Stephen George vs State Of Kerala
2022 Latest Caselaw 9372 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                         WP(C) NO. 25580 OF 2022
PETITIONER:

              STEPHEN GEORGE
              AGED 48 YEARS
              S/O. GEORGE VARGHESE, THIRUVALIL HOUSE, MAVELIKKARA MURI,
              MAVELIKKARA VILLAGE, ALAPPUZHA-690101.

              BY ADV BHANU THILAK



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY, DEPARTMENT OF HOME, GOVERNMENT
              OF KERALA, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        CITY POLICE COMMISSIONER,
              ALAPPUZHA, POLICE COMMISSIONER'S OFFICE,
              ALAPPUZHA-688001.

     3        THE STATION HOUSE OFFICER,
              MAVELIKKARA POLICE STATION, MAVELIKKARA,
              ALAPPUZHA-690101.

     4        SALEEM M. @ ALAVUDEEN,
              ASHIK MANZIL, PARAKODE, PATHANAMTHITTA-691554.

              BY ADV.

              T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25580 OF 2022                     2




                                JUDGMENT

Dated this the 10th day of August, 2022

It is submitted by the learned counsel for the

petitioner that the writ petition is not pressed.

This writ petition is dismissed as not pressed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 25580/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 6.8.2022 FILED BEFORE THE 2ND RESPONDENT ALONG WITH RECEIPT.

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 6.8.2022 FILED BEFORE THE 3RD RESPONDENT.