Jayaram Vadyar vs Anil Kant Ips
2022 Latest Caselaw 6710 Ker

Con.Case(C) No.444/2022                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                 Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
                 CONTEMPT CASE(C) NO. 444 OF 2022(S) IN WP(C) 20746/2020

      PETITIONER/1ST PETITIONER IN WPC:


       JAYARAM VADYAR, AGED 65 YEARS, S/O NARASIMHA VADYAR,

       KOUSHIKAM APARTMENT, VEEKSHANAM ROAD, ERNAKULAM VILLAGE,

       ERNAKULAM-682 018.

            BY ADVOCATES M/S. C.S.AJITH PRAKASH, T.K.DEVARAJAN, BABU M., NIDHIN
            RAJ VETTIKKADAN, HAARIS MOOSA, M.B.SOORI, FRANKLIN ARACKAL,
            PAUL.C.THOMAS, ANCY THANKACHAN

      RESPONDENTS/4TH RESPONDENTS IN WPC:


          1. SRI. ANIL KANT IPS, WORKING AS STATE POLICE CHIEF, POLICE HEAD
             QUARTERS, VAZHUTHAKKAD, THIRUVANANTHAPURAM - 695 001.
          2. SRI. GOPESH AGARWAL IPS, INSPECTOR GENERAL OF POLICE CRIMES,
             (APPOINTED AS HEAD OF THE SPECIAL TEAM BY THIS HON'BLE HIGH COURT
             AS PER JUDGMENT IN WPC.NO. 20746/2020), WORKING AS INSPECTOR
             GENERAL OF POLICE, OFFICE OF THE INSPECTOR GENERAL OF POLICE,
             CRIME BRANCH ERNAKULAM, KOCHI - 682 011.

              BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   09.06.2022, the court on the same day passed the following:

                                            ORDER

Respondents entered appearance. File detailed affidavit in answer to the allegations levelled against in the Contempt case on or before 30/06/2022 and shall report each and every stage of investigation.

Post on 30/06/2022.

Sd/- P.SOMARAJAN, JUDGE

09-06-2022 /True Copy/ Assistant Registrar