Unais Jabir vs. State Of Kerala

Crl.MC/1296/2018HC KeralaGSTCNR KLHC01010698201830 March 2021Bench: HONOURABLE MR. JUSTICE P.SOMARAJAN3 pages

AI SummaryDismissed

Held

During the course of the argument, the counsel for the petitioner sought permission from the Court to withdraw the Crl.M.C. The Court granted the requested permission and accordingly dismissed the Crl.M.C. as withdrawn.

Facts

The petitioner, Unaish Jabir, filed a Criminal Miscellaneous Case (Crl.M.C.) before the Kerala High Court concerning Crime No. 72/2018 of Kondotty Police Station. The matter was taken up for final hearing.

Key Issues

The primary issue was whether the petitioner should be allowed to withdraw the Criminal Miscellaneous Case. No substantive legal issues were adjudicated by the Court.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.SOMARAJAN TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943 Crl.MC.No.1296 OF 2018(B) CRIME NO.72/2018 OF Kondotty Police Station , Malappuram PETITIONER/ACCUSED: UNAIS JABIR S/O. MOIDEEN,AGED 19 YEARS, KOCHIKOTTIL VEEDU,OOMANNUR, KONDOTTY, MALLAPURAM,KERALA BY ADVS. SRI.S.CHANDRASEKHARAN NAIR SRI.S.GOKUL BABU SHRI.S.JAYANT SRI.RAJU GEORGE (KARUVATTA) RESPONDENTS/COMPLAINANT & STATE: 1 STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR HIGH COURT OF KERALA, ERNAKULAM- 682 031 2 CIRCLE INSPECTOR OF POLICE KONDOTTY POLICE STATION, KONDOTTY, MALAPPURAM- 673 638 BY ADV.SRI.RAMESH CHAND, PUBLIC PROSECUTOR THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 30.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: Crl.MC.No.1296 OF 2018(B) 2

During the course of the argument, the learned counsel for the petitioner sought permission to withdraw the Crl.M.C. Hence, permission is granted. The Crl.M.C. is dismissed as withdrawn. P.SOMARAJAN JUDGE SPV

Crl.MC.No.1296 OF 2018(B) 3 APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE A1 COPY OF INCORPORATION ISSUED BY THE MINISTRY OF CORPORATE AFF

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.