Kadaprathakath Avvunni vs Thalakkat Narayanan
2021 Latest Caselaw 23204 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                       CRL.REV.PET NO. 711 OF 2005
 AGAINST THE ORDER/JUDGMENT IN Crl.A 355/2003 OF ADDITIONAL SESSIONS
         COURT (ADHOC FAST TRACK COURT-III), MANJERI, MALAPPURAM
     ST 923/1999 OF MUNSIFF MAGISTRATE COURT,PONNANI, MALAPPURAM


REVISION PETITIONER:

             KADAPRATHAKATH AVVUNNI
             KADAVANAD AMSOM DESOM, KADAVANAD P.O.,, PONNANI TALUK.

             BY ADV SMT.C.V.BINDU



RESPONDENTS:

     1       THALAKKAT NARAYANAN
             S/O.KUMARAN,
             EDAPPAL AMSOM, THUYYAM DESOM, EDAPPAL P.O.
             MALAPPURAM DISTRICT.

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


OTHER PRESENT:

             SRI SANAL P RAJ,PP




     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 711 OF 2005             2




                                  ORDER

The revision petitioner has not taken steps to issue notice

to the 1st respondent. A specific direction was given on

28/10/2021, to take steps to issue notice to the 1 st respondent,

but it was not complied with. Today, there is no representation

for the revision petitioner. Hence, the revision petition is

dismissed for non prosecution.

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

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