Moideenkutty vs State Of Kerala
2021 Latest Caselaw 10010 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                         CRL.A.No.2414 OF 2006

AGAINST THE ORDER/JUDGMENT IN CC 542/2002 OF JUDICIAL FIRST CLASS
                  MAGISTRATE COURT, KUNNAMKULAM

 AGAINST THE ORDER/JUDGMENT IN Crl.L.P. 634/2006 DATED 04-12-2006
                     OF HIGH COURT OF KERALA


APPELLANT/COMPLAINANT:

             MOIDEENKUTTY, S/O. KARANNAMKOTTE PAREESH,
             PUNNAYOOR AMSOM, DESOM, CHAVAKKAD TALUK.

             BY ADVS.
             SRI.RAJIT
             SRI.RANJIT BABU

RESPONDENT/STATE & ACCUSED 1 TO 4:

      1      STATE OF KERALA
             REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,,
             ERNAKULAM.

      2      P. ABDUL KAREEM MASTER
             PRESIDENT OF KERALA NATHVATHOOL MUJAHIDEEN,,
             PUNNAYOOR UNIT COMMITTEE, P.O. PUNNAYOOR,,
             KARANNAMKOTTA HOUSE.

      3      C. MUHAMMADUNNI
             S/O.CHANDRANAPARAMBIL KUNJUMUHAMMED,, SECRETARY OF
             KNM, PUNNAYOOR UNIT COMMITTEE,, PUNNAYOOR.

      4      PENGATTAYIL KUNJIMON
             S/O.MOIDUNNI, KARANAMKOTTE HOUSE,, GAJANJI OF KNM,
             PUNNAYOOR COMMITTEE,, PUNNAYOOR.

      5      PAREES, S/O. P. ABDUL KAREEM MASTER,
             KARANNAMKOTTA HOUSE, MEMBER OF KNM,, PUNNAYOOR UNIT,
             PUNNAYOOR.

             R1 BY ADV.MAYA M.N,PUBLIC PROSECUTOR
             R1 BY ADV. SRI.RAJESH CHAKYAT


     THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 24.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A.No.2414 OF 2006          2




                            JUDGMENT

The learned Counsel for the appellant submits that the

appellant is not pressing the appeal. Hence, the appeal is

dismissed as not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE RPS/