Lakshmanan vs State Of Kerala
2023 Latest Caselaw 3217 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                             WP(C) NO. 33709 OF 2019
PETITIONER:

              LAKSHMANAN,
              AGED 65 YEARS
              S/O LATE NARAYANA PILLAI, MANOVIHAR,
              THIRUVANKULAM, ERNAKULAM DISTRICT.

              BY ADVS.
              ABRAHAM P.GEORGE
              SMT.M.SANTHY


RESPONDENTS:

     1        STATE OF KERALA
              REP. BY SECRETARY TO GOVERNMENT, HOME DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANANTHAPURAM-695 001.
     2        THE DIRECTOR GENERAL OF POLICE,
              STATE OF KERALA SENA BHAVAN,
              THIRUVANANTHAPURAM-695 001.
     3        THE SUPERINTENDENT OF POLICE,
              KOLLAM, KOLLAM DISTRICT-691 001.
     4        THE SUB INSPECTOR OF POLICE,
              ANCHALUMMOOD POLICE STATION,
              KOLLAM DISTRICT-691 306.
     5        K.V.SURESH BABU,
              AGED 44 YEARS
              SURESH BHAVAN, PERUMON, PERINAD P.O.
              KOLLAM DISTRICT-691 601.


              BY ADV. SANGEETHARAJ N.R., PUBLIC PROSECUTOR



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C.) NO.33709 OF 2019
                                       2


                               JUDGMENT

Dated this the 23rd day of March, 2023

This writ petition is filed, alleging inaction on the

part of the Police in executing the warrant issued against

the 5th respondent, based on his conviction and

sentence as per the judgment rendered by the Judicial

First Class Magistrate's Court-IV, Ernakulam in C.C.No.8

of 2016.

2. As directed by this Court, the Inspector of Police

(Station House Officer), Anchalumoodu police station

has filed a report, which shows that the 5th respondent

was arrested and produced before the Judicial First Class

Magistrate Court-IV, Ernakulam, on 22.03.2023. If so, the

petitioner's grievance stands allayed.

The writ petition is hence closed, recording the

statement of the Station House Officer.

Sd/-

V.G.ARUN

JUDGE NB/23-3 W.P.(C.) NO.33709 OF 2019

APPENDIX OF WP(C) 33709/2019

PETITIONER'S EXHIBITS EXHIBIT P1 THE TRUE PHOTOCOPY OF THE JUDGMENT PASSED IN CC NO 8/2016 DATED 18.11.2016 IN THE FILE OF JUDICIAL FIRST CLASS MAGISTRATE COURT-IV ERNAKULAM EXHIBIT P2 THE TRUE COPY OF THE REPORT OF THE SUB INSPECTOR OF POLICE ANCHALUMMOOD DATED 7.7.2015 EXHIBIT P3 THE TRUE PHOTOCOPY OF THE REPORT DATED 13.10.2107 SUBMITTED BY THE POLICE, BEFORE THE HON'BLE COURT BELOW EXHIBIT P4 THE TRUE PHOTOCOPY OF THE PETITION FILED BY THE COMPLAINANT ON 28/01/2019.

EXHIBIT P5 TRUE PHOTOCOPY OF CASE DETAILS AS AVAILABLE IN E-COURTS PROCEEDINGS.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE