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Swaroop vs State Of Kerala
2021 Latest Caselaw 16060 Ker

Citation : 2021 Latest Caselaw 16060 Ker
Judgement Date : 2 August, 2021

Kerala High Court
Swaroop vs State Of Kerala on 2 August, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                     &
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                       WP(C) NO. 10813 OF 2021 B
PETITIONER:

            SWAROOP, AGED 34 YEARS
            S/O. PRADEEP KUMAR, THEKEETIL HOUSE,
            THIRUNARAYANAPURAM, VELLINEZHI, PALAKKAD-679 514
            BY ADVS.
            RENJITH B.MARAR
            SMT.LAKSHMI.N.KAIMAL
            SHRI.ARUN POOMULLI
            SHRI.BIJU VIGNESWAR
            SMT.MEERA M.
            SMT.SURABHI SANTHOSH


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVT. HOME (B)
            DEPARTMENT, GOVERNMENT SECRETARIAT, TRIVANDRUM ,
            PIN-695 001
    2       DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL
            SERVICES,
            PRISONS HEADQUARTERS, POOJAPPURA,
            THIRUVANANTHAPURAM-695 012
    3       THE SUPERINTENDENT,
            CENTRAL PRISON, KANNUR DISTRICT, PIN-670 004
SPECIAL APPEARANCE: SR.GOVT.PLEADER SRI. T.K SHAJAHAN

     THIS     WRIT     PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON     02.08.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.10813 of 2021
                             1




         K. Vinod Chandran & Ziyad Rahman A.A., JJ.
         -------------------------------------------
                   W.P(C) No.10813 of 2021
        ---------------------------------------------
              Dated, this the 02nd August 2021

                          JUDGMENT

Vinod Chandran, J.

The learned Counsel for the petitioner submits that

the matter has become infructuous. In such circumstances,

the writ petition is dismissed as infructuous.

Sd/-

K. Vinod Chandran Judge

Sd/-

Ziyad Rahman A.A.

Judge

jma/-

W.P(C) No.10813 of 2021

APPENDIX OF WP(C) 10813/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 21.12.2017 IN S.C. NO. 332/2010 ON THE FILES OF THE ADDITIONAL SESSION COURT-III, THALASSERY.

 
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