Latha Venu vs State Of Kerala
2024 Latest Caselaw 31793 Ker

Kerala High Court

Latha Venu vs State Of Kerala on 6 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

CRL.MC NO. 5216 OF 2019                1




                                                  2024:KER:82971
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA,

                                   1946

                          CRL.MC NO. 5216 OF 2019

       CRIME NO.418/2015 OF Pala Police Station, Kottayam

          AGAINST THE ORDER/JUDGMENT DATED IN CC NO.308 OF 2017

OF JUDICIAL MAGISTRATE OF FIRST CLASS ,PALA

PETITIONER/S:
          LATHA VENU
          AGED 49 YEARS
          W/O. VENU, MOOZHIKKAL HOUSE, CHERUKARA BHAGAM,
          VALLICHIRA KARA, VALLICHIRA VILLAGE, MEENACHIL
          TALUK, KOTTAYAM DISTRICT, PIN - 686574

              BY ADV BABY THOMAS
RESPONDENT/S:
    1     STATE OF KERALA
          REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA - 682 031.

      2       GOPALAN
              AGED 88 YEARS
              S/O. ITTINDAN, THEKKILAKKATTIL HOUSE, PULIYANNOOR
              KARA, PULIYANNOOR VILLAGE, KOTTAYAM DISTRICT, PIN
              - 686573.

              BY ADV SRI.JOSEPH T.JOHN
OTHER PRESENT:
          SRI.SANGEETHARAJ.N.R, PP
     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 06.11.2024, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 CRL.MC NO. 5216 OF 2019           2




                                                2024:KER:82971

                  P.V.KUNHIKRISHNAN, J
                --------------------------------------
                 Crl.M.C. No. 5216 of 2019
                --------------------------------------
          Dated this the 6th day of November, 2024



                           ORDER

The counsel for the petitioner submitted that he is

withdrawing the Criminal Miscellaneous case.

Therefore, this Crl.M.C. is dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS