K.Venkitesh vs State Of Kerala
2023 Latest Caselaw 3063 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                        OP(CRL.) NO. 107 OF 2019
            CRIME NO.232/1999 OF CBCID, KOZHIKODE, Kozhikode
CC 508/2012 OF JUDICIAL MAGISTRATE OF FIRST CLASS - IV, KOZHIKODE
PETITIONER/ ACCUSED NO.15 :

             K.VENKITESH,
             AGED 58 YEARS,
             S/O.KUPPUSWAMY,D/3 RITHIKA APARTMENTS,
             EAST HILL ROAD,WEST HILL.P.O,
             CALICUT-673005.

             BY ADVS.
             M.K.ABOOBACKER
             SRI.D.M.NOWFAL



RESPONDENTS/ ACCUSED 3, 4 AND 10/ COMPLAINANTS & STATE :

    1        STATE OF KERALA,
             REP- BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
             ERNAKULAM, PIN-682031.

    2        P.M.MUHAMMED RIYAD,
             S/O IMBICHIYOYA, 21/3737,
             AYISHA MANZIL,NANATH PARAMBA, ARTS COLLEGE.P.O,
             MEENANCHANDA, KOZHIKODE, PIN-673 001.

    3        K.P.SIDDIQUE,
             AGED 38 YEARS,
             S/O.HASSAN KOYA, SIDDIQUE MANZIL, KANJIRAVAYAL,
             PARAMBA, NEAR MARIYAMMAN KOVIL,
             P.ANNIYANKARA DESOM, KOZHIKODE,
             PIN-673 001.

    4        K.T.ABDURAHIMAN,
             S/O.ALI, KOKKOLI THAZHATH HOUSE, ERANJIKKAL AMSOM
             DESOM, ELATHUR, PIN-673303.

             BY SRI.NOUSHAD K.A., PUBLIC PROSECUTOR


     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
13.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 107 OF 2019
                                      2

                     BECHU KURIAN THOMAS, J.
                      --------------------------------
                       O.P.(Crl.) No.107 of 2019
                     ---------------------------------
                  Dated this the 13th day of March, 2023

                                JUDGMENT

The learned counsel for the petitioner submitted that the petitioner

does not intend to pursue this original petition.

In view of the above, this original petition is dismissed as not

pressed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM