O.C. Sathyanathan vs State Of Kerala
2024 Latest Caselaw 9406 Ker

Kerala High Court

O.C. Sathyanathan vs State Of Kerala on 3 April, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE EASWARAN S.
 WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 6864 OF 2018
PETITIONER:

             O.C. SATHYANATHAN
             AGED 48 YEARS, S/O. SREEDHARAN,UTHRAM HOUSE,
             PAWOERLOOMETTA,PATHIRIYAD AMSOM, KELALLOOR
             DESOM,P.O. MAMBARAM, THALASSERY TALUK,KANNUR
             DISTRICT, PIN-670 141.
             BY ADVS.
             SRI.SUNIL NAIR PALAKKAT
             SRI.K.N.ABHILASH


RESPONDENTS:

    1        STATE OF KERALA
             REPRESENTED BY HOME DEPARTMENT,SECRETARIAT,
             THIRUVANANTHAPURAM, PIN-695 001.
    2        THE SUB INSPECTOR OF POLICE
             KOOTHUPARAMBA POLICE STATION,KANNUR DISTRICT, PIN-
             670 643.
    3        THE DISTRICT POLICE CHIEF
             KANNUR DISTRICT,OFFICE OF THE DISTRICT POLICE
             CHIEF,KANNUR-670 001.



             Sri. Bimal. K. Nath, Sr. G. P.



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.6864 OF 2018

                                2


                         JUDGMENT

The learned counsel for the petitioner submits he is not

interested to pursue the matter further.

Accordingly, the Writ Petition is dismissed as infructuous.

Sd/-EASWARAN.S, JUDGE lsn