Ktm Enterprises vs Rajimol
2021 Latest Caselaw 4243 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

            CRL.A.No.403 OF 2020 IN Crl.L.P.. 43/2020

      ST 49/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                   -II(MOBILE),KOTTAYAM

            Crl.L.P. 43/2020 OF HIGH COURT OF KERALA


APPELLANT/S:

               KTM ENTERPRISES,
               WARD - XI, PULICKAL TRADE CENTRE, (1ST FLOOR),
               S.H.MOUNT P.O., KOTTAYAM - 686 006, REP.
               MANAGING PARTNER/POWER OF ATTORNEY HOLDER,
               CYRIL JACOB, S/O.N.M.JACOB, VELLAPPALLY HOUSE,
               PEROOR P.O., KOTTAYAM - 686 637.

               BY ADVS.
               SRI.JACOB E SIMON
               SRI.SHIBY ALEX

RESPONDENT/S:

      1        RAJIMOL,
               W/O.BIJUMON, AGED 38, ELANJIPARAMBIL HOUSE,
               OPP. S.B.COLLEGE, CHANGANASSERY P.O., KOTTAYAM
               - 686 101.

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

               R1 BY ADV. SRI.M.P.MADHAVANKUTTY

OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Case No. CRL.A.No.403   OF 2020



                                  -2-




                            JUDGMENT

Dismissed as withdrawn in view of the submission

of the learned counsel for the appellant in this regard.

sd

B. SUDHEENDRA KUMAR, JUDGE.

dl/