Kerala High Court
Sooraj @ Vettath Eapen Mathai vs M.J.Davis on 4 June, 2014
Author: K. Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
WEDNESDAY, THE 4TH DAY OF JUNE 2014/14TH JYAISHTA, 1936
Crl.MC.No. 4175 of 2013 ()
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AGAINST THE ORDER/JUDGMENT IN CC 3847/2012 of JUDICIAL FIRST CLASS
MAGISTRATE'S COURT-II, ERNAKULAM
CRIME NO. 1616/2011 OF KADAVANTHRA POLICE STATION , ERNAKULAM
PETITIONER(S)/ACCUSED NO.2:
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SOORAJ @ VETTATH EAPEN MATHAI,
S/O.MATHAI EAPEN VETTATH, RESIDING AT VILLAR,
VETTATH SWAROOPAM, AMBADY LANE, S.A.ROAD,
ELAMKULAM, COCHIN 682 020.
BY ADVS.SRI.K.V.SOHAN
SMT.SREEJA SOHAN.K.
SRI.GEORGE JOSEPH PULIMOOTTIL
SRI.ROVIN RODRIGUES
RESPONDENT(S)/COMPLAINANT, ACCUSED NO.1 & STATE :
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1. M.J.DAVIS,
S/O.M.P.JOSEPH, MANJILA HOUSE, 31/1003/A1,
KUNJAN BAVA ROAD, VYTTILA, COCHIN 682 019.
2. MATHAI EAPEN,
S/O.VETTATH, VETTATH SWAROOPAM HOUSE, AMBADI LANE,
S.A.ROAD, KADAVANTHRA, COCHIN 682 020.
3. STATE OF KERALA,
SHO, KADAVANTHRA POLICE STATION, ERNAKULAM DISTRICT,
REP.BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN 682 031.
R1 BY ADVS. SRI.V.JOHN SEBASTIAN RALPH
SMT.PREETHY KARUNAKARAN
SRI.K.J.JOSEPH (ERNAKULAM)
SRI.V.JOHN THOMAS
R2 BY ADV. SRI.K.P.HARISH
R3 BY PUBLIC PROSECUTOR SMT. P.MAYA
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD ON 04-06-2014,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
DSV
K. RAMAKRISHNAN, J.
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Crl.M.C.No.4175 of 2013
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Dated this the 4th day of June, 2014.
O R D E R
Though a memo has been filed not pressing the petition with liberty to move later, if the settlement arrived at has not been complied with, when the petition came up for hearing, the learned counsel for the petitioner submitted that he may be permitted to withdraw the petition with liberty to move a fresh petition later, if the terms of the settlement are not complied with and cases were not withdrawn as agreed upon between the parties.
The above submission of the counsel for the petitioner is recorded and the petition is dismissed as withdrawn with the above liberty.
Sd/-
K. RAMAKRISHNAN, JUDGE.
cl /true copy/ P.S to Judge 2