Sanjay S.S vs The Sub Inspector Of Police
2021 Latest Caselaw 6061 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                         Crl.MC.No.2991 OF 2016

AGAINST THE ORDER/JUDGMENT IN ST 421/2016 OF JUDICIAL FIRST CLASS
                   MAGISTRATE COURT, KADAKKAL

      CRIME NO.703/2016 OF Kadakkal Police Station , Kollam



PETITIONERS/ACCUSED Nos.2&3:


      1         SANJAY S.S
                AGED 38 YEARS,
                S/O. SUGATHAN,
                RAMESH BHAVAN,PARAPPARA P.O.,
                NEDUMANGAD,THIRUVANANTHAPURAM -695551.

      2         SIMI B. NAIR
                AGED 35 YEARS,
                W/O. SANJAY S.S,
                RAMESH BHAVAN, PARAPPARA P.O.,
                NEDUMANGAD,
                THIRUVANANTHAPURAM-695551.

                BY ADV. SRI.V.SETHUNATH



RESPONDENT/S:


      1         THE SUB INSPECTOR OF POLICE
                KADAKKAL POLICE STATION
                KOLLAM DISTRICT - 691536

      2         SREE KUMARAN NAIR
                AGED 42 YEARS
                S/O THANKAPPAN PILLAI
                PUTHUVALAVILA PUTHEN VEEDU
                CHITHARA
                PRESENTLY RESIDING AT SREEJITH BHAVAN
                MURIYAKKOTTUKONAM, AMBALAMUKKU
                CHITHARA P.O
 Crl.MC.No.2991 OF 2016

                               2

      3      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR
             HIGH COURT OF KERALA
             ERNAKULAM

             R2 BY ADV. SRI.M.R.SARIN

             PP - SRI. M.S.BREEZ

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD       ON
19.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.2991 OF 2016

                                 3



                            ORDER

Dated this the 19th day of February 2021

The learned counsel for the petitioners filed a memo stating

that the petitioners are not prosecuting this Crl.M.C. Recording

the said submission this petition is dismissed as not pressed.

Sd/-

M.R.ANITHA

JUDGE

avs Crl.MC.No.2991 OF 2016

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE-1 THE TRUE COPY OF THE FIR & FIS IN CRIME NO.

703/2016 OF KADAKKAL POLICE STATION

ANNEXURE-2 THE TRUE COPY OF THE PRIVATE COMPLAINT ORIGINALLY FILED BEFORE JFCM ALUVA AND LATER TRANSFERRED TO JFCM KADAKKAL AS S.T. NO. 421/2016

RESPONDENT'S/S EXHIBITS:

NIL

avs //TRUE COPY// P.A TO JUDGE