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Dileesh.D.S vs State Of Kerala
2021 Latest Caselaw 6933 Ker

Citation : 2021 Latest Caselaw 6933 Ker
Judgement Date : 26 February, 2021

Kerala High Court
Dileesh.D.S vs State Of Kerala on 26 February, 2021
                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 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                         WP(Crl.).No.65 OF 2021


PETITIONER/S:

                DILEESH.D.S
                AGED 32 YEARS
                S/O DAMODHARAN, D.S.BHAVAN, KOLIYOOR, MUTTACAUD
                P.O.THIRUVNANTHAPURAM, PIN-695 523.
                BY ADVS.
                SRI.PREMCHAND R.NAIR
                SRI.GEORGE BRISTON
                SRI.V.P.PRASANTH

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY ITS SECRETARY TO HOME DEPARTMENT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA-
                695 001.
      2         THE SUPERINTENDENT OF POLICE,
                THIRUVANANTHAPURAM RURAL, THIRUVANANTHAPURAM, PIN-695
                121.
      3         THE STATION HOUSE OFFICER,
                NEYYATINKARA POLICE STATION, NEYYATHINKARA,
                THIRUVANANTHAPURAM, PIN-695 121.
      4         STANLEY,
                ZINAI, MUTTACAUD, PERUMPAZHUTHOOR P.O.NEYYATINKARA,
                THIRUVANANTHAPURAM-695 126.
      5         SHYLAJA S,
                W/O STANLEY, ZINAI, MUTTACAUD, PERUMPAZHUTHOOR
                P.O.NEYYATINKARA, THIRUVANANTHAPURAM-695 126.

OTHER PRESENT:

                SENIOR GOVERNMENT PLEADER SRI.S.U.NAZAR

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.65 OF 2021

                               2


                          JUDGMENT

Dated this the 26th day of February 2021

K. Vinod Chandran. J

The learned counsel for the petitioner seeks

permission to withdraw the writ petition.

Permission granted, the writ petition is dismissed

as withdrawn.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

M.R.ANITHA

JUDGE

SJ

 
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