Unknown vs By Advs
2021 Latest Caselaw 2401 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                              &

           THE HONOURABLE MRS. JUSTICE M.R.ANITHA

THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                  WP(Crl.).No.413 OF 2014(S)


PETITIONER/

              BITTU TAMPI ABRAHAM
              AGED 32 YEARS
              S/O.THAMPI ABRAHAM,RESIDING AT KAITHAVANA
              HOUSE,KOZHANCHERY P.O,PATHANAMTHITTA,
              (PRESENTLY RESIDING AT S.G
              PALAYA,SUMANGALINILAYA,T.T-4,7TH
              CROSS,VENKITESWARA LAYOUT,BANGALORE

              BY ADVS.
              SRI.A.JAYASANKAR
              SRI.MANU GOVIND
              SRI.C.V.MANUVILSAN
              SRI.S.SABARINADH

RESPONDENTS

     1        STATE OF KERALA
              REP BY SECRETARY,MINISTRY OF HOME AFFAIRS,
              SECRETARIAT,THIRUVANANTHAPURAM DISTRICT 695
              001

     2        THE SUPERINTENDENT OF POLICE, KOLLAM DISTRICT
              691 001


     3        THE DIRECTOR GENERAL OF POLICE
              THIRUVANANTHAPURAM 695 001

     4        THE SUB INSPECTOR OF POLICE
              CHADAYAMANGALAM POLICE STATION,KOLLAM
              DISTRICT 695 305

     5        THE COMMISSIONER OF POLICE
              BANGALORE CITY,560002
 WP(Crl).413 of 2014
                                2


       6       THE SUB INSPECTOR OF POLICE, MICO LAYOUT,
               POLICE STATION, BANGALORE 560076


       7       HANI JOSE
               W/O.BITTU THAMPI ABRAHAM,CHITTILAPPILLY
               HOUSE,AZHOOR P.O,KOLLAM DISTRICT 695 305

       8       C.L.KOCHAPPANCHITTILAPPILLY HOUSE, AZHOOR P.O,
               KOLLAM DISTRICT 695 305


       9       MOLLY KOCHAPPAN
               W/O.C.L KOCHAPPAN,CHITTILAPPILLY HOUSE,AZHOOR
               P.O,KOLLAM DISTRICT 695 305


               R1, R7 BY ADV. SRI.T.S.RAJASENAN
               R1 BY ADV. DR.K.P.SATHEESAN SR.

OTHER PRESENT:

               SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(Crl).413 of 2014
                                    3




                                 JUDGMENT

Dated : 21st January, 2021

K.Vinod Chandran, J.

The learned counsel for the petitioner submits that the writ petition has become infructuous.

In view of the above submission, the writ petition is dismissed as infructuous.

Sd/-

K.VINOD CHANDRAN Judge

Sd/-

M.R.ANITHA Judge Mrcs/21.1.