Kerala High Court
Nagappa Bujari vs Sub Inspector Of Police on 3 January, 2022
Author: K.Haripal
Bench: K.Haripal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
CRL.REV.PET NO. 620 OF 2016
(AGAINST THE ORDER IMPUGNED IN CRL.MP NO.2297/2014 IN S.C.
178/2014 DATED 20.02.2015 PASSED BY THE COURT OF 1ST ADDITIONAL
SESSION, KALPETTA)
REVISION PETITIONERS/ACCUSED:
1 NAGAPPA BUJARI
AGED 45 YEARS
S/O DHARMANNA, ALLAGI P.O., AFZALPUR TALUK, GULBARGA
DISTRICT, KARNATAKA.
2 KIRANKUMAR
S/O RAVAN SIDHAPPAMANNUR, AGED 33 YEARS, AFZALPUR,
BJUARIPPA, BEERADHAR, KARNATAKA.
BY ADV SRI.SUNNY MATHEW
RESPONDENTS/COMPLAINANT:
1 SUB INSPECTOR OF POLICE
SULTHANBATHERY POLICE STATION, WAYANAD DISTRICT-673592.
2 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM - 682 031
*3 VINOD.P.S
S/O SUKUMARAN,AGED 44,
CHETTAPALAM,KAPPISET,PADICHIRAAMSAM,VYANAD
*IS IMPLEADED AS ADDL R3 VIDE ORDER DTD 21/11/19
SR.PP - SMT. SREEJA V.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Crl.R.P.No.620 of 2016
2
ORDER
When taken up, learned counsel for the petitioners submits that the Crl.M.C is not pressed.
Accordingly the Crl.M.C is dismissed as not pressed.
Sd/-
K.HARIPAL JUDGE Jms/03.01