Valsalakumari vs Sajeesh Kumar
2022 Latest Caselaw 5512 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                    CON.CASE(C) NO. 425 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 27336/2021 OF HIGH COURT OF
                               KERALA
PETITIONER:

          VALSALAKUMARI
          AGED 58 YEARS
          D/O. BHAVANIAMMA,
          RESIDING AT KANDATHIL HOUSE,
          PULLADMURI, KOIPPURAMVILLAGE,
          THIRUVALLATALUK,
          PATHANAMTHITTA DISTRICT - 689 548., PIN - 689548

          BY ADVS.
          S.SREEDEV
          ENOCH DAVID SIMON JOEL
          RONY JOSE
          LEO LUKOSE
          SUZANNE KURIAN
          CIMIL CHERIAN KOTTALIL



RESPONDENT:

          SAJEESH KUMAR
          INSPECTOR OF POLICE,
          KOIPPURAM POLICE STATION,
          THIRUVALLA,
          PATHANAMTHITTA-689 531., PIN - 689531


OTHER PRESENT:

          SR GP-SMT.K.AMMINIKUTTY

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
  CON.CASE(C) NO. 425 OF 2022
                                2




                       JUDGMENT

The learned Senior Government Pleader -

Smt.K.Amminikutty, submitted that the directions in

Annexure A1 interim order have been fully complied with

and that the respondent - Police Officer has offered and

will continue to offer necessary protection.

Therefore is recorded and this Contempt Case is thus

closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB CON.CASE(C) NO. 425 OF 2022

APPENDIX OF CON.CASE(C) 425/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE ORDER DATED 02.12.2021 IN W.P.(C) NO. 27336/2021 ON THE FILES OF THIS HON'BLE COURT.

Annexure A2 A TRUE COPY OF THE LETTER DATED 14.12.2021 SUBMITTED BY THE PETITIONER BEFORE THE CONTEMNOR.