Avvamma vs State Of Kerala
2021 Latest Caselaw 19506 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                             WP(C) NO. 12836 OF 2018
PETITIONER/S:

              AVVAMMA,
              AGED 50 YEARS, W/O.MOIDEENKUNHI, R/AT MARUVAKODE, YETHADKA
              POST, KUMBADAJE VILLAGE, KASARAGOD DISTRICT.

              BY ADVS.
              SRI.S.JIJI
              SRI.PRATHEESH PRABHA


RESPONDENT/S:

     1        STATE OF KERALA
              REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY, HOME
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THE CENTRAL BUREAU OF INVESTIGATION
              PLOT NO.5-B, 6TH FLOOR, CGO COMPLEX, LOHI ROAD, NEW DELHI-
              110003.

     3        SUPERINTENDENT OF POLICE AND HEAD OF BRANCH
              CENTRAL BUREAU OF INVESTIGATION, CBI OFFICE, KATHRIKKADAVU,
              KALOOR P.O., ERNAKULAM-682017.

     4        DISTRICT SUPERINTENDENT OF POLICE
              OFFICE OF THE S.P. OF POLICE, PULIKKUNNU, KASARAGOD-671121.

     5        THE DY. SUPERINTENDENT OF POLICE
              OFFICE OF THE SUB DICISIONAL POLICE OFFICER, KASARAGOD-
              671124.

     6        DY. S.P. OF POLICE
              DISTRICT CRIME BRANCH, OFFICE OF THE DY.S.P. OF POLICE,
              CRIME BRANCH, PARAKKATTA, VIDYANAGAR P.O., KASARAGOD-671123.

              BY ADVS.
              GOVERNMENT PLEADER
              SRI. SASTHAMANGALAM S. AJITHKUMAR, SPL.P.P. FOR C.B.I.

              SRI.K.M.FAISAL ,GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12836 OF 2018
                                    -2-




                                JUDGMENT

Today when the matter is taken up, learned Counsel for the petitioner

submits that the matter is not pressed.

Accordingly, the writ petition is dismissed as not pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE WP(C) NO. 12836 OF 2018

APPENDIX OF WP(C) 12836/2018

PETITIONER EXHIBITS

EXHIBIT P1- TRUE COPY OF THE F.I.R. IN CRIME NO.607/16 OF BADIADKA POLICE STATION.

EXHIBIT P2- TRUE COPY OF THE INQUEST REPORT DATED 24/11/2016 PREPARED BY THE POLICE OFFICER.

EXHIBIT P3- TRUE COPY OF THE POSTMORTEM CERTIFICATE DATED 25/11/2016.

EXHIBIT P4- TRUE COPY OF THE COMPLAINT DATED 14/03/2017 FILED BY SRI.N.A.NELLIKKUNNU MLA BEFORE THE CHIEF MINISTER.

EXHIBIT P5- TRUE COPY OF THE COMPLAINT DATED 20/03/2017 FILED BY THE ACTION COMMITTEE CONVENOR.

EXHIBIT P6- TRUE COPY OF THE INTIMATION DATED 10/04/2017 FROM CHIEF MINISTER'S OFFICE.

EXHIBIT P7- TRUE COPY OF THREE NEWS ITEMS PUBLISHED IN DEEPIKA, MANORAMA AND MATHRUBHOOMI DAILIES.

EXHIBIT P8- TRUE COPY OF THE LETTER DATED 16/05/2017 ISSUED BY THE 6TH RESPONDENT.

EXHIBIT P9- TRUE COPY OF A REPORT DATED 27/05/2017 PUBLISHED IN CARAVAL NEWS PAPER.

EXHIBIT P10- TRUE COPY OF THE LETTER ISSUED BY R-6.

EXHIBIT P11- TRUE COPY OF A NEWS ITEM DATED 04/08/2017 PUBLISHED IN CARAVAL NEWS PAPER.