Harisankar. K vs State Of Kerala
2021 Latest Caselaw 1996 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.50 OF 2020


PETITIONER:

               HARISANKAR. K.,
               AGED 27 YEARS
               S/O.LATE KUTTAPPAN, VATHAPPALLY HOUSE, NORTH GATE,
               VAIKOM, VAIKOM.P.O., KOTTAYAM, PIN-686141

               BY ADV. SRI.GIKKU JACOB

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY DIRECTOR GENERAL OF POLICE,
               THIRUVANANTHAPURAM-695001

      2        DISTRICT POLICE CHIEF,
               PATHANAMTHITTA, MAKKANAKUNNU.P.O., PATHANAMTHITTTA,
               PIN-689645

      3        SUB INSPECTOR OF POLICE
               PATHANAMTHITTA POLICE STATION, MAKKANKUNNU.P.O.,
               PATHANAMTHITTA, PIN-689645

      4        KALESH KUMAR
               AGED 60 YEARS
               KAVUMPATTU HOUSE, EDAPARIYARAM.P.O., ELANTHOOR,
               KOAZHENCHERRY, PATHANAMTHITTA-689643

               R1-R3 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND


     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.50 OF 2020             2




                                 JUDGMENT

Dated this the 19th day of January, 2021

Vinod Chandran, J.

The learned Counsel for the petitioner submits that the

marriage between the petitioner and the alleged detenue is said to

be solemnized and in this circumstance, there is no need to keep

this writ petition pending.

The said submission is recorded and this writ petition is

dismissed as closed.

Sd/-

K.VINOD CHANDRAN JUDGE.

Sd/-

M.R.ANITHA JUDGE.

Bb/19/1/2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PHOTOGRAPH OF THE PETITIONER AND DETENUE

EXHIBIT P2 TRUE COPY OF THE SMS EXCHANGED BY DETENUE AND THE PETITIONER

RESPONDENTS'EXHIBITS: NIL

//True Copy//

P.A. To Judge

Bb