Girija vs Joy
2022 Latest Caselaw 97 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. 510 OF 2004
        AGAINST THE JUDGMENT IN SC 63/2002 OF   SESSIONS
                        COURT,THRISSUR
REVISION PETITIONER:

           GIRIJA
           W/O. LATE CHANGAN, PURASSERY COLONY, CHELUR,
           THRICHUR VILLAGE,, ARANGOTTUKARA, THALAPPILLY
           TALUK,, THRISSUR DISTRICT.
           BY ADV SRI.T.A.RAJAGOPALAN


RESPONDENTS/ACCUSED/COMPLAINANT:

    1      JOY
           S/O.VARGHESE, VELLIYAMATTATHIL HOUSE, MADAKKATHARA
           VILLAGE, CHIRAKKAKODE DESOM (NOW RESIDING AT
           PARASSERY, COLONY, THRICHUR VILLAGE, CHELOOR
           DESOM)
    2      STATE OF KERALA REPRESENTED BY PUBLIC
           PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM.
           BY ADV PUBLIC PROSECUTOR SRI.SANGEETH RAJ



     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.510/2004

                              -: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 1st respondent. Today, the revision petitioner

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

for non prosecution.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp