Shana C vs Ajith V
2023 Latest Caselaw 2351 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 10TH DAY OF FEBRUARY 2023 / 21ST MAGHA, 1944
                 CON.CASE(C) NO. 270 OF 2023
    AGAINST THE ORDER/JUDGMENT IN WP(Crl.) 1113/2022 OF
                     HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(Crl.):

         SHANA C
         AGED 29 YEARS
         W/O. ANEEF KHAN, T.C. 80/1213,
         MUKKONUVILAKAM, VEEDU,
         VETTUKADUM, BEACH P.O.,
         THIRUVANANTHAPURAM, PIN - 695007

         BY ADV
         SASTHAMANGALAM S. AJITHKUMAR


RESPONDENT/RESPONDENT IN W.P.(Crl.):

         AJITH V
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) THE CHAIRMAN,
         DRUG DISPOSAL COMMITTEE,
         THIRUVANANTHAPURAM
         COMMISSIONER OF POLICE,
         THIRUVANANTHAPURAM,
         CITY POLICE COMMISSIONERATE,
         POLICE GROUND, CV RAMAN PILLAI ROAD,
         THYCAUD, THIRUVANANTHAPURAM, PIN - 695014

         SRI.M.P.PRASANTH G.P

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case (C) No. 270/2023

                                 ..2..




                             JUDGMENT

Dated this the 10th day of February, 2023

It is submitted by the learned Public Prosecutor

Sri.M.P.Prasanth that the judgment of this court has already

been complied with by disposing of Ext.P2 representation.

Hence, the Cont.Case (C) is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

APA Cont.Case (C) No. 270/2023

..3..

APPENDIX OF CON.CASE(C) 270/2023

PETITIONER'S ANNEXURES

Annexure A A CERTIFIED COPY OF THE JUDGEMENT IN WP(CRL.) NO. 1113/2022 DATED 18-11-2022