Githu Sunil vs State Of Kerala
2024 Latest Caselaw 11820 Ker

Kerala High Court

Githu Sunil 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. 473 OF 2024
PETITIONER:

          GITHU SUNIL, AGED 25 YEARS
          S/O SUNIL KUMAR M.R, MENATHUKARA HOUSE,
          MANJOOR VILLAGE & P.O, KOTTAYAM DISTRICT - 686603

          JOSEPH GEORGE
          P.A.REJIMON
          NIKITA NAIR C.S.
          VIVEKJOS PUTHUKULANGARA
          SAJEEV JOHN T.


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY PRINCIPAL
          SECRETARY (HOME), GOVERNMENT SECRETARIAT
          THIRUVANTHAPURAM, PIN - 695001

    2     THE DISTRICT POLICE CHIEF- KOTTAYAM
          COLLECTORATE P.O, KOTTAYAM, PIN - 686001

    3     THE STATION HOUSE OFFICER-KURAVILANGAD
          POLICE STATION KURAVILANGAD P.O, KOTTAYAM DISTRICT,,
          PIN - 686633

    4     JAYACHANDRAN G., AGED 60 YEARS
          THIRUVONAM, VATTUKULAM P.O, KADAPPOOR, KOTTAYAM
          DISTRICT, PIN - 686587

          SR.PP.- S.GOPINATH


     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. 473 OF 2024
                               2


                           JUDGMENT

Devan Ramachandran, J.

When this matter was called today, the learned counsel

for the petitioner submits that he is not pressing this writ

petition.

Resultantly, this writ petition is dismissed as being not

pressed.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- EASWARAN S. JUDGE stu