Asma T.V vs State House Officer
2021 Latest Caselaw 6878 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                       WP(C).No.3052 OF 2021(F)

PETITIONERS:
       1     ASMA T.V.,
             AGED 36 YEARS
             D/O. ABDUL LATHEEF, MELEVALLAPIL HOUSE, THAZHEPAALAM,
             VATTAMKULLAM, MALAPURAM DISTRICT, KERALA 679 578

      2        M.V AYSHABHI,
               W/O. UMMAR, MELEVALLAPIL HOUSE, THAZHEPAALAM, NEAR
               USHAS ENGLISH SCHOOL, VATTAMKULLAM, MALAPURAM
               DISTRICT KERALA 679 578

      3        MUBASHIRA,
               D/O. BASHEER, PARAKKATIL, KARIMBULLI HOUSE, MARATHUR
               P.O, ONGALLUR, PALAKKAD DISTRICT, KERALA 679 578

               BY ADVS.
               SRI.P.T.SHEEJISH
               SMT.AKHILA SRIDHARAN

RESPONDENTS:

      1        STATE HOUSE OFFICER
               TIRUR POLICE STATION, TIRUR, MALAPPURAM DISTRICT
               PIN 676 103

      2        MOHAMMED,
               AGED 41 YEARS
               S/O. ABDURAHIMAN ALIAS, PAKISTHAN BAPPU,
               MANIKATHODIKA HOUSE, PAYYANANGADI, KOTTA P.O, TIRUR,
               MALAPURAM DISTRICT, KERALA 676 101

      3        AYISHABHI,
               AGED 39 YEARS
               W/O. MOHAMMED, D/O. KUNJIMARAKAR, PULLIKKAL HOUSE,
               PAZHANGKULANGARA, KOTT P.O, TIRUR, MALAPPURAM
               DISTRICT , KERALA 676 101


OTHER PRESENT:

               PP M.R.DHANIL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).NO.3052 OF 2021
                                      2




                              JUDGMENT

Dated this the 26th day of February 2021

Learned Public Prosecutor reports that, based on

petitioners complaint, Crime No.135/2021 was

registered at the Tirur Police Station on the very next

day of receipt of the complaint.

In such circumstances nothing survives for

consideration in the writ petition. Hence, the writ

petition is closed.

Sd/-

V.G.ARUN

JUDGE W.P(C).NO.3052 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT DATED 07-11-

2020 FILED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT DATED 11-12-

2020 FILED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P3 THE TRUE COPY OF THE COMPLAINT DATED 11-12-

2020 FILED BY THE 3RD PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P4 THE RECEIPT OF COMPLAINT FROM THE OFFICE OF 1ST RESPONDENT ISSUED TO THE 2ND PETITIONER DATED 11-12-2020

EXHIBIT P5 THE RECEIPT OF COMPLAINT FROM THE OFFICE OF 1ST RESPONDENT ISSUED TO THE 3RD PETITIONER DATED 11-12-2020

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE