Kerala High Court
A.K Unnikrishnan Alias Unni vs State Of Kerala on 1 April, 2015
Author: P. Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 1ST DAY OF APRIL 2015/11TH CHAITHRA, 1937
Tr.P(Crl.).No. 67 of 2014 ()
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SC 523/2009 of ADL.ADDL. ASSISTANT SESSIONS COURT, THALASSERY
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PETITIONER/ACCUSED :
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1. A.K UNNIKRISHNAN ALIAS UNNI, AGED 41 YEARS,
S/O.SOMASUNDARAN, PALLIKUNNU, KANNUR DISTRICT.
2. NALINI, AGED 57 YEARS,
W/O.SOMASUNDARAN, PALLIKUNNU, KANNUR DISTRICT.
BY ADVS.SRI.GRASHIOUS KURIAKOSE (SR.)
SRI.GEORGE MATHEWS
RESPONDENT/COMPLAINANT :
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STATE OF KERALA
STATION HOUSE OFFICER, PAYYANNUR POLICE STATION,
REPRESENTED BY PUBLIC PROSECUTOR, ERNAKULAM.
BY PUBLIC PROSECUTOR SMT. P. MAYA
THIS TRANSFER PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 01-04-2015, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
bp
P. UBAID, J.
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Tr.P.(Crl)No.67 of 2014
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Dated this the 1st day of April, 2015
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the proceeding. Learned counsel also makes a request to grant some reasonable time to the petitioner to engage another counsel. No doubt, the court below will consider the request, if the petitioner wants to appoint another counsel to argue his appeal. Such a request will not be denied by any court. With the above observations, this Tr.P.(Crl.) is dismissed as withdrawn.
Sd/-
P. UBAID, JUDGE sd