Meppalli Rajan vs Ayyanari Appu Nair
2021 Latest Caselaw 446 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                       CRL.A.No.226 OF 2005

    AGAINST THE JUDGMENT DATED 13-10-2004 IN CC 83/1999 OF
       JUDICIAL MAGISTRATE OF FIRST CLASS, KUNNAMANGALAM

APPELLANT/ COMPLAINANT :

             MEPPALLI RAJAN,
             S/O. CHANDU PANIKER, THETTUMMAL HOUS,
             CHEROOPPA, CHEROOPPA AMSOM, MALLAPRAM DESOM.

             BY ADV. SRI.A.V.M.SALAHUDIN

RESPONDENTS/ ACCUSED AND STATE :

      1      AYYANARI APPU NAIR,
             AGED 50 YEARS,
             S/O. APPUNNI MENON-DEVAKI AMMA,
             CHEROOPPA AMSOM, MALLAPRAM DESOM.

      2      SUGATHAN, AGED 38 YEARS,
             S/O. KELUKUTTY, KIZHAKKETHODI HOUSE,
             CHERUKULATHUR AMSOM DESOM.

      3      MANOHARAN, AGED 30 YEARS
             S/O. KANNADIKKAL KRISHNAN NAIR,
             CHANDANAMPARAMBATH HOUSE,
             PERUVAYAL AMSOM DESOM.

      4      STATE OF KERALA REPRESENTED BY
             PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM.

             R1 BY ADV. SRI.P.V.KUNHIKRISHNAN
             R4 BY PUBLIC PROSECUTOR SMT.M.N.


     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.226 OF 2005

                                  2




                             JUDGMENT

Dated this the 6th day of January 2021

The learned counsel for the appellant submits that the

matter has been settled. He seeks permission to withdraw the appeal.

Permission is granted. Accordingly this appeal is dismissed

as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM