Nagarathna A vs State Of Kerala
2024 Latest Caselaw 11762 Ker

Kerala High Court

Nagarathna A vs State Of Kerala on 30 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                   &
                THE HONOURABLE MR. JUSTICE EASWARAN S.
     TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                       WP(CRL.) NO. 352 OF 2024
PETITIONER:

          NAGARATHNA A., AGED 54 YEARS
          W/O SIVANANDA SHETTY K, RAMADAS, SANTHI ADUKKA,
          KASARGOD, PIN - 671121

          M.H.HANIS
          P.M.JINIMOL
          T.N.LEKSHMI SHANKAR
          NANCY MOL P.
          ANANDHU P.C.
          NEETHU.G.NADH
          CIYA E.J.


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY THE ADDITIONAL CHIEF
          SECRETARY TO GOVERNMENT, HOME AND VIGILANCE DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001

    2     THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE
          CIVIL STATION,VIDYANAGAR,KASARGOD - 671123

    3     THE DISTRICT POLICE CHIEF
          VIDYANAGAR-ULIYATHADKA ROAD,KUDLU,KASARGOD - 671123

    4     THE CHAIRMAN, ADVISORY BOARD, KAAPA, SREENIVAS,
          PADAM ROAD, VIVEKANANDA NAGAR, ELAMAKKARA,ERNAKULAM
          DIST, PIN - 682026

    5     THE SUPERINTENDENT OF JAIL
          CENTRAL JAIL, VIYYUR, PIN - 670004

          SR.PP. - SRI.UNNIKRISHNA KAIMAL


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
30.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 352 OF 2024
                                     2


                                 JUDGMENT

Devan Ramachandran, J.

Sri.M.H.Hanis - learned counsel for the petitioner,

submitted that his client is not pressing this writ petition

because, pending this matter, the detenue has already been

released on a bond, as per the orders of the Government. He,

therefore, sought liberty for his client to withdraw this writ

petition, with liberty to approach this Court again, if so

required in future.

In the afore circumstances, this writ petition is closed as

having been withdrawn; with the afore requested liberty being

reserved in favour of the petitioner; for which purpose, all rival

contentions are also left undecided.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE stu