Rajesh vs State Of Kerala
2024 Latest Caselaw 14078 Ker

Kerala High Court

Rajesh vs State Of Kerala on 28 May, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       CRL.MC NO. 1099 OF 2021
        CRIME NO.21/2018 OF Kilikolloor Police Station, Kollam
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1017 OF 2018 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -I, KOLLAM
PETITIONERS:

    1       RAJESH
            AGED 42 YEARS
            S/O. RAJENDRAN, GREESHMA NIVAS, SARATHY NAGAR-49,
            CHATHINAMKULAM, MANGAD VILALGE, KOLLAM.
    2       SUNIL
            AGED 37 YEARS
            S/O. MANI, RAKHI BHAVAN, SARATHY NAGAR-52,
            CHATHINAMKULAM, MANGAD VILLAGE, KOLLAM.
    3       UNNIKRISHNAN @ UNNI
            AGED 58 YEARS
            S/O. JAYARAM UNNI NIVAS, KURUTHIKAMAN NAGAR,
            CHATHINAMKULAM, MANGAD VILLAGE, KOLLAM.
            BY ADV Sergi Joseph Thomas


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
            ERNAKULAM-682 031.
    2       DIPIN DAS
            AGED 23 YEARS
            S/O. SURESH, KRISHNAKRIPA, EDAVATTOM CHERRY, PERINAD
            VILLAGE, KOLLAM-691 511.
            BY ADV ATHUL C.


OTHER PRESENT:

            SREEJA V. (PP)


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 1099 OF 2021
                                  2

                 BECHU KURIAN THOMAS, J.
                 -----------------------------------------
                    Crl.M.C. No.1099 of 2021
                  ----------------------------------------
              Dated this the 28th day of May, 2024


                               ORDER

The learned counsel for the petitioners submitted that

petitioners do not intend to pursue the matter any further.

Accordingly, this Crl.M.C. is dismissed as not pressed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM CRL.MC NO. 1099 OF 2021

PETITIONER ANNEXURES ANNEXURE A1 THE CERTIFIED COPY OF THE FINAL REPORT IN C.C.NO.1017/2018 PENDING BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-1, KOLLAM ARISING OUT OF CRIME NO.21/2018 OF KILIKOLLOOR POLICE STATION. ANNEXURE A2 AN AFFIDAVIT SWORN BY THE SECOND RESPONDENT STATING THE SETTLEMENT OF ALL THE DISPUTES.