Sheena vs State Of Kerala
2021 Latest Caselaw 2525 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MRS. JUSTICE SHIRCY V.

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                          CRL.A.No.685 OF 2020

 AGAINST THE ORDER/JUDGMENT IN CRMP 2214/2020 DATED 25-08-2020 OF
               DISTRICT & SESSIONS COURT, ALAPPUZHA

    CRIME NO.2214/2020 OF Cherthala Police Station , Alappuzha


APPELLANTS :-

      1         SHEENA
                AGED 38 YEARS
                D/O.SADANANDAN, RAMANTHARA,
                VAYALAR PANCHAYAT WARD-8, VAYALAR P.O.,
                CHERTHALA, ALAPPUZHA DISTRICT-688 536.

      2         SHEEJA,
                AGED 45 YEARS
                W/O.SUDHAKARAN, RAMANTHARA,
                VAYALAR PANCHAYAT WARD-8, VAYALAR P.O.,
                CHERTHALA, ALAPPUZHA DISTRICT-688 536.

      3         SADANANDAN,
                AGED 85 YEARS
                S/O.RAMANKUTTY, RAMANTHARA,
                VAYALAR PANCHAYAT WARD-8, VAYALAR P.O.,
                CHERTHALA, ALAPPUZHA DISTRICT-688 536.

      4         LALITHA,
                AGED 65 YEARS
                W/O.SADANANDAN, RAMANTHARA,
                VAYALAR PANCHAYAT WARD-8,
                VAYALAR P.O., CHERTHALA,
                ALAPPUZHA DISTRICT-688 536.

                BY ADV. SRI.MANU ROY

RESPONDENTS :-

      1         STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA - 682 031.

      2         THE STATION HOUSE OFFICER,
                CHERTHALA POLICE STATION,
                ALAPPUZHA - 688 001.
 CRL.A.No.685 OF 2020

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      3      SWAPNA, (MINOR),
             REPRESENTED BY HER MOTHER RENJINI,
             AGED 36, W/O.MADHU,
             PUTHUVALNIKARTH HOUSE,
             VAYALAR P.O., CHERTHALA,
             ALAPPUZHA DISTRICT-688 536.

             R1 BY SMT.AMBIKA DEVI S, SPL.GP ATROCITIES AGAINST
             WOMEN AND CHILDREN AND WELFARE OF W AND C

     THIS  CRIMINAL   APPEAL   HAVING  BEEN   FINALLY  HEARD   ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.685 OF 2020

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                               ORDER

Dated this the 21st day of January 2021

The learned counsel for the appellants seek

permission to withdraw this appeal. Permission as

sought for is granted.

Accordingly, this Criminal Appeal is

dismissed as withdrawn.

Sd/-

SHIRCY V.

JUDGE SMA