Dr. Ajimshad.S. vs State Of Kerala
2021 Latest Caselaw 5412 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                        WP(C).No.2748 OF 2021(P)


PETITIONER:

               DR. AJIMSHAD.S., AGED 43 YEARS,
               S/O SHAHUL HAMEED,
               WORKING AS ASSISTANT INSURANCE MEDICAL OFFICER
               PUTHOOR, KOLLAM DISTRICT
               NOW RESIDING AT THOTTATHIL,
               IX/262, KATTANAM, MAVELIKKARA
               ALAPPUZHA DISTRICT

               BY ADV. SRI.R.PADMAKUMAR
RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               HOME DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM 695 001.

      2        STATE POLICE CHIEF OF KERALA,
               VAZHUTHACAUD, THIRUVANANTHAPURAM 695 010.

      3        DISTRICT POLICE CHIEF,
               CCSB ROAD, CIVIL STATION WARD,
               ALAPPUZHA 688 012.

      4        DEPUTY SUPERINTENDENT OF POLICE,
               CHENGANNUR 689 121.

      5        STATION HOUSE OFFICER,
               NOORANADU POLICE STATION,
               NOORANADU, ALAPPUZHA DISTRICT, 690 504.

      6        ANZAR MUHAMMED,
               AGED 34 YEARS
               S/O. IBRAHIM BASHEER, DARUSSALAM, KARUVATTA,
               ALAPPUZHA DISTRICT, 690 514.

OTHER PRESENT:

               SRI.AJITH MURALI, PP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2748 OF 2021(P)

                                 2




                        JUDGMENT

Dated this the 15th day of February, 2021

When this matter came up for consideration, the

learned counsel for the petitioner and the learned Public

Prosecutor submitted that, a case is already registered.

2. In the light of the above facts, the learned

counsel for the petitioner submitted that, he do not want

to pursue this writ petition at this stage.

Therefore, this writ petition is dismissed as not

pressed.

(Sd/-)

P.V.KUNHIKRISHNAN JUDGE LU WP(C).No.2748 OF 2021(P)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE AADHAR OF THE CHILD OF THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE COMPLAINT DATED 4.11.2020 FILED BY THE PETITIONER BEFORE 3RD RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE COMPLAINT THROUGH EMAIL TO THE 2ND RESPONDENT ON 27.01.2021.

EXHIBIT P4 A TRUE COPY OF THE COMPLAINT SENT TO THE 3RD RESPONDENT THROUGH EMAIL BY THE CHILD/VICTIM ON 28.01.2021.

                 // True Copy //       PA To Judge