Rahumath vs State Of Kerala
2023 Latest Caselaw 668 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                   &
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                       WP(CRL.) NO. 798 OF 2022
PETITIONER:

          RAHUMATH,
          AGED 45 YEARS, D/O ASIKUTTY,
          RAHIM MANZIL, THAZHAVA P.O., KARUNAGAPALLY,
          KOLLAM DISTRICT-690523.
          BY ADVS.
          C.RAJENDRAN
          B.K.GOPALAKRISHNAN
          B.N.HASKAR


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY (HOME),
          GOVERNMENT OF KERALA, SECRETARIAT, T
          HIRUVANANTHAPURAM-695 001.
    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,
          KARUNAGAPPALLY POLICE STATION, KOLLAM DISTRICT-690 523.
    5     THE SUPERINTENDENT,
          CENTRAL PRISON, POOJAPPURA, THIRUVANANTHAPURAM-695 012.
          BY ADVS.
          ADVOCATE GENERAL OFFICE KERALA
          ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)


OTHER PRESENT:
           SRI. K.A.ANAS-GP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
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                         W.P. (Crl) No.798 of 2022
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                      Dated this the 12th day of January, 2023


                                     JUDGMENT

Alexander Thomas, J.

The prayers in the afore captioned W.P.(Crl.), seeking for writs of

habeas corpus and 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) Petitioner also prays that this Hon'ble Court may be pleased to dispense with the translation of the documents produced in the vernacular language.

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

2. Today when the matter has been taken up for consideration,

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

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

petition (criminal) may be closed as infructuous, in view of the subsequent

developments.

W.P. (Crl) No.798 of 2022

Recording the abovesaid submission of the petitioner, the

aforecaptioned writ petition (criminal) will stand dismissed as

infructuous.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

MURALI PURUSHOTHAMAN, JUDGE

Skk//11012023