Sunil George vs Saji @ Sebastian
2021 Latest Caselaw 13303 Ker

WP(C) NO. 9619 OF 2020                 1



                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

           THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943

                             WP(C) NO. 9619 OF 2020

PETITIONER/S:
            SUNIL GEORGE
            AGED 40 YEARS
            S/O. VARGHESE, UNNUKALLUMPURATH HOUSE, MUTHUKAD P.O.,
            CHAKKITTUPARA, PERUVANNAMUZHI-673528 MOB 9447269618

              BY ADVS.
              JOHNSON MANAYANI
              SRI.JEEVAN MATHEW MANAYANI


RESPONDENT/S:
     1      SAJI @ SEBASTIAN, AGED 48 YEARS
            S/O. JOHN, KIZHEKKEYIL HOUSE, MUTHUKAD KARA AND P.O.,
            CHAKKITTUPARA, PERUVANNAMUZHI-673528
            MOB 9446011409, 9447361409

      2       THE DISTRICT SUPERINTENDENT OF POLICE (RURAL),
              CALICUT-673 001

      3       DY SUPDT OF POLICE,
              NADAPURAM P.O., KOZHIKODE-673 504

      4       SUB INSPECTOR OF POLICE,
              PERUVANNAMUZHI POLICE STATION, PERUVANNAMUZHI P.O.,
              KOZHIKODE DISTRICT

      5       THE DISTRICT SUPERINTENDENT OF POLICE,
              KANNUR, KANNUR DISTRICT-670003

      6       THE SUB INSPECTOR OF POLICE,
              PERAVOOR POLICE STATION, PERAVOOR P.O., PIN-670 673

      7       THE STATE OF KERALA,
              REP BY ITS HOME SECRETARY, SECRETARIAT, TRIVANDRUM-695 001

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9619 OF 2020                    2




                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                     W.P.(C.) No.9619 of 2020
                   --------------------------------------
               Dated this the 24th day of June, 2021


                              JUDGMENT

The learned counsel for the petitioner submitted

that the matter is infructuous. Therefore, this writ petition is

dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 9619/2020

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE PETITIONERS PETITION DT 8.4.2020 FILED BEFORE THE RESPONDENTS 2 TO 7