Mohammed Moideen vs State Of Kerala
2021 Latest Caselaw 9916 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR.JUSTICE V.G.ARUN

 WEDNESDAY, THE 24TH DAY OF MARCH 2021/3RD CHAITHRA, 1943

                   W.P.(C)No.31257 OF 2019(F)


PETITIONER:

         MOHAMMED MOIDEEN,
         AGED 62 YEARS,
         S/O.IBRAHIM KANNU, IBRAHIM MANZIL,
         CHENKAL VILLAGE, NEYYATINKARA,
         THIRUVANANTHAPURAM.

         BY ADVS.
         SRI.M.R.ANANDAKUTTAN
         SMT.M.A.ZOHRA
         SRI.MAHESH ANANDAKUTTAN
         SMT.ASHLY JAMES


RESPONDENTS:

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

  2      THE DISTRICT SUPERINTENDENT OF POLICE,
         THIRUVANANTHAPURAM-695 001.

  3      THE DEPUTY SUPERINTENDENT OF POLICE(RURAL),
         NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.

  4      THE SUB INSPECTOR OF POLICE,
         NEYYATTINKARA POLICE STATION,
         NEYYATTINKARA,
         THIRUVANANTHAPURAM-695 121.

  5      SRI.ANILKUMAR, D.S.P.(RURAL),
         SPECIAL BRANCH POLICE,
         OFFICE OF THE DISTRICT
         SUPERINTENDENT OF POLICE,
         KOLLAM-691 001.

  6      SRI. MUBARAK,
         CIRCLE INSPECTOR OF POLICE,
         KANNAMKODE POLICE STATION,
 W.P.(C)No.31257 OF 2019(F)

                             2


        KANNAMKODE-691 534,
        KOLLAM DIST.

 7      BADUSHA,
        S/O. MOIDEENKUNJU, SHAJU MANZIL,
        KADAVILVILAKATHU VEEDU,
        HOSPITAL JUNCTION,
        NEYYATTINKARA-695 121.


OTHER PRESENT:

        SENIOR PUBLIC PROSECUTOR, SRI.C.S.HRITHWIK

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
 ADMISSION ON 24.03.2021, THE COURT ON THE SAME DAY
 DELIVERED THE FOLLOWING:
 W.P.(C)No.31257 OF 2019(F)


                             3




                         JUDGMENT

The learned counsel for the petitioner

submits that this writ petition is not pressed.

The submission is recorded and the Writ Petition

is dismissed as not pressed.

Sd/-

V.G.ARUN

JUDGE ss W.P.(C)No.31257 OF 2019(F)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE F.I.R.REGISTERING CRIME NO.753 OF 2009 OF THE NEYYATTINKARA POLICE STATION.

EXHIBIT P2 TRUE COPY OF THE FINAL REPORT IN CRIME NO.753/09 (CC.877/09).

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE HON'BLE HOME MINISTER ON 5/1/2010

EXHIBIT P4 TRUE COPY OF THE CARD WITH RESPECT TO RECEIPT OF THE COMPLAINT COPY FORWARDED TO THE RURAL S.P.THIRUVANANTHAPURAM ON 5/1/2010

EXHIBIT P5 TRUE COPY OF THE RECEIPT DATED 27.1.2010 ISSUED BY THE 1ST RESPONDENT OFFICE

EXHIBIT P6 TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT DATED 12/3/2018 AS OBTAINED ON 2.2.2019