Krishnan Chettiyar vs State Of Kerala
2022 Latest Caselaw 102 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                   CRL.REV.PET NO. 541 OF 2008
AGAINST THE JUDGMENT IN CRA 366/2005 OF ADDITIONAL SESSIONS
        COURT (FAST TRACK COURT III), THIRUVANANTHAPURAM
        CC 154/1999 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                          -II,ATTINGAL
REVISION PETITIONER/2nd RESPONDENT/COMPLAINANT:

            KRISHNAN CHETTIYAR
            KEERTHY, NEAR LAL MOVIES THEATRE, VAMANAPURAM.
            BY ADV SRI.J.JAYAKUMAR


RESPONDENTS/1ST RESPONDENT,STATE/APPELLANT,ACCUSED:

    1       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT
            OF KERALA, ERNAKULAM.
    2       SURENDRA PANICKER S/O. GOPALAN
            VATTAVLA VEEDU (KALAPADARA MUKALUMMOOLA), OOKODE,
            VALLAYNI, KALLIYOOR, THIRUVANANTHAPURAM.
OTHER PRESENT:

            SMT M K PUSHPALATHA -PP

     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Crl.R.P.No.541/2008

                              -:2:-




                            O R D E R

Dated this the 3rd day of January, 2022

In spite of repeated directions, no steps had been taken to

issue notice to the 2nd respondent. Today, the revision petitioner

or his counsel is absent. Hence, the revision petition is dismissed

for non prosecution.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp