Kerala High Court
Younas A.K vs State Of Kerala on 8 January, 2018
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
MONDAY, THE 8TH DAY OF JANUARY 2018 / 18TH POUSHA, 1939
Crl.MC.No. 8965 of 2017
------------------
CRIME NO.625/2017 OF NADAPURAM POLICE STATION, KOZHIKODE DISTRICT.
.....
PETITIONERS/ACCUSED:
--------------------
1 YOUNAS A.K.,
AGED 20 YEARS, S/O MAHAMOOD HAJI,
ANANTHARKANDI HOUSE, NADAPURAM AMSAM, DESAM,
NADAPURAM P.O., KAZHIKODE DISTRICT, PIN-673 501.
2 JAFAR,
S/O POKKAR HAJI, AGED 20 YEARS,
KOYILETTI THAZHAKUNI, NADAPURAM AMSAM, DESAM,
P.O. NADAPURAM , KOZHIKODE DISTRICT, PIN-673 501.
3 RAHANAS P.T.K.,
S/O ABOOBAKKAR, AGED 19 YEARS,
PATHIYOTTAM THAZHAKUNI, PURAMERI AMSAM, DESAM,
PURAMERI P.O., KOZHIKODE DISTRICT-673 501.
BY ADV.SRI.M.G.SREEJITH.
RESPONDENTS/STATE & DEFACTO COMPLAINANT:
----------------------------------------
1. STATE OF KERALA,
REPRESENTED BY SUB INSPECTOR OF POLICE,
NADAPURAM POLICE STATION, KOZHIKODE DISTRICT,
THROUGH PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
KOCHI- 682 031.
2. IRFAN,
S/O AMAN ALI, AGED 37 YEARS,
BOSIYA VEEDU, PASSPURA P.O.,
MIDHINAPUR DISTRICT, KOLKATHA,
NOW RESIDING AT ROYAL QUARTERS, NADAPURAM,
VADAKARA TALUK, KOZHIKODE DISTRICT,
KERALA-693 501.
R1 BY PUBLIC PROSECUTOR SRI.ALEX M.THOMBRA.
R2 BY ADV. SRI.BOBBYMATHEW KOOTHATTUKULAM.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 08-01-2018, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
B.KEMAL PASHA, J.
======================
Crl.M.C.No.8965 of 2017
=======================
Dated this the 8th day of January, 2018
O R D E R
Learned counsel for the petitioners seeks permission to withdraw from this Crl.M.C. with liberty to file a fresh Crl.M.C. in the matter, if so advised. Permission is granted. Accordingly, this Crl.M.C. is dismissed as withdrawn with liberty to file a fresh Crl.M.C. in the matter, if so advised.
Sd/-
B.KEMAL PASHA JUDGE DSV/8/1/18 // True Copy // P.A.To Judge