Anna Lakshmi vs State Of Kerala
2021 Latest Caselaw 20364 Ker

W.P.(Crl.).No.230/2021                     1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                       &
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                          WP(CRL.) NO. 230 OF 2021
PETITIONER/S:

              ANNA LAKSHMI,
              AGED 24 YEARS
              W/O.KATHIRESAN, LAKSHMAMA BHAVAN, TVRA-1 B, V P
              THAMPI ROAD, KUDAPPANAKUNNU-695 043.

              BY ADVS.
              M.R.SUDHEENDRAN
              C.V.BIMAL ROY



RESPONDENT/S:

              STATE OF KERALA,
              THROUGH THE STATION HOUSE OFFICER, PANGODE POLICE
              STATION, REPRESENTED THROUGH THE PUBLIC PROSECUTOR,
              HIGH COURT OF KERALA.


       THIS     WRIT     PETITION   (CRIMINAL)         HAVING    COME   UP   FOR
ADMISSION ON        30.09.2021,      THE       COURT    ON      THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(Crl.).No.230/2021               2

                            JUDGMENT

K.Vinod Chandran, J.

Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted.

Writ petition (Crl.) is dismissed as withdrawn.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/30.9.21