K.K.Shylaja, W/O. Raghavan vs K.Raghavan
2021 Latest Caselaw 22057 Ker

CRL.A NO. 1663 OF 2006               1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                         CRL.A NO. 1663 OF 2006
AGAINST THE JUDGMENT IN CC 435/2002 OF JUDICIAL MAGISTRATE OF
FIRST CLASS ,KUTHUPARAMBA, KANNUR
APPELLANT/COMPLAINANT:

           K.K.SHYLAJA, W/O. RAGHAVAN,
           KARUVATH HOUSE, KUTHUPARAMBA AMSOM,
           NARAVOOR DESOM.

           BY ADV SRI.CIBI THOMAS


RESPONDENTS/ACCUSED:

     1     K.RAGHAVAN
           PARAMBATH HOUSE, KOOTHUPARAMBA AMSOM,
           NARAVOOR DESOM, KANNUR DISTRICT.

     2     K.PRADEEPAN
           RESIDING -DO-

     3     K.VINODAN
           RESIDING -DO-

     4     K.PRAMOD
           RESIDING -DO-

     5     STATE OF KERALA REP. BY
           PUBLIC PROSECUTOR,,
           HIGH COURT OF KERALA, ERNAKULAM.

           BY ADVS.
           O.RAMACHANDRAN NAMBIAR
           SRI.SANAL P.RAJ - PUBLIC PROSECUTOR
           SRI.GEEN T.MATHEW

     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CRL.A NO. 1663 OF 2006             2




                            JUDGMENT

Dated this the 3rd day of November, 2021

The learned counsel for the appellant as well as respondent

Nos.1 to 4 submitted that the subject matter of the dispute has

been settled out of court. The learned counsel for the appellant

further submitted that the appellant does not wants to prosecute

the appeal further.

Hence, the Criminal Appeal stands dismissed as not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab