Jaya Sunny vs Inspector General Of Police
2022 Latest Caselaw 7107 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                        WP(C) NO. 17701 OF 2022
PETITIONER:

            JAYA SUNNY,
            AGED 65 YEARS
            W/O. SUNNY THOMAS, ALUMMOOTTIL HOUSE, SUBHASH NAGAR
            CROSS ROAD, CRWRA-81, EDAPPALLY, KOCHI 682 024.
            BY ADV P.SIVARAJ
RESPONDENTS:

    1       INSPECTOR GENERAL OF POLICE AND COMMISSIONER OF POLICE,
            POLICE COMMISSIONERATE, KOCHI 682 011.
    2       STATION HOUSE OFFICER (S.H.O),
            ELAMAKKARA POLICE STATION, KOCHI 682 026.
    3       GREESHMA C THOMAS,
            MALIYEKKAL HOUSE, SUBHASH NAGAR CROSS ROAD,
            CRWRA-80, EDAPPALLY, KOCHI 682 024.
    4       SACHIN N.M.,
            MALIYEKKAL HOUSE, SUBHASH NAGAR, CROSS ROAD,
            CRWRA-80, EDAPPALLY, KOCHI 682 024.
    5       JOJAN ABRAHAM,
            MALIYEKKAL HOUSE, SUBHASH NAGAR, CROSS ROAD,
            CRWRA-80, EDAPPALLY, KOCHI 682 024.
            BY ADVS.
            K.SANEESH KUMAR
            V.B.SANTHINI
            T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17701 OF 2022

                                     2




                             JUDGMENT

Dated this the 17th day of June, 2022

The learned counsel for the petitioner submits that the writ

petition has become infructuous.

The said submission is recorded. The writ petition is,

accordingly, dismissed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE NP