Dayana George vs State Of Kerala
2021 Latest Caselaw 1993 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                  &

                THE HONOURABLE MRS. JUSTICE M.R.ANITHA

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(Crl.).No.304 OF 2020

PETITIONER:
              DAYANA GEORGE
              AGED 54 YEARS
              W/O.GEORGE, CHELLATTUVEEDU, COMPANYPADI,
              NEELEESWARAM, KALADY, ERNAKULAM, PIN-683574.

              BY ADV. SRI.M.H.HANIS
RESPONDENTS:
       1     STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
             HOME AND VIGILANCE DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN-695001.

      2       THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE
              ERNAKULAM, PIN-682031.

      3       THE DISTRICT POLICE CHIEF
              ERNAKULAM, ALUVA, PIN-683101.

      4       THE CHAIRMAN
              ADVISORY BOARD, KAAPA, SREENIVAS, PADAM ROAD,
              VIVEKANANDA NAGAR, ELAMAKKARA, PIN-682026.

      5       THE SUPERINTENDENT OF JAIL
              CENTRAL JAIL,
              VIYYUR, PIN-680009.

              R1 TO R5 BY GOVERNMENT PLEADER SRI.K.A.ANAS


     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
19.01.2021, ALONG WITH WP(Crl.)NO.305/2020, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WP(Crl.).Nos.304 &

305 of 2020                     2


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                    &

                THE HONOURABLE MRS. JUSTICE M.R.ANITHA

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(Crl.).No.305 OF 2020

PETITIONER:
               DAYANA GEORGE
               AGED 54 YEARS
               W/O.GEORGE,
               CHELLATTUVEEDU, COMPANYPADI,
               NEELEESWARAM, KALADY, ERNAKULAM, PIN-683574.

             BY ADV. SRI.M.H.HANIS
RESPONDENTS:
       1     STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY TO
             GOVERNMENT,
             HOME AND VIGILANCE DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN-695001.

       2       THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE,
               ERNAKULAM, PIN-682031.

       3       THE DISTRICT POLICE CHIEF,
               ERNAKULAM, ALUVA, PIN-683101.

       4       THE CHAIRMAN
               ADVISORY BOARD,
               KAAPA, SREENIVAS, PADAM ROAD, VIVEKANANDA NAGAR,
               ELAMAKKARA, PIN - 682026.

       5       THE SUPERINTENDENT OF JAIL
               CENTRAL JAIL, VIYYUR, PIN-680009.

               R1 TO R5 BY GOVERNMENT PLEADER SRI.K.A.ANAS


     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
19.01.2021, ALONG WITH WP(Crl.)NO.304/2020, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).Nos.304 &

305 of 2020                         3




                                JUDGMENT

Dated this the 19th day of January, 2021

Vinod Chandran, J.

The learned counsel for the petitioner submits that the matter

has become infructuous. The above submission is recorded and the

Writ Petitions are dismissed as infructuous.

Sd/-

K.VINOD CHANDRAN JUDGE.

Sd/-

M.R.ANITHA JUDGE.

Bb/19/1/2021

//True Copy//

P.A. To Judge