Kerala High Court
Revision vs By Adv.Sri.M.J.Thomas on 6 April, 2018
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY, THE 6TH DAY OF APRIL 2018 / 16TH CHAITHRA, 1940
Crl.Rev.Pet.No. 1166 of 2017
C.M.P.NO.5463/2014 IN C.C.NO.830/2010 OF THE JUDICIAL FIRST CLASS MAGISTRATE
COURT-I, ATTINGAL
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REVISION PETITIONER(S)/1ST ACCUSED
THOMAS JOSEPH,
AGED 56 YEARS, S/O. THOMAS,
PULLUKALAYIL, ETTUMANOOR,
ETTUMANOOR VILLAGE.
BY ADV.SRI.M.J.THOMAS
RESPONDENT(S)/ACCUSED/STATE:
1. THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. PRASAD,
S/O. PURUSHOTHOMAN, LATHA MANDIRAM,
POIMULA MUKKU, DARSHANAPATTOM DESOM,
NAGAROOR VILLAGE, ATTINGAL - 695 101.
R1 BY SR.PUBLIC PROSECUTOR SRI.C.S.HRITHWIK
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 06-04-2018, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Msd.
06.04.2018
K. ABRAHAM MATHEW, J.
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Crl.R.P. No. 1166 of 2017
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Dated this the 6th day of April, 2018
ORDER
The petitioner is the first accused in CC No. 830 of 2010 on the file of the Judicial First Class Magistrate Court-I, Attingal. The prosecutor filed an application to withdraw from the prosecution. After hearing the learned prosecutor and the victim, the learned magistrate dismissed the withdrawal application by the impugned order. The petitioner challenges it.
2. Heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. The accused has no locus standi to challenge the order passed on the application filed under Section 321 Cr.P.C. This Cr.R.P is not maintainable.
.
In the result, the Crl.R.P is dismissed.
.
Sd/-
K. ABRAHAM MATHEW JUDGE bka/06.04.2018