Sherin vs State Of Kerala
2021 Latest Caselaw 18209 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE K.HARIPAL
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                       WP(C) NO. 16848 OF 2021
PETITIONERS:

    1     SHERIN
          AGED 40 YEARS
          W/O. BINU KARANAVAR,
          SHIJU BHAVAN,
          PATHIRICKAL HOUSE, PATHANAPURAM,
          KOLLAM DISTRICT-689 695,
          CONVICT NO.F7/19) CENTRAL PRISON, KANNUR

    2     BINEESH BABU @ BASITH ALI,
          AGED 45 YEARS
          S/O. K.B.BABU, KALAYIL HOUSE,
          S.PURAM P.O., KURICHY, KOTTAYAM-686 532,
          CONVICT NO.5124, CENTRAL PRISON AND CORRECTIONAL HOME,
          POOJAPPURA, THIRUVANANTHAPURAM-695 012

    3     SURESH @ KARATTE SURESH,
          AGED 40 YEARS
          S/O. SREENIVASAN, THEKKEVILAKATH VEEDU, NEAR STATION
          KADAVU ATTIPRA, ATTIPRA VILLAGE,
          THIRUVANANTHAPURAM DISTRICT
          CONVICT NO.460, CENTRAL PRISON AND CORRECTIONAL HOME,
          POOJAPPURA, THIRUVANANTHAPURAM-695 012

          BY ADVS.
          P.K.VARGHESE
          K.R.ARUN KRISHNAN
          MATHEW DEVASSI


RESPONDENTS:

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

    2     DIRECTOR GENERAL OF PRISONS &
          COREECTIONAL SERVICES,
          PRISON HEADQUARTERS, KERALA,
          POOJAPPURA,
          THIRUVANANTHAPURAM-695 012
 W.P.(C.).No.16848 OF 2021         2


    3     SUPERINTENDENT,
          WOMEN PRISON AND CORRECTIONAL HOME,
          KANNUR, KERALA-670 004

    4     SUPERINTENDENT,
          POOJAPPURA CENTRAL PRISON AND CORRECTIONAL HOME,
          THIRUVANANTHAPURAM-695 012

    5     THE HIGH POWER    COMMITTEE
          CONSTITUTED AS    PER THE DIRECTION OF HON'BLE SUPREME
          COURT OF INDIA    FOR THE RELEASE OF PRISONERS IN STATE
          OF KERALA, REP    BY ITS EXECUTIVE CHAIRMAN

          BY SRI.P.NARAYANAN, ADDL.PUBLIC PROSECUTOR
             SRI. HRITHWIK C.S., SENIOR PUBLIC PROSECUTOR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C.).No.16848 OF 2021            3




                            JUDGMENT

When taken up, the learned counsel for the petitioners

submits that he wants to withdraw the writ petition.

The writ petition is dismissed as withdrawn.

Sd/-

K.HARIPAL

JUDGE

DCS/06.09.2021