Shaji P. M vs State Police Chief
2024 Latest Caselaw 4840 Ker

Kerala High Court

Shaji P. M vs State Police Chief on 7 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                   &
              THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
    WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                       WP(CRL.) NO. 134 OF 2024
  CRIME NO.0053/2024 OF CHOTTANIKKARA POLICE STATION, Ernakulam
PETITIONER:

          SHAJI P. M.
          AGED 54 YEARS
          S/O MYLAN, THATTATHILCHIRA, KANICHIRA COLONY,
          CHOTTANIKKARA, ERNAKULAM, PIN - 682305

          BY ADVS.
          ENOCH DAVID SIMON JOEL
          S.SREEDEV
          RONY JOSE
          LEO LUKOSE
          KAROL MATHEWS SEBASTIAN ALENCHERRY
          DERICK MATHAI SAJI
          KARAN SCARIA ABRAHAM


RESPONDENTS:

    1     STATE POLICE CHIEF
          POLICE HEADQUARTERS, VAZHUTHACAUD,
          THIRUVANANTHAPURAM, PIN - 695010

    2     DISTRICT POLICE CHIEF (RURAL),
          SOUTH KALAMASSERY, ERNAKULAM, PIN - 682039

    3     STATION HOUSE OFFICER,
          CHOTTANIKKARA POLICE STATION, ERNAKULAM, PIN - 682312

          SRI.SAIGI JACOB PALATTY-SR GP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 134 OF 2024

                                      2




                                JUDGMENT

Dated this the 7th day of February, 2024

Anu Sivaraman, J.

The learned counsel for the petitioner seeks leave to withdraw

this writ petition (criminal) with liberty to file fresh proceedings which

are maintainable in accordance with law.

Permission is granted. This writ petition (criminal) is,

accordingly, dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE

Sd/-

C. PRATHEEP KUMAR JUDGE NP