IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
WP(CRL.) NO. 612 OF 2022
PETITIONER:
VISHNU ALANGADAN, AGED 28 YEARS
S/O.VELAYUDHAN ALANGADAN, ALANGADAN (H),
CHAKKALAKUTH, NILAMBUR P.O, NILAMBUR VILLAGE &
TALUK, MALAPPURAM DISTRICT, PIN 679 329.
BY ADVS.
K.C.ELDHO
S.BIJILAL
ARUNDHATHY K. ALIAS
RESPONDENTS:
1 STATE OF KERALA,
REP. BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF HOME AFFAIRS, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 STATION HOUSE OFFICER,
NILAMBUR POLICE STATION, NILAMBUR 679 332.
3 THULUVANANICKAL MICHAEL, AGED 55 YEARS
THULUVANANICKAL HOUSE, EDIVANNA P.O,
AKAMPADAM VILLAGE, PIN 679 329, MALAPPURAM DISTRICT.
4 MINI, AGED 50 YEARS
W/O.THULUVANANICKAL MICHAEL, THULUVANANICKAL HOUSE,
EDIVANNA P.O, AKAMPADAM VILLAGE, PIN 679 329,
MALAPPURAM DISTRICT.
BY LEARNED GOVERNMENT PLEADER SRI.E.C.BINEESH
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 07.07.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
2
K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
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W.P(Crl.) No.612 of 2022 [S]
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Dated, this the 7th day of July, 2022
JUDGMENT
K.Vinod Chandran,J Learned Counsel for the petitioner submits that the alleged detenue has joined him and he is not pressing the writ petition.
Hence the writ petition is closed.
Sd/-
K.VINOD CHANDRAN, JUDGE Sd/-
C.JAYACHANDRAN, JUDGE sp/07/07/2022 3 APPENDIX OF WP(CRL.) NO.612/2022 PETITIONER'S EXHIBITS:- Exhibit P1 A TRUE COPY OF THE OFFER LETTER DATED 08.03.2022 ISSUED TO THE PETITIONERS COMPANY.
Exhibit P2 A TRUE COPY OF THE PHOTOGRAPHS OF THE PETITIONER AND THE DAUGHTER OF THE RESPONDENTS 3 AND 4.
Exhibit P3 A TRUE COPY OF THE PRINT OUT OF THE MESSAGE SENT BY THE DETENUE.