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Sebastain.C.K vs Baby.A.T
2022 Latest Caselaw 10554 Ker

Citation : 2022 Latest Caselaw 10554 Ker
Judgement Date : 7 October, 2022

Kerala High Court
Sebastain.C.K vs Baby.A.T on 7 October, 2022
CRL.R.P NO. 326 OF 2019           1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                    CRL.REV.PET NO. 326 OF 2019
    AGAINST THE JUDGMENT IN CRL.A NO.193/2016 OF THE V
              ADDITIONAL SESSIONS COURT, ERNAKULAM
REVISION PETITIONER:

            SEBASTAIN.C.K, AGED 49 YEARS
            S/O. KUNJIPPU, CHANGANATH HOUSE, CSEZ P.O,
            THUTHIYOOR, KAKANAD, ERNAKULAM 682 037
            BY ADVS.
            S.RENJITH
            SRI.J.OM PRAKASH
            SRI.K.R.PRATHISH
RESPONDENTS:

     1      BABY.A.T, AGED 41 YEARS,
            D/O. THOMAS, AKKAPPILLY HOUSE, CHERAI P.O,
            ERNAKULAM 683514
     2      DOMINI, AGED 73,
            W/O. KUNJAPPU, CHENGANATH HOUSE, AYAMPILLY P.O,
            KUZHUPILLI, VYPIN, KOCHI PIN 682 501.
     3      JOSE, S/O. KUNJAPPU, CHENGANATH HOUSE,
            AYAMPILLY P.O, KUZHUPILLI, VYPIN,
            KOCHI, PIN 682 501.
     4      GEEMOLE, W/O. JOSE, CHENGANATH HOUSE,
            AYAMPILLY P.O, KUZHUPILLI, VYPIN, KOCHI,
            PIN 682 501.
     5      RUBY JOSEPH,
            D/O. PAPPU JOSEPH, PATHUMURI, OLD RAILWAY
            STATION, KOCHI, PIN 682 018
     6      FENIL, PATHUMURI, OLD RAILWAY STATION,
            KOCHI, PIN 682 018
     7      STATE OF KERALA,
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM 682 031.

            R7 BY SRI SANGEETHA RAJ-PP
         THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION     ON   07.10.2022,   THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CRL.R.P NO. 326 OF 2019          2




                           O R D E R

The learned counsel for the revision petitioner submitted

that the matter is not pressed. Hence, the Crl.Revision

Petition is dismissed as not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

 
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