Nasil Saleem vs State Of Kerala
2021 Latest Caselaw 2213 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                     &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                        WP(Crl.).No.292 OF 2020


PETITIONER/S:

                NASIL SALEEM, AGED 24 YEARS,
                S/O SALEEM BABU, RESIDING AT MALABAR VILLA, THAMBALAM
                ROAD, NALLALAM P.O.AREEKAD, KOZHIKODE DISTRICT,
                KERALA STATE, PIN-673 027.

                BY ADVS.
                SRI.J.R.PREM NAVAZ
                SHRI.SUMEEN S.

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY SECRETARY TO HOME DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

      2         THE DIRECTOR GENERAL OF POLICE,
                OFFICE OF THE DIRECTOR GENERAL OF POLICE, POLICE HAD
                QUARTERS, VAZHUTHACAUD,
                THIRUVANANTHAPURAM-695 014.

      3         CIRCLE INSPECTOR OF POLICE,
                CHERUVANNUR CIRCLE, FEROKE,
                KOZHIKODE DISTRICT, PIN-673 631.

      4         THE STATION HOUSE OFFICER,
                NALLALAM POLICE STATION,
                KOZHIKODE DISTRICT-673 017.

      5         ISMAIL, AGED 48 YEARS
                S/O BAPPUKUTTY, NEELIKATTU HOUSE, DOOR,NO 11/A,
                ALAYAM APPARTMENT, KUNIYAMUTHOOR P.O.COIMBATHORE,
                TAMIL NADU STATE-641 001.

      6         IBRAHIM, AGED 50 YEARS
                S/O BAPPUKUTY, RESIDING AT S-38, NEELIKKATTU HOUSE,
                SELVAPURAM COMIBATHORE, TAMIL NADU STATE-641 001.
 WP(Crl.).No.292 OF 2020

                                2



             R1-4 BY SENIOR GOVERNMENT PLEADER SRI.K.B.RMANAND




     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.292 OF 2020

                                  3




                           JUDGMENT

Dated this the 20th day of January 2021

K.VINOD CHANDRAN, J.

Learned counsel for the petitioner submits that the

issue involved in the writ petition has become

infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

M.R.ANITHA

JUDGE

uu

20.01.2021 WP(Crl.).No.292 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE NOTICE DATED 7.10.2020

EXHIBIT P2 THE TRUE COPY OF THE G.D ENTRY DATED 9.10.2020 OF NALLALAM POLICE STATION KOZHIKOD DISTRICT

EXHIBIT P3 THE TRUE COPY OF THE NOC ISSUED TO THE SECRETARY OF THE MAHALLU COMMITTEE OF THE DETINUE

EXHIBIT P4 THE PHOTOGRAPHS EVIDENCING THE RELATIONSHIP BETWEEN THE PETITIONER AND THE DETINUE ALONG WITH THEIR PARENTS