Mufariz Muneer vs District Police Chief Malappuram
2024 Latest Caselaw 28207 Ker

Kerala High Court

Mufariz Muneer vs District Police Chief Malappuram on 24 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                   &
              THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
    TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
                       WP(CRL.) NO. 924 OF 2024
PETITIONER:
          MUFARIZ MUNEER
          AGED 21 YEARS
          KURUMBILAKATH HOUSE, BHOODANAM P.O, AMBITTANPOTTY,
          NILAMBUR, MALAPPURAM, PIN - 679334


          BY ADVS.
          BALASUBRAMANYAN
          PRIYANKA SUSAN RAJU
          VAISAKH J.
          P.ABDUL NISHAD
          OMAR SALIM


RESPONDENTS:
     1     DISTRICT POLICE CHIEF MALAPPURAM
           UP HILL P,O.,MALAPPURAM, KERALA., PIN - 676505

    2     STATION HOUSE OFFICER, EDAKKARA
          EDAKKARA P.O., NILAMBUR, MALAPPURAM, PIN - 679331

    3     MUHAMMED ADBUL NASSER
          BAITHUL ARIF HOUSE, EDAKKARA P.O, MUSALIYARANGADI,
          MALAPPURAM, KERALA, PIN - 679331

          BY ADVS.
          SHRI.P.NARAYANAN, SPL. G.P. TO DGP AND ADDL. P.P. ()
          DIRECTOR GENERAL OF PROSECUTION(AG-10)


     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
24.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2024:KER:72559
WP(CRL.) NO. 924 OF 2024
                                      2


                                   JUDGMENT

DEVAN RAMACHANDRAN (J)

The learned counsel for the petitioner today

submitted, that pending this matter, the parties

have entered into some kind of an arrangement; and

therefore, that no further orders are being

pressed in this Writ Petition. He, however, sought

liberty for his client to approach this Court

again, if it becomes so warranted in future.

In the afore circumstances, this Writ

Petition is dismissed as having been withdrawn

with the afore requested liberty being reserved in

favour of the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE SAS 2024:KER:72559 WP(CRL.) NO. 924 OF 2024

APPENDIX OF WP(CRL.) 924/2024

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF COMPLAINT DATED 19/07/2024 FILED BEFORE DISTRICT POLICE CHIEF, KOLLAM

Exhibit P2 TRUE COPY OF THE RECEIPT DATED 19/07/2024 ISSUED BY DISTRICT POLICE CHIEF, KOLLAM

Exhibit P3 TRUE COPY OF COMPLAINT DATED 16/08/2024 FILED BEFORE DISTRICT POLICE CHIEF, MALAPPURAM

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 16/08/2024 ISSUED BY DISTRICT POLICE CHIEF, MALAPPURAM