Molly Perera vs State Of Kerala
2023 Latest Caselaw 5640 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                    &
                 THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
       FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                         WP(CRL.) NO. 431 OF 2023
PETITIONER:
              MOLLY PERERA,W/O IRVIN PERERA
              AGED 62 YEARS
              PERUMPALLI THODIYIL VEEDU TRA B NO. 38 A
              UDAYAMARTHANDAPURAM CHERRY, THEKKEVILA, MUNDAKKAL,
              MUNDAKKAL VILLAGE, KOLLAM, PIN - 691572
              BY ADVS.
              C.RAJENDRAN
              B.K.GOPALAKRISHNAN
RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY GOVERNMENT
           OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     2     DISTRICT MAGISTRATE KOLLAM
           COLLECTORTE, CIVIL STATION, KOLLAM, PIN - 691013
     3     THE DISTRICT POLICE CHIEF (KOLLAM CITY)
           LINK ROAD, ASRAMAM, KOLLAM DISTRICT, PIN - 691001
     4     THE STATION HOUSE OFFICER
           CHATHANNOOR POLICE STATION, CHATHANNOOR, KOLLAM DISTRICT,
           PIN - 691572
     5     THE STATION HOUSE OFFICER
           ERAVIPURAM POLICE STATION, ERAVIPURAM, KOLLAM DISTRICT,
           PIN - 691011
     6     THE STATION HOUSE OFFICER
           SAKTHIKULANGARA POLICE STATION, SAKTHIKULANGARA, KOLLAM
           DISTRICT, PIN - 691581
     7     THE STATION HOUSE OFFICER
           KOLLAM EAST POLICE STATION, KOLLAM DISTRICT, PIN - 691001

              BY ADV GOVERNMENT PLEADER

              SRI. K.A.ANAS-GP
     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
12.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 431 OF 2023
                                    2



                                JUDGMENT

DEVAN RAMACHANDRAN,J.

This writ petition has been filed by the

mother of Sri.Vipin Perera, on the apprehension

that the latter is likely to be detained under

the provisions of the Kerala Anti-social

Activities (Prevention) Act,2007 (KAAPA Act).

2. However, the learned Government Pleader

submitted that no order of detention has been

yet issued against Sri.Vipin Perera.

3. Sri.C.Rajendran - learned counsel for

the writ petitioner, therefore, sought

permission to withdraw this writ petition; with

liberty to approach this Court again, as and

when it becomes warranted.

The afore request is acceded to and this

writ petition is dismissed as having been WP(CRL.) NO. 431 OF 2023

withdrawn; with the afore requested liberty

being reserved to the petitioner, or to

Sri.Vipin Perera, as the case may be.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

SOPHY THOMAS JUDGE SAS WP(CRL.) NO. 431 OF 2023

APPENDIX OF WP(CRL.) 431/2023

PETITIONER'S EXHIBITS Exhibit P1 A TRUE PHOTOCOPY OF THE DETENTION ORDER ISSUED BY THE 2ND RESPONDENT DATED 17/04/2023 Exhibit P2 A TRUE PHOTOCOPY OF THE FIR IN CRIME NO.

186/2023 OF KOLLAM EAST POLICE STATION DATED 06/02/2023 Exhibit P3 A TRUE PHOTOCOPY OF THE FIR IN CRIME NO.

180/2023 OF THE CHATHANNOOR POLICE STATION DATED 08/02/2023 Exhibit P4 A TRUE PHOTOCOPY OF THE FI STATEMENT GIVEN BY DE-FACTO COMPLAINANT JACKSON IN CRIME NO. 180/2023 OF THE CHATHANNOOR POLICE STATION Exhibit P5 A TRUE PHOTOCOPY OF THE ORDER IN CRL MC 645/2023 DATED 05/04/2023 OF THE SESSIONS DIVISION KOLLAM Exhibit P6 A TRUE PHOTOCOPY OF THE COMPLAINANT OF JACKSON CMP NO 250/2023 IN THE PARAVOOR JUDICIAL FIRST CLASS MAGISTRATE COURT 10/04/2023 Exhibit P7 A TRUE PHOTOCOPY OF THE AFFIDAVIT OF JACKSON IN CMP NO 250/2023 DATED 10/04/2023 Exhibit P8 A TRUE PHOTOCOPY OF THE PETITION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 11/04/2023