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Sunoj V.K vs State Of Kerala
2022 Latest Caselaw 455 Ker

Citation : 2022 Latest Caselaw 455 Ker
Judgement Date : 13 January, 2022

Kerala High Court
Sunoj V.K vs State Of Kerala on 13 January, 2022
                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                         THE HONOURABLE MR. JUSTICE K.HARIPAL

               THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943

                                   WP(C) NO. 6449 OF 2021

PETITIONER:

               SUNOJ V.K.
               AGED 40 YEARS
               S/O. KRISHNANKUTTY, VILLINANGALATH HOUSE, PUTHENCHIRA P.O., MALA,
               THRISSUR DISTRICT-680682.
               BY ADVS.
               A.C.DEVY
               SRI.A.M.ABDULLA
               SRI.K.R.RAMISH


RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY PRINCIPAL SECRETARY, HOME DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2        CITY POLICE COMMISSIONER,
               P.O.R.D. NAGAR, KASARAGOD, PIN-671123.
      3        ASSISTANT COMMISSIONER OF POLICE,
               PARAKATTA, VIDYA NAGAR ROAD, KUDLU, KASARAGOD-671121.
      4        THE CIRCLE INSPECTOR OF POLICE,
               BEKAL POLICE STATION, BEKAL, KASARAGOD-671318.
      5        THE SUB INSPECTOR OF POLICE,
               BEKAL POLICE STATION, BEKAL, KASARAGOD-671318.
      6        THE DIRECTOR GENEAL OF POLICE,
               STATE OF KERALA, THIRUVANANTHAPURAM-695004.
               BY ADV GOVERNMENT PLEADER



               SR.PP - SRI. HRITHWIK C.S.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.01.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No. 6449 of 2021


                                       2




                                JUDGMENT

When taken up, the learned counsel has filed a memo

seeking to withdraw the Writ Petition. The learned counsel

also seeks liberty to file a fresh Writ Petition.

In the result, the Writ Petition is dismissed as

withdrawn with liberty to file fresh Writ Petition, if so

advised.

Sd/-

K. HARIPAL JUDGE RMV/13/01/2022

APPENDIX OF WP(C) 6449/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF THE FIR BEARING NO.168/2021

REGISTERED BY BEKAL POLICE DATED 02/03/2021. EXHIBIT P2 A TRUE COPY OF THE COMPLAINT FORWARDED TO 6TH

RESPONDENT DATED 06/03/2021. EXHIBIT P3 A TRUE COPY OF THE ACKNOWLEDGMENT GIVEN BY THE

OFFICE OF DISTRICT POLICE OFFICE, KASARAGOD DATED

06/03/2021.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE

 
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