Kerala High Court
V.T.Antony vs T.I Varghese on 15 January, 2019
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
TUESDAY, THE 15TH DAY OF JANUARY 2019 / 25TH POUSHA, 1940
Crl.Rev.Pet.No. 977 of 2011
CRA 594/2008 OF ADDITIONAL SESSIONS COURT (ADHOC-I),
ERNAKULAM
CC 111/2008 OF J.M.F.C.-II, MUVATTUPZHA
REVISION PETITIONER/S:
V.T.ANTONY
AGED 52 YEARS, S/O. THOMAS, VELUTHEDATH HOUSE,
V.A.T ROAD, EDAKOCHI KARA, KOCHI.
BY ADV. SRI.T.O.XAVIER
RESPONDENT/S:
1 T.I VARGHESE
AGED 63 YEARS, S/O. IYPE,, THAMARAKUDY HOUSE,
VADASSERY KARA,, KOTTAPADY, KOTHAMANGALAM.
2 THE STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,, HIGH
COURT OF KERALA, ERNAKULAM.
BY ADV. SRI.RAJESH RAJAN
OTHER PRESENT:
SRI REMESH CHAND PP
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 15.01.2019, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Crl.Rev.Pet.No. 977 of 2011
..2..
ORDER
It is submitted that the petitioner is no more and the matter may be closed. Accordingly, this Crl.R.P. is closed.
Sd/-
K.ABRAHAM MATHEW JUDGE Bka/16.01.2019