Athulya M.S vs State Of Kerala, Represented By Its ...
2024 Latest Caselaw 30978 Ker

Kerala High Court

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

Author: N.Nagaresh

Bench: N.Nagaresh

                                                 2024:KER:79103
          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. 34860 OF 2024

PETITIONER:

          ATHULYA M.S.
          AGED 24 YEARS, D/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 PIN - 691014.

    4     SPECIAL SALE OFFICER,
          KOTTAMKARA SERVICE CO-OPERATIVE BANK LTD
          NO. Q. 132, HO-CUM-MAIN BRANCH,
          CHANANATHOPE PO, KOLLAM - 691014.

          BY ADV.SMT.SHEEJA C.S., SR.GOVERNMENT PLEADER
 W.P.(C)No.34860 of 2024
                           2

                                         2024:KER:79103

     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.34860 of 2024
                                   3

                                                          2024:KER:79103




                           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withdrawn with liberty to approach appropriate authorities.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