Sajeer vs The District Police Chief
2021 Latest Caselaw 2314 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(Crl.).No.436 OF 2015(S)


PETITIONER/S:

                SAJEER, AGED 36 YEARS,
                S/O.ALIYARU KUNJU, MADATHIL THARAYIL, SOUTH
                KOCHUMURI, KRISHNAPURAM VILLAGE, KARTHIKAPPILLY
                TALUK, ALAPPUZHA DISTRICT.

                BY ADVS.
                SRI.K.SIJU
                SMT.RENY ANTO
                SMT.S.SEETHA

RESPONDENT/S:

      1         THE DISTRICT POLICE CHIEF,
                THIRUVANANTHAPURAM RURAL,
                THIRUVANANTHAPURAM 695001

      2         DEPUTY SUPERINTENDENT OF POLICE,
                NEYYATINKARA.695361


      3         THE SUB INSPECTOR OF POLICE,
                PARASALA POLICE STATION 6958331

      4         NASEER, AIF MANZIL,
                UDAYANKULANGARA P.O., NEYYATINKARA. 695361

                R1 TO R3 BY SENIOR GOVERNMENT PLEADER
                SRI.K.B.RAMANAND




     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.436 OF 2015

                              2




                           JUDGMENT

Dated this the 20th day of January 2021

K.VINOD CHANDRAN, J.

Learned counsel for the petitioner submits that the

W.P.(Crl) is not pressed.

Accordingly, the W.P.(Crl) is dismissed as not

pressed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

20.01.2021 WP(Crl.).No.436 OF 2015

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 P1: THE COPY OF COMPLAINT DATED 19/8/2014 AND ITS RECEIPT

EXHIBIT P2 P2: THE COPY OF COMPLAINT DATED 22/9/2015 AND ITS RECEIPT