Vishnu Mohan vs The District Police Chief
2021 Latest Caselaw 17964 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                       WP(C) NO. 15563 OF 2021
PETITIONER:

          VISHNU MOHAN, AGED 27 YEARS,
          S/O MOHANAN, PUKKUNEL HOUSE, PALAKUZHA P.O.,
          MUNNGANKUNNU, KOOTHATTUKULAM, ERNAKULAM.

          BY ADV BIJU .C. ABRAHAM



RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF,
          OFFICE OF THE DISTRICT POLICE CHIEF, PULIYANMALA ROAD,
          COLONY POST, CHERUTHONI, IDUKKI-685 602.

    2     THE DEPUTY SUPERINTENDENT OF POLICE,
          OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
          THODUPUZHA, IDUKKI -685 584.

    3     THE STATION HOUSE OFFICER,
          THODUPUZHA POLICE STATION, THODUPUZHA-685 584.

    4     AMBILI K.B,
          KAVUNGAL HOUSE, PUTHUPERIYARAM P.O., MANAKKAD,
          THODUPUZHA, IDUKKI DISTRICT-685 608.

          BY ADV. SRI.E.C.BINEESH, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15563 OF 2021
                               -2-

                           JUDGMENT

The learned counsel for the petitioner, after

arguing this matter for some time, sought

permission to withdraw this writ petition with

liberty to his client to approach this Court again

and to invoke all other remedies as may be

available to him.

In the afore circumstances, this writ petition

is dismissed as having been withdrawn; however,

leaving open the afore requested liberty to the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv