Shabna.C vs State Of Kerala
2024 Latest Caselaw 11819 Ker

Kerala High Court

Shabna.C 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. 379 OF 2024
     CRIME NO.472/2024 OF Nilambur Police Station, Malappuram
PETITIONER:

          SHABNA.C., AGED 40 YEARS
          W/O SOUKATHALI, VAZHAIL HOUSE, ODAIKKAL, MAMPAD,
          NILAMBUR, MALAPPURAM DISTRICT-, PIN - 676542

          M.ANUROOP
          MURSHID ALI M.
          ABRAHAM RAJU CYRIAC


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ADDITIONAL CHIEF SECRETARY OF
          GOVERNMENT, HOME DEPARTMENT, GOVERNMENT
          SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001

    2     DISTRICT COLLECTOR, MALAPPURAM , CIVIL STATION ,
          MALAPPURAM DISTRICT, PIN - 676505

    3     DISTRICT POLICE CHIEF, DISTRIC POLICE OFFICE, UPHILL
          POST MALAPURAM DISTRICT, PIN - 676505

    4     STATION HOUSE OFFICER, NILAMBUR POLICE STATION,
          NILAMBUR POST, MALAPPURAM DISTRICT, PIN - 679329

          SRI.S.GOPINATH - SR.PP.




     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. 379 OF 2024
                                2


                            JUDGMENT

Devan Ramachandran, J.

When this matter was called today, Sri.M.Anuroop -

learned counsel for the petitioner, submitted that, pending

this matter, the detenue died of natural causes. He,

therefore, requested that this writ petition be allowed to be

withdrawn; however, with liberty being reserved to the

petitioner to avail other remedies, if any, as per law.

In the afore circumstances, this writ petition is closed as

requested, with the afore prayed liberty being left open.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE stu