Violet Sharmila D’Souza vs Inspector Of Police
2022 Latest Caselaw 5628 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                   &
            THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
   THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                      WP(CRL.) NO. 442 OF 2022
PETITIONER:

            VIOLET SHARMILA D'SOUZA
            AGED 41 YEARS
            W/O.SANTHOSH KUMAR, HOUSE NO.124, RAJEEV NAGAR,
            ELAMAKKARA, KANAYANNUR TALUK, ERNAKULAM DISTRICT,
            PIN - 682024
            BY ADVS.
            P.M.ZIRAJ
            IRFAN ZIRAJ


RESPONDENTS:

    1       INSPECTOR OF POLICE
            AMBALAPUZHA POLICE STATION, ALAPPUZHA DISTRICT, PIN
            - 688561
    2       THE SUB INSPECTOR OF POLICE
            AMBALAPUZHA POLICE STATION, ALAPPUZHA DISTRICT, PIN
            - 688561
    3       THE DISTRICT POLICE CHIEF
            ALAPPUZHA DISTRICT, PIN - 688524
    4       STATE POLICE CHIEF
            THIRUVANANTHAPURAM, PIN - 695033
     THIS     WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 26.05.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(CRL.) NO. 442 OF 2022

                              2




                           JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous.

Therefore, this writ petition (Crl.) is dismissed as

infructuous.

Sd/- K.VINOD CHANDRAN, JUDGE

Sd/-C.JAYACHANDRAN, JUDGE

lsn