Sasidharan vs State Of Kerala
2022 Latest Caselaw 2232 Ker

Crl.M.C.No.6529 of 2014                1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                          CRL.MC NO. 6529 OF 2014
     AGAINST THE ORDER/JUDGMENT IN CC 160/2011 OF JUDICIAL
              MAGISTRATE OF FIRST CLASS -III,THRISSUR
PETITIONER/ACCUSED:

             SASIDHARAN, S/O. GOVINDAN,
             AGED 38 YEARS,
             THANICKAL VEEDU, PERAMANGALAM DESAM & VILLAGE,
             THRISSUR DISTRICT.

             BY ADVS.
             SRI.NIDHI BALACHANDRAN
             SRI.SABU GEORGE



RESPONDENTS/STATE & COMPLAINANT:

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

     2       C.R.JAISON,
             ADVOCATE, S/O. RAPPAI, CHALACKAL HOUSE,
             PULLAZHI VILLAGE, OLLARICKARA DESOM,
             THRISSUR - 680 012.


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.6529 of 2014            2




                            ORDER

There is no representation for the petitioner today. On last

two occasions also there was no representation for the petitioner.

In such circumstances, this Crl.M.C is dismissed for non

prosecution.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/24.2.22