Kerala High Court
Vasu vs Santha on 20 August, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
WEDNESDAY, THE 1ST DAY OF APRIL 2015/11TH CHAITHRA, 1937
CRL.A.No. 1763 of 2009 ( )
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AGAINST THE ORDER/JUDGMENT IN Crl.L.P. 714/2009 OF HIGH COURT OF KERALA
DATED 20-08-2009
AGAINST THE ORDER/JUDGMENT IN CC 259/2007 OF JUDICIAL FIRST CLASS
MAGISTRATE,WADAKKANCHERY DATED 06-07-2009
APPELLANT/COMPLAINANT:
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VASU, S/O. RAGHAVAN, AGED 58 YEARS
THOTTINKAL HOUSE, VADAKKETHARA, PAZHAYANNUR.
BY ADVS.SRI.C.A.CHACKO
SMT.C.M.CHARISMA
SRI.N.A.SHAFEEK
SRI.K.S.SALEESH
RESPONDENTS/ACCUSED & STATE:
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1. SANTHA, W/O. P.MANI, POTTEKKATTU HOUSE
THEKKEPOTTA P.O., AKUTTI, MANANTHAVADI.
2. THE STATE OF KERALA,
REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA
ERNAKULAM.
R1 BY ADVS. SRI.SAJAN VARGHEESE K.
SRI.LIJU. M.P
R2 BY PUBLIC PROSECUTOR SMT. BINDU GOPINATH
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 01-04-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
SHG/
K. ABRAHAM MATHEW, J.
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Crl.A.1763 of 2009
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Dated this the 1st day of April, 2015
J U D G M E N T
The counsel for the appellant submits that the appeal may be dismissed as not pressed.
Ordered accordingly.
Sd/-
K. ABRAHAM MATHEW JUDGE //True copy// P.A. TO JUDGE shg/