Akhil Krishna E S vs State Of Kerala
2022 Latest Caselaw 10173 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        WP(C) NO. 27091 OF 2022
PETITIONERS:

    1     AKHIL KRISHNA E S.,
          AGED 21 YEARS
          S/O E.S.SAJUMON, EDAPARAMBIL HOUSE, VILAYATHUNADU P.O.,
          ALUVA, ERNAKULAM DISTRICT - 683 101.
    2     E.S.SAJUMON,
          AGED 53 YEARS, S/O LATE V.K.SHANKUNNI, EDAPARAMBIL
          HOUSE, VILAYATHUNADU P.O., ALUVA,
          ERNAKULAM DISTRICT - 683 101.
          BY ADVS.
          SAJITH KUMAR V.
          J.VISHNU
          VIVEK A.V.
          GODWIN JOSEPH


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
          HOME AFFAIRS, SECRETARIAT, STATUE, THIRUVANANTHAPURAM -
          695 001.
    2     THE DIRECTOR GENERAL OF POLICE,
          STATE POLICE HEADQUARTERS, VELLAYAMBALAM, CITY-
          THIRUVANANTHAPURAM, PINCODE-695 010.
    3     THE DISTRICT POLICE CHIEF,
          DISTRICT POLICE OFFICE, SH 16, OPP. POWER HOUSE, ALUVA,
          KERALA 683 101.
    4     THE STATION HOUSE OFFICER,
          CHENGAMANAD POLICE STATION CHENGAMANAD, PIN- 683 578.
    5     YYYY
          XXX
          BY ADVS.
          NIRMAL V NAIR
          M.ANEESH
          ARATHI PRABHAKARAN
          MUHAMMED NASEEF BIN SALIM
          BY SRI. T.K. SHAJAHAN, SENIOR GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27091 OF 2022

                                  2




                        JUDGMENT

Dated this the 15th day of September, 2022

It is submitted by the learned counsel for the

petitioners that an anticipatory bail application has been

filed by the petitioners and that the writ petition,

therefore, can be closed.

The writ petition is closed, without prejudice to

the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE SSK/15/09 WP(C).No.27091 OF 2022

APPENDIX PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE COMPLAINT AGAINST POLICE HARASSMENT SUBMITTED BY THE 1ST PETITIONER BEFORE THE DISTRICT POLICE CHIEF ERNAKULAM, ALONG WITH ACKNOWLEDGMENT RECEIPT DATED 20.07.2020.

Exhibit P2 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE MOTHER OF THE 5TH RESPONDENT BEFORE THE STATE POLICE CHIEF, DATED 20.08.2022. RESPONDENT EXHIBITS Exhibit R5(A) A TRUE COPY OF THE ULTRA SOUND SCAN REPORT DATED 16.7.2022 OF THE 5TH RESPONDENT'S ABDOMEN.

Exhibit R5(B) A TRUE COPY OF THE HAEMATOLOGY LAB INVESTIGATION REPORT DATED NIL OF THE 5TH RESPONDENT ISSUED BY THE GOVERNMENT MEDICAL COLLEGE, ERNAKULAM.

Exhibit R5(C) A TRUE COPY OF THE MEDICAL CERTIFICATE DATED 4.8.2022.