Sree Gokulam Chit And Finance ... vs Jisha Manoj Kumar
2021 Latest Caselaw 10021 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

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

  Criminal Appeal No.140 OF 2016 IN Crl.L.P.No.514/2015

  (AGAINST THE ORDER DATED 29.10.2015 IN ST 1275/2014 OF
   JUDICIAL FIRST CLASS MAGISTRATE COURT, KURUPPAMPADY

         LEAVE GRANTED VIDE ORDER DATED 21-12-2015
       IN L.P.No.514/2015 OF HIGH COURT OF KERALA)


APPELLANT/COMPLAINANT:

        SREE GOKULAM CHIT AND FINANCE CO.LTD.,
        REGD. OFFICE AT 66, ARCOT ROAD, KODAMPAKKAM,
        REPRESENTED BY ITS POWER OF ATTORNEY HOLDER
        MR.ANIL KUMAR V.P, WORKING AS
        ASST. BUSINESS MANAGER, M/S.SREE GOKULAM CHIT
        AND FINANCE CO. PVT LTD., ALUVA BRANCH,
        RESIDING AT VAZHAVELI HOUSE,
        CHERIYATHEKKANAM, NORTH KUTHIYATHODE-683 594.

        BY ADVS.
        SRI.JAISON JOSEPH
        SRI.JIMMY JOSEPH

RESPONDENTS:

  1     JISHA MANOJ KUMAR,
        W/O.MANOJKUMAR K.K, KAIPULLY HOUSE,
        THAIKKATTUKARA P.O., ALUVA - 683 006.

  2     STATE OF KERALA
        REPRESENTED BY PUBLIC PROSECUTOR,
        HIGH COURT OF KERALA.


OTHER PRESENT:

        PUBLIC PROSECUTOR, SRI.M.R.DHANIL

     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A.No.140 OF 2016 IN Crl.L.P.No.514/2015


                              2




                          JUDGMENT

Not pressed memo dated 10.3.2021 is filed by

the counsel for the appellant. In the light of

the memo, the Writ Petition is dismissed as not

pressed.

Sd/-

V.G.ARUN

JUDGE

ss