Sandeep Kumar M vs The District Police Chief
2023 Latest Caselaw 10021 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                      &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
     MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                         WP(CRL.) NO. 931 OF 2023
PETITIONER:

              SANDEEP KUMAR M.
              AGED 44 YEARS
              S/O MADHAVAN, PARAKKAL HOUSE, MUNDUPARAMBU P.O.,
              MALAPPURAM DISTRICT,, PIN - 696509

              BY ADVS.
              S.BIJU (KIZHAKKANELA)
              JOHNSON GOMEZ
              SANJAY JOHNSON
              JOHN GOMEZ
              SANJITH JOHNSON
              ARUN JOHNY
              ABIN JACOB MATHEW
              ANN MARIA SEBASTIAN
              DEEBU R.



RESPONDENT:

     1        THE DISTRICT POLICE CHIEF
              OFFICE OF THE DISTRICT SUPERINTENDENT OF POLICE (RURAL),
              KOLLAM DISTRICT, PIN - 691001

     2        SUB INSPECTOR OF POLICE
              KOTTARAKARA POLICE STATION, KOLLAM DISTRICT, PIN - 691527

     3        RESHMA RAVEENDRAN
              AGED 31 YEARS, D/O SHYAMALA AMMA, RESIDING AT RAKESH
              BHAVAN, VILANGARA, NELLIKKUNNAM P.O., UMANNOOR VILLAGE,
              KOTTARAKARA TALUK, KOLLAM DISTRICT, PIN - 691527

     4        SHYAMALA AMMA
 WP(CRL.) NO. 931 OF 2023            2



             AGED 53 YEARS, D/O SARASAMMA, RESIDING AT RAKESH BHAVAN,
             VILANGARA, NELLIKKUNNAM P.O., UMANNOOR VILLAGE,
             KOTTARAKARA TALUK, KOLLAM DISTRICT, PIN - 691527

      5      SREEJITH
             RAKESH BHAVAN, VILANGARA, NELLIKKUNNAM P.O., UMANNOOR
             VILLAGE, KOTTARAKARA TALUK, KOLLAM DISTRICT, PIN - 691527


OTHER PRESENT:

             SRI.P.M.SHAMEER-GP




      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 931 OF 2023               3



                                  JUDGMENT

Dated this the 18th day of September, 2023

ANU SIVARAMAN (J)

The learned counsel for the petitioner submits that the

petitioner has been permitted to contact the children and

that permission may be granted to withdraw the writ

petition (Crl).

This Writ Petition (Crl) is dismissed as withdrawn with

liberty to approach the appropriate forum in accordance

with law.

Sd/-

ANU SIVARAMAN JUDGE

Sd/-

C. JAYACHANDRAN JUDGE ska

APPENDIX OF WP(CRL.) 931/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 11- 09-2023