Pradeeshan V vs Manoj V.P
2021 Latest Caselaw 657 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

         Con.Case(C).No.2150 OF 2020 IN WP(C). 21412/2020

 JUDGMENT IN WP(C) 21412/2020(B)DATED 09.11.2020 OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             PRADEESHAN V.
             AGED 35 YEARS
             S/O. KANNAN V, RESIDING AT MUKKOOD HOUSE,
             RAVANESWARAM P.O, HOSDURG TALUK,
             KASARAGOD DISTRICT

             BY ADVS.
             SRI.T.MADHU
             SMT.C.R.SARADAMANI

RESPONDENT/FOURTH RESPONDENT:

             MANOJ V.P.
             AGED 46 YEARS
             S/O. C. NARAYANAN , INSPECTOR OF POLICE/STATION HOUSE
             OFFICER, VIDYANAGAR POLICE STATION, VIDYANAGAR P.O,
             KASARAGOD DISTRICT-671 123




             SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2150 OF 2020

IN WP(C). 21412/2020               2




                               JUDGMENT

The learned Government Pleader on instructions submits that the

vehicle was produced before the jurisdictional Magistrate on 27.12.2020. In

that view of the matter, no further orders are required to be passed in this

matter. Recording compliance, this Contempt case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.2150 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 THE TRUE DIGITALLY CERTIFIED COPY OF THE JUDGMENT DATED 9-11-2020 IN W.P(C) NO. 21412/2020 ON THE FILES OF THIS HONOURABLE COURT.

RESPONDENT'S EXHIBITS:

NIL