Sadanandan vs Mirthunjayan
2024 Latest Caselaw 30856 Ker

Kerala High Court

Sadanandan vs Mirthunjayan on 30 October, 2024

CRL.A NO. 445 OF 2007                        1                  2024:KER:81028



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
   WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                             CRL.A NO. 445 OF 2007

        AGAINST THE ORDER/JUDGMENT DATED IN CRA NO.816 OF 2006 OF
ADDITIONAL      DISTRICT AND SESSIONS COURT (ADHOC-III),NORTH PARAVUR
ARISING   OUT    OF   THE   ORDER/JUDGMENT       DATED   01.03.2007   IN   CRL.L.P
NO.143 OF 2007 OF HIGH COURT OF KERALA
APPELLANT/2ND RESPONDENT/COMPLAINANT:

             SADANANDAN
             KORASSERRY HOUSE
             N.PRAVUR.


             BY ADV SRI.T.A.SHAJI

RESPONDENT/S:

    1        MIRTHUNJAYAN
             PONATHU HOUSE, MUNAMBAM, PALLIPORT.

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


             BY ADV MOHANLAL N K

OTHER PRESENT:

             PP-SMT.SEENA C.

     THIS       CRIMINAL     APPEAL    HAVING      BEEN    FINALLY     HEARD    ON
30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRL.A NO. 445 OF 2007                   2                 2024:KER:81028




                                JUDGMENT

The complainant is not pressing this appeal. Hence,

this appeal is dismissed as not pressed.

Sd/-

SOPHY THOMAS, JUDGE ska