S.Prashobhini vs P.K.Kumaran And Another
2023 Latest Caselaw 10111 Ker

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Crl A. No. 1014 of 2011


                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
     MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                                CRL.A NO. 1014 OF 2011
 AGAINST THE ORDER/JUDGMENT CC 1102/2007 OF JUDICIAL MAGISTRATE
                             OF FIRST CLASS -I, ALAPPUZHA


APPELLANT/S:

                 S.PRASHOBHINI, D/O.SANTHAN
                 PALLIPARAMBIL HOUSE, VADACKAL, ALAPPUZHA.

                 BY ADV SRI.SIRAJ KAROLY


RESPONDENT/S:

       1         P.K.KUMARAN , SECRETARY SNDP
                 BRANCH NO.395, PARAVUR NORTH, PUNNAPRA,, ALAPPUZHA
                 DISTRICT-688013.

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

                 BY ADVS.
                 SMT.BHAVANA VELAYUDHAN
                 SRI.S.SANAL KUMAR
                 SMT.T.J.SEEMA
                 SMT.M.K.PUSHPALATHA, PUBLIC PROSECUTOR-R2



        THIS      CRIMINAL     APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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Crl A. No. 1014 of 2011




                           C.S DIAS,J.
                        ---------------------------
                    Crl A. No. 1014 of 2011
                       -----------------------------
            Dated this the 18th day of September, 2023

                          JUDGMENT

The learned counsel appearing for the appellant

submits that since the first respondent/accused is no

more, the appellant is no longer desirous of prosecuting

the appeal because no useful purpose would be served.

Hence, the appellant is desirous of withdrawing the

appeal. The said submission is recorded.

Resultantly, the criminal appeal is dismissed as

withdrawn.

SD/-

sks/18.9.2023                          C.S.DIAS, JUDGE