Sharafudeen.R vs State Of Kerala
2024 Latest Caselaw 13514 Ker

Kerala High Court

Sharafudeen.R vs State Of Kerala on 24 May, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                       WP(C) NO. 11372 OF 2024
PETITIONER:

           SHARAFUDEEN.R
           AGED 75 YEARS
           S/O BAVA RAWTHER, MOOLAYIL VEEDU, ROCKWOOD JUNCTION,
           KULATHUPUZHA P.O, THINKALKARIKKOM, KOLLAM, PIN - 691310

           BY ADVS.
           E.S.SANEEJ
           DEEPU RAJAGOPAL



RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY SECRETARY,
           HOME DEPARTMENT, SECRETARIAT,
           TRIVANDRUM, PIN - 695001

    2      THE STATE POLICE CHIEF
           POLICE HEAD QUARTERS,
           VAZHUTHACAUD,
           THIRUVANANTHAPURAM, PIN - 695014

    3      THE DISTRICT POLICE CHIEF (CITY)
           DISTRICT POLICE OFFICE,
           ASRAMAM, KOLLAM, PIN - 691001

    4      THE STATION HOUSE OFFICER
           KOLLAM WEST POLICE STATION COLLECTORATE,
           KOLLAM, PIN - 691013

    5      THE SENIOR MANAGER/BRANCH HEAD
           THE FEDERAL BANK LTD,
           KULATHUPUZHA BRANCH CHIRAYATH BUILDING,
           KULATHUPUZHA P.O,KOLLAM, PIN - 691310
 WP(C) NO. 11372 OF 2024          2



*ADDL.R6 DR.SUMINA SHIKHA,
         AGED 45, W/O SHIKHA SHANUDEEN AR BUILDING, SMRA
         NAGAR 168, THIRUMULLAVARAM, KOLLAM WEST, KOLLAM-
         691012
         [ADDL.R6 IS IMPLEADED AS PER ORDER DATED 11.04.2024
         IN I.A-1/2024 IN WP(C) 11372/2024]

             BY ADVS.
             SRI.SUNIL KUMAR KURIAKOSE, GP
             SRI.MOHAN JACOB GEORGE, SC
             SRI.S.RAJEEV
             V.VINAY
             M.S.ANEER
             PRERITH PHILIP JOSEPH
             ANILKUMAR C.R.
             K.S.KIRAN KRISHNAN




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.05.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11372 OF 2024            3


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.11372 of 2024
                  --------------------------------------------
              Dated this the 24th day of May, 2024

                             JUDGMENT

When the case is taken up, the Counsel for the

petitioner seeks permission to withdraw the writ petition

without prejudice to his right to move the concerned

Magistrate.

The writ petition is dismissed as withdrawn without

prejudice to the rights of the parties.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 11372/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER DATED 09.02.2024

Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED

Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 5TH RESPONDENT DATED 12.07.2023

Exhibit P4 TRUE COPY OF THE FIR IN CRIME NO.

698/2023 OF KOLLAM WEST POLICE STATION, KOLLAM DATED 08.07.2023

Exhibit P5 TRUE COPY OF THE SALE DEED NO. 738/23 OF SRO KOLLAM DATED 01.04.2023

Exhibit P6 THE TRUE COPY OF THE RELEVANT PAGE OF THE BANK STATEMENT OF FEDERAL BANK, KULATHUPUZHA BRANCH DATED NIL

Exhibit P7 TRUE COPY OF THE REQUEST SUBMITTED BEFORE 3RD RESPONDENT DATED 01.03.2024

Exhibit P8 TRUE COPY OF THE REQUEST SUBMITTED BEFORE 4TH RESPONDENT DATED 01.03.2024

Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 15.03.2024 IN WPC NO.10557/2024