Athulkrishnan @ Kannan vs State Of Kerala
2023 Latest Caselaw 9226 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

               THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

     WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945

                          WP(CRL.) NO. 806 OF 2023

PETITIONER:

              ATHULKRISHNAN @ KANNAN
              AGED 22 YEARS
              S/O. SHAJU, INCHODI HOUSE, NJELLUR DESOM, KALLUR VILLAGE,
              THRISSUR DISTRICT, PIN - 680 317.
              BY ADVS.
              SRUTHY K.K
              P.VIJAYA BHANU (SR.)
              P.M.RAFIQ
              M.REVIKRISHNAN
              AJEESH K.SASI
              SRUTHY N. BHAT
              NIKITA J. MENDEZ


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
              ERNAKULAM,, PIN - 682 031.
     2        THE DIRECTOR
              STATE FORENSIC SCIENCE LABORATORY, VAZHUTHACAUD,
              THIRUVANANTHAPURAM, PIN - 695 003.
     3        THE JOINT DIRECTOR
              REGIONAL FORENSIC SCIENCE LABORATORY, KERALA POLICE
              ACADEMY, RAMAVARMAPURAM, THRISSUR, PIN - 680 631.



              SRI. M. P. PRASANTH



         THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON

23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(Crl.) No. 806/2023              :2:




                          A. BADHARUDEEN, J.
           ---------------------------------------------------------
                      W.P.(Crl.) No. 806 of 2023
           ---------------------------------------------------------
                 Dated this the 23nd day of August, 2023.

                              JUDGMENT

This petition is filed under Article 227 of the Constitution of India

seeking a direction to respondent Nos. 2 and 3 to issue appropriate

orders to conduct the examination of the contraband alleged seized in

the above case to expedite the chemical analysis and forward the

report to the court and issue the certificate as ordered in Exhibit P1

within a time frame.

2. The learned counsel for the petitioner submits that the

petitioner is not pressing this petition. Accordingly, this writ petition is

dismissed as not pressed.

Registry is directed to forward a copy of this judgment to the

Sessions Court, Thrissur for information and future guidance.

sd/-

A. BADHARUDEEN, JUDGE

Rv