Haridas.M.K vs State Of Kerala
2024 Latest Caselaw 32530 Ker

Kerala High Court

Haridas.M.K vs State Of Kerala on 8 November, 2024

CRL.REV.PET NO. 2121 OF 2007

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                                                    2024:KER:83960
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946
                    CRL.REV.PET NO. 2121 OF 2007
      AGAINST THE JUDGMENT OF ACQUITTAL VIDE JUDGMENT          DATED
30.03.2007 IN CC NO.40 OF 2002 OF JUDICIAL MAGISTRATE OF FIRST
CLASS- I, HARIPAD
REVISION PETITIONER/S:

          HARIDAS.M.K.
          S/O.MADHAVANKUTTY NAIR, AGED 48 YEARS,, MULLASSERIL
          VEEDU, KRISHNAPURAM P.O., (VIA),, KAYAMKULAM.

          BY ADV SRI.G.PRIYADARSAN THAMPI

RESPONDENT/DE FACTO COMPLAINANT:

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

    2     PRAMOD, S/O.HARIDAS
          AMBADIYIL VEEDU, MUTHUKULAM NORTH MURI,, MUTHUKULAM
          VILLAGE.

    3     SUDHA, W/O.HARIDAS, AMBADIYIL VEEDU
          MUTHUKULAM NORTH MURI, MUTHUKULAM VILLAGE.

    4     JAYADAS, S/O.GOVINDA PILLAI
          NAMBATTU VEEDU, MUTHUKULAM NORTH ,MURI,, MUTHUKULAM
          VILLAGE.

          BY ADV RINNY STEPHEN CHAMAPARAMPIL

     THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.REV.PET NO. 2121 OF 2007

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                                                               2024:KER:83960
                            J U D G M E N T

Learned counsel for the revision petitioner submitted that the

matter stands settled between the revision petitioner and

respondents 2 to 4 who are the wife, son, and relative of the

revision petitioner. So he is not intending to proceed with the

revision petition.

Hence, the revision petition is dismissed as withdrawn.

SD/-

SOPHY THOMAS JUDGE RMV