Jerin Joy vs The State Of Kerala

Citation : 2021 Latest Caselaw 814 Ker
Judgement Date : 8 January, 2021

Kerala High Court
Jerin Joy vs The State Of Kerala on 8 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.9992 OF 2020(Y)


PETITIONER:

               JERIN JOY,
               AGED 39 YEARS,
               S/O.JOY, AYROOKARAN HOUSE,
               KORATTY P.O,
               THRISSUR DISTRICT REPRESENTED
               BY HIS POWER OF ATTORNEY HOLDER MOTHER,
               RINCY JOY, AGED 61, S/O.JOY, AYROOKARAN HOUSE,
               KORATTY P.O, THRISSUR DISTRICT - 680 308.


               BY ADVS.
               SRI.G.SREEKUMAR (CHELUR)
               SHRI.RAPHAEL THEKKAN

RESPONDENTS:
      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM DISTRICT-695 001.

      2        THE STATION HOUSE OFFICER,
               ELAMAKKARA POLICE STATION,
               ELAMAKKARA P.O,
               ERNAKULAM DISTRICT-682 026.

      3        LUCY SIMON, AGED 38,
               D/O.SIMON JOHN, MULLAKKERI HOUSE,
               HOUSE NO.50/438-A,
               MYTHRI NAGAR, MANIMALA ROAD,
               EDAPALLY P.O, ERNAKULAM DISTRICT-682 024.


               GOVERNMENT PLEADER SMT.VINITHA.B


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  P.V.ASHA, J.
              -----------------------------------------------------
                        W.P(c) No.9992 of 2020-Y
               ----------------------------------------------------
                    Dated this the 8th day of June, 2020

                             JUDGMENT

The Writ Petition was filed at a time when the Family Court was not functioning. Now the petitioner has approached the Family Court and hence no orders are necessary in this Writ Petition.

The Writ Petition is accordingly closed.

                                                  Sd/-       (P.V.ASHA, JUDGE)

rtr/