Chandrasekaran K.P vs State Of Kerala
2022 Latest Caselaw 11451 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
   THURSDAY, THE 8TH DAY OF DECEMBER 2022 / 17TH AGRAHAYANA, 1944
                         CRL.MC NO. 7108 OF 2022
  AGAINST THE ORDER/JUDGMENT CC 751/2020 OF JUDICIAL MAGISTRATE OF
                       FIRST CLASS ,KUNNAMANGALAM
PETITIONER/ACCUSED:

     1      CHANDRASEKARAN K.P AGED 60 YEARS
            S/O. GOPALAN NAIR, "NANDANAM", KOYILADAN PARAMBA, MAVOOR
            P.O, KOZHIKODE. , PIN - 673661

     2      VIJAYAKUMAR AGED 54 YEARS
            S/O. GOPALAN NAIR, APPU NIVAS, PULIYAPURAM HOUSE, MAVOOR
            P.O, KOZHIKODE., PIN - 673661

            BY ADVS.
            T.D.SUSMITH KUMAR
            C.SIVADAS
            T.O.DEEPA

RESPONDENT/STATE/COMPLAINANT/DEFACTO COMPLAINANT:

     1      STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM.
            PIN - 682031

     2      SUB INSPECTOR OF POLICE
            MAVOOR POLICE STATION, KOZHIKODE. , PIN - 673661

     3      ANIL KUMAR E
            AGED 52 YEARS
            S/O. CHANDRASEKARA KURUP,
            PULIYAPURAM HOUSE, PIPELINE ROAD, MAVOOR P.O, KOZHIKODE.
            PIN - 673661

     THIS   CRIMINAL   MISC.   CASE   HAVING   COME   UP   FOR   ADMISSION   ON
08.12.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
                                  2

Crl.M.C No.7108 of 2022




                            ORDER

The learned counsel for the petitioners submits that the

petitioners do not intend to pursue the matter any further.

Submission is recorded.

Accordingly, the Crl.M.C is dismissed as not pressed.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk