PRIJITH K Vs. STATE

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed by this Court in this matter resting with the last order dated 06.12.2010.

(2.) BOTH spouses are present. They are represented by their counsel. The learned Government Pleader is also present.

(3.) BOTH sides agree that this petition need not now be continued. This Writ Petition is accordingly closed and dismissed after recording the above facts.