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C K Vijayan vs Commissioner Of Police Kochi City
2022 Latest Caselaw 7599 Ker

Citation : 2022 Latest Caselaw 7599 Ker
Judgement Date : 24 June, 2022

Kerala High Court
C K Vijayan vs Commissioner Of Police Kochi City on 24 June, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944

                     WP(CRL.) NO. 212 OF 2022
PETITIONERS:
    1       C K VIJAYAN
            AGED 58 YEARS,
            FLAT- 6A, VIJAYA GLIMPSES, JAWAHAR NAGAR,
            KADAVANTHARA, ELAMKULAM VILLAGE, PIN - 682 020
    2       SHALINI VIJAYAN,
            AGED 48 YEARS,
            FLAT- 6A, VIJAYA GLIMPSES,JAWAHAR NAGAR
            KADAVANTHARA,ELAMKULAM VILLAGE,PIN - 682 020
    3       SAIRA THAMPI KRISHNA
            AGED 32 YEARS,
            FLAT- 6A, VIJAYA GLIMPSES,JAWAHAR NAGAR
            KADAVANTHARA, ELAMKULAM VILLAGE, PIN - 682020
            BY ADV L.RAJESH NARAYAN

RESPONDENTS:
    1     COMMISSIONER OF POLICE KOCHI CITY
          O/O THE COMMISSIONER OF POLICE,
          REVENUE TOWER, OPP.CHILDRENS PARK, KOCHI,
          PIN - 682011
    2     DEPUTY COMMISSIONER OF POLICE KOCHI CITY,
          O/O THE COMMISSIONER OF POLICE
          REVENUE TOWER, OPP. CHILDRENS PARK, KOCHI,
          PIN - 682011
    3     SUB INSPECTOR OF POLICE,
          HILL PALACE POLICE STATION TRIPUNITHURA,
          PIN - 682301
    4     PREETHA RADHAKRISHNAN
          KALHARAM KANDOTH, PATTUPURACKAL ROAD,
          THEKKUMBHAGOM, TRIPUNITHURA, PIN - 682 301

            ADV. C. S. HRITHWIK -SR PP

     THIS    WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP (CRL) 212 OF 2022
                                 2




                       ZIYAD RAHMAN A.A., J.
             ===========================
                   W.P.(CRL) NO.212 OF 2022
             ============================
              Dated this the 24th day of June, 2022


                            JUDGMENT

The learned Counsel for the petitioners submits that he

is not pressing the writ petition (Criminal).

In the light of the above submission, this Writ Petition

(Criminal) is dismissed as not pressed.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE nk

 
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