M.Abu vs State Of Kerala
2022 Latest Caselaw 96 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. 2465 OF 2010
   AGAINST THE JUDGMENT IN CRA 650/2008 OF II ADDITIONAL
                     SESSIONS COURT,PALAKKAD
        ST 386/2007 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                          -III,PALAKKAD
REVISION PETITIONER/APPELLANT/ACCUSED:

            M.ABU, S/O MODUNNY, WARD NO.8,
            H.NO.278, MUTTIL VEEDU, PERUMUDIYUR POST, ALIKKA
            PRAMBU, PATTAMBI, PALAKKAD DISTRICT.
            BY ADV SRI.K.RAMESH


RESPONDENT/RESPONDENT/COMPLAINANT:

    1       STATE OF KERALA REPRESENTED BY THE
            PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM.
    2       M/S.SREE LAKSHMI KURIES AND LOANS (P) LTD.
            PALAKKAD, REPRESENTED BY ITS MANAGER, M.HARIDASAN.
OTHER PRESENT:

            SMT M K PUSHPALATHA -PP

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY
HEARD ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.R.P.No.2465/2010

                              -: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