Karun V.A. vs Circle Inspectot Of Police
2021 Latest Caselaw 109 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                  &

                THE HONOURABLE MRS. JUSTICE M.R.ANITHA

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                       WP(Crl.).No.215 OF 2020


PETITIONER:

              KARUN V.A., AGED 29 YEARS, S/O.V.A.ASHOKAN, VADASSERY
              HOUSE, NAMBAZHIKKAD P.O., THRISSUR, KERALA, PIN-680
              602.

              BY ADV. SHRI.ANOOP V.R.

RESPONDENT:

      1       CIRCLE INSPECTOT OF POLICE,
              GURUVAYOOR POLICE STATION, GURUVAYOOR P.O., THRISSUR-
              680 602.

      2       DIRECTOR GENERAL OF POLICE,
              VAZHUTHACAUD, THIRUVANANTHAPURAM-695 010.



              BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.215 OF 2020           2




                                JUDGMENT

Dated this the 4th day of January, 2021

K. Vinod Chandran, J.

Learned Counsel for the petitioner submits

that the father of the petitioner, the missing

person, has returned and is with him now.

In such circumstance, we do not find any

reason to keep the matter pending and hence the

writ petition is dismissed as infructuous.

Sd/-

K. VINOD CHANDRAN, Judge.

Sd/-

T.R. RAVI, Judge.

sp/04/01/2021

//True Copy//

P.A. To Judge

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A COPY OF FIR NO.561/2020 REGISTERED IN GURUVAYOOR POLICE STATION DATED 07.09.2020