Arundhathy.S vs The City Police Chief
2024 Latest Caselaw 12767 Ker

Kerala High Court

Arundhathy.S vs The City Police Chief on 21 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                        WP(C) NO. 5979 OF 2024
PETITIONER:

            ARUNDHATHY.S, AGED 22 YEARS,
            D/O.SHIJI, V.J. NIVAS,
            THEKKEVILA P.O,
            KOLLAM, PIN - 691016.

            BY ADVS.
            PRATHEESH.P
            ANJANA KANNATH
            MARIYA JOSE


RESPONDENTS:

    1       THE CITY POLICE CHIEF,
            KOLLAM CITY, KOLLAM-,
            PIN - 691001.

    2       THE STATION HOUSE OFFICER
            ERAVIPURAM POLICE STATION,
            KOLLAM -, PIN - 691011.

    3       THE SUB INSPECTOR OF POLICE
            ERAVIPURAM POLICE STATION,
            KOLLAM DISTRICT-, PIN - 691011.

    4       SRIBIN.B, S/O.BABU,
            PARAMBISSERY,
            PANTHEERAMKAVU,
            KOZHIKODE -, PIN - 673019.

 *ADDL.R5 THE MANAGER, SHRIRAM FINANCE LTD.,
          1ST FLOOR AR COMPLEX, TC MUKKU,
          NEAR RAILWAY STATION,
          THALASSERY, KANNUR - 670101.

            * [ADDL.R5 IS IMPLEADED AS PER ORDER DATED 16.02.2024
            IN I.A-1/2024 IN WP(C) 5979/2024].

            BY ADVS.
            NIDHI BALACHANDRAN
            PRATHEESH.P
 WP(C) NO. 5979 OF 2024
                                -2-

            PRAJEESH A.J.(K/355/2012)
            C.HARIKUMAR
            SANDRA SUNNY(K/926/2020)
            ARUN KUMAR M.A(K/1197/2021)
            FARAH JYOTHI PRADEEP(K/1240/2023)
            SMT.REKHA C.NAIR, SR.GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   21.05.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 5979 OF 2024
                            -3-

                         JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with

liberty to approach this Court again

appropriately.

The afore request is granted; consequently,

this writ petition is dismissed as having been

withdrawn, reserving liberty to the petitioner

to approach this Court again.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv