Sindhya S vs State Of Kerala
2024 Latest Caselaw 11396 Ker

Kerala High Court

Sindhya S vs State Of Kerala on 19 April, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
  FRIDAY, THE 19TH DAY OF APRIL 2024 / 30TH CHAITHRA, 1946


                  WP(CRL.) NO. 428 OF 2024
   CRIME NO.237/2024 OF KASABA POLICE STATION, KOZHIKODE


PETITIONER:

         SINDHYA S
         AGED 33 YEARS
         D/O T.V SASIDHARAN, THATTANPARAMBIL, SOUTH
         VAZHAKULAM P.O ALUVA,ERNAKULAM DISTRICT,
         PIN - 683105
         BY ADVS.
         M.B.SHYNI
         RAJESH KUMAR R.
         V.R.ANILKUMAR
         ELDHOSE JOY
         SARAFUDHEEN T.
         AJITH P.C.


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2    THE STATE POLICE CHIEF
         POLICE HEAD QUARTERS, THIRUVANANTHAPURAM,
         PIN - 695001
    3    THE STATION HOUSE OFFICER
         CUSBA POLICE STATION, KOZHIKODE, THALOOK OFFICE
         RD. PUTHIYARA, KOZHIKODE,, PIN - 673004
    4    THE STATION HOUSE OFFICER
         CHEMMANGADU POLICE STATION, VATTAMPOYIL GATE,
         THEKEPURAM, KUTTICHIRA, KOZHIKODE,, PIN - 673003
    5    THE STATION HOUSE OFFICER
         KOIPPURAM POLICE STATION, PULLAD, PATHANAMTHITTA,,
         PIN - 689548
                                  2
W.P.(Crl) No.428 of 2024


    6       THE DISTRICT POLICE CHIEF, KOZHIKODE
            PAVAMANI RD, TAZHEKKOD, KOZHIKODE,, PIN - 673004
    7       THE DISTRICT POLICE CHIEF, PATHANAMTHITTA
            RING RD, THAZHEVETTIPRAM, PATHANAMTHITTA,
            PIN - 689645
            BY ADV.
            SRI. M.C.ASHI - PUBLIC PROSECUTOR


     THIS    WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 19.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                      3
W.P.(Crl) No.428 of 2024




                     C. PRATHEEP KUMAR, J
               -----------------------------------------------
                    W.P.(Crl.) No. 428 of 2024
               ------------------------------------------------
              Dated this the 19th day of April, 2024


                               JUDGMENT

Learned counsel for the petitioner submitted that he is

not pressing this W.P.(Crl). He wanted to file a fresh Writ

Petition(Civil). Therefore, this Writ Petition(Criminal) is

dismissed as not pressed, without prejudice to his right to

file a Writ Petition(Civil).

Sd/-

C.PRATHEEP KUMAR JUDGE BR