Adv.Baiju Noel vs State Of Kerala Rep. By Addl.Chief ...
2023 Latest Caselaw 1235 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                  WP(CRL.) NO. 1295 OF 2022
PETITIONER/S:

         ADV.BAIJU NOEL
         AGED 44 YEARS
         ROSARIO CHAMBER, FIRST FLOOR, NENDUMPILLY
         APARTMENT, KALATHIL LANE, ST. BENADICT ROAD
         ERNAKULAM, KOCHI,KERALA., PIN - 682018

         BY ADVS.
         T.ASAFALI
         LALIZA.T.Y.



RESPONDENT/S:

    1    STATE OF KERALA REP. BY ADDL.CHIEF
         SECRETARY(VIGILANCE) HOME AND VIGILANCE
         SECRETARIAT, THIRUVANANTHAPURAM,KERALA., PIN -
         695001

    2    STATE POLICE CHIEF
         STATE POLICE HEAD QUARTERS,VELLAYAMBALAM,
         THIRUVANANTHAPURAM, PIN - 695010

    3    SPE/CBI, KATHRIKADAVU,
         KALOOR, KOCHI,KERALA., PIN - 682017

    4    THE DIRECTOR
         CENTRAL BUREAU OF INVESTIGATION, 6TH FLOOR, LODHI
         ROAD, PLOT NO.5B JAWAHARLAL NEHRU STADIUM MARG,
         CGO COMPLEX NEW DELHI., PIN - 110003

    5    STATION HOUSE OFFICER
         KEEZZHVAIPUR POLICE STATION, POST
         KEEZHVAIPUR,PATHANAMTHITTA DISTRICT,KERALA., PIN -
         689587
                                     2

W.P.Crl. No.1295 of 2022

     6        STATE OF KARNATAKA REP. BY CHIEF SECRETARY
              ROOM NO.320,3RD FLOOR,VIDHAN SOUDHA,
              BANGALURU,KARNATAKA, PIN - 560001

     7        DIRECTOR GENERAL OF POLICE,
              GOVERNMENT OF KARNATAKA, OPP.MARTHAS HOSPITAL,
              NRUPATHUNGA ROAD, CITY BANGALURU,KARNATAKA., PIN -
              560001

              BY ADVS.
              ADVOCATE GENERAL OFFICE KERALA
              DIRECTOR GENERAL OF PROSECUTION(AG-10)
              P.NARAYANAN, SENIOR G.P. AND ADDL.PUBLIC
              PROSECUTOR()
              SHRI.SAJJU.S., SENIOR G.P.()


              ADV M P PRASHNATH - PP



       THIS    WRIT    PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 18.01.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                        3

W.P.Crl. No.1295 of 2022




                                 JUDGMENT

The petitioner approached this Court challenging the refer

report submitted by the police in Crime No. 600/2022 of

Keezhaipur Police Station, in which he was the defacto

complainant.

2. Today when the matter came up for consideration,

petitioner seeks permission to withdraw the writ petition, as the

matter is posted before the learned learned Magistrate on

03.02.2023 for the objection of the petitioner.

In such circumstances, this writ petition is dismissed as

withdrawn without prejudice to the rights of the petitioner

including the right to approach this Court again at a later point of

time.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk

W.P.Crl. No.1295 of 2022

APPENDIX OF WP(CRL.) 1295/2022

PETITIONER EXHIBITS

Exhibit P-1 CERTIFIED COPY OF THE COMPLAINT DT.5-7-

2022 LODGED TO THE 5TH RESPONDENT BY THE PETITIONER

Exhibit P-2 CERTIFIED COPY OF THE COMPLAINT DT.5-7-

2022 SENT TO THE SUPERINTENDENT OF POLICIE, PATHANAMTHITTA BY THE PETITIONER

Exhibit P-3 CERTIFIED COPY OF THE COMPLAINT DATED 6-

7-2022 FILED BY THE PETITIONER BEFORE THE COURT OF JUDICIAL I CLASS MAGISTRATE, NO.1,THIRUVELLA.

Exhibit P4 CERTIFIED COPY OF FIR NO600/2022 DATED 7-

7-2022 OF KEEZHVAIPUR POLICE STATION,PATHANAMTHITTA DISTRICT.

Exhibit P5 CERTIFIED COPY OF THE FINAL REPORT DT.5-

12-2022 FILED BEFORE THE COURT OF JUDICIAL I CLASS MAGISTRATE NO.1, THIRUVELLA

Exhibit P-6 TRUE COPY OF THE REPRESENTATION DT.6-12-

2022 GIVEN TO THE ADDITIONAL CHIEF SECRETARY,HOME AND VIGILANCE,GOVT. OF KERALA.

Exhibit P-7 TRUE COPY OF THE REPRESENTATION DT.6-12-

2022 TO THE HONOURABLE CHIEF MINISTER OF KERALA.