M.S.Rajan vs V.N.Ramachandran
2022 Latest Caselaw 1019 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                        CRL.A NO. 2723 OF 2008
   AGAINST THE ORDER ACQUITTAL IN CRL.A 205/2006 OF ADDITIONAL
DISTRICT AND SESSIONS JUDGE, FAST TRACK COURT (ADHOC)-I, KOTTAYAM
    SPECIAL LEAVE TO APPEAL GRANTED ON 27.08.2008 IN Crl.L.P.
                  1299/2008 OF HIGH COURT OF KERALA


APPELLANT/RESPONDENT COMPLAINANT:

            M.S.RAJAN
            SAPTHASWARA, KUMARANALLOR, KOTTAYAM.

            BY ADV SRI.SURIN GEORGE IPE


RESPONDENTS/APPELLANT/ACCUSED AND STATE:

    1       V.N.RAMACHANDRAN
            VENGOLITHARAPPEL, VATTUKULAM P.O.,
            MADATHILPARAMBU, KADAPPOOR.

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

            BY ADV.
            SRI.SUDHEER GOPALAKRISHNAN- PP


     THIS    CRIMINAL   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 2723 OF 2008
                                 2




                            JUDGMENT

In view of the memo dated 10.01.2022 filed by the learned

counsel for the appellant, this Criminal Appeal is dismissed as not

pressed.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE scs