Sauda vs State Of Kerala
2023 Latest Caselaw 12885 Ker

Kerala High Court

Sauda vs State Of Kerala on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                  WP(CRL.) NO. 826 OF 2022
CRIME NO.368/2018 OF VALANCHERY POLICE STATION, MALAPPURAM


PETITIONER:

          SAUDA
          AGED 36 YEARS, W/O. ALAVIKUTTY, PUTHANKOTTIL
          VEEDU, OOROTHU PALLIYAAL, AADAVANADU,
          MALAPPURAM DISTRICT, PIN - 676301
          BY ADVS.
          M.KIRANLAL
          MANU RAMACHANDRAN
          R.RAJESH (VARKALA)
          T.S.SARATH
          SAMEER M NAIR
          HARSHA SUSAN SAM
          GEETHU KRISHNAN
          SAILAKSHMI MENON


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031
    2     THE DIRECTOR GENERAL OF POLICE
          KERALA STATE (LAW AND ORDER) POLICE HEAD
          QUARTERS, THIRUVANANTHAPURAM DISTRICT
          PIN - 695010
    3     THE DISTRICT POLICE CHIEF/COMMISSIONER OF POLICE
          MALAPPURAM DISTRICT, PIN - 676505
    4     THE SPE/CBI, THIRUVANANTHAPURAM
          CBI/OCR COMPLEX, P.O., VALLAKKADAVU ROAD,
          SEWAGE FARM, MUTTATHARA,
 WP(CRL.) NO.826 OF 2022


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           THIRUVANANTHAPURAM DISTRICT, PIN - 695008
    5      THE DIRECTOR
           CENTRAL BUREAU OF INVESTIGATION, 6TH FLOOR,
           LODHI ROAD, PLOT NO. 5-B, JAWAHARLAL NEHRU
           STADIUM MARG, CGO COMPLEX, NEW DELHI,
           PIN - 110003
           BY ADVS.
           SRI. RENJITH T.R., PP
           SRI. SREELAL N WARRIAR, SPL.PP FOR CBI
           S.MANU



        THIS WRIT PETITION (CRIMINAL) HAVING COME UP
FOR ADMISSION ON 08.12.2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO.826 OF 2022


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            P.V.KUNHIKRISHNAN, J.
            --------------------------------
           WP(Crl.) No.826 of 2022
         -------------------------------------
  Dated this the 08th day of December, 2023


                          JUDGMENT

When this Writ Petition(Crl.) came up for

consideration, the learned counsel appearing for

the petitioner seeks permission to withdraw the

case with liberty to file a fresh petition. The

permission is granted.

Therefore, this Writ Petition(Crl.) is dismissed

as withdrawn, granting liberty to the petitioner to

file a fresh petition.

Sd/-

                                 P.V.KUNHIKRISHNAN
nvj                                     JUDGE