Kerala High Court
Varadha Bhai Amma vs State Of Kerala on 6 June, 2014
Author: K.Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
FRIDAY, THE 6TH DAY OF JUNE 2014/16TH JYAISHTA, 1936
WP(C).No. 11220 of 2014 (B)
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PETITIONER :
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VARADHA BHAI AMMA, AGED 69 YEARS
W/O.LATE.N.CHELLAPPA KURUP, YETTOOTTU VEEDU
PAKALKURI DESOM, PAKALKURI POST, VARKALA TALUK
THIRUVANANTHAPURAM DISTRICT, PIN - 695604.
BY ADV. SRI.K.J.MOHAMMED ANZAR
RESPONDENT(S) :
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1. STATE OF KERALA
REP. BY THE ADDL.CHIEF SECRETARY
DEPARTMENT OF HOME AFFAIRS, GOVT. SECRETARIATE
THIRUVANANTHAPURAM, PIN 695001.
2. THE SUPERINTENDENT OF POLICE
THIRUVANANTHAPURAM RURAL, THIRUVANANTHAPURAM
PIN - 695001.
3. THE STATION HOUSE OFFICER
PALLIKKAL POLICE STATION, ATTINGAL
THIRUVANANTHAPURAM DISTRICT, PIN - 695604.
R1 TO R3 BY GOVT.PLEADER SMT. S. HYMA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06-06-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
K.RAMAKRISHNAN, J.
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W.P.(C) No.11220 of 2014
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Dated this the 6th day of June, 2014
JUDGMENT
When the application came up for hearing today, learned counsel for petitioner, on the basis of the statement filed by the State Attorney, in which it is stated that considering the relationship between the parties when a preliminary inquiry was conducted, it was revealed that no such incident happened, no crime was registered, which according to the petitioner is not true, he may be permitted to withdraw this petition with liberty to pursue his remedy provided under the Code of Criminal Procedure by filing a private complaint before the appropriate forum. Above submission of the Counsel for petitioner is recorded and the petition is dismissed as withdrawn with the above liberty.
K.RAMAKRISHNAN, JUDGE vdv