R.Mariyappan vs Radhakrishnan
2022 Latest Caselaw 3713 Ker

Crl.A.No.1146/2007                       1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                      CRL.A NO. 1146 OF 2007
   AGAINST THE ORDER/JUDGMENT IN ST 3905/2005 OF JUDICIAL
                MAGISTRATE OF FIRST CLASS ,CHITTUR
           Crl.L.P. 373/2007 OF HIGH COURT OF KERALA
APPELLANT/COMPLAINANT:

            R.MARIYAPPAN,
            S/O.RAMSWAMY KOUNDER, AGED 48 YEARS,
            KARUMANNIL HOUSE, KOZHINJAMPARA VILLAGE,
            CHITTUR TALUK, PALAKKAD DISTRICT.

            BY ADV SRI.RAJESH SIVARAMANKUTTY



RESPONDENTS/ACCUSED/STATE:

     1      RADHAKRISHNAN, AGED 38 YEARS,
            BUS CONDUCTOR, ERATTU HOUSE, POLLACHI ROAD,
            VALIYAVALLAMPATHI VILLAGE, CHITTUR TALUK,
            PALAKKAD DISTRICT.

     2      STATE OF KERALA REPRESENTED BY THE
            PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM.

            BY ADVS.
            SRI.A.ANILKUMAR
            SRI.C.T.RAVIKUMAR
            SMT.K.S.SAIRA


      THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
24.03.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 Crl.A.No.1146/2007                 2




                         JUDGMENT

The learned counsel for the appellant submits that this

Criminal Appeal is not pressed. Submission recorded and this

Criminal Appeal is dismissed as not pressed.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/24.3.22 ';