Nalini vs State Of Kerala
2021 Latest Caselaw 8438 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

  FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                    Crl.MC.No.6621 OF 2019(G)

    AGAINST THE ORDER/JUDGMENT IN ST 1091/2015 OF CHIEF
                JUDICIAL MAGISTRATE, KOLLAM


PETITIONER/S:

              NALINI,
              AGED 50 YEARS,
              W/O.SASI, APSARA BHAVANAM, MANAKKARA P.O.,
              SASTHAMCOTTA, KOLLAM-690521.

              BY ADV. SRI.VINOY VARGHESE KALLUMOOTTILL

RESPONDENT/S:

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

      2       PHILOMINA @ RANI,
              AGED 36 YEARS,
              W/O.SHIJU, R.S.BUNGLOW, SASTHAMCOTTA P.O.,
              KOLLAM-690521.

              R2 BY ADV. SMT.PREETHA ANIL RAVEENDRAN

OTHER PRESENT:

              SMT. M.K.PUSHPALATHA, SR.PP

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON
12.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.6621 of 2019

                            -2-




                           ORDER

Dismissed as not pressed. However,

this order will not stand in the way of the

petitioner in approaching this Court again

with appropriate petition. Annexure-A4 shall

be kept in abeyance for ten days to enable

the petitioner to approach this Court with

appropriate petition.

Sd/-

B. SUDHEENDRA KUMAR, JUDGE