V.M.Suresh vs Sub Inspector Of Police
2023 Latest Caselaw 8137 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                        WP(C) NO. 5952 OF 2016
PETITIONERS:

    1      V.M.SURESH
           AGED 45 YEARS
           S/O.V.M.RUGMINI, VELARAMBATH HOUSE,
           NEAR TAGORE COLLEGE, AZCHAVATTOM, KOZHIKODE.

    2      NANDAKUMAR
           S/O.V.M.RUGMINI, VELARAMBATH HOUSE,
           NEAR TAGORE COLLEGE, AZCHAVATTOM, KOZHIKODE

           BY ADV
           SRI.M.V.AMARESAN
RESPONDENTS:

    1      SUB INSPECTOR OF POLICE
           KASABA POLICE STATION, KOZHIKODE, PIN-673 001.

    2      CIRCLE INSPECTOR OF POLICE
           KASABA POLICE STATION, KOZHIKODE, PIN-673 001.

    3      THE DISTIRICT POLICE CHIEF
           KOZHIKODE, PIN-673 001.

    4      K.P.PREMAN
           FORTIS, NEAR DEVI TEMPLE, THIRUTHIYAD, KOZHIKODE
           PIN-673004

    5      RANI PREMAN
           FORTIS, NEAR DEVI TEMPLE, THIRUTHIYAD, KOZHIKODE
           PIN-673004

    6      AJAY K.P.
           S/O.K.P.PREMAN, FORTIS, NEAR DEVI TEMPLE,
           THIRUTHIYAD, KOZHIKODE PIN-673004

           BY ADV.
           SRI.APPU P.S., GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5952 OF 2016      -2-



                         JUDGMENT

Learned Counsel for the petitioners submitted that

the matter has become infructuous. Accordingly, this

writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

VV