MOLLY PERERA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed by the mother of Sri.Vipin Perera, on the apprehension that the latter is likely to be detained under the provisions of the Kerala Anti-social Activities (Prevention) Act,2007 (KAAPA Act).

(2.) However, the learned Government Pleader submitted that no order of detention has been yet issued against Sri.Vipin Perera.

(3.) Sri.C.Rajendran - learned counsel for the writ petitioner, therefore, sought permission to withdraw this writ petition; with liberty to approach this Court again, as and when it becomes warranted. The afore request is acceded to and this writ petition is dismissed as having been withdrawn; with the afore requested liberty being reserved to the petitioner, or to Sri.Vipin Perera, as the case may be.