Rathan Chandavath vs The State Of Kerala
2024 Latest Caselaw 33691 Ker

Kerala High Court

Rathan Chandavath vs The State Of Kerala on 21 November, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

   CRL.MC. NO.4370 OF 2019
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                                               2024:KER:87406



           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                     CRL.MC NO. 4370 OF 2019

   CRIME NO.1218/2017 OF MALA POLICE STATION, THRISSUR

           AGAINST    THE    ORDER/JUDGMENT    DATED   IN   CC

   NO.2901 OF 2017 OF JUDICIAL MAGISTRATE OF FIRST

   CLASS - I, CHALAKUDY

   PETITIONER/(ACCUSED NO.2):

             RATHAN CHANDAVATH
             AGED 52 YEARS, S/O.J.PONNUSWAMY, PACK CARE
             ENTERPRISES, 98/A, ATHIPALAYAM ROAD,
             CHINNAVEDAMPATTI, COIMBATORE,
             TAMILNADU, PIN-641 006.


             BY ADV K.P.RAMACHANDRAN


   RESPONDENTS:

       1     THE STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH
             COURT OF KERALA, ERNAKULAM (ON BEHALF OF
             THE SUB INSPECTOR OF POLICE, MALA POLICE
             STATION).
 CRL.MC. NO.4370 OF 2019
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    2     ABHILASH,
          AGED 40 YEARS, S/O.SUBRAMANIYAN, ELUVINGAL
          HOUSE, VAVI MILK PACKING UNIT,
          KUNNATHUKADU DESOM, VADAMA VILLAGE, MALA,
          MUKUNDAPURAM TALUK, THRISSUR DISTRICT,
          PIN-680 732.


          BY ADVS.
          SRI. SANGEETHARAJ N.R., PP
          SRI.MATHEWS K.PHILIP
          SMT.T.MANASY - R2



        THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 21.11.2024, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
 CRL.MC. NO.4370 OF 2019
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                P.V.KUNHIKRISHNAN, J.
             ------------------------------------
              Crl.M.C. No.4370 of 2019
           --------------------------------------
      Dated this the 21st day of November, 2024



                      ORDER

When this Criminal Miscellaneous Case came

up for consideration, the learned counsel appearing

for the petitioner submitted that he is not pressing

the petition.

Therefore, this Criminal Miscellaneous Case is

dismissed as not pressed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj