K.Pavithran vs Soman
2024 Latest Caselaw 26437 Ker

Kerala High Court

K.Pavithran vs Soman on 3 September, 2024

                                                            2024:KER:66473

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MRS. JUSTICE C.S. SUDHA

 TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                       CRL.A NO. 717 OF 2018

        AGAINST THE ORDER/JUDGMENT IN Crl.L.P. NO.267 OF 2018

OF HIGH COURT OF KERALA ARISING OUT OF THE ORDER/JUDGMENT

DATED    31.10.2012   IN   CC   NO.672     OF   2001   OF    THE   JUDICIAL

MAGISTRATE OF FIRST CLASS, THALASSERY

APPELLANT/COMPLAINANT:

            K.PAVITHRAN
            AGED 60 YEARS
            S/O. KORAN, ONAPARAMBA, NARATH,
            KANNUR DISTRICT, NOW RESIDING AT KEERI HOUSE,
            NARTAH P.O, KANNUR DISTRICT.

            BY ADV SRI.T.R.HARIKUMAR
RESPONDENTS/ACCUSED & STATE:

    1       SOMAN
            S/O. KANNAN NAIR, AGED 52 YEARS,
            PUTHEDAYIL HOUSE, NARATH, KANNUR DISTRICT-670 603.

    2       STATE OF KERALA
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, KOCHI-682 031.

            SRI.I.V.PRAMOD
            SMT.SHEEBA THOMAS, PP


        THIS CRIMINAL APPEAL HAVING COME UP FOR ADMISSION ON
03.09.2024,    THE    COURT     ON   THE   SAME    DAY      DELIVERED   THE
FOLLOWING:
                                                         2024:KER:66473
CRL.A NO. 717 OF 2018

                                   2




                           C.S.SUDHA, J.
               ---------------------------------------------
                    Crl. Appeal No.717 of 2018
               ---------------------------------------------
             Dated this the 3rd day of September 2024

                          JUDGMENT

The learned counsel for the appellant submits that the appeal

is not pressed and a memo has been filed to the said effect. Hence,

the appeal is dismissed as not pressed.

Interlocutory applications, if any pending, shall stand closed.

Sd/-

C.S.SUDHA JUDGE NP