M.V.Rajesh vs State Of Kerala
2024 Latest Caselaw 13967 Ker

Kerala High Court

M.V.Rajesh vs State Of Kerala on 28 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
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 18629 OF 2024
PETITIONER:

            M.V.RAJESH
            AGED 52 YEARS
            S/O. T.A. VASU, RESIDING AT THANNICKAL HOUSE,
            THADIYOOR P.O., PATHANAMTHITTA, PIN - 689545.

            BY ADV T.RAJASEKHARAN NAIR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY, HOME
            DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001.
    2       THE DIRECTOR GENERAL OF POLICE
            POLICE HEAD QUARTERS, THIRUVANANTHAPURAM, PIN - 695001.
    3       THE POLICE ASSISTANT COMMISSIONER,
            OFFICE OF THE ASSISTANT COMMISSIONER OF POLICE, CRIME
            BRANCH, THIRUVANANTHAPURAM, PIN - 695001.
    4       SUB REGISTRAR
            VENNIKULAM, SUB REGISTRAR OFFICE, PATHANAMTHITTA
            DISTRICT, PIN - 689544.

            SRI.SUNIL KUMAR KURIAKOSE, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18629 OF 2024

                                     2

                               T.R.RAVI.J
           -------------------------------------------------------
                     WP(C) No.18629 of 2024
          --------------------------------------------------------
                Dated this the 28th day of May, 2024


                             JUDGMENT

After hearing the matter for some time, the counsel for

the petitioner submitted that the petitioner may be permitted

to withdraw the writ petition without prejudice to his rights to

move an appropriate application.

The writ petition is hence dismissed as withdrawn

without prejudice to the right of the petitioner to move an

appropriate application challenging Ext.P5.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 18629 OF 2024

APPENDIX OF WP(C) 18629/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE FIR CRIME NO.1643/2019 REGISTERED BY THE SREEKARIYAM POLICE DATED 10.07.2019.

Exhibit P2 A TRUE PHOTOCOPY OF THE MOU EXECUTED BY THE PETITIONER ALONG WITH DEFACTO COMPLAINANT AND ONE ANOTHER PERSON ON 28.6.2017.

Exhibit P3 A TRUE PHOTOCOPY OF THE MEMORANDUM OF UNDERSTANDING EXECUTED ON 1.10.2017 BETWEEN THE PETITIONER AND THE DEFACTO COMPLAINANT ALONG WITH ONE JOSEPH MATHEW. Exhibit P4 A TRUE PHOTOCOPY OF THE ORDER DATED 15.11.2021 IN B.A.7727/2021 PASSED BY THIS COURT.

Exhibit P5 A TRUE PHOTOCOPY OF THE LETTER DATED 19.6.2023 ISSUED BY THE 3RD RESPONDENT TO THE 4TH RESPONDENT.

Exhibit P6 A TRUE PHOTOCOPY OF THE SALE DEED EXECUTED IN FAVOR OF THE PETITIONER DATED 09.10.2012.