Nikhil Kk vs State Of Kerala
2024 Latest Caselaw 11560 Ker

Kerala High Court

Nikhil Kk vs State Of Kerala on 23 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE V.G.ARUN
                               &
               THE HONOURABLE MR. JUSTICE S.MANU
TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                   WP(CRL.) NO. 438 OF 2024
 CRIME NO.942/2022 OF CHERUPUZHA POLICE STATION, KANNUR
PETITIONER:

         NIKHIL KK
         AGED 25 YEARS
         S/O MOHANAN KK, KALIKKALATH KIZHAKKETHIL HOUSE
         PULINGOME AMSOM, VAZHAKANDAM CHUNDA P.O,
         PIN - 670511
         BY ADVS.
         PRAVEEN K. JOY
         ABISHA.E.R


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY
         TO GOVERNMENT OF KERALA SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
    2    SUPERINTENDENT OF POLICE (KANNUR RURAL)
         DHARAMSHALA, OFFICE OF THE DISTRICT POLICE
         CHIEF KANNUR RURAL KERALA ARMED POLICE 4TH
         BATTALION MANGATTUPARAMBA, KANNUR, KERALA,
         PIN - 670567
    3    DEPUTY INSPECTOR GENERAL OF POLICE
         RANGE OFFICE KANNUR, PIN - 670001
         ADV.SRI.K.A.ANAS - SENIOR PUBLIC PROSECUTOR
    THIS WRIT PETITION (CRIMINAL) HAVING COME UP
FOR ADMISSION ON 23.04.2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
                                 2
W.P. (Crl.) No.438 of 2024




                       V.G.ARUN
                            &
                       S.MANU, JJ.
             ========================
                 W.P(Crl.)No.438 of 2024
              =========================
               Dated this the 23rd day of April, 2024

                             JUDGMENT

V.G.Arun, J.

The learned counsel for the petitioner points out that

as per Clause 15 of Ext.P1 order, the petitioner has been

granted the liberty to make an application before the Kannur

Rural Police Chief, if it becomes absolutely essential for him to

enter Kannur District.

2. Based on the liberty as granted, the petitioner has

submitted Ext.P2 application seeking permission to enter

Kannur District for the purpose of casting his vote in the Lok

Sabha Election scheduled to be held on 26.04.2024 and to

attend certain cases pending against him.

3. The learned Public Prosecutor submits that a

decision on Ext.P2 will be taken without delay.

The writ petition is disposed of accordingly, directing

the 2nd respondent to pass appropriate orders on Ext.P2

application, within two days.

Sd/-

V.G.ARUN, JUDGE

Sd/-

S.MANU, JUDGE SMF

APPENDIX OF WP(CRL.) 438/2024

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER NO. A3- 3607/2024/KR DATED 01.04.2024 OF THE 3RD RESPONDENT EXHIBIT P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 05.04.2024