Roselinet @ Susy vs The Director General Of Police
2021 Latest Caselaw 2601 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.765 OF 2021(U)


PETITIONERS:

      1        ROSELINET @ SUSY
               AGED 51 YEARS
               W/O FRANCIS,
               KUNNEL HOUSE, KATTOOR P O, MARARIKKULAM SOUTH,
               KALAVOOR,
               ALAPPUZHA DISTRICT-688522

      2        GREESHMA K FRANCIS
               AGED 26 YEARS
               D/O FRANCIS,
               KUNNEL HOUSE, KATTOOR P O, MARARIKULAM SOUTH,
               KALAVOOR,
               ALAPPUZHA DISTRICT-688522

               BY ADVS.
               SMT.A.A.SHIBI
               SRI.P.V.VIJU

RESPONDENTS:

      1        THE DIRECTOR GENERAL OF POLICE
               KERALA,
               VAZHUTHACAUD, THIRUVANANTHAPURAM-695011

      2        THE DISTRICT POLICE CHIEF
               ALAPPUZHA-682001

      3        THE INSPECTOR OF POLICE, MANNANCHERRY POLICE STATION
               MANNANCHERRY,
               ALAPPUZHA-688538

      4        THE DIRECTOR
               FORENSIC SCIENCE LABORATORY, VAZHUTHACAUD,
               THIRUVANANTHAPURAM-695011

      5        THE INSPECTOR OF POLICE
               VAIKOM POLICE STATION, MANNANCHERRY,
               ALAPPUZHA-686146
 W.P.(C).NO.765 OF 2021
                                    2

OTHER PRESENT:

               SR.PP.C.S.HRITHWIK

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).NO.765 OF 2021
                                       3




                                 JUDGMENT

Dated this the 22nd day of January 2021

This Writ Petition is filed aggrieved by

the inordinate delay in getting the result of

the DNA test conducted in order to cross match

the DNA of the 2nd petitioner with that of an

unidentified body, suspected to be the 2nd

petitioner's father.

2. The learned Counsel for the petitioner

submits that she has been informed by the

Police that they have received the result and

that the result is positive.

In such circumstances, nothing survives for

consideration and accordingly the Writ Petition

is closed.

Sd/-

V.G.ARUN

JUDGE NB W.P.(C).NO.765 OF 2021

APPENDIX PETITIONERS'S EXHIBITS:

EXHIBIT P1 PHOTOSTAT COPY OF THE BAIL ORDER IN CMP NO.1793/2019 DATED 29/03/2019 GRANTED BY THE LEARNED POCSO COURT, ALAPPUZHA

EXHIBIT P2 PHOTOSTAT COPY OF THE REPRESENTATION DATED 17.05.2019 SUBMITTED BEFORE THE DISTRICT EDUCATIONAL OFFICER, CHERTHALA

EXHIBIT P3 PHOTOSTAT COPY OF THE FIR NO.0651/2019 DATED 11.06.2019 LODGED BY THE 3RD RESPONDENT

EXHIBIT P4 PHOTOSTAT COPY OF THE COMPLAINT DATED 23.09.2019 SUBMITTED BEFORE THE DISTRICT POLICE CHIEF, ALAPPUZHA

EXHIBIT P5 PHOTOSTAT COPY OF THE COMPLAINT DATED 09/10/2020 SUBMITTED BEFORE THE CHIEF MINISTER, KERALA

EXHIBIT P6 PHOTOSTAT COPY OF THE COMPLAINT DATED 09.10.2020 SUBMITTED BEFORE THE 1ST RESPONDENT

EXHIBIT P7 PHOTOSTAT COPY OF THE COMPLAINT DATED 09.10.2020 SUBMITTED BEFORE THE 4TH RESPONDENT