Anshif. A vs The State Police Chief
2024 Latest Caselaw 28000 Ker

Kerala High Court

Anshif. A vs The State Police Chief on 23 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                              2024:KER:70553

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                              &

        THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

MONDAY, THE 23RD DAY OF SEPTEMBER 2024 / 1ST ASWINA, 1946

                  WP(CRL.) NO. 1009 OF 2024

                     CRIME NO.0/0 OF ,

PETITIONER:

           ANSHIF, A, AGED 23 YEARS,
           S/O. MUJEEB, ATHIKKAVIL HOUSE,
           PATHIRIPPADAM, CHUNGATHARA,
           MALAPPURAM, PIN - 679334.

           BY ADVS.
           T.G.RAJENDRAN
           T.R.TARIN



RESPONDENTS:

    1      THE STATE POLICE CHIEF
           THIRUVANANTHAPURAM, PIN - 695001

    2      THE DISTRICT POLICE CHIEF
           MALAPPURAM, PIN - 676505

    3      THE CIRCLE INSPECTOR OF POLICE
           POTHUKAL POLICE STATION,
           MALAPPURAM, PIN - 679334
                                                    2024:KER:70553
WP(CRL.) NO. 1009 OF 2024

                                -2-


    4       SHAREEF, KARUVALLY HOUSE,
            KARIMBALAKUNNU, KOODATHAI,
            KOZHIKODE, PIN - 673573.

            SRI.P.M.SHAMEER, GP


        THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION    ON   23.09.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:70553
WP(CRL.) NO. 1009 OF 2024

                              -3-


                           JUDGMENT

Devan Ramachandran, J.

When this matter was called today,

Sri.Rajendran T.G. - learned counsel for the

petitioner, submitted that, pending this

matter, there has been a settlement between

the parties and that his client has been

offered to be given the daughter of the party

respondent in marriage. He, therefore, prayed

that this Writ Petition be dismissed;

however, with liberty for his client to

approach this Court again with the same cause

of action, if so required in future.

In the afore circumstances, this Writ

Petition is dismissed as having been 2024:KER:70553 WP(CRL.) NO. 1009 OF 2024

withdrawn, recording the afore submissions;

however, with the afore requested liberty

also being reserved.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                    M.B.SNEHALATHA
akv                                      JUDGE