THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed the instant writ petition as a Public Interest Litigation seeking the following relief:

(2.) Mr. Biju Abraham, learned counsel for the petitioner, brought to our notice that Ext. P6 order dtd. 5/2/2022 in Crl. M.P. No. 67 of 2021 in Crl. Appeal No. 58 of 2020 on the files of the Sessions Court, Kalpetta and Ext. P7 judgment in Crl. Appeal No. 58 of 2020, have already been challenged by the writ petitioner under Article 482 of Cr.P.C by filing Crl. M.C. No. 3111 of 2022. Grounds of challenge made in the aforesaid case are similar to the one raised in the instant writ petition.

(3.) When this Court made a query as to whether filing of the instant writ petition styled as a Public Interest Litigation is maintainable, when the writ petitioner, as a person aggrieved has already filed Crl. M. C No. 3111 of 2022 and whether can there be a parallel proceedings on the same grounds, learned counsel for the petitioner seeks permission to withdraw the instant writ petition.