Satheesh Kumar vs Ranjith
2022 Latest Caselaw 1414 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MRS. JUSTICE MARY JOSEPH

         TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943

                         CRL.REV.PET NO. 381 OF 2021

AGAINST THE ORDER/JUDGMENT IN CRA 104/2019 OF SPECIAL COURT (ATROCITIES

                           AGAINST SC/ST), MANJERI

  ST 209/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -II,PERINTHALMANNA

REVISION PETITIONER/APPELLANT/ACCUSED):

            SATHEESH KUMAR, AGED 39 YEARS
            S/O NARAYANAN KUTTY
            THAZHATHETHIL HOUSE
            MANNARKKAD TALUK PO
            PALAKKAD DISTRIC- 678 583

            BY ADVS., K.JAYESH MOHANKUMAR
            PUSHPARAJAN KODOTH
            VANDANA MENON
            VIMAL VIJAY
            K.BALASUBRAMANIAN



RESPONDENTS/COMPLAINANT & STATE:

     1      RANJITH
            S/O SUKUMARAN
            PUTHUKKUDIYIL
            LAKSHMI NIVAS
            MANNARKKAD TALUK PO
            PALAKKAD DISTRICT- 678 583

     2      STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM-682 031.



            PP SRI SANAL P RAJ




     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION ON

01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 381 OF 2021
                              2

                         ORDER

It is submitted by the learned counsel for the

revision petitioner that the disputes involved have been

amicably settled between the parties out of court and

therefore, the revision petition is not intended to be

prosecuted further.

Accordingly, the Crl.R.P. is dismissed as withdrawn.

Sd/-

MARY JOSEPH JUDGE al/-