Muhammed Rashid.M vs State Of Kerala
2024 Latest Caselaw 27941 Ker

Citation : 2024 Latest Caselaw 27941 Ker
Judgement Date : 13 September, 2024

Kerala High Court

Muhammed Rashid.M vs State Of Kerala on 13 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                      2024:KER:70151

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                   &
         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
 FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946
                     WP(CRL.) NO. 1008 OF 2024

PETITIONER:

            MUHAMMED RASHID.M., AGED 25 YEARS
            S/O BASHEER.M, RESIDING AT MADAMPATTU,
            NEAR JUMA MASJID, NIRAMARUTHUR,
            NIRAMARUTHUR P.O, TANUR, MALAPPURAM,
            PIN - 676109

            BY ADVS.
            NIRMAL V NAIR
            ENCIL K. SABU


RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY PUBLIC
            PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031

    2       DISTRICT POLICE CHIEF, MALAPPURAM
            DISTRICT POLICE OFFICE, MALAPPURAM, UP HILL,
            MALAPPURAM P.O., MALAPPURAM, PIN - 676505

    3       STATION HOUSE OFFICER, KALPAKANCHERY POLICE
            STATION, KALPAKANCHERY P.O., MALAPPURAM,
            PIN - 676551

    4       HUSSAIN, KONOTTIL HOUSE, ATHANICKAL, VAILATHOOR,
            VAILATHOOR P.O., MALAPPURAM, PIN - 676106



     THIS     WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 13.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                      2024:KER:70151
WP(Crl) 1008/24
                                2


                         JUDGMENT

Devan Ramachandran, J.

When this matter was called today, the learned counsel for

the petitioner submitted that he has been instructed not to press

this Writ Petition.

Consequently, this Writ Petition is dismissed as being not

pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE RR