Wilson Jacob vs Sudhesh Kumar I.P.S
2021 Latest Caselaw 22516 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                    CON.CASE(C) NO. 1665 OF 2021
 AGAINST THE ORDER/JUDGMENT IN OP(Crl.) 47/2021 OF HIGH COURT OF
                           KERALA, ERNAKULAM
PETITIONER/S/PETITIONER:

          WILSON JACOB
          AGED 53 YEARS
          S/O. JACOB, KARUCHIRA VADAKKETHIL, VILLA NO. 3, PERCH
          VILLA, MOOLAVATTAM P.O, KOTTAYAM DISTRICT, PIN 686 012
          BY ADVS.
          M.P.MADHAVANKUTTY
          MATHEW DEVASSI


RESPONDENT/S/RESPONDENTS 1 AND 2:

    1     SUDHESH KUMAR I.P.S
          PRESENTLY WORKING AS DIRECTOR, VIGILANCE AND ANTI
          CORRUPTION BUREAU DIRETORATE, PMG, VIKAS BHAVAN P.O,
          OPPOSITE K.S.R.T.C DEPOT, THIRUVANANTHAPURAM PIN 695
          033
    2     A.K VISWANATHAN,
          PRESENTLY WORKING AS DEPUTY SUPERINTENDENT OF POLICE,
          VIGILANCE AND ANTI CORRUPTION BUREAU, KOTTAYAM UNIT,
          COLLECTORATE P.O, KOTTAYAM PIN 686 002
    3     ADDL.V.G.RAVEENDRANATH
          SOUGHT TO BE IMPLEADED


OTHER PRESENT:

          SPL.GP.(VIGILANCE) A.RAJESH


    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 09.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1665 OF 2021
                                  2



                               JUDGMENT

It is submitted that in view of the subsequent developments,

the Contempt of Court case can be closed. Accordingly, this

Contempt of Court case is closed, without prejudice to the

petitioner's right to avail appropriate remedies.

Sd/-

V.G.ARUN JUDGE CON.CASE(C) NO. 1665 OF 2021

APPENDIX OF CON.CASE(C) 1665/2021

PETITIONER ANNEXURE Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 25-02-

2021 IN O.P(CRL.) NO 47 OF 2021 BEFORE THIS HON'BLE COURT.

Annexure II TRUE COPY OF THE LEGAL NOTICE DATED 24-09-

2021 SEND TO THE RESPONDENTS ALONG WITH THE POSTAL RECEIPT AND ACKNOWLEDGEMENT CARD RECEIVED BY THE PETITIONER WITH REGARD TO THE SAME.