Ushanandini V.M. vs State Of Kerala
2021 Latest Caselaw 6790 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                   Crl.Rev.Pet.No.3504 OF 2007

  AGAINST THE ORDER/JUDGMENT IN CMP 198/2006 DATED 09-07-2007 OF
         JUDICIAL MAGISTRATE OF FIRST CLASS -II, KANNUR


REVISION PETITIONER/COMPLAINANT:

             USHANANDINI V.M., W/O LATE V.M PRAMOD,
             AGED 27 YEARS, THREKKOVIL, KOLACHERI PARAMBA,,
             KOLACHERI POST, TALIPARAMBA.

             BY ADVS.
             SRI.SUNIL NAIR PALAKKAT
             SRI.K.N.ABHILASH

RESPONDENT/ACCUSED/STATE:

      1      STATE OF KERALA
             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA.

      2      PARAMBIL MUHAMMED, S/O. THARI,
             AGED 44 YEARS,
             PARAMBIL HOUSE, NEAR KAMBIL MAPPILA SCHOOL, PANNIYAM
             KANDI, KOLANCHERI P.O.,
             TALIPARAMBA, KANNUR.


             PUBLIC PROSECUTOR SRI.RAMESH CHAND

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
25.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.3504 OF 2007       2




                                ORDER

The learned counsel for the petitioner fairly

submitted that there is no instruction from the

party concerned. It is a Crl.R.P of the year 2007.

Now 13 years already elapsed. Steps not taken as

against second respondent. This would show what is

behind it. Hence, the Crl.R.P. is dismissed for

non prosecution.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX

PETITIONER'S/S ANNEXURES:

ANNEXURE A1 TRUE COPY OF THE FIR NO.287/05 DATED 13/7/05 OF VALAPATTANAM POLICE STATION

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE