Udayabhanu vs State Of Kerala
2022 Latest Caselaw 10973 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                     CRL.MC NO. 4409 OF 2020
   AGAINST THE ORDER/JUDGMENT IN CRA 83/2020 OF DISTRICT COURT&
                      SESSIONS COURT,MANJERI
   ST 60/2017 OF JUDICIAL MAGISTRATE OF FIRST CLASS -I, PONNANI
PETITIONER/PETITIONER/APPELLANT:

          UDAYABHANU
          AGED 33 YEARS
          S/O. SARASWATHY AMMA, KARUTHEDATH HOUSE,
          EZHUVATHIRUTHY, P.O, PONNANI, PIN-679 577,
          MALAPPURAM DISTRICT.
          BY ADVS.
          K.K.MOHAMED RAVUF
          SRI.P.CHANDRASEKHAR


RESPONDENTS/RESPONDENTS/RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM
    2     ABDUL HAMEED
          S/O. KUNHIMON, MOYENTAKATH HOUSE,
          NEAR MES COLLEGE, PO PONNANI SOUTH,
          PIN-679 586 MALAPPURAM DISTRICT.
          BY ADV SRI.K.B.ARUNKUMAR
          BY SR.PP-T.R.RENJIT


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 4409 OF 2020
                             2



                        ORDER

Dated this the 3rd day of November, 2022

In this matter, no representation for the petitioner.

It appears that the petitioner has no interest to proceed

with the matter. Accordingly, this petition stands

dismissed and the stay in operation stands vacated.

Registry is directed to forward a copy of this order

to the court below concerned, within seven days, for

information and compliance.

Sd/-

A. BADHARUDEEN JUDGE nkr CRL.MC NO. 4409 OF 2020

APPENDIX OF CRL.MC 4409/2020

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE COMPLAINANT DATED 31.1.2017. ANNEXURE A2 TRUE COPY OF THE STATUTORY NOTICE DATED 3.1.2017 ISSUED BY THE COMPLAINANT.

ANNEXURE A3 TRUE COPY OF THE REPLY NOTICE ISSUED BY THE PETITIONER DATED 16.1.2017. ANNEXURE A4 TRUE COPY OF THE JUDGMENT IN S.T.NO.60/2017 PASSED BY THE JUDICIAL FIRST CLASS MAGISTRATE COURT DATED 20.5.2020.

ANNEXURE A5 TRUE COPY OF THE APPEAL MEMORANDUM AS CRL.APPEAL NO.83/2020 DATED 29.6.2020.

ANNEXURE A6 TRUE COPY OF THE PETITION TO SUSPEND THE EXECUTION OF SENTENCE AS CRL.M.P.NO.882/2020 IN CRL.APPEAL NO.83/2020 DATED 29.6.2020 BEFORE THE HON'BLE SESSIONS COURT, MANJERI. ANNEXURE A7 TRUE SCANNED COPY OF THE ORDER IN CLR.M.P.NO.882/2020 IN CRL.APPEAL NO.83/2020 DATED 14.6.2020 PASSED BY THE SESSIONS COURT, MANJERI. ANNEXURE A8 TRUE SCANNED COPY OF THE ORDER DATED 14.9.2020 IN CRL.M.P.NO.1090/2020 IN CRL.APPEAL NO.83/2020 PASSED BY THE SESSIONS, MANJERI.