Christian Association And ... vs State Of Kerala
2021 Latest Caselaw 1498 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                &

              THE HONOURABLE MRS. JUSTICE M.R.ANITHA

 THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                      WP(Crl.).No.12 OF 2021


PETITIONER:

               CHRISTIAN ASSOCIATION AND ALLIANCE FOR SOCIAL
               ACTION, CHENATTU, NORTH OF RAJAJI JUNCTION,
               NEAR ST.MARYE MOTORS, CHITTOOR ROAD, ERNAKULAM,
               REPRESENTED BY ITS PRESIDENT MR.PETER THOMAS
               S/O.THOMAS, RESIDING AT THAIPARAMBIL HOUSE,
               VALIYAKULAM ALLEPPEY-688 001.

               BY ADVS.
               SRI.C.RAJENDRAN
               SRI.B.K.GOPALAKRISHNAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY
               SECRETARIAT, THIRUVANANTHAAPURAM-695 001.

      2        STATE POLICE CHIEF,
               POLICE HEAD QUARTERS, VELLAYAMBALAM,
               THIRUVANANTHAPURAM-695 010.

      3        ADDITIONAL DIRECTOR GENERAL OF POLICE (CRIMES),
               CBCID HEADQUARTERS, VELLAYAMBALAM,
               THIRUVANANTHAPURAM-695 010.
 WP(Crl.).No.12 OF 2021           2




       4       INSPECTOR GENERAL OF POLICE,
               OFFICE OF THE INSPECTOR GENERAL OF POLICE,
               NANDAVANAM, PALAYAM, THIRUVANANTHAPURAM-695 034.

       5       THE DISTRICT POLICE CHIEF,
               PATHANAMTHITTA-689 645.

       6       STATION HOUSE OFFICER,
               VECHOOCHIRA POLICE STATION, VECHOOCHIRA,
               PATHANAMTHIRRA-686 511.

       7       DEPUTY SUPERINTENDENT OF POLICE,
               CBCID PATHANAMTHITTA, PATHANAMTHITTA DISTRICT
               PIN-689 645.

       8       TOMIN J.THACHANKARI,
               CHAIRMAN AND MANAGING DIRECTOR,
               KERALA FINANCIAL CORPORATION, KANAKA NAGAR,
               VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033
               (FORMER ADGP, CRIMES THIRUVANANTHAPURAM)

       9       K.G.SIMON,
               KAYYALAKKAKATHU, FLAT NO VI/161 & 161 A,
               MANGATT KAVALA, NEAR WATER AUTHORITY, THODUPUZHA,
               IDUKKI-685 581, (FORMER SUPERINTENDENT OF POLICE,
               PATHANAMTHITTA)



               BY SR.GOVERNMENT PLEADER SRI.K.B. RAMANAND
               BY STATE ATTORNEY SRI.K.V.SOHAN

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(Crl.).No.12 OF 2021               3




WP(Crl) No.12 of 2021




                                JUDGMENT

Dated this the 14th day of January, 2021

K. Vinod Chandran, J.

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition, without

prejudice.

Permission granted and the writ petition is

dismissed as withdrawn, without prejudice.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/14/01/2021

//True Copy//

P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE PHOTOCOPY OF THE FIR ALONG WITH THE FIS IN CRIME NO 201/2018 U/S 57 OF THE KERALA POLICE ACT, 2011 OF THE VECHOOCHIRA POLICE STATION

EXHIBIT P2 A TRUE PHOTOCOPY OF THE JUDGMENT IN WPC 230/2018 DATED 26/6/2018 OF HON'BLE HIGH COURT OF KERALA

EXHIBIT P3 A TRUE PHOTO OF SCREEN SHOT OF THE INTERVIEW PUBLISHED BY TATWAMAYI NEWS CHANNEL WITH THE TITLE JESNA JEEVICHIRIPPUNDU-TOMIN THACHANKARI.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE SCREEN SHOT OF THE NEWS WHICH APPEARED IN THE MATHRUBHUMI NEWS CHANNEL

EXHIBIT P5 THE INTERVIEW OF K.G.SIMON CONDUCTED BY THE MANORAMA NEWS CHANNEL PUBLISHED IN THE YOUTUBE UNDER THE HEADING JESNA THIRODHAANA CASIL POSITIVE VARTHA PARATHEESHIKKAM.

EXHIBIT P6 TRUE PHOTO OF STATEMENT UNDER THE HEADING JESNA CASIL VYAKTHAMAAYA UTHARAMUND BY K.G SAIMON.

EXHIBIT P7 A TRUE COPY OF THE NEWS ITEM PUBLISHED ON APRIL 29-2020 IN THE DESABHIMANI DAILY