A.N. Sabu vs A.M Mathew
2021 Latest Caselaw 9398 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                    Crl.MC.No.7055 OF 2014(F)

 AGAINST THE ORDER/JUDGMENT IN CC 382/2011 OF JUDICIAL MAGISTRATE
                OF FIRST CLASS -II, KANJIRAPPALLY


PETITIONERS- ACCUSED:

      1      A.N. SABU
             S/O.NARAYANAN, ANIMOOTTIL HOUSE,
             KORUTHODE P.O.

      2      RETNAKUMAR
             S/O.RAGHAVAN, KOTTANGAL, KORUTHODE P.O.

             BY ADVS.
             SRI.S.RAJEEV
             SRI.K.K.DHEERENDRAKRISHNAN
             SRI.V.VINAY

RESPONDENTS- COMPLAINANT & STATE:

      1      A.M MATHEW
             S/O.MATHEW, AMBATTUPOTHIYIL HOUSE,
             THIDANAD P.O.,KOTTAYAM DISTRICT.

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

             R1 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
             R1 BY ADV. SMT.NISHA GEORGE
             R2 BY ADV.SRI.E.C.BINEESH, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD         ON
19.03.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.MC.No.7055 OF 2014(F)

                              2




                            ORDER

During the course of argument the learned

counsel for the petitioners fairly submitted that

he is not pressing the matter, presumably for the

purpose of maintaining a revision against the

order. Without prejudice to the said right, the

Crl.M.C. is dismissed as withdrawn.

Sd/-

P.SOMARAJAN

JUDGE SPV

//TRUE COPY//

PA TO JUDGE