Dr.Zubin Paul Jacob vs The Sub Inspector Of Police
2023 Latest Caselaw 805 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                        WP(C) NO. 7728 OF 2020
PETITIONER:

          DR.ZUBIN PAUL JACOB
          AGED 51 YEARS
          S/O. DR.K.B. JACOB, RESIDING AT 16/475,
          P.T.JACOB ROAD, KAZHUTHUMUTTU, THOPPUMPADY,
          COCHIN-5, MANAGING DIRECTOR, JACOB'S HOSPITAL,
          KAZHUTHUMUTTU, THOPPUMPADY, COCHIN-5.
          BY ADVS.
          LIJU.V.STEPHEN
          SMT.INDU SUSAN JACOB
RESPONDENTS:

    1     THE SUB INSPECTOR OF POLICE
          THOPPUMPADY, KOCHI, KERALA-682 006.
    2     THE CIRCLE INSPECTOR OF POLICE
          HARBOUR POLICE STATION, THOPPUMPADY,
          KOCHI, KERALA-682 005.
    3     K.U.THOMAS
          AGE NOT KNOWN, FATHER'S NAME NOT KNOWN,
          C/O. FORWARD BLOCK LEFT, ERNAKULAM DISTRICT COMMITTEE,
          THOPPUMPADY, KOCHI, KERALA-682 006.
          SRI.T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7728 OF 2020

                                      2




                               JUDGMENT

Dated this the 12th day of January, 2023

It is submitted by the learned counsel for the petitioner that the

writ petition has become infructuous.

This writ petition is, accordingly, closed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 7728 OF 2020

APPENDIX OF WP(C) 7728/2020

PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE WRITTEN COMPLAINT ALONG WITH THE ACKNOWLEDGEMENT MADE BY THE PETITIONER TO THE IST RESPONDENT DATED 9.3.2020.

EXHIBIT P2 A TRUE COPY OF THE WRITTEN COMPLAINT ALONG WITH THE ACKNOWLEDGEMENT MADE BY THE PETITIONER TO THE 2ND RESPONDENT DATED 9.3.2020.

EXHIBIT P3 THE TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PUBLICATION OF DEFAMATORY STATEMENT MADE BY THE 3RD RESPONDENT AND HIS MEN AGAINST THE PETITIONER, HIS HOSPITAL AND HIS FAMILY. RESPONDENTS' EXHIBITS: NIL