Kerala High Court
St.Stephens Csi Church vs State Of Kerala on 18 February, 2019
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
MONDAY ,THE 18TH DAY OF FEBRUARY 2019 / 29TH MAGHA, 1940
Crl.MC.No. 1318 of 2019
AGAINST THE ORDER/JUDGMENT IN CRMP 3/2018 of SUB DIVISIONAL
MAGISTRATE, IDUKKI DATED 19-01-2019
PETITIONER/S:
ST.STEPHENS CSI CHURCH,
CHELACHUVADU P.O, THODUPUZHA, IDUKKI DISTRICT,
PIN-685606, REPRESENTED BY ITS VICAR REV.FATHER
SRI.RAJESH PATHROSE, S/O. PATHROSE, AGED 38
YEARS, PUTHENVEEDU NOW RESIDING AT CSI
PARSONAGE, CHELACHUVADU, IDUKKI DISTRICT, PIN-
685606.
BY ADVS.
SRI.P.SANKARANKUTTY NAIR
SRI.SHANKAR V.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SUB DIVISIONAL
MAGISTRATE(RDO), IDUKKI THROUGH THE PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
2 SRI. BENNY,
S/O. MATHEW , PALAMOOTIL HOUSE, CHELACHUVADU
P.O,KANJIKUZHY VILLAGE, THODUPUZHA, PIN-685606.
3 SRI. LEENA,
W/O. BENNY, PALAMOOTIL HOUSE, CHELACHUVADU P.O,
KANJIKUZHY VILLAGE, THODUPUZHA, PIN-685606.
OTHER PRESENT:
PP SMT.V.SREEJA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
18.02.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 1318 of 2019
-2-
ORDER
Dismissed as withdrawn.
However, this order will not stand in the way of the petitioner in approaching the learned Magistrate, with appropriate application for the redressal of his grievance, in accordance with law.
sd B. SUDHEENDRA KUMAR, JUDGE.
dl/