Kerala High Court
Achu J.Nair vs The State Of Kerala
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
THURSDAY, THE 16TH DAY OF NOVEMBER 2017/25TH KARTHIKA, 1939
Crl.MC.No. 6960 of 2017 ()
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AGAINST THE ORDER/JUDGMENT IN SC 336/2016 of ADDL. D.C. &
SESSIONS COURT (ATROCITIES & SEXUAL VIOLENCE AG DATED
CRIME NO. 254/2012 OF KILIMANOOR POLICE STATION ,
THIRUVANANDAPURAM
PETITIONER(S)/ACCUSED NO.1 TO 5:
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1. ACHU J.NAIR,
S/O. JEEVAKUMAR, AGED 23/12, P.C. NILAYAM,
CHERUKKULARI, PANTHALAKODU, VATTARAR VILLAGE,
THIRUVANANTHAPURAM.
2. JOBIN MATHAI,
S/O. MATHAI, AGED 23/12, CHANTHAVALA,
PADIGATTIL VEEDU, NEAR MALANKARA CATHOLIC CHURCH,
KAITHACODUM PAVITHRASHWARAM, KOLLAM
3. ANISH@ VISHU ,
S/O. SURESH BABU, 20/12 YEARS,
MUNDAKKAL LAKSHAM VEEDU,
MURRUKKUMPUZHA, VALLOOR VILLAGE,
THIRUVANANTHAPURAM.
4. ARUN KRISHAN,
S/O. RADHAKRISHANA NAIR, AGED 21/12 YEARS,
NALPARAVILA VEEDU, ANIYOOR,
ULLIYATHARA VILLAGE, THIRUVANANTHAPURAM
5. REGIMON,
NARAYANAN NAIR, S/O. , AGED 32/12, SREENANDANAM,
CHIRAKONAM, CHIRAKONA, DESHAM,
VEMBAYAM VILLAGE, THIRUVANANTHAPURAM.
BY ADVS.SRI.SASTHAMANGALAM S. AJITHKUMAR
SRI.V.S.THOSHIN
CRL.M.C.6960/2017
RESPONDENT(S)/DEFACTO COMPLAINANT.:
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1. THE STATE OF KERALA,
REP. BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM THROUGH THE SUB INSPECTOR OF POLICE
KILIMANOOR POLICE STAION, THIRUVANANTHAPURAM.
2. KARTHIKA BABU,
D/O. SINDHU, AGED 21 YEARS,
RESIDING AT VADAKKUMKARA PUTHENVEEDU,
THOPPUMUKKU, PULLAYIL, PULIMAATHU,
THIRUVANANTHAPURAM.
R2 BY ADV. SRI.RAHUL SASI
R1 BY ADV. ADDL.DIRECTOR GENERAL OF PROSECUTION
:SRI SURESH BABU THOMAS
R1 BY PUBLIC PROSECUTOR :SRI C K SURESH
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16-11-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
SUNIL THOMAS, J.
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Crl.M.C.No.6960 of 2017
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Dated this the 16th day of November, 2017
ORDER
When the matter was taken up, after hearing the learned counsel for the petitioners for quite some time, learned counsel sought permission to withdraw the Crl.M.C.
2. Permitted.
Hence, Crl.M.C is dismissed as not pressed.
Sd/-
SUNIL THOMAS Judge Sbna/16/11/17 True Copy / P A to Judge