/STATE AND DEFACTO COMPLAINANT:
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1. STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA, ERNAKULAM - 682031
(THROUGH STATION HOUSE OFFICER
PERINTHALMANNA POLICE STATION, MALAPPURAM)
2. ABDULLA, AGED 45 YEARS,
S/O. ALIYAMU, VAKKAYIL HOUSE, AMMINIKKAD
PERINTHALMANNA TALUK, MALAPPURAM - 679 322.
3. ABDUL HAMEED,
S/O. MUHAMMED, AMBATTUPARAMBIL HOUSE
THAZHEKKODE AMSOM DESOM, PERINTHALMANNA TALUK
MALAPPURAM - 679322.
4. NAFEESA
W/O. ABDUL HAMEED, AMBATTUPARAMBIL HOUSE
THAZHEKKODE AMSOM DESOM, PERINTHALMANNA TALUK
MALAPPURAM - 679322.
R2 -R 4 BY ADV. SRI.MANSOOR.B.H.
R1 BY PUBLIC PROSECUTOR SMT.SAREENA GEORGE.P
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
12-03-2015, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 1592 of 2015
APPENDIX
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PETITIONER'S EXHIBITS:
ANNEXURE-I: CERTIFIED COPY OF THE FINAL REPORT IN CRIME
NO.1609/2012 OF PERINTHALMANNA POLICE STATION
ANNEXURE-II: TRUE COPY OF THE NOTARISED AGREEMENT EXECUTED
BETWEEN THE FATHER AND MOTHER OF THE DECEASED WITH THE PETITIONER
/TRUE COPY/
P.S TO JUDGE
P.UBAID, J.
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Crl.M.C No.1592 of 2015
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Dated this the 12th March 2015
O R D E R
The learned counsel for the petitioner seeks permission to withdraw the proceeding with liberty to make contest before the trial court. Permission is granted, on submission. Accordingly, this Crl.M.C is dismissed as withdrawn.
Sd/-
P.UBAID JUDGE ma /True copy/ P.S to Judge