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Fousiya Musthafa vs State Of Kerala
2023 Latest Caselaw 6574 Ker

Citation : 2023 Latest Caselaw 6574 Ker
Judgement Date : 13 June, 2023

Kerala High Court
Fousiya Musthafa vs State Of Kerala on 13 June, 2023
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                    WP(C) NO. 2193 OF 2012


PETITIONER:

          FOUSIYA MUSTHAFA
          THANGAL'S COTTAGE,
          PULLANGODE P.O. VIA KALIKAVU,
          MALAPPURAM DISTRICT 676525

          BY ADVS.
          SRI.A.JAYASANKAR
          SRI.ANIL K.MOHAMMED
          SRI.ANIL VINCENT
          SRI.MANU GOVIND
          SRI.V.H.NOUFALMON


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          HOME DEPARTMENT,
          SECRETARIAT TRIVANDRUM 695001

    2     THE DORECTPR GENERAL OF POLICE,
          POLICE HEAD QUARTERS,
          TRIVANDRUM 695001

    3     THE SUPERINTENDENT OF POLICE
          KASARGODE 671121

    4     THE CIRCLE INSPECTOR OF POLICE
          KASARGODE 671121

    5     THE CENTRAL BUREAU OF INVESTIGATION
          RESENTED BY ITS DIRECTOR,
          CBI HEAD QUARTERS, NEW DELHI 110003

          BY ADVS.
               NOUSHAD K.A
               GOVERNMENT PLEADER
 W.P.(C) No.2193 of 2012
                                     2



                    Dr.K.P.SATHEESAN
                    STANDING COUNSEL (C.B.I)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.06.2023,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.2193 of 2012
                                      3




                       BECHU KURIAN THOMAS, J.
                      ===================
                        W.P.(C) No.2193 of 2012
                      ===================
                    Dated this the 13th day of June, 2023


                                JUDGMENT

The learned counsel for the petitioner submitted that, petitioner is

not interested to pursue this writ petition any further.

Accordingly, this writ petition is dismissed as not pressed in terms

of the memo.

Sd/-

BECHU KURIAN THOMAS JUDGE jka/13.06.23.

 
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