Against The Order/Judgment In Mc ... vs By Advs
2021 Latest Caselaw 3726 Ker

WP(C).No.38088 OF 2016(i)          1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

    TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                   WP(C).No.38088 OF 2016(i)

AGAINST THE ORDER/JUDGMENT IN MC 43/2016 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS -II, KOCHI


PETITIONERS/RESPONDENTS IN M.C. NO.43 OF 2016

      1      ASWATHY RADHAKRISHNAN
             AGED 28 YEARS, DAUGHTER OF SRI.
             K.S.RADHAKRISHNAN,RESIDING AT "KALLUMADATHIL" SOUTH
             CHITTOOR PO.,COCHIN-682027

      2      SREEKUMARI RADHAKRISHNAN
             AGED 51 YARS, W/O. SRI. K.S.RADHAKRISHNAN,RESIDING
             AT "KALLUMADATHIL" SOUTH CHITTOOR PO., COCHIN-
             682027

      3      REVATHY RADHAKRISHNAN
             AGED 25 YEARS D/O. SRI. K.S.RADHAKRISHNAN, RESIDING
             AT "KALLUMADATHIL" SOUTH CHITTOOR PO., COCHIN-
             682027

      4      K.S.REMADEVI REMA
             AGED 50 YEARS, W/O SRI. NANDALAL,RESIDING AT
             KALATHIL HOUSE,BINNY ROAD, PALLURUTHY PO.,COCHIN-
             682006

      5      K.S.HARIBABU @ KUTTAN
             AGED 48 YEARS, S/O. SRI. K.S.SUKUMARAN,RESIDING AT
             "KALLUMADATHIL",MADHAVAM 5/481,
             EDAYAKUNNAM,CHERANELLORE PO., ERNAKULAM PIN-682027

             BY ADVS.
             SRI.K.ANAND (SR.)
             SMT.LATHA ANAND
             SRI.N.K.SUBRAMANIAN

RESPONDENTS/COMPLAINANT IN M.C. NO.43 OF 2016
& STATE OF KERALA

      1      INDIRA BAI PRASAD
             AGED 57 YEARS, W/O. P.D.PRASAD,RESIDING AT KRISHNA
             BHAVAN,PALLURUTHY, COCHIN-682006
 WP(C).No.38088 OF 2016(i)         2



      2      STATE OF KERALA
             REP. BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA,ERNAKULAM.

             R1 BY ADV. SRI.P.KRISHNANKUTTY NAIR (KOLLAMALA)
             R1 BY ADV. SRI.P.KRISHNANKUTTY NAIR KOLLAMALA

OTHER PRESENT:

             AJITH MURALI- G.P

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.38088 OF 2016(i)             3




                             JUDGMENT

Dated this the 2nd day of February 2021

The learned counsel for the petitioners has filed a memo to the

effect that they are not intending to pursue with the matter. Memo

recorded.

Hence, the writ petition is dismissed as withdrawn.

Sd/-

SHIRCY V.

smm                                              JUDGE



                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1:          TRUE COPY OF M.C.O.84 OF 2016 FILED BY THE

1ST PETITIONER BEFORE THE COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE-IX AT ERNAKULAM, KUNNUMPURAM.

EXHIBIT P2: TRUE COPY OF CRL.MP.NO.1769 OF 2016 FILED BY THE 1ST PETITIONER BEFORE THE COURT OF JUDICIAL FIRST CLASS MAGISTRATE-IX AT ERNAKULAM, KUNNUMPURAM

EXHIBIT P3: TRUE COPY OF THE ORDER DATED 27.10.2016 IN C.M.P. NO.1768 OF 2016 IN M.C.NO.84 OF 2016 OF THE COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE-IX, ERNAKULAM, KUNNUMPURAM.

EXHIBIT P4: TRUE COPY OF THE WRITTEN OBJECTION FIELD BY THE COUNSEL FOR THE RESPONDENTS IN C.M.P.NO.1768 OF 2016 EXHIBIT P-1

EXHIBIT P5: TRUE COPY OF THE COMPLAINT FILED BY THE 1ST RESPONDENT AGAINST THE PETITIONER AS M.C.NO.43 OF 2016 BEFORE THE COURT OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II, KOCHI.