George M.Thomas vs George Thomas
2022 Latest Caselaw 1142 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                   CRL.A NO. 1794 OF 2010
AGAINST THE JUDGMENT IN ST 1759/2009 OF JUDICIAL MAGISTRATE
            OF FIRST CLASS -II(MOBILE),KOTTAYAM
         Crl.L.P. 796/2010 OF HIGH COURT OF KERALA
APPELLANT/COMPLAINANT:

         GEORGE M.THOMAS, KALLOOPARAMBIL THOPPIL HOUSE,
         PALLAM P.O, KOTTAYAM.
         BY ADV SRI.P.KURUVILLA JACOB


RESPONDENTS/ACCUSED & STATE:

    1    GEORGE THOMAS, KOLLATTU HOUSE, 20/47, MOOZHAYIL
         BUILDING, NEAR TELPHONE EXCHANGE, PALA.
    2    THEYYAMMA GEORGE, KOLLATTU HOUSE, 20/47, MOOZHAYIL
         BUILDING, NEAR TELPHONE EXCHANGE, PALA
    3    STATE OF KERALA, REPRESENTED BY THE PUBLIC
         PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.


OTHER PRESENT:

         PP-SRI.ARAVIND V.MATHEW

     THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.Appeal No.1794/2010

                              -:2:-




                          J U D G M E N T

Dated this the 27th day of January, 2022

Learned counsel for the appellant has filed a memo stating

that the matter connected with this appeal has been fully settled

between the appellant and respondents 1 and 2 out of Court and

seeks to dispose of the case as not pressed. Hence, this

Crl.Appeal is dismissed as not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp