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Athira Gopal vs State Of Kerala
2025 Latest Caselaw 1679 Ker

Citation : 2025 Latest Caselaw 1679 Ker
Judgement Date : 29 July, 2025

Kerala High Court

Athira Gopal vs State Of Kerala on 29 July, 2025

Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
                                                     2025:KER:56131

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                 &

             THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

        TUESDAY, THE 29TH DAY OF JULY 2025/7TH SRAVANA, 1947

                     W.P(CRL.).NO.733 OF 2025


PETITIONER(S):

           ATHIRA GOPAL
           AGED 28 YEARS
           W/O.ABEY VARGHESE, PUTHUSSERY HOUSE, DEVASWAM NADA
           KARA, CHERAI, PALLIPPURAM VILLAGE, KOCHI TALUK,
           ERNAKULAM DISTRICT, PIN - 683514

           BY ADV.SRI.P.MOHAMED SABAH
           BY ADV.SRI.LIBIN STANLEY
           BY ADV.SMT.SAIPOOJA
           BY ADV.SRI.SADIK ISMAYIL
           BY ADV.SMT.R.GAYATHRI
           BY ADV.SRI.M.MAHIN HAMZA
           BY ADV.SRI.ALWIN JOSEPH
           BY ADV.SRI.BENSON AMBROSE
           BY ADV.SRI.T.I.SAFDARSHAH


RESPONDENT(S):

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

    2      THE EXCISE INSPECTOR
           EXCISE RANGE OFFICE, NORTH PARAVUR,
           NORTH PARAVUR P.O, ERNAKULAM DISTRICT, PIN - 683513

    3      THE SUPERINTENDENT
           SUB JAIL, ALUVA, PERIYAR NAGAR, TREASURY ROAD,
           ALUVA P.O, ERNAKULAM DISTRICT, PIN - 683101
 W.P.(Crl.).Nos.733,
702 & 747/2025                        :: 2 ::



                                                       2025:KER:56131

                  BY SRI.K.A.ANAS, PUBLIC PROSECUTOR



        THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
  HEARD ON 29.07.2025 ALONG WITH W.P(Crl.).NOS.702/2025 AND
  747/2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   W.P.(Crl.).Nos.733,
  702 & 747/2025                          :: 3 ::



                                                               2025:KER:56131




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

             THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                             &

                        THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

             TUESDAY, THE 29TH DAY OF JULY 2025/7TH SRAVANA, 1947

                                W.P(CRL.)NO.702 OF 2025


PETITIONER(S):

                    FIDA FEBIN
                    AGED 24 YEARS
                    W/O.MUHAMMED SHABEER, KELAMARKANDY HOUSE, KORANGAD,
                    THAMARASSERY P.O, KOZHIKODE DISTRICT, PIN - 673573

                    BY ADV.SRI.P.MOHAMED SABAH
                    BY ADV.SRI.LIBIN STANLEY
                    BY ADV.SMT.SAIPOOJA
                    BY ADV.SRI.SADIK ISMAYIL
                    BY ADV.SMT.R.GAYATHRI
                    BY ADV.SRI.M.MAHIN HAMZA
                    BY ADV.SRI.ALWIN JOSEPH
                    BY ADV.SRI.BENSON AMBROSE



RESPONDENT(S):

      1             STATE OF KERALA
                    REPRESENTED BY THE PUBLIC PROSECUTOR
                    HIGH COURT OF KERALA AT ERNAKULAM,
                    ERNAKULAM DISTRICT, PIN - 682031

      2             THE STATION HOUSE OFFICER
                    THAMARASSERY POLICE STATION, THAMARASSERY P.O,
                    KOZHIKODE DISTRICT, PIN - 673573

      3             THE SUPERINTENDENT
                    DISTRICT JAIL, KOZHIKODE, PUTHIYARA,
                    KOZHIKODE DISTRICT, PIN - 673004
 W.P.(Crl.).Nos.733,
702 & 747/2025                        :: 4 ::



                                                       2025:KER:56131

                  BY SRI.K.A.ANAS, PUBLIC PROSECUTOR

        THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
  HEARD ON 29.07.2025 ALONG WITH W.P(Crl.).NOS.733/2025 AND
  747/2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   W.P.(Crl.).Nos.733,
  702 & 747/2025                          :: 5 ::



                                                               2025:KER:56131


                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

             THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                             &

                        THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN

             TUESDAY, THE 29TH DAY OF JULY 2025/7TH SRAVANA, 1947

                                W.P(CRL.).NO.747 OF 2025


PETITIONER(S):



                    VIJESH
                    AGED 41 YEARS
                    S/O CHARU, THOOVANPARA HOUSE, CHEMMANKADAVU,
                    KODUR POST, MALAPPURAM DISTRICT, PIN - 676504

                    BY ADV.SRI.P.MOHAMED SABAH
                    BY ADV.SRI.LIBIN STANLEY
                    BY ADV.SMT.SAIPOOJA
                    BY ADV.SRI.SADIK ISMAYIL
                    BY ADV.SMT.R.GAYATHRI
                    BY ADV.SRI.M.MAHIN HAMZA
                    BY ADV.SRI.ALWIN JOSEPH
                    BY ADV.SRI.BENSON AMBROSE




RESPONDENT(S):



      1             STATE OF KERALA
                    REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
                    SECRETARIAT, TRIVANDRUM, PIN - 695001

      2             THE EXCISE RANGE INSPECTOR
                    EXCISE RANGE OFFICE ERNAKULAM, KACHERIPPADY,
                    ERNAKULAM DISTRICT, PIN - 682018

      3             THE SUPERINTENDENT
                    DISTRICT JAIL ERNAKULAM, KAKKANAD P.O,
                    ERNAKULAM DISTRICT, PIN - 682030
 W.P.(Crl.).Nos.733,
702 & 747/2025                        :: 6 ::



                                                       2025:KER:56131

                  BY SRI.K.A.ANAS, PUBLIC PROSECUTOR



        THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
  HEARD ON 29.07.2025, ALONG WITH W.P(Crl.).NOS.702/2025 AND
  733/2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl.).Nos.733,
702 & 747/2025                       :: 7 ::



                                                            2025:KER:56131




                              JUDGMENT

Dr. A.K. Jayasankaran Nambiar, J.

The learned counsel for the petitioners in these writ petitions

submits that the petitioners may be permitted to withdraw the writ

petitions in order to explore their remedy before the bail court.

Permission is granted. The writ petitions are dismissed as withdrawn,

subject to the liberty reserved above.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

JOBIN SEBASTIAN JUDGE prp/29/7/25 W.P.(Crl.).Nos.733, 702 & 747/2025 :: 8 ::

2025:KER:56131

APPENDIX OF WP(CRL.).NO.733/2025

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE CRIME AND OCCURRENCE REPORT IN CRIME NO.15/2025 OF EXCISE RANGE OFFICE, NORTH PARAVUR DATED 18.02.2025 Exhibit P2 TRUE COPY OF THE ARREST MEMO IN CRIME NO.15/2025 OF EXCISE RANGE OFFICE, NORTH PARAVUR DATED 18.02.2025 Exhibit P3 TRUE COPY OF THE SEIZURE MAHAZAR IN CRIME NO.15/2025 OF EXCISE RANGE OFFICE, NORTH PARAVUR DATED 18.02.2025 Exhibit P4 TRUE COPY OF THE BAIL APPLICATION NUMBERED AS CRL.M.C.NO.1206/2025 SUBMITTED BY THE PETITIONER'S HUSBAND BEFORE THE COURT OF SESSIONS, ERNAKULAM DATED 26.04.2025 Exhibit P5 TRUE COPY OF THE ORDER DATED 16.05.2025 IN CRL.M.C.NO.1206/2025 PASSED BY THE COURT OF SESSIONS, ERNAKULAM W.P.(Crl.).Nos.733, 702 & 747/2025 :: 9 ::

2025:KER:56131

APPENDIX OF W.P(CRL.).NO.702/2025

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.850/2024 OF THAMARASSERY POLICE STATION, KOZHIKODE DISTRICT EXHIBIT P2 TRUE COPY OF THE ARREST MEMO IN CRIME NO.

850/2024 OF THAMARASSERY POLICE STATION, KOZHIKODE DISTRICT EXHIBIT P3 TRUE COPY OF THE FINAL REPORT IN CRIME NO.

850/2024 OF THAMARASSERY POLICE STATION, KOZHIKODE DISTRICT.

EXHIBIT P4 TRUE COPY OF THE BAIL APPLICATION NUMBERED AS CRL.M.P. NO.758/2025 SUBMITTED BY THE PETITIONER'S HUSBAND BEFORE THE COURT OF THE SPECIAL JUDGE (NDPS ACT CASES), VATAKARA. EXHIBIT P5 TRUE COPY OF THE ORDER DATED 17.05.2025 IN CRL.M.P. NO.758/2025 PASSED BY THE COURT OF THE SPECIAL JUDGE (NDPS ACT CASES), VATAKARA. W.P.(Crl.).Nos.733, 702 & 747/2025 :: 10 ::

2025:KER:56131

APPENDIX OF W.P(CRL.).NO.747/2025

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE OCCURRENCE REPORT IN CRIME NO.93/2024 OF EXCISE RANGE OFFICE, ERNAKULAM Exhibit P2 TRUE COPY OF THE SEIZURE MAHAZAR DATED 26.11.2024 AT 8.30 PM IN CRIME NO.93/2024 OF EXCISE RANGE OFFICE, ERNAKULAM Exhibit P3 TRUE COPY OF THE SEIZURE MAHAZAR DATED 26.11.2024 AT 11.10 PM IN CRIME NO.93/2024 OF EXCISE RANGE OFFICE, ERNAKULAM, Exhibit P4 TRUE COPY OF THE SEIZURE MAHAZAR DATED 27.11.2024 IN CRIME NO.93/2024 OF EXCISE RANGE OFFICE, ERNAKULAM, Exhibit P5 TRUE COPY OF THE ORDER DATED 11.03.2025 IN CRL.M.C.NO.672/2025 PASSED BY THE HONOURABLE FIRST ADDITIONAL SESSIONS COURT, ERNAKULAM Exhibit P6 TRUE COPY OF THE ORDER DATED 03.04.2025 IN B.A.NO.4410/2025 PASSED BY THE THIS HONOURABLE COURT.

RESPONDENTS EXHIBITS:        NIL.



                            //TRUE COPY//



                            P.S. TO JUDGE
 

 
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