Soumya vs Soumya
2021 Latest Caselaw 3185 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MRS. JUSTICE SHIRCY V.

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                    Crl.MC.No.5379 OF 2020(B)

AGAINST THE ORDER/JUDGMENT IN MC 279/2020 OF CHIEF JUDL.MAGISTRATE
                         COURT, ERNAKULAM


PETITIONER/3RD RESPONDENT:

             SOUMYA
             AGED 32 YEARS
             W/O.ASISH, DRAWING IN CHARGE, AAG INDIA PVT. LTD.,
             DOOR NO.3160-A, 'KRISHNA', BEHIND ERNAKULAM CENTURY
             CLUB, KOCHI-682 033.

             BY ADVS.
             SRI.C.A.CHACKO
             SMT.C.M.CHARISMA

RESPONDENTS/PETITIONER & STATE:

      1      ANEELA
             AGED 38 YEARS
             D/O.XAVIER, ARA 45, 'KRISHNA', VALAVI ROAD,
             KACHERIPADY, PIN-682 018.

      2      STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             EKRALA, ERNAKULAM-682 031.

             C.N.PRABHAKARAN- SR.P.P

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD            ON
28.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.5379 OF 2020

                                2




                             ORDER

Dated this the 28th day of January 2021

The learned counsel for the petitioner submits that the

matter is not pressed. The submission is recorded.

Accordingly, this Crl.M.C is dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm Crl.M.C.No.5379 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF MC NO.279/2020 PENDING BEFORE CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM.

// TRUE COPY // P.A. TO JUDGE