Lekshmi R Kumar vs State Of Kerala
2022 Latest Caselaw 5998 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        RP NO. 334 OF 2022
 AGAINST JUDGMENT DATED 7.1.22 IN WP(Crl.) 361/2021 OF HIGH
                         COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

         LEKSHMI R KUMAR, AGED 25 YEARS, D/O. RAMESH KUMAR,
         LEKSHMI HOUSE SN NAGAR PETTAH, THIRUVANANTHAPURAM.

         BY ADV SUMAN CHAKRAVARTHY



RESPONDENTS/RESPONDENTS:

    1    STATE OF KERALA, REPRESENTED BY ITS PUBLIC
         PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
         683031.

    2    THE COMMISSIONER OF POLICE
         THIRUVANANTHAPURAM CITY, OFFICE OF THE
         COMMISSIONER OF POLICE, VAZHUTHACAUD,
         THIRUVANANTHAPURAM - 695036.

    3    THE INSPECTOR SHO,PETTAH POLICE STATION,
         THIRUVANANTHAPURAM CITY - 605024.

         SMT. T.V. NEEMA, SR. PP


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.05.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.No.334/2022 in
W.P.(Crl) No.361/2021

                                -:2:-




                              ORDER

Dated this the 31st day of May, 2022

A report has been filed by the learned Additional Chief

Judicial Magistrate, Thiruvananthapuram stating that charge

sheet in Crime No.519/2017 of Pettah Police Station was filed

before court and the case is taken on file as C.C.No.357/2022

and stands posted to 26/7/2022.

Hence, the review petition is closed.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp R.P.No.334/2022 in W.P.(Crl) No.361/2021

APPENDIX OF RP 334/2022

PETITIONER ANNEXURES

Annexure A TRUE COPY OF THE INTIMATION RECEIVED FROM THE OFFICE OF THE ACJM THIRUVANANTHAPURAM.