Binu Viswambharan vs State Of Kerala
2021 Latest Caselaw 6950 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

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

                    Crl.MC.No.620 OF 2019(F)

AGAINST THE ORDER/JUDGMENT IN CC 397/2015 OF JUDICIAL MAGISTRATE
                   OF FIRST CLASS ,KATTAKADA

       CRIME NO.397/2015 OF Malayinkeezh Police Station ,
                       Thiruvananthapuram


PETITIONERS/ACCUSED :-

      1      BINU VISWAMBHARAN,
             AGED 42 YEARS
             C.R.A.268, AMBALATHARA PUTHENVEEDU,
             CHOOZHAMPALA, MUKKOLA PO,
             THIRUVANANTHAPURAM-695043.

      2      SMT.LAKSHMY BINU,
             W/O.BINU VISWAMBHARAN, C.R.A.268,
             AMBALATHARA PUTHENVEEDU, CHOOZHAMPALA,
             MUKKOLA P.O., THIRUVANANTHAPURAM-695043.

      3      VISWAMBHARAN ACHARI,
             CHACHIYODE VILA, LAKSHMI VILASAM,
             VILAPPILSHALA PO, THIRUVANANTHAPURAM-695573.

             BY ADVS.
             SRI.S.K.BALACHANDRAN
             SMT.DEEPA NARAYANAN

RESPONDENTS/STATE & DE FACTP COMPLAINANT :-

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

      2      RAJESH G.R.,
             S/O.GANESH CHETTIAR, RAJESH BHAVAN,
             MINNAMCODE, PEYAD, THIRUVANANTHAPURAM-695573.

             R1 BY AJITH MURALI, PPUBLIC PROSECUTOR

       THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
  26.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.620 OF 2019

                                 2



                              ORDER

Dated this the 26th day of February 2021

The learned counsel for the petitioners

submitted that the matter is not pressed. It is

recorded.

Accordingly, this Crl.M.C is dismissed as

not pressed.

Sd/-

SHIRCY V JUDGE S//12022020

SMA