Xxxx vs State Of Kerala
2021 Latest Caselaw 18918 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                             WP(C) NO. 18069 OF 2021
PETITIONER:

              XXXX AGED 38 YEARS, S/O XXXXX RESIDING AT XXXXX

              BY ADV R.KISHORE (KALLUMTHAZHAM)


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY SECRETARY MINISTRY OF HOME DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2        STATE POLICE CHIEF, POLICE HEAD QUARTERS,
              VAZHUTHACAUD, THIRUVANANTHAPURAM -695 001.

     3        DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR,
              COLLECTORATE, KOLLAM-691 001.

     4        THE CITY POLICE COMMISSIONER, COMMISSIONER OFFICE,
              NEAR RESERVE CAMP, KOLLAM-691 001.

     5        ASSISTANT COMMISSIONER OF POLICE,
              OFFICE OF THE ASSISTANT COMMISSIONER, NEAR RESERVE CAMP,
              KOLLAM-691 001.

     6        STATION HOUSE OFFICER, ERAVIPURAM POLICE STATION,
              ERAVIPURAM, KOLLAM-691 011.

     7        XXX, AGED 27 YEARS, D/O XXXX. RESIDING @ XXXX

     8        XXXX AGED 50 YERAS RESIDING KOLLAM -691003.

     9        XXX, AGED 44 YEARS, W/O XXXX RESIDING @ XXXX

    10        CHAIRMAN CHILD WELFARE COMMITTEE, JUVENILE HOME PREMISES,
              BEACH ROAD, KOLLAM-691 001.

              BY ADV.SRI.E.C.BINEESH, GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18069 OF 2021
                                 -2-

                            JUDGMENT

When this matter was called today, the learned

counsel appearing for the petitioner submitted

that his client has already obtained necessary

orders from the Family Court; and that the

complaint of police harassment has now been fully

resolved. He, therefore, submitted that no further

orders are required in this writ petition.

This writ petition is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 18069 OF 2021

APPENDIX OF WP(C) 18069/2021

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE FIR REGISTERED BY THE ERAVIPURAM POLICE IN CRIME NUMBERED AS 589/2021 DATED 23.06.2021

EXHIBIT P2 THE TRUE COPY OF THE FIR REGISTERED BY THE WEST POLICE STATION IN CRIME NUMBERED AS 760/2021 DATED 22.06.2021

EXHIBIT P3 THE TRUE COPY OF THE STATEMENT OF TH 7TH RESPONDENT GIVEN BEFORE THE JFCM- III KOLLAM

EXHIBIT P4 THE TRUE COPY OF THE OP(GW0 962/2021 FILED BEFORE THE FAMILY COURT BY THE PETITIONER

EXHIBIT P5 THE TRUE COPY OF THE IA NUMBERED AS 3/2021 FILED BY THE PETITIONER BEFORE THE FAMILY COURT, KOLLAM FOR THE INTERIM CUSTODY OF THE PETITIONERS SON DATED 26.08.2021

EXHIBIT P6 THE TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER BY THE 5TH RESPONDENT DATED 28.08.2021 ON THE FALSE COMPLAINT OF THE 7TH RESPONDENT

EXHIBIT P7 THE TRUE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENT DATED 30TH AUGUST 2021

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE