Stephen @ Jusa Stephen vs State Of Kerala
2022 Latest Caselaw 5028 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     WEDNESDAY, THE 4TH DAY OF MAY 2022 / 14TH VAISAKHA, 1944
                       WP(CRL.) NO. 162 OF 2022
PETITIONER:

    1     STEPHEN @ JUSA STEPHEN, AGED 56,
          S/O. JOSE HORA, KUZHIVILAKOM VEEDU, VALIYAVELI,
          NEAR KICHU BAKERY BUS STAND, POUNDUKADAVU WARD,
          ATTIPRA VILLAGE, THIRUVANANTHAPURAM.

          BY ADVS.SHAJIN S.HAMEED
          M.RAJENDRAN NAIR
          MELWIN BYJU


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY TO
          GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM,
          PIN CODE-695 001.

    2     THE STATE POLICE CHIEF, KERALA, POLICE HEAD QUARTERS,
          VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN CODE-695 010.

    3     THE DIRECTOR, CRIME BRANCH, KERALA POLICE HEAD
          QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM,
          PIN CODE-695 010.

    4     THE DEPUTY SUPERINTENDENT POLICE,
          CBCID, QCW-1, THIRUVANANTHAPURAM DISTRICT,
          PIN CODE-695 024.

    5     THE SUB INSPECTOR OF POLICE, THUMBA POLICE STATION,
          THIRUVANANTHAPURAM DISTRICT, PIN CODE-695 022.

          BY ADV.SMT.M.N.MAYA, PP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
04.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 162 OF 2022
                             -2-

                           JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this W.P.(Crl) with liberty

to approach this Court again appropriately.

This request is granted; consequently, this

W.P.(Crl) is dismissed as having been withdrawn,

reserving liberty to the petitioner to approach

this Court again.

Sd/-

SOPHY THOMAS JUDGE akv