P.A.Mathew vs State Of Kerala
2024 Latest Caselaw 31269 Ker

Kerala High Court

P.A.Mathew vs State Of Kerala on 1 November, 2024

CRL.A NO. 617 OF 2008

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                                                      2024:KER:81215

             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. 617 OF 2008
      AGAINST THE JUDGMENT DATED 15.05.2007 IN ST NO.2208 OF 1998
OF JUDICIAL MAGISTRATE OF FIRST CLASS ,ERATTUPETTA
APPELLANT/COMPLAINANT:

          P.A.MATHEW, S/O ABRAHAM, PAIMPALLIL
          HOUSE, THALANADU P.O., KOTTAYAM DISTRICT.

          BY ADVS.
          SRI.SHAJI THOMAS PORKKATTIL
          SRI.BINU PAUL


RESPONDENTS/STATE & ACCUSED:

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

    2     K.V.GOPINATHAN SO.VELAYUDHAN
          KALLUVETTATHU VEEDU, THALANADU P.O.

          BY ADV V.R.KESAVA KAIMAL

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. 617 OF 2008

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                                                         2024:KER:81215

                              JUDGMENT

Learned counsel for the appellant would submit that the

matter has been settled out of Court, and so he is not

prosecuting the appeal, and hence requests permission to

withdraw this appeal.

Hence the appeal is dismissed as withdrawn.

Sd/-

SOPHY THOMAS JUDGE RMV