Areeplavan Finance vs Elsy Karthikeyan
2021 Latest Caselaw 4974 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

 WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

            CRL.A.No.109 OF 2020 IN Crl.L.P.. 18/2020

 AGAINST THE ORDER/JUDGMENT IN ST 53/2017 OF CHIEF JUDICIAL
                   MAGISTRATE, THODUPUZHA

   AGAINST THE ORDER/JUDGMENT IN Crl.L.P. 18/2020 OF HIGH
                      COURT OF KERALA


APPELLANT/S:

               AREEPLAVAN FINANCE,
               REPRESENTED BY ITS PROPRIETOR, SIBY THOMAS,
               AGED 34 YEARS, AREEPLAKAL HOUSE, ELLUPURAM
               KARA,MUTTOM VILLAGE, THODUPUZHA TALUK

               BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENT/S:

      1        ELSY KARTHIKEYAN,
               AGED 44 YEARS,
               PUTHENPURAKKAL HOUSE, KOLANI P.O.,
               PANCHAVADIPPALAM, KARIKODE VILLAGE,
               THODUPUZHA, IDUKKI DISTRICT - 685 608.

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


OTHER PRESENT:

               SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.109/2020

                           -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Dismissed as withdrawn in view of the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 STK