V.R Madusoodanan Nair vs R. Ragesh Kumar
2023 Latest Caselaw 9872 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023/22ND BHADRA, 1945
               CRL.REV.PET NO. 803 OF 2022
  AGAINST THE ORDER/JUDGMENT CMP 996/2022 OF JUDICIAL
MAGISTRATE OF FIRST CLASS, THIRUVANANTHAPURAM (JFCM XII)
                        (TEMPORARY)
REVISION PETITIONER:
         V.R MADUSOODANAN NAIR,
         AGED 61 YEARS,
         RESIDING AT 'SABHALYA',
         NEDIYAMCODE,
         PARASUVAIKKAL P.O.,
         THIRUVANTHAPURAM DISTRICT, PIN - 695508

         BY ADV S.SUJIN
RESPONDENTS:
    1    R. RAGESH KUMARSHO,
         NEMOM POLICE STATION, PIN - 695020
    2    SASIDHARAN NAIR,
         M.J. NIVAS,
         NEAR MAHADEVA TEMPLE KELESWARAM,
         KALLIYOOR, PALLICHAL, PIN - 695042
    3    ADITHYAM.J. NIVAS,
         NEAR MAHADEVA TEMPLE, KELESWARAM,
         KALLIYOOR, PALLICHAL, PIN - 695042
    4    PREETHAKUMARI,
         M.J. NIVAS,
         NEAR MAHADEVA TEMPLE KELESWARAM,
         KALLIYOOR, PALLICHAL, PIN - 695042
    5    STATE OF KERALA,
         STATE OF KERALA,
         REPRESENTED BY PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, KOCHI -, PIN - 682301

         BY ADVS.
         SRI.BIJU C ABRAHAM
         SRI.MATHEWS K.UTHUPPACHAN(M-188)
         SRI.C.S.HRITHWIK, SENIOR PUBLIC PROSECUTOR

     THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 13.09.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Crl.R.P. No.803/2022
                                    :2:




                           N. NAGARESH, J.
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                        Crl.R.P. No.803 of 2022
              ---------------------------------------------------
              Dated this the 13th day of September, 2023


                                  ORDER

The counsel for the petitioner submits that the

petitioner does not want to prosecute the Criminal Revision

Petition. Accordingly, the Criminal Revision Petition is

dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE sss