Kazze Communication Private Limited vs The State Of Kerala
2024 Latest Caselaw 11912 Ker

Kerala High Court

Kazze Communication Private Limited vs The State Of Kerala on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                              WP(C) NO. 16077 OF 2024
PETITIONER/S:

                  KAZZE COMMUNICATION PRIVATE LIMITED
                  AGED 21 YEARS
                  FLOOR, 14/291, A SQUARE BUILDING, EDATHALA
                  P.O.,KUZHIVELIPADY, KANGARAPPADY, VAZHAKULAM,
                  REPRESENTED BY AUTHORIZED SIGNATORY, MUHAMMED YAZEEN ,
                  S/O RAZAK KASSIM, AGED 21 YEARS, VAZHAKULAM, ERNAKULAM
                  DISTRICT DISTRICT, PIN - 683561
                  BY ADV V.VISAL AJAYAN


RESPONDENT/S:

       1          THE STATE OF KERALA
                  REPRESENTED BY THE HOME SECRETARY, HOME DEPARTMENT,
                  GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN
                  - 685001
       2          NATIONAL CYBER CRIME REPORTING PORTAL
                  REPRESENTED BY ITS DIRECTOR, NATIONAL HIGHWAY-8
                  MAHIPALPUR, NEW DELHI, PIN - 110037
       3          RESERVE BANK OF INDIA
                  REPRESENTED BY ITS GOVERNOR, HEAD OFFICE, MUMBAI,
                  MAHARASHTRA, PIN - 400029
       4          MINISTRY OF HOME AFFAIRS
                  NORTH BLOCK, CENTRAL SECRETARIAT NEW DELHI ,REPRESENTED
                  BY IT'S SECRETARY, PIN - 110011
       5          STATE BANK OF INDIA
                  P.B NO. 2524, ERNAKULAM BROADWAY, ERNAKULAM, KERALA
                  REPRESENTED BY ITS MANAGER, PIN - 682031
       6          VANSDA POLICE STATION
                  REPRESENTED BY IT'S AUTHORIZED OFFICER GUJARAT,
                  NAVSARI, PIN - 396580
                  BY ADV JAYESH MOHANKUMAR K
                  SRI.JITHESH MENON, SC



THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
03.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16077 OF 2024
                                 2

                            JUDGMENT

Counsel for the petitioner seeks to withdraw this Writ

Petition. Permission is granted. This Writ Petition is thus

dismissed as withdrawn with liberty to file fresh Writ Petition.

sd/-

DR. KAUSER EDAPPAGATH JUDGE Nsd WP(C) NO. 16077 OF 2024

APPENDIX OF WP(C) 16077/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES THE ACCOUNT STATEMENT OF THE PETITIONER FROM 1.04.2024 TO 3.04.2024 Exhibit P2 TRUE COPY OF THE COMPLAINANT DETAILS DATED 05.04.2024 Exhibit P3 TRUE COPY OF THE ORDER OF HIGH COURT OF KERALA IN WP(C)14828/2024 DATED ON 9.04.2024