Ibrahim K.P vs Station House Officer
2024 Latest Caselaw 30026 Ker

Kerala High Court

Ibrahim K.P vs Station House Officer on 22 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                             2024:KER:78460



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

 TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946


                  WP(C) NO. 32702 OF 2024

PETITIONER:

         IBRAHIM K.P,
         AGED 58 YEARS
         S/O MUHAMMED HAJI K P, PALATTUKULANGARA HOUSE,
         PARAPPALLIYALI, OMANOOR P.O, MALAPPURAM DISTRICT,
         PIN - 673645


         BY ADVS.
         K.MOHAMMED RAFEEQ
         BIBIN MATHEW
         P.M.MATHEW
         AMARNATH R LAL
         SANALDEV E.P.
         VISHNUMAYA ANANDAN
         SONYMON ANTONY
         AJMAL V. KARIM




RESPONDENTS:

    1    STATION HOUSE OFFICER,
         VAZHAKKAD POLICE STATION, MALAPPURAM DISTRICT,
         PIN - 673640

    2    SUB DIVISIONAL MAGISTRATE,
         PERINTHALMANNA, MALAPPURAM DISTRICT, PIN - 679322

    3    DISTRICT COLLECTOR
         UP HILL, MALAPPURAM DISTRICT., PIN - 676505
                                                    2024:KER:78460
WP(C) NO.32702 OF 2024
                                 2


            BY ADV.
            SRI. B. S. SYAMANTHAK - GOVERNMENT PLEADER



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   22.10.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     2024:KER:78460
WP(C) NO.32702 OF 2024
                                 3




                         JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this Writ Petition. Permission is

granted. Accordingly, this Writ Petition is dismissed as

withdrawn.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR