Take notes as you read a judgment using our Virtual Legal Assistant and get email alerts whenever a new judgment matches your query (Query Alert Service). Try out our Premium Member Services -- Sign up today and get free trial for one month.
Kerala High Court
Mathews.K.E vs State Of Kerala on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.17360/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 17360 OF 2024
PETITIONER:
MATHEWS.K.E, AGED 30 YEARS, S/O.ELDHO.K.M, KANNADAN HOUSE, 214,
MARTHOMA CHURCH ROAD, NEAR BATHEL SULOKO CHURCH, PERUMBAVOOR,
ERNAKULAM, PIN - 683542
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT, MAIN
BLOCK, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2. STATE POLICE CHIEF POLICE HEAD QUARTERS, VAZHUTHACADU,
THIRUVANANTHAPURAM, PIN - 695010
3. SUPERINTENDENT OF POLICE ERNAKULAM RURAL DISTRICT, POWER HOUSE ROAD,
ALUVA.PO, ERNAKULAM, PIN - 683101
4. STATION HOUSE OFFICER PERUMBAVOOR POLICE STATION, PERUMBAVOOR.P.O,
ERNAKULAM, PIN - 683542
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct Respondent No-4 to report the criminal antecedents if
any pending against the Petitioner before the Respondent No-3 during
pending final disposal of writ petition (c).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.S.SUNIL KUMAR (PALAKKAD), LEKSHMI S.SEKHER, K.J.SUNIL, ROSEMOL
ABRAHAM, Advocates for the petitioner, the court passed the following:
WP(C) No.17360/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
---------------------------------------------
W.P.(C) No.17360 OF 2024
-------------------------------------------------
Dated this the 10th day of May, 2024
ORDER
Admit. The learned Government Pleader takes notice for respondents. The learned Government Pleader to get instructions.
In the light of Ext.P4 decision of this Court, there will be a direction to the 4th respondent to have a revisit on Ext.P3 order and fresh order shall be passed within a period of ten days.
Post on 07.06.2024.
Sd/-
MURALI PURUSHOTHAMAN JUDGE al/-.
WP(C) No.17360/2024 3/3 Order Date : 10-05-2024 APPENDIX OF WP(C) 17360/2024 Exhibit P1 TRUE COPY OF THE ORDER IN CRL.M.A NO-1/2022 IN CRL.MC NO-2643/2022 OF HONBLE HIGH COURT OF KERALA DATED 07.03.2024 Exhibit P2 TRUE COPY OF THE REQUEST FOR NON INVOLVEMENT IN OFFENCES CERTIFICATE DATED 08.04.2024 SUBMITTED BEFORE RESPONDENT NO-4 Exhibit P3 TRUE COPY OF THE REJECTION OF NON INVOLVEMENT IN OFFENCES CERTIFICATE (NIOC) DATED 09.04.2024 ISSUED BY THE RESPONDENT NO-4 Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO-2506/2024 OF HONBLE HIGH COURT OF KERALA DATED 22.01.2024