Kerala High Court
A.Raghavan vs Raj Mohan on 5 December, 2012
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
WEDNESDAY, THE 5TH DAY OF DECEMBER 2012/14TH AGRAHAYANA 1934
CRL.A.No. 1133 of 2008
----------------------
[AGAINST THE ORDER DTD.4.3.2008 IN
CC.165/2006 of JMFC-V, THIRUVANANTHAPURAM(SPL.COURT-MARKLIST CASES)]
APPELLANT(S)/COMPLAINANT:
------------------------
A.RAGHAVAN, S/O.CHATHU,KRA/A-39,
CHIRAKKUDAM, KURAVANKONAM, KOWDIAR P.O.
THIRUVANANTHAPURAM.
BY ADV. SRI.R.NIKHIL
RESPONDENTS(S)/ACCUSED AND STATE:
--------------------------------
1. RAJ MOHAN, AGED 36 YEARS, S/O.NARAYANA PILLAI,
KERALA ARTISANS & SKILLED WORKER WELFARE
SCHEME, SAI TOWER, KUNNUMPURAM
VANCHIYOOR, THIRUVANANTHAPURAM.
2. STATE OF KERALA, REPRESENTED BY PUBLIC
PROSECUTOR, HIGH COURT OF KERALA, HIGH COURT
OF KERALA, ERNAKULAM.
R2 BY PUBLIC PROSECUTOR SMT.T.Y.LALIZA.
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 05-12-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
V.K.MOHANAN, J.
----------------------------------------
Crl.A.No. 1133 of 2008
----------------------------------------
Dated this the 5th day of December, 2012
J U D G M E N T
Advocate Sri.R.Nikhil, learned counsel for the appellant, by filing a Not Pressed Memo dated 27.11.2012 submitted that the above appeal is not pressed. The above submission of the learned counsel and the above Not Pressed Memo are recorded. Accordingly, the above appeal is dismissed as not pressed.
V.K.MOHANAN, Judge MBS/