Radhamma Amma vs State Of Kerala
2023 Latest Caselaw 10457 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                      CRL.REV.PET NO. 1478 OF 2017
 AGAINST THE ORDER/JUDGMENT CRA 97/2011 OF I ADDITIONAL DISTRICT
   COURT & I ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, KOLLAM
   MC 62/2010 OF JUDICIAL MAGISTRATE OF FIRST CLASS , PARAVOOR
REVISION PETITIONER/PETITIONER:

          RADHAMMA AMMA
          AGED 59 YEARS
          W/O.RAMACHANDRAN NAIR, PUTHENVILAVEEDU,
          KADAMPATTUKONAM, PARIPALLY (VILLAGE).
          BY ADV SRI.M.DINESH


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM - 682 031.
    2     RAJENDRAN
          AGED 54 YEARS
          S/O.RAMACHANDRAN NAIR, MANIMANGALATHU VEEDU, KUNDARA,
          MULAVANA, NOW WORKING AS DIRECTOR OF CHERTHALA MALARIA
          AND FILARIA RESEARCH CENTER - 691 002.
    3     LATHA
          D/O.RAMACHANDRAN NAIR, P.L.NIVAS, KADAMPATTUKONAM,
          PARIPPALLY VILLAGE - 691 003.
          BY ADVS.
          SRI.S.R.ANIL KUMAR
          SRI.G.BHAGAVAT SINGH
          SRI. NOUSHAD K.A., PP


     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 1478 OF 2017           2



                                    ORDER

When this matter is taken up for consideration today,

learned counsel for the petitioner submits that the revision

petition is not pressed. Accordingly, the Criminal Revision

Petition is dismissed as not pressed.

Sd/-

GOPINATH P.

JUDGE ajt