Habeeb C.V vs State Of Kerala
2021 Latest Caselaw 1380 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

                THE HONOURABLE MR.JUSTICE V.G.ARUN

 WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                     WP(C).No.51 OF 2021(F)

PETITIONER/S:

      1     HABEEB C.V
            AGED 38 YEARS
            S/O.UMMER, CHULLI DARAMBIL HOUSE, KAIPAMANGALAM
            P.O., THRISSUR DISTRICT (CONVICTED
            PERSON/UNDERGOING SENTENCE IN VIYOOR CENTRAL
            PRISON/C NO.2228)

      2     FAROOK
            AGED 51 YEARS
            S/O.AZOOR, PUTHUVAL PUTHEN VEEDU, T.C.35/474
            VALLIKKADAVU P.O., THIRUVANANTHAPURAM (CONVICTED
            PERSON/UNDERGOING SENTENCE IN VIYOOR CENTRAL
            PRISON/C NO.1146)

             BY ADVS.
             SRI.P.VIJAYA BHANU (SR.)
             SRI.VIPIN NARAYAN
             SRI.K.R.ARUN KRISHNAN
             SRI.R.ROHITH
             SRI.P.K.VARGHESE
RESPONDENT/S:

      1     STATE OF KERALA
            REP.BY SECRETARY, DEPARTMENT OF HOME, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM 695 001

      2     DIRECTOR GENERAL
            PRISONS AND CORRECTIONAL SERVICES, PRISONS
            HEADQUARTERS, KERALA, POOJAPPURA,
            THIRUVANANTHAPURAM 695 012

      3     SUPERINTENDENT
            CENTRAL PRISON, VIYYUR, VIYYUR, THRISSUR 680 010

             R1-3 BY GOVERNMENT PLEADER
OTHER PRESENT:

            PP T.R.RENJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
  WP(C).No.51 OF 2021(F)

                              -2-



                          JUDGMENT

Dated this the 13th day of January, 2021

Learned Special Public Prosecutor submits

that the petitioners has already reported back at

the Central Prison, Viyyur. Therefore, nothing

survives for consideration in this writ petition

and the writ petition is accordingly closed.

Sd/-

V.G.ARUN JUDGE

Scl/13.01.2021