Bindhu vs The State Of Kerala
2021 Latest Caselaw 6923 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

   FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                       Crl.MC.No.612 OF 2015(H)

    AGAINST THE ORDER/JUDGMENT IN CMP 8504/2014 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS ,VARKALA


PETITIONER/S:

                BINDHU
                D/O.SREEDHARAN, AMBADIKANNAN VEEDU, PARTHUKONAM,
                KAVALAYOOR P.O., MANAMBOOR VILLAGE. ORGINAL
                PETITIONER: AMBU, S/O.VASANTHATHARAJAN,
                AMDADKANNAM, PARTHUKONAM, KAVALAYOOR P.O.,
                MANAMBOOR.

                BY ADV. SRI.M.R.SASITH

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA, ERNAKULAM-682031.

      2         SUB INSPECTOR OF POLICE
                VARKALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
                COURT OF KERALA, ERNAKULAM-


OTHER PRESENT:

                PP M.R.DHANIL

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                V.G.ARUN, J.
                -----------------------------------------------
                       CRL.M.C.No. 612 of 2015
                -----------------------------------------------
             Dated this the 26th day of February, 2021

                                ORDER

Learned counsel for the petitioner submits that the Crl.M.C is not

pressed. Hence, the Crl.M.C is dismissed as not pressed.

Sd/-

V.G.ARUN, JUDGE

vgs APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE P1 ANNEXURE 1: TRUE COPY OF THE SALE AGREEMENT BETWEEN THE PETITIONER AND ARAVIND K SHAJI.

ANNEXURE P2 ANNEXURE 2: TRUE COPY OF THE COMPLAINT BY THE PETITIONER BEFORE CIRCLE INSPECTOR.

ANNEXURE P3 ANNEXURE 3: TRUE COPY OF THE PRIVATE COMPLAINT BY FILED PETITIONER MAGISTRATE COURT.

ANNEXURE P4 ANNEXURE 4: TRUE COPY OF THE FIR 1055 OF VARKALA POLICE STATION.

ANNEXURE P5 ANNEXURE 5: TRUE COPY OF THE INTERIM APPLICATION FILED BY THE PETITIONER.

ANNEXURE P6 ANNEXURE 6: TRUE COPY OF THE ORDER PASSED BY THE MAGISTRATE COURT, VARKALA.

ANNEXURE P7 ANNEXURE 7: TRUE COPY OF THE SUIT FILED BY THE ARAVIND K SHAJI.

ANNEXURE P8 ANNEXURE 8: TRUE COPY OF THE RECEIPT OF REGARDING THE PAYMENT MADE BY THE PETITIONER SON.