Subhash vs State Of Kerala
2021 Latest Caselaw 7164 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                    Crl.MC.No.504 OF 2021(C)

   AGAINST THE ORDER/JUDGMENT IN CC 308/2015 OF JUDICIAL
          MAGISTRATE OF FIRST CLASS, KODUNGALLUR


PETITIONER/S:

              SUBHASH,
              AGED 55 YEARS,
              S/O.LATE VELAYUDHAN, CHARUVIL HOUSE,
              VADAKKUMMURI VILLAGE/DESOM/POST,
              THRISSUR DISTRICT, PIN-680570.

              BY ADVS.
              SRI.P.K.RAVI SANKAR
              SMT.ATHIRA SANKAR P.K.

RESPONDENT/S:

      1       STATE OF KERALA,
              REPRESENTED BY PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA, ERNAKULAM, PIN-682031.

      2       JINNI,
              AGED 47 YEARS,
              W/O.JAISON, THATTIL HOUSE, VALAPPAD POST,
              THRISSUR DISTRICT, PIN-680567.


OTHER PRESENT:

              SMT. M. K. PUSHPALATHA, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
01.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.504/2021

                       -2-



                      ORDER

Dismissed as not pressed in view of the

memo filed by the learned counsel for the

petitioner in this regard.

sd/-

B. SUDHEENDRA KUMAR, JUDGE STK