Babu Raj vs Johnson, S/O. Kizhakaudan George
2021 Latest Caselaw 19168 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
     MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                          CRL.A NO. 2415 OF 2006
 AGAINST THE JUDGMENT IN CC 787/2001 OF JUDICIAL MAGISTRATE OF FIRST
                       CLASS ,IRINJALAKUDA, THRISSUR
APPELLANT/COMPLAINANT:

           BABU RAJ
           PARAPARAMBIL HOUSE, GANDHI GRAM, IRINJALAKUDA.

           BY ADV SRI.RAJESH CHAKYAT



RESPONDENTS/ACCUSED:

     1     JOHNSON, S/O. KIZHAKAUDAN GEORGE,
           AVITTATHOOR, MUKUNDAPURAM.

     2     SOMAN @ SWAMI DAS,PARANAMPARAMBIL SASI RAM DAS, PULLOOR,,
           MUKUNDAPURAM.

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

           BY ADVS.
           PUBLIC PROSECUTOR
           SMT.P.A.ANITHA
           SRI.T.N.MANOJ
           SRI.RENJITH THAMPAN




           SRI SANGEETH RAJ (PUBLIC PROSECUTOR)




     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON 13.09.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 2415 OF 2006                        2



                                   JUDGMENT

It is submitted by the learned counsel appearing for the

appellant/complainant that the appellant does not wish to prosecute the

appeal and the appeal may be dismissed as withdrawn. The appeal is

accordingly, dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE ajt