Vineesh M.K vs State Of Kerala
2024 Latest Caselaw 29671 Ker

Citation : 2024 Latest Caselaw 29671 Ker
Judgement Date : 17 October, 2024

Kerala High Court

Vineesh M.K vs State Of Kerala on 17 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                        2024:KER:77849

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                        WP(C) NO. 36447 OF 2024

PETITIONER/S:

          VINEESH M.K
          AGED 46 YEARS
          S/O. MANAKATTU VASUDEVAN NAIR, MANAKATTU HOUSE, MEDICAL
          COLLEGE PO, NELLIKODE, KOVOOR, KOZHIKODE., PIN - 673008


          BY ADVS.
          K.B.PRADEEP
          SRADHA MOHAN
          KSHEMA ELIZABETH SAMUEL




RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS HOME SECRETARY THIRUVANANTHAPURAM.,
          PIN - 695001

    2     THE SUB INSPECTOR OF POLICE
          MEDICAL COLLEGE, KOZHIKODE., PIN - 673008

    3     ABHILASH C
          S/O. C. ARAVINDAN, NIRMALYAM HOUSE, CHEVAYOOR PO,
          NELLIKODE, KOVOOR, KOZHIKODE., PIN - 673008


          SR.GP.GEEPA NARAYANAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2024:KER:77849
WP(C)No.36447 of 2024

                                   2




                             JUDGMENT

Dated this the 17th day of October, 2024

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition, with liberty to

pursue other remedies.

The writ petition is accordingly dismissed as

withdrawn, with the liberty sought.

Sd/-

V.G.ARUN

JUDGE SSK/17/10 2024:KER:77849

APPENDIX OF WP(C) 36447/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.463/2022 IN THE FILE OF MUNSIFF COURT-II ,KOZHIKODE