Shanthi Roseline S vs The State Of Kerala
2021 Latest Caselaw 12674 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MRS. JUSTICE MARY JOSEPH
        TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                       WP(C) NO. 23931 OF 2020
PETITIONER:

            SHANTHI ROSELINE S.,
0




            AGED 47 YEARS,
            W/O.SAGAYARAJ S, RESIDING AT NO.32 SWAMIYAR NEW STREET
            NO.1, FORT TOWN HALL, COIMBATORE-641 001.

            BY ADV VINODE V. LUKA


RESPONDENTS:

    1       THE STATE OF KERALA,
            REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2       THE SECRETARY TO GOVERNMENT,
            HOME (C) DEPARTMENT, GOVERNMENT OF KERALA,
            THIRUVANANTHAPURAM-695 001.

    3       THE DISTRICT POLICE CHIEF PALAKKAD,
            PUDUPALLI THERUVU, NURANI, PALAKKAD-678 001.

    4       M.K.SULFIKKAR,
            THE DEPUTY SUPERINTEND OF POLICE, INVESTIGATION OFFICER
            IN CRIME NO.854/2013 OF WALAYAR PS, SC NO.4/2017 OF THE
            FIRST ADDL.SESSIONS COURT, PALAKKAD, THROUGH THE OFFICE
            OF THE DISTRICT POLICE CHIEF PALAKKAD, PUDUPALLI
            THERUVU, NURANI, PALAKKAD-678 001.
               BY SRI.N.B SUNIL NATH, SENIOR GOVERNMENT PLEADER


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.23931 of 2020          2




                            JUDGMENT

Dated this the 1st day of June, 2021

The prayer in the Writ Petition is for appointing Adv.R.Anand

as a Special Public Prosecutor to conduct the trial in S.C.No.04 of

2017 pending on the files of Additional Sessions Court, Palakkad.

The Government by Gazette Notification dated 22.01.2021 has

appointed Sri.R.Anand as the Special Public Prosecutor to

conduct the above case. It is submitted by the learned Public

Prosecutor that the Special Public Prosecutor has already taken

charge.

The factum is recorded and the Writ Petition stands

disposed of.

Sd/-

MARY JOSEPH JUDGE NAB

APPENDIX OF WP(C) 23931/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE FIR NO.854/2013 OF WALAYAR POLICE PALAKKAD DATED 23.7.2013.

EXHIBIT P2 TRUE PHOTOCOPY OF THE FINAL REPORT IN CRIME NO.854/2013 OF WALAYAR POLICE, PALAKKAD DATED 15.12.2016.

EXHIBIT P3 TRUE PHOTOCOPY OF THE LETTER TO APOSTOLIC NUNCIO ALONG WITH THE DECREE OF SUSPENSION OF FR.H.AROGYA RAJ AND THE DECREE OF DISMISSAL FROM THE PRIESTHOOD.

EXHIBIT P4 TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO 1.

EXHIBIT P5 TRUE PHOTOCOPY OF THE LETTER NO.

85267/C4/2016/HOME DATED 28.10.2016.

EXHIBIT P6 TRUE PHOTOCOPY OF THE LETTER OF WILLINGNESS FROM SHRI.R.ANAND ADVOCATE DATED 31.1.2020 ALONG WITH THE COVERING LETTER SENT TO THE RESPONDENT NO 1.

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY//

P A TO JUDGE