Boban K vs State Of Kerala
2024 Latest Caselaw 10016 Ker

Kerala High Court

Boban K vs State Of Kerala on 5 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                        WP(C) NO. 21793 OF 2015
PETITIONER/S:

            BOBAN K.
            AGED 49 YEARS
            SON OF LATE KARTHAKUNJU, PUTHENVEETTIL HOUSE,
            PANDARATHURUTHU, CHERIAZHEEKAL PO, 690 573,
            KARUNAGAPPALLY, KOLLAM DISTRICT.
            BY ADV SRI.ALAN PAPALI


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM 695 001.
    2       THE DIRECTOR GENERAL OF POLICE
            POLICE HEADQUARTERS,
             THIRUVANANTHAPURAM 695 001.
    3       THE DISTRICT POLICE CHIEF( CITY POLICE COMMISSIONER)
            KOLLAM CITY, KOLLAM 691 001.
    4       THE ASSISTANT COMMISSIONER OF POLICE
            D.C.R.B, KOLLAM CITY, KOLLAM 691 001.
    5       VIDYADHARAN.K.A
            INSPECTOR OF POLICE,
            KARUNAGAPPALLY POLLICE STATION,
            KARUNAGAPPALLY ,
            KOLLAM 690 518.
    6       SASIDHARA KURUP
            ADDITIONAL SUB INSPECTOR OF POLICE,
            KARUNAGAPPALLY POLICE STATION, KARUNAGAPPALLY,
            KOLLAM 690 518.
    7       SHIBU ,
            CIVIL POLLICE OFFICER
            KARUNAGAPPALLY POLICE STATION,
            KARUNAGAPPALLY , KOLLAM 690 518.
    8       AZEEZ ,
            ASSISTANT SUB INSPECTOR OF POLICE
            KARUNAGAPPALLY POLICE STATION,
            KARUNAGAPPALLY , KOLLAM 690 518.
 WP(C) NO. 21793 OF 2015         2



     9       UDAYAKUMAR *[CORRECTED]
             ASSISTANT SUB INSPECTOR OF POLICE,
              KARUNAGAPPALLY POLICE STATION, KARUNAGAPPALLY ,
             KOLLAM 690 518
             [THE NAME OF R9 IS CORRECTED AS 'UMAYAKUMAR" INSTEAD OF
             UDAYAKUMAR AS PER ORDER DATED 06.01.2023 I.A.1/2022 IN
             WP(C)21793/2015.]
             BY ADVS.
             SRI.K.A.JALEEL, ADDL. ADVOCATE GENERAL
             SRI.C.ANILKUMAR (KALLESSERIL)
             C.Y. VINOD KUMAR
             SRI.C.ANILKUMAR KALLESSERIL
             SRI.K.A.JALEEL ADDL. ADVOCATE GENERAL
             SRI. VENUGOPAL V., GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21793 OF 2015          3




                                JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner seeks permission

to withdraw the writ petition. Accordingly, the writ petition is

dismissed as withdrawn.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF WP(C) 21793/2015

PETITIONER EXHIBITS P1- TRUE COPY OF THE PETITION, C.M.P NO.3979/15 ALONG WITH THE AFFIDAVIT DATED 25.6.2015 FILED BY K.MANGALANANDAN BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY. P2- TRUE COPY OF THE REPORT DATED 25.6.15 FILED BY THE 5TH RESPONDENT BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY. P3- TRUE COPY OF THE SWORN STATEMENT OF MANGALANANDAN IN C.M.P NO.3979/15 DATED 26.6.15 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY. P4- TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.1809/15 DATED 25.6.15 OF KARUNAGAPPALLY POLICE STATION, KOLLAM CITY P5- TRUE COPY OF THE DISCHARGE CARD/DISCHARGE SUMMARY OF THE PETITIONER DATED 29.6.15 ISSUED BY THE MEDICAL OFFICER, TALUK HEADQUARTERS HOSPITAL, KARUNAGAPPALLY. P6- TRUE COPY OF THE COMPLAINT DATED 26.6.15 FILED BY THE PETITIONER BEFORE THE MEDICAL USPERINTENDENT, TALUK HOSPITAL, KARUNAGAPPALLY.

P7- TRUE COPY OF THE COMPLAINT DATED 30.6.15 FILED BY HTE PETITIONER BEFORE THE DISTRICT MEDICAL OFFICER, KOLLAM P8- TRUE COPY OF THE PETITION DATED 25.6.15 FILED BY JYOTHILAKSHMI BEFORE THE 3RD RESPONDENT P9- PHOTOGRAPH SHOWING THE DAMAGE CAUSED TO THE FRON DOOR OF THE PETITONERS' HOUSE P9(a)- PHTOTGRAPH SHOWING THE DAMAGE CAUSED TO THE BACK DOOR OF THE PETITIONER'S HOUSE. P9(b)- PHOTOGRAPH SHOWING HTE FORCIBLE OPENING OF THE DOOR OF THE PETITIONER'S HOUSE. P9(c)- PHOTOGRAPH SHOWING HTE FORCIBLE OPENING OF THE DOOR OF THE PETITIONER'S HOUSE. P10- TRUE COPY OF THE PETITION DATED 30.6.15 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT P11- TRUE COPY OF THE PETITION DATED 1.7.15 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT P12- TRUE COPY OF THE PETITION DATED 6.5.2015 FILED BY GOPAKUMAR BEFORE THE 3RD RESPONDNET

P13- TRUE COPY OF THE PETITION DATED 30.5.15 FILED BY THE ASSISTANT COMMISSIONER OF POLICE, DISTRICT CRIME BRANCH, KOLLAM CITY BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY.

P14- TRUE COPY OF THE AFFIDAVIT DATED 23.6.2015 FILED BY GOPAKUMAR BEFORE TEH JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY IN