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Judgment
10 paragraphs · 214 wordsAlexander Thomas, J.
The prayers in the afore captioned W.P.(Crl.), seeking for habeas corpus and for writ of certiorari, etc., are as follows:
“i) Set aside Exhibit P4 dated 16.08.2022 No.GO(Rt) No.2256/2022 Home issued by the 2nd respondent;
ii) Declare that the detention of the detenu (Illiyas @ Illuka) invoking 3(1) of Kerala Anti-Social Prevention Act 2007 on the basis of Exhibits P3 ordered by the 3rd respondent is illegal;
iii) Direct the 5th respondent to release the detenu (Illiyas @ Illuka);
iv) Award cost to the petitioner;
v) Issue any other or order or direction as this Hon’ble Court may deem fit in the facts and circumstances of the case;
vi) Exempt the petitioner from producing the English translation of the Malayalam exhibits produced along with this writ and the detenu further undertakes that he is ready and willing to produce English translation of Malayalam documents as and when required.”
Today when the matter has been taken up for consideration, Sri.Sam Issac Pothiyil, learned counsel appearing for the petitioner, would submit on the basis of the petitioner that the above writ petition (criminal) could be closed as infructuous, in view of the subsequent developments.
Recording the abovesaid submission of the petitioner, the above writ petition (criminal) will stand dismissed as infructuous.