Soumi Yoosuf vs State Of Kerala
2024 Latest Caselaw 31362 Ker

Kerala High Court

Soumi Yoosuf vs State Of Kerala on 2 November, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                         2024:KER:81463
                                         1
WP. (Crl) No. 1022 of 2023




                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                             &
                  THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN
  SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946



                             WP(CRL.) NO. 1022 OF 2023

PETITIONER:

                  SOUMI YOOSUF
                  AGED 47 YEARS
                  W/O SHAHUL HAMEED, KOCHUPARAMBIL HOUSE,
                  KARAPUZHA P.O, VELOOR VILLAGE,
                  KOTTAYAM DISTRICT, PIN - 686003


                  BY ADVS.
                  R.ANAS MUHAMMED SHAMNAD
                  C.C.ANOOP
                  SARUN RAJAN
                  MOHANAN PILLAI M.B.
                  T.U.SUJITH KUMAR
                  THAREEK T.S.
                  SALEEK.C.A.


RESPONDENTS:

        1         STATE OF KERALA
                  REPRESENTED BY THE HOME SECRETARY TO GOVERNMENT,
                  HOME AND VIGILANCE DEPARTMENT, GOVERNMENT
                  SECRETARIAT, THIRUVANANTHAPURAM.
                  PIN - 695001

        2         THE ADDITIONAL CHIEF SECRETARY
                                                         2024:KER:81463
                                    2
WP. (Crl) No. 1022 of 2023




                  EMPOWERED PREVENTION OF ILLICIT TRAFFIC IN
                  NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCE ACT,
                  HOME SSA DEPARTMENT SECRETARIAT,
                  THIRUVANANTHAPURAM, PIN - 695001

        3         THE DISTRICT POLICE CHIEF
                  DISTRICT POLICE OFFICE, COLLECTORATE P.O,
                  KOTTAYAM DISTRICT, PIN - 686002

        4         THE ADDITIONAL CHIEF SECRETARY
                  HOME SSA DEPARTMENT SECRETARIAT,
                  THIRUVANANTHAPURAM, PIN - 695001


                  BY ADVS.
                  ADVOCATE GENERAL OFFICE KERALA
                  ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)


OTHER PRESENT:

                  SRI ANAS K A, PUBLIC PROSECUTOR

THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                2024:KER:81463
                                      3
WP. (Crl) No. 1022 of 2023




                                JUDGMENT

Raja Vijayaraghavan, J.

When this matter is taken up, Sri.C.C. Anoop, the learned counsel

appearing for the petitioner submitted that the detenu has undergone

the period of detention and hence, the petitioner is not interested in

prosecuting this petition.

In view of the said submission, this Writ Petition is dismissed as

withdrawn.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

Sd/-

JOBIN SEBASTIAN, JUDGE APM 2024:KER:81463

APPENDIX OF WP(CRL.) 1022/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DETENTION ORDER NO.

HOME-SSA1/7/2023-HOME DATED 08.03.2023 PASSED BY THE 2ND RESPONDENT

Exhibit P2 THE TRUE COPY OF THE PROPOSAL FOR ACTION DATED 28.10.2022 U/S SECTION 3(1) PREVENTION OF ILLICIT TRAFFIC IN NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCE ACT 1988 MADE BY DISTRICT POLICE CHIEF, KOTTAYAM

Exhibit P3 TRUE COPY OF THE CONFIRMED ORDER DATED G.O (RT)NO. 1886/2023/HOME THIRUVANANTHAPURAM DATED 12.07.2023