Sathi Devi vs Geetha
2022 Latest Caselaw 5258 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                     THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                                 CRL.MC NO. 7641 OF 2017
                 CRIME NO.1329/2016 OF Pavaratty Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT IN ST 5028/2016 OF JUDICIAL MAGISTRATE OF FIRST CLASS
                                       ,CHAVAKKAD
PETITIONER/S:

                SATHI DEVI
                AGED 69 YEARS, W/O.SANKARANKUTTY, KANNANCHERI HOUSE, ELLAVALLY
                VILLAGE, VAKA DESOM, VAKA P.O., THRISSUR DISTRICT.

                BY ADVS.
                SRI.P.VIJAYA BHANU (SR.)
                SMT.MITHA SUDHINDRAN
                SRI.M.REVIKRISHNAN



RESPONDENT/S:

      1         GEETHA
                AGED 54 YEARS, W/O.ASOKAN, KANNANCHERI HOUSE, ELLAVALLY VILLAGE,
                VAKA DESOM, VAKA P.O., THRISSUR DISTRICT. 680001.

      2         STATE OF KERALA
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
                ERNAKULAM. 682031.

                BY ADV SRI.P.RAMACHANDRAN




      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON 13.05.2022, THE COURT
ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 7641 OF 2017
                               2

                          JUDGMENT

Learned counsel for the petitioner submitted that this

Crl. M.C is not pressed. A memo to that effect is also filed.

This Crl. M.C will, therefore, stand dismissed as not

pressed.

Sd/-

C. JAYACHANDRAN JUDGE

JS