Kerala High Court
Anju Philip vs T.K. Skaria on 18 August, 2008
Author: R. Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.MC.No. 1474 of 2008()
1. ANJU PHILIP, C/O. K.J.THOMAS &
... Petitioner
2. KUKKU MERIAM PHILIP, D/O.JACOB PHILIP,
Vs
1. T.K. SKARIA,
... Respondent
2. STATE OF KERALA,
3. SABU JACOB, S/O. THOMAS CHACKO,
4. ANNAMMA CHACKO, W/O. THOMAS CHACKO,
5. ANU PHILIP, W/O. JACOB PHILIP,
For Petitioner :SRI.K.RAMAKUMAR (SR.)
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice R.BASANT
Dated :18/08/2008
O R D E R
R. BASANT, J.
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Crl.M.C.No. 1474 of 2008
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Dated this the 18th day of August, 2008
O R D E R
Both counsel report that the matter has been settled between the parties and necessary application for composition of the case, in so far as the petitioners herein are concerned, has already been filed.
2. This Crl.M.C. is, in these circumstances, dismissed. Interim stay is vacated. The learned Magistrate shall now consider the application for composition.
(R. BASANT) Judge tm