K.Balatharakan vs Venugopalan
2023 Latest Caselaw 5290 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
 MONDAY, THE 24TH DAY OF APRIL 2023 / 4TH VAISAKHA, 1945
                  CRL.REV.PET NO. 777 OF 2004
AGAINST THE JUDGMENT DATED 24.11.1999 IN ST 1801/1996 OF
        JUDICIAL FIRST CLASS MAGISTRATE COURT,MANNARKAD
REVISION PETITIONER/DEFACTO COMPLAINANT:

           K.BALATHARAKAN, KODIKANNATH HOUSE,
           EDATHANATTUKARA, VATTAMANNAPURAM P.O., PALAKKAD
           DISTRICT.

            BY ADV SMT.VANAJA MADHAVAN (EXPIRED)



RESPONDENTS/ACCUSED AND COMPLAINANT:

    1       VENUGOPALAN, S/O. GOPALAKRISHNAN, PALAKKAL
            HOUSE, EDATHANATTUKARA,, PALAKKAD DISTRICT.

    2       SANKARAN, S/O. CHAMI, AYNIKOTTIL HOUSE,
            EDATHANATTUKARA,, PALAKKAD DISTRICT.

    3       STATE OF KERALA REP.BY SUB INSPECTOR
            OF POLICE, NATTUKAL, MANNARKKAD.

            ADV. SRI.SUNIL KUMAR KURIAKOSE PP


        THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION    ON   24.04.2023,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 777 OF 2004

                                 ..2..


                            O R D E R

This revision petition was preferred by the

defacto complainant in a prosecution lodged by the

Sub Inspector of Police, Nattukal against the

respondents, who are the accused for the offences

punishable under Section 447 and 427 r/w 34 of the

Indian Penal code.

2. In Trial Court, for want of evidence,

acquitted the accused.

3. When the matter has came up for

consideration today, the learned counsel for the

revision petitioner submits that the revision

petitioner is no more. I perused the impugned order.

There is nothing on record warranting interference.

The learned counsel for the revision petitioner

submits that nothing further survives in this matter

inasmuch as that the petitioner is no more. The

revision petition is, accordingly, dismissed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR