P.Vijayan vs A.Dhanapalan
2024 Latest Caselaw 31266 Ker

Kerala High Court

P.Vijayan vs A.Dhanapalan on 1 November, 2024

CRL.A NO. 1538 OF 2007                        1                    2024:KER:81572



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946
                               CRL.A NO. 1538 OF 2007

         AGAINST    THE      ORDER/JUDGMENT       DATED   16.08.2007   IN    Crl.L.P.
NO.546     OF    2007   OF    HIGH   COURT    OF    KERALA   ARISING   OUT    OF   THE
ORDER/JUDGMENT DATED 02.07.2007 IN CC NO.182 OF 2007 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -III, KOTTARAKAKARA
APPELLANT/COMPLAINANT

                P.VIJAYAN
                PRESANNAVILASAM
                INDAVILA, PULLUPANA P.O., KADACKAL.


                BY ADV SRI.T.A.SHAJI

RESPONDENTS/ACCUSED AND STATE:

     1          A.DHANAPALAN
                PLAVILA ROAD
                IDATHARA P.O., KADACKAL.

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


                BY ADVS.
                K.V.ANIL KUMAR
                M.V.THAMBAN


OTHER PRESENT:

                PP-SMT.SEENA C.

     THIS   CRIMINAL   APPEAL   HAVING   BEEN  FINALLY   HEARD                      ON
01.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 1538 OF 2007                2                 2024:KER:81572




                            JUDGMENT

Learned counsel for the appellant submitted that the

appeal is not pressed. Hence, this appeal is dismissed as

not pressed.

Sd/-

SOPHY THOMAS, JUDGE ska