B.Ninan vs State Of Kerala
2021 Latest Caselaw 17784 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MRS. JUSTICE MARY JOSEPH
    FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                        CRL.A NO. 1465 OF 2018
 AGAINST THE JUDGMENT DATED 17/09/2018 IN ST NO.256/2017 OF
    SPECIAL ADDITIONAL CHIEF JUDICIAL MAGISTRATE'S COURT,
                                 THRISSUR


PETITIONER/COMPLAINANT:

             B.NINAN
             AGED 50 YEARS
             S/O. SUBRAMANIAN, SREELAKSHMI BHAVAN, ROSE GARDEN,
             PULLAZHY DESOM, AYYANTHOLE VILLAGE,
             THRISSUR DISTRICT.

             BY ADVS.
             SANTHOSH P.PODUVAL
             SMT.R.RAJITHA
             SRI.R.N.SANDEEP

RESPONDENTS/STATE & ACCUSED:

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

    2        FOUZAIBI,
             AGED 43 YEARS,
             D/O. MOIDEEN, PANIKKAVEETTIL HOUSE, AMBADY LANE,
             VELIAYANNOOR DESOM, THRISSUR VILLAGE,
             THRISSUR TALUK, THRISSUR DISTRICT-680021.
             BY ADV SRI.C.DHEERAJ RAJAN
OTHER PRESENT:

             SR PP SMT.NEEMA T.V
    THIS     CRIMINAL   APPEAL     HAVING    COME   UP    FOR   ORDERS   ON
27.08.2021,     THE   COURT   ON    THE     SAME    DAY   DELIVERED      THE
FOLLOWING:
 Crl.APPEAL.No.1465 of 2018             2




                              JUDGMENT

The learned counsel for the appellant has filed a memo stating

that the appeal is not pressed. Therefore, appeal stands dismissed as

not pressed.

Sd/

MARY JOSEPH

JUDGE JJ/-