P.S.Jayakumar vs Central Bureau Of Investigation
2021 Latest Caselaw 105 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                   Crl.Rev.Pet.No.1101 OF 2014

   AGAINST THE ORDER/JUDGMENT IN CC 30/2011 DATED 07-04-2014 OF
                    SPE/CBI COURT, TRIVANDRUM


REVISION PETITIONERS/ACCUSED NOS.2,4&5:

      1      P.S.JAYAKUMAR
             AGED 39 YEARS
             S/O.PRABHAKARAN PILLAI, AISWARYA,
             PORUNTHAMAN, PULIMATH P.O., KILIMANOOR,
             THIRUVANANTHAPURAM-695 612.

      2      S.SYAMALAKUMARI AMMA
             AGED 63 YEARS
             W/O.PRABHAKARAN PILLAI, AISWARYA,
             PORUNTHAMAN, PULIMATH P.O., KILIMANOOR,
             THIRUVANANTHAPURAM-695 612.

      3      G.KESAVAN NAIR
             AGED 63 YEARS
             S/O.N.GOPINATHAN NAIR, VIJAYASREE,
             HIGH SCHOOL JUNCTION, KOLLAM,
             R/O.NECHATT, TDMC P.O., VANDANAM,
             AMABALAPPUZHA, ALAPUZHA.

             BY ADV. SRI.C.P.UDAYABHANU

RESPONDENT/COMPLAINANT:

             CENTRAL BUREAU OF INVESTIGATION
             REPRESENTED BY THE SPECIAL PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM


             R1 BY ADV. SRI.P.CHANDRASEKHARA PILLAI C.B.I.

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
04.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.Rev.Pet.No.1101/2014

                                2




                            ORDER

The learned counsel for the revision

petitioners fairly submitted that, the matter has

become infructuous. As such, they are not pressing

the criminal revision. Without prejudice to the

right of the petitioners to exhaust all other

remedies, the present criminal revision petition is

dismissed as not pressed.

Sd/-

P.SOMARAJAN

JUDGE SPV