Kerala High Court
Robert D'Souza vs State Of Kerala on 20 July, 2011
Author: B.P. Ray
Bench: B.P.Ray
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 2017 of 2011()
1. ROBERT D'SOUZA ,AGED 34 YEARS
... Petitioner
2. K.NARAYANA @ SIDHA, AGED 31 YEARS
3. ABOOBACKER SIDDIQUE @ SIDDIQUE, AGED
4. M.A.HAMMED, AGED 40 YEARS
5. M.V.SUNILKUMAR @SUNI, AGED 36 YEARS
6. ANANDA POOJARI @ ANANDA, AGED 48 YEARS
Vs
1. STATE OF KERALA
... Respondent
For Petitioner :SRI.KODOTH SREEDHARAN
For Respondent : No Appearance
The Hon'ble MR. Justice B.P.RAY
Dated :20/07/2011
O R D E R
B.P. RAY, J.
-------------------------------------------------
Crl. M.C Nos.2017, 2019 & 2022 OF 2011
-------------------------------------------------
DATED THIS THE 20th DAY OF JULY, 2011
O R D E R
Petitioners are arrayed as counter petitioners in M.C.Nos.253/2011, 255/2011, 255/2011 before the Sub Divisional Magistrate, Kasargod. Proceedings under Section 107 Cr.PC was initiated against the petitioners for the reason that they are accused in a crime registered under Section 302 read with Section 34 IPC of Kumbala Police Station.
Heard learned counsel for the petitioners and the learned Public Prosecutor.
I am not inclined to interfere at this stage. Learned counsel for the petitioners seeks permission to withdraw the cases with liberty to file application before the learned Magistrate. If the petitioners file an application for recalling the order passed by the Magistrate before the learned Magistrate the learned Magistrate shall pass appropriate orders within one month from the date of receipt of such application.
Crl. M.C. is disposed of as above.
Sd/ B.P. RAY, JUDGE.
AMG True copy P.A to Judge