Subeeshmon vs State Of Kerala
2021 Latest Caselaw 3422 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

     FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                   Crl.MC.No.5936 OF 2020(B)

AGAINST THE ORDER/JUDGMENT IN SC 982/2019 OF ADDITIONAL DISTRICT
        COURT & SESSIONS COURT - IV, ADHOC-II, PALAKKAD


PETITIONER/ACCUSED :-

             SUBEESHMON
             AGED 34 YEARS
             S/O SUKUMARAN,
             VALIYAPARAMBU,
             KUTTOLI VEEDU, MALA,
             KURUVILASSERY VILLAGE,
             THRISSUR DISTRICT.

             BY ADVS.
             SRI.R.DIVAKARAN
             SRI.BINOI GEORGE (CHERUKARA)


RESPONDENTS/STATE/DEFACTO COMPLAINANTS :-

      1      STATE OF KERALA
             REPRESENTED BY SUB INSPECTOR OF POLICE,
             KONGAD POLICE STATION, PALAKKAD
             REPRESENTED BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM,
             KOCHI-682031.

      2      SREELAKSHMI
             AGED 22 YEARS
             D/O UNNI,
             CHUNGATH PARAMBIL HOUSE, ALATUCHIRA P O,
             KODANADU, PERUMBAVOOR, ERNAKULAM-683542.


             AJITH MURALI- P.P


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.5936 OF 2020

                               2




                             ORDER

Dated this the 29th day of January 2021

The learned counsel for the petitioner

submitted that the matter is not pressed. It is

recorded.

Accordingly, this Crl.M.C is dismissed as

not pressed.

Sd/-

SHIRCY V.

JUDGE SMA