Sharmila Joseph vs The District Police Chief/
2021 Latest Caselaw 13446 Ker

WP(C) NO. 34739 OF 2019        1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                       WP(C) NO. 34739 OF 2019
PETITIONER:

            SHARMILA JOSEPH
            AGED 48 YEARS
            D/O. AMY JOSEPH, RESIDING AT NO.T-4, SAPNA APARTMENTS-
            2ND BLOCK, DEVSANDRA, K.R.PURAM, BANGALORE-49.

            BY ADVS.
            K.R.AVINASH (KUNNATH)
            SRI.ABDUL RAOOF PALLIPATH


RESPONDENTS:

    1       THE DISTRICT POLICE CHIEF/
            DISTRICT POLICE SUPERINTENDENT, THRISSUR, OFFICE OF
            THE DISTRICT POLICE CHIEF, THRISSUR,
            RAMAVARMAPURAM, THRISSUR, KERALA-680631.

    2       THE STATION HOUSE OFFICER,
            OLLUR POLICE STATION, OLLUR P O, THRISSUR DISTRICT,
            680360.

    3       THE STATION HOUSE OFFICER,
            ANGAMALY POLICE STATION, ANGAMALY,
            ERNAKULAM DISTRICT-683572.

    4       TOM ZACHARIAH
            S/O. ZACHARIAH, AGED 56 YEARS, FOUNDER, SPIRIT IN
            JESUS PRAYER GROUP, THRISSUR,
            MARIYAN KOODARAM, KACHERY, KURIACHIRA P O,
            THRISSUR DISTRICT- 680006.

    5       CATHERINE MARIYAM,
            D/O. TOM ZACHARIAH, AGED 28 YEARS, MANAGER, SPIRIT IN
            JESUS PRAYER GROUP, THRISSUR,
            MARIYAN KOODARAM, KACHERY, KURIACHIRA P O,
            THRISSUR DISTRICT, 680006.
            SMT AMMINIKUTTY K, SR GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34739 OF 2019              2

                                   JUDGMENT

When this matter was taken up, Sri.K.R. Avinash, the learned counsel

appearing for the petitioner submitted that the petitioner is not desirous of

prosecuting this writ petition.

This writ petition is accordingly dismissed as withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS