Girish vs The Joint Director
2021 Latest Caselaw 9292 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE MR. JUSTICE P.SOMARAJAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                     WP(C).No.18940 OF 2020(N)

PETITIONER:

              GIRISH, AGED 37 YEARS,
              S/o VENU, ULAKAMPARA HOUSE,
              VENNALA P.O., COCHIN-682 028

              BY ADV. SRI.P.S.BIJU

RESPONDENTS:
       1     THE JOINT DIRECTOR, ENFORCEMENT DIRECTORATE,
             KOCHI ZONAL OFFICE, KANOOS CASTLE,
             MULLASSERY CANAL ROAD WEST, COCHIN-682 011

      2       THE REGIONAL DIRECTOR, ENFORCEMENT DIRECTORATE,
              2nd AND 3rd FLOORS, C-BLOCK,
              MURUGESA NAICKER COMPLEX, NO.84, GREAMS ROAD,
              THOUSAND LIGHTS, CHENNAI-600 006

      3       THE STATION HOUSE OFFICER,
              PALARIVATTOM POLICE STATION, PALARIVATTOM-682 025

      4       JOSHY.K.G., DIRECTOR 'CROWD 1',
              KUTTICHAKALAKAL HOUSE, THALIPARAM LANE,
              VENNALA P.O., COCHIN-682 028

      5       SANTHOSHKUMAR, MANAGING DIRECTOR,
              'CROWD 1', NATIONAL PEARL STAR,
              6TH FLOOR (6-C),EDAPPALLY P.O.,
              COCHIN-682 024

      6       RENJITH, DIRECTOR,
              'CROWD 1', NATIONAL PEARL STAR,
              6TH FLOOR (6-C),EDAPPALLY, COCHIN-682 024

      7       BERSON, DIRECTOR,
              'CROWD 1', NATIONAL PEARL STAR,
              6TH FLOOR (6-C), EDAPPALLY, COCHIN-682 024

              R1-2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA
              R3 BY PUBLIC PROSECUTOR SRI. RAMESH CHAND

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.18940 of 2020        2




                            JUDGMENT

It is reported by the learned Public Prosecutor

that the crime has already been registered and as such

the writ petition became infructuous. Hence, the writ

petition is dismissed as infructuous by recording the

registration of crime.

Sd/-

P.SOMARAJAN

JUDGE DMR/-

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE COMPLAINT SUBMITTED TO THE 3RD RESPONDENT DATED 17.08.2020

EXHIBIT P2 TRUE COPY OF THE ACKNOWLEDGEMENT DATED 17.08.2020 BY THE 3D RESPONDENT

EXHIBIT P3 TRUE COPY OF THE PETITION BEFORE THE 1ST RESPONDENT DATED 19.08.2020

EXHIBIT P4 TRUE COPY OF THE PETITION BEFORE THE 2ND RESPONDENT DATED 19.08.2020

RESPONDENTS' EXHIBIT: NIL

// TRUE COPY //

P.A. TO JUDGE