Sathi Vasudevan vs State Of Kerala
2021 Latest Caselaw 17280 Ker

WP(C) NO. 2995 OF 2021               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                        WP(C) NO. 2995 OF 2021
PETITIONERS:

    1     SATHI VASUDEVAN
          AGED 59 YEARS
          W/O.VASUDEVAN, RESIDING AT SANKAR NIVAS, PRAKASHGRAM
          KARA, KARUNAPURAM VILLAGE, KARUNAPURAM P.O.,
          UDUMBANCHOLA TALUK, IDUKKI DISTRICT-685552.

    2     PRADEEP,
          AGED 40 YEARS
          S/O.VASUDEVAN, RESIDING AT SANKAR NIVAS, PRAKASHGRAM
          KARA, KARUNAPURAM VILLAGE, KARUNAPURAM P.O.,
          UDUMBANCHOLA TALUK, IDUKKI DISTRICT-685552.

          BY ADVS.
          AJEESH S.BRITE
          SHRI.ABHILASH AUGUSTINE M.
          SMT.STEPHY JOSEPH



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH COURT OF
          KERALA, ERNAKULAM-682031.

    2     DY. SUPERINTENDENT OF POLICE,
          KATTAPANA P.O., KATTAPANA, IDUKKI DISTRICT,

          PIN-685515.

    3     SUB INSPECTOR OF POLICE,
          CUMBAMETTU POLICE STATION, CUMBAMETTU P.O.,
          KATTAPANA, IDUKKI DISTRICT, PIN-685508.

    4     VIJAYAN,
          AGED 59 YEARS
          S/O.VASU, RESIDING AT KALLOLICKAL HOUSE,

          PULIYANMALA P.O., KATTAPANA VILLAGE, IDUKKI TALUK,
 WP(C) NO. 2995 OF 2021             2

          IDUKKI DISTRICT, PIN-685515.

          BY ADVS.

          SRI.JOBI.A.THAMPI
          SRI.GEM KORASON
          SMT.PRIYANKA SEBASTIAN




          SRI E.C.BINEESH, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2995 OF 2021                   3


                                JUDGMENT

When this writ petition was taken up, Sri. Ajeesh S. Brite, the learned

counsel appearing for the petitioners, submitted that the matter has become

infructuous.

In view of the said submission, this Writ Petition is dismissed as

infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS