Bini G vs State Of Kerala
2021 Latest Caselaw 20172 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                         WP(C) NO. 11815 OF 2012
PETITIONER/S:

              BINI G
              AGED 38 YEARS
              VALIYAVILA VEEDU, MANKOOTAM, THIRUPURAM.P.O,
              THIRUVANANTHAPURAM - 695 133.

              BY ADVS.
              SRI.BIJU BALAKRISHNAN
              SMT.RAAKHEE V.S



RESPONDENT/S:

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

     2        THE DIRECTOR GENERAL OF POLICE
              POLICE HEAD QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM -
              695 003.

     3        ADDITIONAL DIRECTOR GENERAL OF POLICE (INT)
              POLICE HEAD QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM -
              695 003.

     4        THE DISTRICT POLICE CHIEF
              THIRUVANANTHAPURAM (RURAL), THIRUVANANTHAPURAM - 695 001.

     5        THE DISTRICT SUPERINTENDENT OF POLICE
              MALAPPURAM - 676 505.

     6        THE SUPERINTENDENT RAILWAY
              OFFICE OF THE RAILWAY POLICE SUPERINTENDENT,
              THIRUVANANTHAPURAM - 695 005.

     7        THE DEPUTY SUPERINTENDENT OF POLICE RAILWAY
              OFFICE OF THE RAILWAY DEPUTY SUPERINTENDENT OF POLICE,
 WP(C) NO. 11815 OF 2012
                                  2



             THIRUVANANTHAPURAM - 695 005.

     8       SURESH KUMAR.S.V
             S/O.V. SUKUMARAN, S.V. NIVAS, POTTUPANANINNA,
             KANJIRAMKULAM.P.O, NEYYATNKARA, THIRUVANANTHAPURAM
             - 695 524.

           BY ADVS.
           SRI.BLAZE K.JOSE- R8
           SMT.DEEPA NARAYANAN, SR.GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.09.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11815 OF 2012
                               3




               P.V.KUNHIKRISHNAN, J.
            ===================
              WP(C) No. 11815 OF 2012
            ===================
     Dated this the 24th day of September 2021


                      JUDGMENT

The learned counsel for the 8th respondent submitted

that, the 8th respondent is already acquitted in the criminal

case and therefore, the writ petition itself is infructuous.

Therefore, the writ petition is dismissed as infructuous.

(Sd/-) P.V.KUNHIKRISHNAN JUDGE LU