Citation : 2021 Latest Caselaw 8414 Ker
Judgement Date : 12 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942
CRL.A.No.2136 OF 2007
AGAINST THE ORDER/JUDGMENT IN CRL.A 319/2003 DATED 26-05-2007 OF
ADDITIONAL DISTRICT & SESSIONS COURT (ADHOC)-II, KOLLAM
APPELLANT/1ST RESPONDENT/COMPLAINANT:
1 BAHULEYAN
SHANMUGHA SADANAM,
PANTHAPLAVU, PATTAZHI, KOLLAM. DECEASED
ADDITIONAL APPELLANTS 2 & 3
2 BHARATHI G.
W/O. BAHULEYAN, SHANMUGHA SADANAM,
PANTHAPPLAVU PATTAZHI, KOLLAM
3 PRASAD P.
S/O. LATE BAHULEYAN.
-DO-
ADDL. APPELLANTS 2 AND 3 ARE IMPLEADED AS ADDL.
APPELLANTS 2 & 3 BEING THE LEGAL HEIRS OF DECEASED
APPELLANT 1 AS PER ORDER DATED 8/9/09 IN CRL.MA
8241/2009.
BY ADV. SRI.S.SANTHOSH KUMAR
RESPONDENTS/APPELLANT/ACCUSED & STATE:
1 D.MANOHARAN,S/O. DAMODARAN
VASANTHA VILASOM, KAMUKUMCHERRY, PIRAVANTHOOR, (M.P.
SADANAM, PANTHAPLAVU, PATTAZHI), PIN-689696.
2 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA-682031.
R1 BY ADVS. SRI.R.SURAJ KUMAR
SMT.V.DEEPA
SMT.GEETHA P.MENON
R2 BY PUBLIC PROSECUTOR SMT.SYLAJA.S.L
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 12.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRL.A.No.2136 OF 2007
2
JUDGMENT
Dated this the 12th day of March 2021
Learned counsel for the appellants submits that the
issue has been settled between the parties and that the
appeal may be permitted to be withdrawn.
The Crl.Appeal is hence dismissed as withdrawn.
Sd/-
T.R.RAVI, JUDGE
Pn
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