Shereef vs State Of Kerala
2023 Latest Caselaw 448 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                         &

           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

         WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944

                             WP(CRL.) NO. 411 OF 2022

PETITIONER:

              SHEREEF,RIYAS MANZIL, NEAR URBAN BANK, KOOTTIKKADA, ERAVIPURAM
              THAZHAM CHERIYIL, KOLLAM TALUK, KOLLAM DISTRICT - 691 011.

              BY ADVS.
              C.RAJENDRAN
              B.K.GOPALAKRISHNAN


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE ADDL. CHIEF SECRETARY (HOME), GOVERNMENT OF
              KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THE DISTRICT MAGISTRATE
              CIVIL STATION, COLLECTORATE, KOLLAM - 691 013.

     3        DISTRICT POLICE CHIEF
              OFFICE OF THE DISTRICT POLICE CHIEF, KOLLAM CITY, KOLLAM - 691 001.

     4        STATION HOUSE OFFICER
              ERAVIPURAM POLICE STATION, KOLLAM DISTRICT - 691 011.

     5        THE SUPERINTENDENT
              CENTRAL PRISON, POOJAPPURA, THIRUVANANTHAPURAM - 695 012.

     6        THE SUPERINTENDENT
              CENTRAL PRISON,THRISSUR - 680 010.

              SRI.K.A.ANAS-G.P




      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON 11.01.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (Crl.) No.411 of 2022                       2




ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
    =====================================
                           W.P.(Crl.) No.411 of 2022
           =====================================

                         Dated this the 11th day of January, 2023

                                       JUDGMENT

Alexander Thomas, J.

The prayers in the Writ Petition (Crl.) seeking for issuance of writ

of habeas corpus and writ of certiorari are as follows:-

i) To issue a writ in the nature of HABEAS CORPUS or any other appropriate writ, order or direction compelling and commanding the respondents to produce the detenu before this Honorable Court and quash the Ext.P1 detention order which was approved and confirmed, order confirming the detention order, the order disposing the detention order are liable to be quashed and to set the detenu at liberty.

ii) To grant such other reliefs prayed for by the petitioner in the interest of justice.

2. Today when the matter is taken up for consideration,

Sri.C.Rajendran, learned counsel appearing for the petitioner would

submit on the basis of instructions of the petitioner that the above Writ

Petition (Crl.) may be closed as infructuous, in view of the subsequent

developments.

Recording the submission of the learned counsel for the petitioner,

the above Writ Petition (Crl.) will stand dismissed as infructuous.

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/