Fathima Beevi vs State Of Kerala
2021 Latest Caselaw 2215 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.165 OF 2016(S)


PETITIONER/S:

                FATHIMA BEEVI,
                AGED 43 YEARS, W/O.ABDUL RASHEED,R.K.NIVAS,
                KAMMLAKUDIVILA, MURIYANKAVA, PARASSALA,
                THIRUVANANTHAPURAM.

                BY ADVS. SRI.S.RAJEEV
                         SRI.K.K.DHEERENDRA KRISHNAN

RESPONDENT/S:

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

      2         STATE POLICE CHIEF,
                OFFICE OF THE STATE POLICE CHIEF, POLICE HEAD
                QUARTERS, THIRUVANANTHAPURAM - 695 001.

      3         COMMISSIONER OF POLICE,
                OFFICE OF THE POLICE COMMISSIONER, THIRUVANANTHAPURAM
                - 695 001.

      4         CIRCLE INSPECTOR OF POLICE,
                OFFICE OF THE CIRCLE INSPECTOR OF POLICE, CANTONMENT,
                THIRUVANANTHAPURAM - 695 001.

      5         SUB INSPECTOR OF POLICE,
                CANTONMENT POLICE STATION,
                THIRUVANANTHAPURAM - 695 001.

      6         PRATHEESH,
                AGED 26 YEARS, S/O.VIBUSHANAN NAIR, MITHRANANDAPURAM,
                FORT.P.O.,
                THIRUVANANTHAPURAM - 695 001.

      7         VIBHUSHANAN NAIR,
                S/O.CHELLAPPAN PILLAI, MITHRANANDAPURAM, FORT.P.O.,
 WP(Crl.).No.165 OF 2016

                                 2

             THIRUVANANTHAPURAM - 695 001.

      8      PRABHAKUMARI,
             W/O.VIBHUSHANAN NAIR, MITHRANANDAPURAM, FORT.P.O.,
             THIRUVANANTHAPURAM - 695 001.

             R1 TO R5 BY SENIOR GOVERNMENT PLEADER
             SRI.K.B.RAMANAND
             R6 BY ADV. SRI.K.R.SUNIL




     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.165 OF 2016

                                   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.165 OF 2016

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO. 403/2016 OF CANTONMENT POLICE STATION.

EXHIBIT P2 TRUE COPY OF RECEIPT OF COMPLIANT DT.

05.4.2016