V.A.Raveendran Nair vs State Of Kerala
2021 Latest Caselaw 14166 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MRS. JUSTICE SHIRCY V.
     WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                         OP(CRL.) NO. 220 OF 2021
    AGAINST THE ORDER/JUDGMENT IN CP 5/2021 OF ADDITIONAL CHIEF
                    JUDICIAL MAGISTRATE (E&O),ERNAKULAM


PETITIONER:

            V.A.RAVEENDRAN NAIR
            AGED 55 YEARS
            S/O LATE ACHUTHAN NAIR, VARSHA (H),NO.2/2496A
            SMARTO ROAD, KADAVANTHARA, KOCHI-682020



            BY ADVS.
            V.JOHN MANI
            S.JAYANT
            JACKSON JOHNY
            SETHULAKSHMI K.K.
            VARGHESE SABU
            GAYATHRI MENON
            XAVIER THOMAS V.T.



RESPONDENTS:

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


2           THE STATION HOUSE OFFICER,
            TOWN SOUTH POLIE STATION, THEVARA
            (CRIME No.49 OF 2021)
            ERNAKULAM DISTRICT-680215

            AJITH MURALI- P.P


     THIS     OP    (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 220 OF 2021

                                2



                            JUDGMENT

The learned counsel for the petitioner submitted that this

petition is not pressed.

The submission is recorded. Accordingly, this petition is

dismissed as not pressed.

Sd/-

SHIRCY V.

JUDGE mpm