High CourtsSingle Bench

Aboobacker Vazhayil vs State Of Kerala

High Court Of Kerala · Decided on 5 January 2023 · Citation: (2023) 01 KL CK 0044

HON’BLE JUDGES
A. Badharudeen, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (CRL) No. 1285 Of 2022

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Judgment

4 paragraphs · 114 words

A. Badharudeen, J

1.

In this matter, release of the vehicle bearing registration No.KL-55 J 1857 involved in Crime No.594/2022 of Koothuparamba Police Station, alleging offences punishable under Section 22(b) of the Narcotic Drugs and Psychotropic Substances Act, is sought for.

2.

At the time of admission herein, the learned counsel for the petitioner sought permission to withdraw this writ petition on the submission that the petitioner shall file an application under Section 451 of Cr.P.C. before the Special Court and if he is aggrieved by the order, if any, in the said petition, his liberty to challenge the same is kept in tact.

Recording the submission, this writ petition (Crl) is disposed of.