Devika.K.D vs State Of Kerala
2021 Latest Caselaw 2136 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.247 OF 2020


PETITIONER:

               DEVIKA.K.D.,
               AGED 19 YEARS
               W/O.RATHEESH, CHETHIKKATTIL HOUSE, MATTOOR VILLAGE,
               KADAPARA, MALAYATTOOR, ERNAKULAM DISTRICT,
               PIN-683 587.

               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-695 001.

      2        THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE,
               ERNAKULAM, PIN-682 030.

      3        THE CITY POLICE CHIEF,
               ERNAKULAM RURAL, ALUVA, PIN-683 101.

      4        THE CHAIRMAN, ADVISORY BOARD,
               KAAPA, SREENIVAS, PADAM ROAD, VIVEKANANDA NAGAR,
               ELAMAKKARA, PIN-682 026.

      5        THE SUPERINTENDENT OF JAIL,
               CENTRAL JAIL, KANNUR, PIN-670 004.

               R1 TO R3 & R5 BY GOVERNMENT PLEADER SRI.K.A.ANAS



     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.247 OF 2020              2




                               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 Petition is dismissed as infructuous.

Sd/-

K.VINOD CHANDRAN JUDGE.

Sd/-

M.R.ANITHA JUDGE.

Bb/19/1/2021

//True Copy//

P.A. To Judge