Somesh Thakre vs The Union Of India
2024 Latest Caselaw 33629 Ker

Kerala High Court

Somesh Thakre vs The Union Of India on 21 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:87514


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 21ST DAY OF NOVEMBER 2024/30TH KARTHIKA, 1946

                       WP(C) NO. 24696 OF 2024

PETITIONER:

          SOMESH THAKRE
          AGED 27 YEARS, S/O.NAMDEV,
          MAKAN NO.1218 INFRONT OF HANUMAN MANDIR,
          ARUJUN WARD, HUZUR, BHOPAL, MADHYA PRADESH,
          PIN - 462036

          BY ADV ANJANA KANNATH



RESPONDENTS:

    1     THE UNION OF INDIA
          REPRESENTED BY ITS SECRETARY,
          MINISTRY OF HOME AFFAIRS, NEW DELHI,
          PIN - 110001

    2     THE RESERVE BANK OF INDIA
          REPRESENTED BY ITS GOVERNOR, HEAD OFFICE,
          MUMBAI, MAHARASHTRA, PIN - 400029

    3     NATIONAL CYBER CRIME REPORTING PORTAL
          REPRESENTED BY ITS DIRECTOR, NATIONAL HIGHWAY-8,
          MAHIPALPUR, NEW DELHI, PIN - 110037

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

    5     BRANCH MANAGER
          AXIS BANK LTD., ARERA COLONY,
          B BHO MP, GROUND FLOOR, E-3/43,
          OPP. ANUSHREE HOSPITAL 10 TO 11,
          BHOPAL, PIN - 461016
 WP(C) NO. 24696 OF 2024
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                                                           2024:KER:87514


     6      SUPERINTENDENT OF POLICE
            STATE CRIME RECORDS BUREAU, POTTAKUZHY ROAD,
            PATTOM, THIRUVANANTHAPURAM, PIN - 695004

     7      INSPECTOR OF POLICE
            K4C, CYBER OPERATIONS,
            KERALA CYBER POLICE HEADQUARTERS,
            THIRUVANANTHAPURAM, PIN - 695033

            BY ADVS.
            GOPIKRISHNAN NAMBIAR M
            SAJU N. A.
            K.JOHN MATHAI(K/413/1984)
            JOSON MANAVALAN(J-526)
            KURYAN THOMAS(K/131/2003)
            PAULOSE C. ABRAHAM(MAH/58/2006)
            RAJA KANNAN(K/356/2008)
            PRANOY HARILAL(K/931/2018)
            AKHILA NAMBIAR(K/737/2021)
            G.LEKHA(K/1507/2000)
            UMA.G.KRISHNAN(K/973/2004)
            P.J.FLONY(K/313/2007)
            ALEESHA.M.P.(K/1513/2023)
            SUNIL KUMAR KURIAKOSE, SR. GP.



     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24696 OF 2024
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                                                    2024:KER:87514




                          JUDGMENT

Dated this the 21st day of November, 2024

Learned Counsel for the petitioner submits

that the writ petition is not pressed.

Accordingly, the writ petition is dismissed as

not pressed.

Sd/-

V.G.ARUN JUDGE ARK WP(C) NO. 24696 OF 2024

2024:KER:87514

APPENDIX OF WP(C) 24696/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTICE UNDER SECTION 149 OF CODE OF CRIMINAL PROCEDURE DATED 16.05.2024 ISSUED BY THE 6TH RESPONDENT TO THE 5TH RESPONDENT

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 5TH RESPONDENT IN REPLY TO THE MAIL SENT BY THE PETITIONER DATED NIL

EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HONOURABLE COURT IN WP (C) NO.18199/2023 DATED 05.06.2023

RESPONDENT ANNEXURES

ANNEXURE R5(a) TRUE COPY OF THE NOTICE UNDER 149 CRPC DATED 16/5/2024 ISSUED BY SUPERINTENDENT OF POLICE

- CYBER OPERATION, POLICE DEPARTMENT KERALA