Kurunnan Divakaran vs Kurunnan Vimala
2023 Latest Caselaw 10077 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                      CRL.MC NO. 6396 OF 2014
     CRIME NO.476/2008 OF Kuthuparamba Police Station, Kannur
AGAINST THE ORDER/JUDGMENT CC 1065/2014 OF JUDICIAL MAGISTRATE OF
                     FIRST CLASS ,KUTHUPARAMBA
PETITIONER/S:
           KURUNNAN DIVAKARANAGED 55 YEARSS/O.KUNHURAMAN,
           T.C.HOUSE, PATHIRAYAD AMSOM DESOM, SHANKARANELLOOR
           P.O., KANNUR DISTRICT.

          BY ADV SRI.CIBI THOMAS


RESPONDENT/S:
     1     KURUNNAN VIMALAAGED 59 YEARSD/O.KUNHURAMAN,
           'KALLORATH', PATHIRAYAD AMSOM DESOM, PATHIRAYAD P.O.,
           KANNUR DISTRICT.

    2     SUB INSPECTOR OF POLICEKOOTHUPARAMBU POLICE STATION.

    3     STATEREPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM.

          BY ADVS.
          SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
          SRI.K.V.PAVITHRAN
          SRI.P.SAJU


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl. M.C. No.6396/2014                -2-

                                  ORDER

Learned counsel for the petitioner submits that the petitioner has filed a

memo to the effect that the petitioner is not interested in prosecuting the

above Crl. M.C. Hence this Crl. M.C may be dismissed as not pressed.

Taking note of the above not press memo, this Crl. M.C is dismissed as

not pressed.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF CRL.MC 6396/2014 PETITIONER ANNEXURES

ANNEXURE 1 : TRUE COPY OF THE COMPLAINT CMP 2428/2008 BEFORE THE JFCM COURT, KOOTHUPARAMBA.

ANNEXURE 2 : TRUE COPY OF THE REFER REPORT SUBMITTED BY THE INVESTIGATING OFFICER DT.30-22-2008 BEFORE THE JFCM COURT, KOOTHUPARAMBA.

ANNEXURE 3 : TRUE COPY OF THE COMPLAINT CMP 2748/2012 DT.8-7-2012 BEFORE THE JFCM COURT, KOOTHUPARAMBA.

ANNEXURE 4 : TRUE COPY OF THE ORDER DT.10-10-2012 DISMISSING CMP 2748/2012.

ANNEXURE 5 : TRUE COPY OF THE SWORN STATEMENT OF R1 RECORDED BY THE LEARNED MAGISTRATE, KOOTHUPARAMBA ON 1-2-2014.

ANNEXURE 6 : TRUE COPY OF THE JUDGMENT IN OS 87/2009 OF THE MUNSIFF COURT, KOOTHUPARAMBA.

ANNEXURE 7 : TRUE COPY OF THE DOCUMENT NO.573/2007 OF SRO ANJARAKKANDY, KOOTHUPARAMBA.

ANNEXURE 8 : TRUE COPY OF THE DOCUMENT NO.42/2007 OF SRO ANJARAKKANDY.

ANNEXURE 9 : TRUE COPY OF THE APPLICATION SUBMITTED BY THE R1 BEFORE THE VENGAD GRAMA PANCHAYATH FOR SUBSIDY FOR 56 CENTS OF PROPERTY.

ANNEXURE 10 : TRUE COPY OF THE INFORMATION SUPPLIED TO THE PETITIONER BY THE AGRICULTURAL OFFICER, VENGAD KRISHI BHAVAN.

ANNEXURE 11 : TRUE COPY OF THE DOCKET ENTRY DT.19-5-2014 PERTAINING TO CC 1065/2014 BY THE JFCM, KOOTHUPARAMBA.