Kamarudheen vs Minor Kanasu
2023 Latest Caselaw 2378 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 FRIDAY, THE 10TH DAY OF FEBRUARY 2023 / 21ST MAGHA, 1944
                     OP(CRL.) NO. 194 OF 2015
        AGAINST THE ORDER IN M.C. NO. 230/2011 OF FAMILY
                          COURT,THRISSUR


PETITIONER/PETITIONER/RESPONDENT:

            KAMARUDHEEN
            S/O.MOIDUTTY,
            CHAKKITHAYYIL VEETTIL,
            PUNNAYURKULAM AMSOM & DESOM,
            CHAVAKKAD TALUK, THRISSUR DISTRICT.

            BY ADVS.
            SRI.SANTHOSH P.PODUVAL
            SMT.R.RAJITHA
            SRI.K.D.SREEVISAKH
            SMT.VINAYA V.NAIR


RESPONDENTS/RESPONDENT/PETITIONER & STATE:

    1       MINOR KANASU
            D/O.FASILA,
            KARUPPATHAYIL HOUSE,
            PUNNAYUR, THRISSUR - 679 562,
            REPRESENTED BY MOTHER FASILA,
            D/O.KUNJALIKUTTY, KARUPPATHAYIL HOUSE,
            PUNNAYUR, THRISSUR - 679 562.

    2       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682 031.

            BY ADV
            SRI.C.N PRABHAKARAN
            PUBLIC PROSECUTOR


     THIS OP (CRIMINAL) HAVING COME UP FOR ADMISSION ON
10.02.2023,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O.P (Crl.) No.194 of 2015
                                      2




                       BECHU KURIAN THOMAS, J.
                      ===================
                        O.P (Crl.) No.194 of 2015
                     ====================
                  Dated this the 10th day of February, 2023


                                JUDGMENT

The learned counsel for the petitioner submits that petitioner

is not interested to pursue this original petition.

Accordingly, this original petition is dismissed as not pressed.

Sd/-

BECHU KURIAN THOMAS JUDGE

jka/10.02.23.