Preeja M.S vs R.Shabu
2022 Latest Caselaw 10539 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                 CON.CASE(C) NO. 1754 OF 2022
  NON COMPLIANCE OF JUDGMENT IN WP(Crl.) 708/2022 OF HIGH
                 COURT OF KERALA DATED 8.8.2022
PETITIONER:

         PREEJA M.S,AGED 42 YEARS
         W/O PRASANTH C.G,PULIKKILLAZTH DEVI VILAS,
         PADAMUGAL, KAKKANAD WEST,ERNAKULAM, PIN - 682030

         BY ADVS.K.R.VINOD
         M.S.LETHA, K.S.SREEREKHA, NABIL KHADER


RESPONDENTS/RESPONDENT NO.2/RESPONDENT NO.3:

    1    R.SHABU, AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER, THE STATION HOUSE OFFICER
         THRIKKAKKARA POLICE STATION,
         THRIKKAKKARA, EDAPPALLY,ERNAKULAM PIN - 682030

    2    SMT.RENU RAJ
         AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
         DISTRICT COLLECTOR,FIRST FLOOR OF CIVIL
         SATATION,EACHAMUKU,KUNNUMPURAM,
         KAKKANAD,ERNAKULAM, PIN - 682030

         SRI. SANGEETHA RAJ, PP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C)No.1754/2022

                                -:2:-



                           JUDGMENT

Dated this the 7th day of October, 2022

It is submitted by the learned counsel for the petitioner that

the directions given by this Court in the judgment have been

complied with. Hence, this contempt case is closed.

SD/-

DR. KAUSER EDAPPAGATH JUDGE kp Con.Case (C)No.1754/2022

APPENDIX OF CON.CASE(C) 1754/2022

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA IN W.P. (CRL) NO. 708/2022 DATED 08.08.2022

Annexure A2 THE RECEIPT WHICH IS NUMBERED AS 44/22 AND ENTERED INTO THE 3 FILES OF THE 3 RD RESPONDENT ON 16.08.2022

Annexure A3 THE COPY OF THE ANNEXURE A1 JUDGMENT SIGNED AND SEALED BY THE OFFICE OF THE 2 ND RESPONDENT ACKNOWLEDGING THE RECEIPT OF ANNEXURE A1 JUDGMENT