Sari Vinod vs Nagaraju Chakilam I.P.S
2022 Latest Caselaw 4195 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
              CON.CASE(C) NO. 1715 OF 2021
 AGAINST THE JUDGMENT IN WP(C).NO.18221/2020 OF THE HIGH
                     COURT OF KERALA
PETITIONER/PETITIONER:

         SARI VINOD, AGED 37,
         W/O. K.K. VINOD, 4B, SMS SERENITY II, SUB
         STATION ROAD, SOUTH PANAMPILLY NAGAR, KOCHI -
         682020.

         BY ADVS. M/S. K.R.VINOD & M.S.LETHA



RESPONDENT/RESPONDENT NO.3:

         NAGARAJU CHAKILAM I.P.S,
         THE COMMISSIONER OF POLICE, OFFICE OF THE
         COMMISSIONER, KOCHI CITY, ERNAKULAM, PIN -
         682035.

         SRI.SAIGI JACOB PALATTY, PUBLIC PROSECUTOR




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.04.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                          ALEXANDER THOMAS, J.
      -----------------------------------------------------------------------
                       Cont. Case (C) No. 1715 of 2021
            (arising out of impugned judgment dated 23.9.2020 in
                             WP(C).No. 18221/2020)
      ----------------------------------------------------------------------
                    Dated this the 7th day of April, 2022

                               JUDGMENT

Today, when the matter has been taken up for consideration,

Sri.Saigi Jacob Palatty, learned Public Prosecutor, would submit on

the basis of instructions of the investigating agency that the

investigation has been duly completed, and the final report/charge

sheet has been submitted by the Investigating Officer before the

Court of Additional Chief Judicial Magistrate, Ernakulam, on

1.1.2022 in the matter in Crime No. 592/2020 of Ernakulam Town

South Police Station.

In view of the abovesaid submission, there is no necessity for

this Court to keep the Contempt of Court case pending any longer.

Now, it is for the impugned criminal proceedings to proceed in

accordance with law and the parties to workout their remedies in the

manner known to law.

In the light of these aspects, the above Contempt of Court case

will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont.Case (C) No.1715/2021

APPENDIX OF CON.CASE(C).NO.1715/2021

PETITIONER'S ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA DATED 23.09.2020 IN WP(C) NO. 18221/2020.