Biju, S/O.Jose vs Saneesh @ Kathi
2024 Latest Caselaw 31587 Ker

Kerala High Court

Biju, S/O.Jose vs Saneesh @ Kathi on 5 November, 2024

                                                             2024:KER:82091

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MRS. JUSTICE C.S. SUDHA

 TUESDAY, THE 5TH DAY OF NOVEMBER 2024 / 14TH KARTHIKA, 1946

                           CRA(V) NO. 178 OF 2016

          AGAINST   THE    ORDER/JUDGMENT     DATED     10.09.2015      IN   SC

NO.177 OF 2013 OF ADDITIONAL DISTRICT COURT & MOTOR ACCIDENT

CLAIMS       TRIBUNAL,       THODUPUZHA       ARISING        OUT   OF        THE

ORDER/JUDGMENT IN CP NO.108 OF 2012 OF JUDICIAL MAGISTRATE

OF FIRST CLASS-I (FOREST OFFENCES), THODUPUZHA

APPELLANT/PW1/INJURED:

             BIJU,
             S/O.JOSE, AGED 40, NIRAPPIL HOUSE,
             MUTTOM KARA, MUTTOM VILLAGE,
             THODUPUZHA TALUK, IDUKKI DISTRICT
             BY ADVS.
             SRI.M.V.RAJENDRAN NAIR
             SRI.JOBY GEORGE
RESPONDENTS/ACCUSED & STATE:

      1      SANEESH @ KATHI
             S/O.JAMES, AGED 29, ANJILITHOTTIYIL HOUSE,
             KUZHIYANAL BHAGOM, KAKKOMBBU KARA, MUTTOM VILLAGE,
             THODUPUZHA TALUK, IDUKKI DISTRICT.
      2      STATE OF KERALA REPRESENTED BY THE PUBLIC
             PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM
             ADV SRI.M.DINESH
             SMT.SHEEBA THOMAS, PP


      THIS CRL.A BY DEFACTO COMPLAINANT/VICTIM HAVING COME UP
FOR   HEARING       ON    05.11.2024,   THE   COURT     ON   THE   SAME      DAY
DELIVERED THE FOLLOWING:
                                                         2024:KER:82091
CRA(V) NO. 178 OF 2016

                                   2



                           C.S.SUDHA, J.
               ---------------------------------------------
                      CRA(V). No.178 of 2016
               ---------------------------------------------
             Dated this the 5th day of November 2024

                          JUDGMENT

It is submitted that a memo has been filed on behalf of the

appellant to withdraw the appeal. Hence, the appeal is dismissed as

withdrawn.

Interlocutory applications, if any pending, shall stand closed.

Sd/-

C.S.SUDHA JUDGE NP