Kerala High Court
Pathuma vs State Of Kerala on 1 February, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
THURSDAY, THE 10TH DAY OF JULY 2014/19TH ASHADHA, 1936
Crl.MC.No. 685 of 2012
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CRL.MP.NO. 225/2012 OF SESSIONS COURT, PALAKKAD DATED 01-02-2012
CRIME NO. 386/2011 OF NATTUKAL POLICE STATION , PALAKKAD
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PETITIONER/DEFACTO COMPLAINANT:
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PATHUMA,
W/O.LATE MUHAMMED, AGED 72 YEARS,
VENKITTACHOLAKAPARAMBIL HOUSE, PADIKKAPADAM,
VATTAMANNAPPURAM.P.O, ALANELLOOR, PALAKKAD DISTRICT.
BY ADVS.SRI.BINOY VASUDEVAN
SMT.P.G.BABITHA
RESPONDENTS/STATE /ACCUSED NOS.16,18 & 19:
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1. STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. THE STATION HOUSE OFFICER,
NATTUKAL POLICE STATION, NATTUKAL.P.O.,
MANNARKKAD TALUK, PALAKKAD DISTRICT - 678 011.
3. DIVAKARAN,
S/O.LATE CHAMI, AGED 24 YEARS, KAPPIL HOUSE,
EDATHANATTUKARA, VATTAMANAPURAM.P.O,MANNARKKAD TALUK,
PALAKKAD DISTRICT - 678 011.
4. BINU,
S/O.BALAKRISHNAN, AGED 26 YEARS, AALPPARA HOUSE,
EDATHANATTUKARA, VATTAMANAPURAM.P.O,MANNARKKAD TALUK,
PALAKKAD DISTRICT - 678 011.
5. RIYAS,
S/O.MOHAMMEDALI, AGED 27 YEARS
IRINGATHODI KURIKKAL HOUSE, EDATHANATTUKARA,
VATTAMANAPURAM.P.O,MANNARKKAD, PALAKKAD - 678 011.
R1 & R2 BY PUBLIC PROSECUTOR SMT.P.MAYA
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD
ON 10-07-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
K. RAMAKRISHNAN, J.
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Crl. M.C. No.685 of 2012
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Dated this the 10th day of July, 2014
O R D E R
When the application came up for hearing, the learned counsel for the petitioner submitted that, the prayer in the petition has become infructuous and he is not pressing the same. The above submission of the counsel for the petitioner is recorded and the petition is dismissed as not pressed.
Sd/-
K. RAMAKRISHNAN, JUDGE // True Copy// P.A. to Judge ss