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Sudheesh S vs State Of Kerala Represented By Its ...
2024 Latest Caselaw 30974 Ker

Citation : 2024 Latest Caselaw 30974 Ker
Judgement Date : 23 October, 2024

Kerala High Court

Sudheesh S vs State Of Kerala Represented By Its ... on 23 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                                 2024:KER:79119

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

  WEDNESDAY, THE 23RD DAY OF OCTOBER 2024 / 1ST KARTHIKA, 1946

                    WP(C) NO. 35006 OF 2024

PETITIONER:

          SUDHEESH S.
          AGED 33 YEARS, S/O. SUDARSANAN PILLAI,
          C/O. SHEEJA KUMARI P., RESIDING AT AHALYA ,
          ALUMMUDU, P.O.MAMPUZHA , KOTTAMKARA VILLAGE,
          KOLLAM TALUK, KOLLAM DISTRICT,
          KERALA STATE, PIN - 691577.

          BY ADV REBIN VINCENT GRALAN


RESPONDENTS:

    1     STATE OF KERALA REPRESENTED BY ITS SECRETARY,
          HOME DEPARTMENT, GROUND FLOOR, MAIN BLOCK,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001.

    2     DEPUTY POLICE SUPERINTENDENT,
          ECONOMIC OFFENCES WING (EOW)
          CRIME BRANCH, THIRUVANANTHAPURAM, PIN - 695001.

    3     KOTTAMKARA SERVICE CO-OPERATIVE BANK LTD,
          REPRESENTED BY ITS SECRETARY
          NO. Q. 132, HO-CUM-MAIN BRANCH,
          CHANANATHOPE PO, KOLLAM - 691014.

          BY ADV.SMT.SHEEJA C.S., SR.GOVERNMENT PLEADER

     THIS WRIT PETITION       (CIVIL) HAVING COME UP         FOR
ADMISSION ON 23.10.2024,      THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.35006 of 2024
                                   2

                                                          2024:KER:79119

                           JUDGMENT

Dated this the 23rd day of October, 2024

Counsel representing Sri.Rebin Vincent Gralan

submits that the petitioner does not want to prosecute the writ

petition.

Accordingly, the writ petition is dismissed as

withdrawn with liberty to approach appropriate authorities.

Sd/-

N. NAGARESH JUDGE ams

 
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