Rubeena vs District Superintendent Of ...
2021 Latest Caselaw 2695 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

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

                       WP(Crl.).No.152 OF 2016(S)


PETITIONER/S:

                RUBEENA
                AGED 25 YEARS, W/O. GAZAL MON, NOW RESIDING AT
                POLASSERIL, PANAVALLY.P.O., CHERTHALA, ALAPPUZHA
                DISTRICT.

                BY ADVS.
                SRI.SHAIJAN C.GEORGE
                SMT.S.REKHA KUMARI
                SRI.C.K.SAJEEV

RESPONDENT/S:

      1         DISTRICT SUPERINTENDENT OF POLICE
                ALAPPUZHA, ALAPPUZHA DISTRICT-688001.

      2         SUB INSPECTOR OF POLICE
                CHERTHALA POLICE STATION, CHERTHALA-688 524.

      3         SUB INSPECTOR OF POLICE, ALAPUZHA SOUTH
                PIN-688 001.

      4         SEENATH
                AGED 49 YEARS,W/O. MUHAMMED BASHEER, GAZALMON MANZIL,
                AVALUKUNNU.P.O., ALAPUZHA DISTRICT-688006.

                R1, R4 BY ADV. SRI.K.RAMANADHAN

OTHER PRESENT:

                GOVERNMENT PLEADER SRI.SYAMJIRAM

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl.).No.152 OF 2016(S)

                                 2




                             JUDGMENT

Dated this the 22nd day of January 2021

K. Vinod Chandran, J.

At the request of the learned counsel for the petitioner, the

writ petition is dismissed as infructuous.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

                                             M.R.ANITHA

SHG                                            JUDGE

WP(Crl.).No.152 OF 2016(S)

APPENDIX PETITIONER'S/S EXHIBITS:

P1. TRUE COPY OF THE FIR AND FIS IN CRIME NO.0477/2016 OF CHERTHALA POLICE STATION