Malathy V vs State Of Kerala
2021 Latest Caselaw 19932 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                         CRL.M.C. NO.4722 OF 2020
PETITIONER:

              MALATHY V.,
              AGED 50 YEARS, W/O LATE MANIKANTAN,
              GAYATHRI NIVAS,
              THAMARAKKULAM,KANJIKODE,
              PALAKKAD DISTRICT, PIN-678 621.

              BY ADV T.K.SANDEEP


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA,ERNAKULAM-31.

 * ADDL.R2 SHAJITHA,
           AGED 30 YEARS, W/O SOORAJ NIZAM,
           SHAJITHA MANZIL,
           NEAR WATER TANK, KANJIKODE,
           PALAKKAD-678 621.

         *    (IMPLEADED AS ADDL.R2 AS PER ORDER DATED 17/12/20 IN
              CRL.M.A.NO.2/20)

              C.SEENA, PUBLIC PROSECUTOR

     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION           ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.M.C. NO.4722 OF 2020
                                  -2-

                             JUDGMENT

It is reported by the counsel for the petitioner that the matter

has become infrucutous, since the final report in Crime No.552 of

2020 has already been filed. Therefore, this Crl.M.C. is dismissed as

withdrawn.

Sd/-

M.R.ANITHA JUDGE

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