Pradeep vs Pradeep
2021 Latest Caselaw 7478 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE SHIRCY V.

  WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                     OP(Crl.).No.97 OF 2021

  AGAINST THE ORDER/JUDGMENT IN CRA 77/2019 OF III ADDITIONAL
                    DISTRICT COURT, KOLLAM


PETITIONER/2ND RESPONDENT :

             PRADEEP
             AGED 43 YEARS
             S/O.PEETHAMBARAN,
             THATTARAYYATHU SARASWATHY VEEDU,
             THODIYOOR VILLAGE,
             KARUNAGAPPALLY P.O.,
             KOLLAM DISTRICT 690 518

             BY ADVS.
             SRI.SUBHASH CYRIAC
             SRI.S.SREEJITH (S-3453)
             SMT.SHEEBA JOSEPH

RESPONDENTS :-

      1      STATE OF KERALA
             REP.BY PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA, ERNAKULAM 682 031.

      2      RAKHI
             D/O.CHANDRAMANI,
             THACHIRETHU KIZHAKKETHIL VEEDU,
             EDAKULANGARA P.O., THODIYOOR, KOLLAM 690 523

      3      ADIDEV
             S/O.RAKHI, THACHIRETHU KIZHAKKETHIL VEEDU,
             EDAKULANGARA P.O., THODIYOOR, KOLLAM

      4      THANKAMMA
             W/O.PEETHAMBARAN,
             THATTARAYYATHU SARASWATHY VEEDU,
             THODIYOOR VILLAGE, KARUNAGAPPALLY P.O.,
             KOLLAM DISTRICT 690 518

             DHANIL.M.R -P.P

     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(Crl.).No.97 OF 2021

                              2



                           JUDGMENT

Dated this the 3rd day of March 2021

The learned counsel for the petitioner

submitted that the matter is not pressed. It is

recorded.

Accordingly, this O.P.(Crl.) is dismissed

as not pressed.

Sd/-

SHIRCY V.

JUDGE SMA OP(Crl.).No.97 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF MC.28/18 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPALLY BY THE RESPONDENTS 2 AND 3

EXHIBIT P2 TRUE COPY OF THE ORDER IN CMP 1845/2017 IN MC. NO.28/18 DATED 17.3.2018 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY.

EXHIBIT P3 A TRUE COPY OF THE PETITION, CMP.398/19 IN MC 28/18 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY.

EXHIBIT P4 A TRUE COPY OF THE OBJECTION TO THE EXT.P3 DATED 21.3.2019.

EXHIBIT P5 A TRUE COPY OF THE ORDER DATED 6.4.2019 IN CMP.398/19 IN MC 28/18 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY.

EXHIBIT P6 A TRUE COPY OF THE MEMORANDUM OF CRIMINAL APPEAL NO.77/2019 BEFORE THE 3RD ADDITIONAL SESSIONS JUDGE, KOLLAM.

EXHIBIT P7 A TRUE COPY OF THE PRINT OUT TAKEN ON 21.2.2021 FROM THE WEBSITE 'ECOURTS SERVICE' SHOWING THE PRESENT STATUS OF EXT.P6

RESPONDENT(S) EXHIBITS :- NIL

//TRUE COPY//

PA TO JUDGE