Anoop vs State Of Kerala
2022 Latest Caselaw 1678 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MRS. JUSTICE MARY JOSEPH
            TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                             WP(CRL.) NO. 421 OF 2021
PETITIONER:

               ANOOP,
               AGED 33 YEARS,
               S/O.JACOB, KOCHUVEETTIL HOUSE, EAST KODIKKULAM,
               KODIKULAM VILLAGE, THODUPUZHA THALUK,
               IDUKKI-685 582.

               BY ADVS.SRI.THOMAS J.ANAKKALLUNKAL
                       SMT.MARIA PAUL
                       SRI.ABISHEK JOHNY


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY HOME SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

     2         STATE POLICE CHIEF,KERALA,
               VAZHUTHACAUD, THIRUVANANTHAPURAM-695 010.

     3         DISTRICT POLICE CHIEF,IDUKKI,
               CIVIL STATION, KUYILIMALA, PAINAVU P.O., IDUKKI-685 612.

     4         THE STATION HOUSE OFFICER,
               KALIYAR POLICE STATION, VANNAPPURAM-KALIYAR ROAD,
               KALIYAR, IDUKKI-685 582.

     5         SUPERINTENDENT OF POLICE
               CRIME BRANCH, IDUKKI, THODUPUZHA, IDUKKI-685 584.

               BY GOVERNMENT PLEADER SRI.SANAL P RAJ


     THIS      WRIT    PETITION    (CRIMINAL)   HAVING   BEEN    FINALLY   HEARD
     ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.) NO. 421 OF 2021
                                 2




                            JUDGMENT

Dated this the 15th day of February, 2022

The learned counsel for the petitioner seeks for permission to

withdraw from prosecuting the Writ Petition.

Permission is granted and the Writ Petition is dismissed as

withdrawn.

Sd/-

MARY JOSEPH JUDGE

MJL