Daneesh vs State Of Kerala
2022 Latest Caselaw 5978 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                      WP(CRL.) NO. 300 OF 2022
PETITIONER/S:

             DANEESH
             AGED 34 YEARS
             S/O.PAVITHRAN, KUPPASSERY HOUSE, VALARA.P.O,
             IRUMPUPALAM IDUKKI DISTRICT, PIN - 685561
             BY ADVS.
             R.ANIL
             MAHESH BHANU S.
             RESSIL LONAN


RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT OF KERALA,
             HOME DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN
             - 695001
     2       DIRECTOR GENERAL OF PRISONS AND CORRECTIONAL SERVICES
             PRISON HEAD QUARTERS, POOJAPPURA, THIRUVANANTHAPURAM,
             PIN - 695012
     3       SUPERINTENDENT
             CENTRAL PRISON, VIYYUR, THRISSUR, PIN - 680010
OTHER PRESENT:

             ADV. VIPIN NARAYAN - PP


      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON   31.05.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP (Crl) No. 300 of 2022           -2-




                         JUDGMENT

Dated this the 31st day of May, 2022

Learned counsel for the petitioner submitted that the writ

petition has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

ZIYAD RAHMAN A. A.

JUDGE

Eb

///TRUE COPY/// P. A. TO JUDGE