Jose Alfred vs Joseph George
2021 Latest Caselaw 23523 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA,
                                     1943
                          CRL.A NO. 2001 OF 2008
     AGAINST THE JUDGMENT DATED 4.3.2008 IN CC 623/2004 OF
         JUDICIAL MAGISTRATE OF FIRST CLASS -II, KOLLAM


APPELLANT/COMPLAINANT:

              JOSE ALFRED, J.J.NIVAS, KOCHUTHOPPU, CHAVARA,
              SAKTHIKULANGARA VILLAGE.

              BY ADVS. K.S.MANU (PUNUKKONNOOR)
              P.SREEKUMAR



RESPONDENTS/RESPONDENTS:

1             JOSEPH GEORGE, MANAGING PARTNER, DEEP SEA
              PRODUCTS, KANNATTAYIL, SAKTHIKULANGARA VILLAGE,
              KOLLAM.

2             THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA

              SRI SANAL P. RAJ,PP


       THIS    CRIMINAL    APPEAL    HAVING    BEEN    FINALLY   HEARD    ON
25.11.2021,      THE   COURT    ON    THE     SAME    DAY   DELIVERED    THE
FOLLOWING:
 Crl.A.No.2001/2008

                               -:2:-



                          JUDGMENT

Dated this the 25th day of November, 2021

The appellant seeks permission to withdraw the appeal.

Permission is granted. The appeal is dismissed as withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp True copy P.A. To Judge