Rafiya Ummal vs Sub Inspector Of Police
2021 Latest Caselaw 5586 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                       WP(C).No.9822 OF 2013(C)


PETITIONER:

               RAFIYA UMMAL, AGED 75,
               KUZHIVILA VATTAVILA VEEDU, AITHIYOOR,
               BALARAMAPURAM, THIRUVANANTHAPURAM DISTRICT.

               BY ADVS.
               SRI.R.BINDU (SASTHAMANGALAM)
               SRI.R.JAYAKRISHNAN
               SRI.PRASANTH M.P

RESPONDENTS:

      1        SUB INSPECTOR OF POLICE, KATTAKKADA POLICE STATION
               KATTAKKADA, THIRUVANANTHAPURAM DISTRICT-695001.

      2        THE DEPUTY SUERINTENDENT OF POLICE
               NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT-695001.

      3        THE DIRECTOR GENERAL OF POLICE
               POLICE HEAD QUARTERS, VAZHUTHACAUD,
               THIRUVANANTHAPURAM, PIN-695001.

      4        THE DIRECTOR
               CENTRAL BUREAU OF INVESTIGATION, NEW DELHI-110001.

      5        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME
               DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

               R1 BY ADV. STATE ATTORNEY
               R1-5 BY PUBLIC PROSECUTOR
               R1-3, R5 BY GOVERNMENT PLEADER

               PUBLIC PROSECUTOR SRI.M.R.DHANIL

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9822 OF 2013(C)      2




                           JUDGMENT

It is submitted by the learned counsel for the

petitioner that the trial was commenced based on

the final report submitted. It was endorsed by the

learned prosecutor. Hence, the present writ

petition become infructuous. The writ petition is

dismissed as infructuous.

Sd/-

P.SOMARAJAN

JUDGE

msp

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DTD.16-1-2013.

EXHIBIT P2 TRUE COPY OF THE POST MORTEM CERTIFICATE DTD.17-01-2013.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DTD.22-1-2013.

EXHIBIT P4 TRUE COPY OF THE INTIMATION DTD.21-1-2013.

RESPONDENTS EXHIBITS:

ANNEXURE R1 (A) TRUE COPY OF THE POSTMORTEM CERTIFICATE

ANNEXURE R1 (B) TRUE COPY OF THE CHARGE SHEET DATED 31.05.2013

//TRUE COPY//

P.A. TO JUDGE