Jijo Thomas K vs The Sub Inspector Of Police
2021 Latest Caselaw 6162 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

      FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

                         WP(Crl.).No.49 OF 2021

PETITIONER/S:
                JIJO THOMAS K.,
                AGED 34 YEARS
                S/O.THOMAS, KALIPURATHU, OLATHALA, PATTANAKAD P.O.,
                CHERTHALA.
                BY ADVS.
                SRI.A.G.ADITYA SHENOY
                SRI.JEFF JOSEPH

RESPONDENT/S:
       1      THE SUB INSPECTOR OF POLICE
              HILL PALACE POLICE STATION, IRUMPANAM, TRIPUNITHURA,
              ERNAKULAM 682 301.
       2      THE CIRCLE INSPECTOR OF POLICE
              HILL PALACE POLICE STATION, IRUMPANAM, TRIPUNITHURA,
              ERNAKULAM 682 301.
       3      MARTIN M.V.
              AGED 51 YEARS, MANALIL HOUSE, PONTHIYATHU PARAMBU,
              TRIPUNITHURA VADAKKE KOTA, EROOR P.O., ERNAKULAM 682
              301.
       4      ANITHA MARTIN
              W/O.MARTIN M.V., AGED 46 YEARS, MANALIL HOUSE,
              PONTHIYATHU PARAMBU, TRIPUNITHURA VADAKKE KOTA, EROOR
              P.O., ERNAKULAM 682 301.
              R1-2 BY DIRECTOR GENERAL OF PROSECUTION
              R3-4 BY ADV. SRI.SUNIL V.MOHAMMED
              R3-4 BY ADV. SRI.VIMAL KUMAR.A.V.
              R3-4 BY ADV. SHRI.MANOJ N.
              R3-4 BY ADV. SMT.AJITHA APPU
              R3-4 BY ADV. SMT.M.S.NEETHUMOL

OTHER PRESENT:

                SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.49 OF 2021

                                2




                          JUDGMENT

Dated this the 19th day of February 2021

K. Vinod Chandran, J.

On seeing the report filed by the Police regarding the

statement of the alleged detenue, the learned counsel for the

petitioner submits that he wants to withdraw the writ petition.

Permission granted and the Writ Petition is dismissed as

withdrawn.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                          M.R.ANITHA

SHG                                          JUDGE