Laliamma Lukose vs State Of Kerala
2021 Latest Caselaw 11867 Ker

Crl.MC.No.3904 OF 2020(G)          1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

    FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                      Crl.MC.No.3904 OF 2020(G)

AGAINST THE ORDER/JUDGMENT IN CC 706/2019 OF JUDICIAL MAGISTRATE
                    OF FIRST CLASS -I,VAIKOM


PETITIONERS/ACCUSED 1 TO 3:

      1        LALIAMMA LUKOSE, AGED 55 YEARS,
               W/O.LUKOSE, MANNANCHERIL HOUSE, PARABRAM,
               KAPPUMTHALA P.O., KOTTAYAM.

      2        LUKOSE MATHEW, AGED 60 YEARS,
               S/O.MATHEW, MANNANCHERIL HOUSE, PARABRAM,
               KAPPUMTHALA P.O., KOTTAYAM.

      3        REJI K.JOSEPH, AGED 47 YEARS
               S/O.JOSEPH, KARIMUNDAKKAL HOUSE, MUTTUCHIRA P.O.,
               KOTTAYAM.

               BY ADV. SRI.NANDAGOPAL S.KURUP

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
               KERALA, ERNAKULAM-682 031.

      2        KAPPUMTHALA SERVICE CO-OPERATIVE BANK LIMITED NO.
               K142, KAPPUMTHALA, KADUTHURUTHI, KOTTAYAM,
               REPRESENTED BY ITS SECRETARY, PIN-686 604.

               R2 BY ADV. SRI.MATHEW JOHN (K)
               R2 BY ADV. SRI.MATHEW DEVASSI
               R2 BY ADV. SRI.ABY J AUGUSTINE

               P.P.SMT.M.N.MAYA

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
09.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.3904 OF 2020(G)           2




                              ORDER

The learned counsel sought permission to

withdraw the Crl.M.C.. Permission granted.

Without prejudice to the right of parties to

maintain a discharge petition, if so advised and to

take up all other remedies at the various stages of

proceedings, Crl.M.C. is hereby dismissed as

withdrawn.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE COMPLAINT DATED 20.03.2019 FILED BY THE 2ND RESPONDENT BEFORE THE DISTRICT POLICE CHIEF, KOTTAYAM.

ANNEXURE A2 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 21.03.2019 IN CRIME NUMBER 476/2019 OF VAIKOM POLICE STATION.

ANNEXURE A3 CERTIFIED COPY OF THE FINAL REPORT DATED 19.07.2019 IN CC NO.706/2019 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-I, VAIKOM.

ANNEXURE A4 CERTIFIED COPY OF THE 161 STATEMENTS OF THE WITNESSES CITED BY THE PROSECUTION.

ANNEXURE A5 TRUE COPY OF THE BUILDING PERMIT DATED 01.04.2017 ISSUED IN FAVOUR OF THE 3RD ACCUSED.

ANNEXURE A6 TRUE COPY OF THE ORDER PASSED BY THE DISTRICT GEOLOGIST, KOTTAYAM DATED 05.05.2017.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE