Sandeep Sabhjeet Yadav vs State Of Kerala
2022 Latest Caselaw 7591 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944


                      CRL.MC NO. 1191 OF 2022


 AGAINST THE ORDER/JUDGMENT IN CC 51/2021 OF CHIEF JUDICIAL
MAGISTRATE,TRIVANDRUM /SPECIAL COURT FOR TRIAL OF CYBER CRIME


PETITIONER:

             SANDEEP SABHJEET YADAV,
             AGED 30 YEARS,
             S/O.SABHAJEET REGHUNATH YADAV,
             JANSEVA SOCIETY,MULUND LINK ROAD,
             DURIAN ESTATE,RAJIV NAGAR,
             GOREGAON EAST,MUMBAI,MAHARASHTRA - 400063

             BY ADVS.
             G.SANTHOSH KUMAR (P).
             Vineeth V.
             M.MANU


RESPONDENT:

             STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR,
             HIGH COURT OF KERALA
             ERNAKULAM, PIN - 682031

             BY ADV C.S.HRITHIK, SR.PP
             ADV SEENA C., PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   24.06.2022,    THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 CRL.M.C. No. 1191 OF 2022
                                      2




                            ZIYAD RAHMAN A.A., J.
             ===========================
                  CRL.M.C. No. 1191 OF 2022
             ============================
              Dated this the 24th day of June, 2022


                                   ORDER

The learned Counsel for the petitioners submits that he

is not pressing the Criminal M.C.

In the light of the above submission, this Crl.M.C. is

dismissed as not pressed.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE nk