Maby Joseph vs State Of Kerala
2022 Latest Caselaw 5487 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                    CRL.REV.PET NO. 2052 OF 2004

    JUDGMENT DATED 08.06.2004 IN C.C 435/99 OF THE CJM COURT,

                             THODUPUZHA

REVISION PETITIONER/INJURED:

            MABY JOSEPH, S/O JOSPEH, AGED 30 YEARS, POOVATHINGAL
            HOUSE,, THODUPUZHA.
            BY ADVS.
            SRI.T.A.UNNIKRISHNAN
            SMT.RESHMI POULOSE

RESPONDENTS/COMPLAINANT/ACCUSED:

    1       STATE OF KERALA, PUBLIC PROSECUTOR, HIGH COURT OF
            KERALA, ERNAKULAM.
    2       CHACKO, S/O.AUGUSTHY, POOVATHINKAL VEEDU, THUDANGANADU
            KARA, MUTTOM VILLAGE.
    3       JOHN, S/O.THOMAS, MALIYEKAL VEEDU, KADANADU KARA,
            KADANADU VILLAGE.
    4       JANALSON, S/O.MATHEW, THARAPPEL VEEDU, KARIMKUNNAM
            VILLAGE.
    5       PRINCE, S/O.THOMAS, MUTTOOR VEETTIL, EAZHACHERI KARA,
            VELLILAPPILLY VILLAGE.
    6       SHINTO, S/O.MANUEL, MYLICKAL VEEDU, EDAPADI KARA,
            BHARANANGANAM VILLAGE.
    7       SAJI, S/O.KUMARAN NIRAPPEL VEEDU, ANTHINADU KARA,
            LALAM VILLAGE.
    8       SHAJI, S/O.KUNJUKUTTY, KODANATTU VEETTIL, ANTHINADU
            KARA, LALAM VILLAGE.
    9       JOY, S/O.AUGUSTHY VARGHESE, THEKKEPARAMBIL, KADANADU
            VILLAGE.
    10      SHAJI, S/O.GOPALAN, VATTAKUNNEL VEEDU, ANTHINADU KARA,
            LALAM VILLAGE.

            BY ADV SRI.N.A.MURALEEDHARAN

            SMT M K PUSHPALATHA -SR PP


      THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Crl.R.P. No.2052/2004

                              ..2..




                          ORDER

Dated this the 20th day of May, 2022

The learned counsel for the petitioner seeks permission

to withdraw the Criminal Revision Petition.

Permission is granted. Hence, the Criminal Revision

Petition is dismissed as withdrawn.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE ded/20.05.2022