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Sunu Ramakrishnan vs The Superintendent Of Police
2022 Latest Caselaw 12574 Ker

Citation : 2022 Latest Caselaw 12574 Ker
Judgement Date : 23 December, 2022

Kerala High Court
Sunu Ramakrishnan vs The Superintendent Of Police on 23 December, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                         WP(C) NO.41058 OF 2022
PETITIONER :-

             SUNU RAMAKRISHNAN, AGED 45 YEARS
             S/O.RAMAKRISHNAN, KUNNANANIKAL HOUSE,
             PARATHOODU P.O., PULLIKANDAM,
             IDUKKI DISTRICT, PIN - 685 571

             BY ADVS.
             P.P.BIJU
             N.K.SHYJU


RESPONDENTS :-

     1       THE SUPERINTENDENT OF POLICE
             OFFICE OF THE SUPERINTENDENT OF POLICE,
             CIVIL STATION, KULAMAVU, IDUKKI, PIN - 685 601

     2       THE CIRCLE INSPECTOR OF POLICE
             ADIMALY POLICE STATION,
             ADIMALY P.O., IDUKKI DISTRICT, PIN - 685 561

     3       SANEESH.T.R
             THULLOMPARAMBIL HOUSE, MUNIYARA P.O.,
             KARIMALA, IDUKKI DISTRICT - 685 571

     4       MANU
             ORAPPURAYIL HOUSE, PARATHODU P.O., PULLUKANDAM,
             IDUKKI DISTRICT, PIN - 685 571

     5       SATHEESH GOPALAN
             S/O.RAJAPPAN, EDAMKETTI HOUSE,
             ORAPPURAYIL HOUSE, PARATHODU P.O., PULLUKANDAM,
             IDUKKI DISTRICT, PIN - 685 571

           SRI.T.K.SHAJAHAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.12.2022,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.41058 OF 2022

                                  -: 2 :-


                              JUDGMENT

Dated this the 23rd day of December, 2022

It is submitted by the learned Government Pleader, on

instructions, that the march which was to be conducted on

18.12.2022 has been conducted without any law and order

situation. In the above view of the matter, nothing survives for

consideration in the writ petition. The writ petition is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/28.12.2022 WP(C) NO.41058 OF 2022

APPENDIX OF WP(C) 41058/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED NIL PUBLISHED IN THE SOCIAL MEDIA

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 14.12.2022 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 15.12.2022 ISSUED FROM GOKULAM COURIER SERVICE

 
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