Tom N.Philip vs The District Police Chief
2021 Latest Caselaw 1889 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                  &

                THE HONOURABLE MRS. JUSTICE M.R.ANITHA

    MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                        WP(Crl.).No.20 OF 2021


PETITIONER:

               TOM N.PHILIP, AGED 52 YEARS
               S/O.SCARIA, NARUVANCHIYIL HOUSE,
               PEZHUMPARA P.O., VADASSERIKKARA, RANNI,
               PATHANAMTHITTA DISTRICT - 689 662.

               BY ADVS.
               SRI.M.KIRANLAL
               SRI.MANU RAMACHANDRAN
               SRI.T.S.SARATH
               SRI.R.RAJESH (VARKALA)
               SHRI.SAMEER M NAIR

RESPONDENTS:

      1        THE DISTRICT POLICE CHIEF
               OFFICE OF DISTRICT POLICE CHIEF,
               PATHANAMTHITTA DISTRICT - 691 001.

      2        SUB INSPECTOR OF POLICE
               PERUNAD POLICE STATION,
               PATHANAMTHITTA DISTRICT - 689 711.

      3        RENEESH THANKACHAN, AGED 32 YEARS, S/O.REMANI,
               KUDUNTHANAM KUZHIYIL HOUSE, KATTACHIRA P.O.,
               KOTTAYAM DISTRICT - 688 572.



               SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(Crl.) No.20 of 2021




                           JUDGMENT

Dated this the 18th day of January, 2021

K. Vinod Chandran, J.

Learned Counsel for the petitioner submits

that the petitioner is not pressing the matter.

In the said circumstance, the writ petition is

dismissed as not pressed.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

M.R. ANITHA, Judge.

sp/18/01/2021 //True Copy//

P.A. To Judge APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE AADHAR CARD OF THE DETENUE.

EXHIBIT P2 A TRUE COPY OF THE I.D.CARD ISSUED FROM THE COLLEGE.