Davood.M vs The State Of Kerala
2021 Latest Caselaw 833 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.5157 OF 2020(T)


PETITIONER:

               DAVOOD.M
               AGED 43 YEARS
               S/O. ABDULLA HAJI, RESIDING AT RAHMANIYA VILLA,
               NEAR KOYA MASJID, ATHINHAL, MANIKOTH P.O.
               AJANUR VILLAGE, HOSDURG TALUK, KASARGOD DISTRICT.

               BY ADVS.
               SRI.T.MADHU
               SMT.C.R.SARADAMANI

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE DISTRICT POLICE CHIEF,
               KASARAGOD , KASARAGOD P.O.
               KASARAGOD DISTRICT-671 121.

      3        THE DEPUTY SUPERINTENDENT OF POLICE
               KANHANGAD, KANHANGAD P.O.
               KASARAGOD DISTRICT-671 315.

      4        THE STATION HOUSE OFFICER,
               HOSDURG POLICE STATION, KANHANGAD P.O.
               KASARAGOD DISTRICT-671 315.

      5        IBRAHIM.M.,
               AGED 52 YEARS
               S/O. ABDULLA HAJI, RESIDING AT VALAPPIL HOUSE,
               ATHINHAL, MANIKKOTH P.O.
               KASARAGOD DISTRICT-671 317.
 WP(C).No.5157 OF 2020        2

      6      MUHAMMED KUNHI PALAKKI,
             AGED 53 YEARS
             S/O. PALAKKI KUNHAMOO, RESIDING AT HARIS MANZIL,
             NEAR JUMA MASJID, BEACH ROAD, KEEZHUR,
             KALANAD P.O. KASARAGOD DISTRICT-671 317.

             R1-4 SRI PP THAJUDEEN GOVERNMENT PLEADER
             R5-6 BY ADV. SHRI.JAWAHAR JOSE




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5157 OF 2020                 3




                                 JUDGMENT

In view of the memo filed by the petitioner herein, this writ petition

is dismissed as "Not Pressed".

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS