Yasodharan vs The General Manager
2021 Latest Caselaw 13065 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE ASHOK MENON
        FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                        CRL.MC NO. 6581 OF 2013
 AGAINST THE ORDER/JUDGMENT IN CRL.RP 25/2011 OF DISTRICT COURT &
         SESSIONS COURT, ERNAKULAM, ERNAKULAM DATED 10.9.2013


PETITIONER/R1:

            YASODHARAN
            S/O.KRISHNAN, VALOORATHU, KURATHIKADU, THEKKEKKARA
            P.O., MAVELIKKARA-7.

            BY ADV SRI.SIVAN MADATHIL




RESPONDENTS/REVISION PETITIONERS AND RESPONDENTS 2-5/COUNTER
PETITIONERS & PETITIONERS 2-5:

    1       THE GENERAL MANAGER
            HMT LTD, KALAMASSERY-683 109.

    2       SR.ENGINEER
            CIVIL SECTION, HMT LTD, KALAMASSERY-683 109.

    3       THE SECRETARY
            ALL INDIA KISSAN SABHA, ALUVA COMMITTEE-683 101.

    4       THE SECRETARY
            KALAMASSERY MUNCIPALITY, KALAMASSERY-683 104.

    5       M.K.ABDUL KHADER
            171/12, KALAMASSERY MUNCIPALITY,PALLILAMKARA, HMT
            COLONY P.O., -683 109.
 Crl.MC 6581/2013

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      6      THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM-683 031.

             BY ADVS.
             SRI.T.H.ABDUL AZEEZ FOR R5
             SRI.K.P.MAJEED
             SMT.MARIAM MATHAI
             SRI.SAJI VARGHESE
             SMT.UMMUL FIDA



THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 18.06.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC 6581/2013

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                              O R D E R

At the request of the learned counsel for the

petitioner, the Crl.MC is dismissed as infructuous.

Sd/-

ASHOK MENON JUDGE jg