Citation : 2023 Latest Caselaw 3923 Ker
Judgement Date : 30 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
WP(C) NO. 42496 OF 2022
AGAINST THE ORDER/JUDGMENTSC 114/2017 OF ADDITIONAL DISTRICT COURT &
SESSIONS COURT - III, THALASSERY
PETITIONER/S:
XAVIER KAITHARA MATHEW
AGED 57 YEARS
S/O LATE MATHEW, FLAT NO. 9B,
ROYAL HAVEN, PAYYAMBALAM,
KANNUR -, PIN - 670001
BY ADVS.
NANDAGOPAL S.KURUP
ABHIRAM T.K.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM -, PIN - 695001
2 STATION HOUSE OFFICER,
KANNUR TOWN POLICE STATION,
KANNUR -, PIN - 670002
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 42496 OF 2022
2
JUDGMENT
Sri. T.K. Abhiram, the learned counsel for the petitioner submits
that the writ petition has become infructuous.
Accordingly, this writ petition is dismissed as infructuous.
Sd/-
MURALI PURUSHOTHAMAN JUDGE
avs WP(C) NO. 42496 OF 2022
APPENDIX OF WP(C) 42496/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE FIRST INFORMATION REPORT ALONG WITH THE FIRST INFORMATION STATEMENT IN CRIME NO. 1439/2014 OF KANNUR TOWN POLICE STATION
Exhibit P2 TRUE COPY OF THE FINAL REPORT IN SC NO.
114/2017 ON THE FILES OF THE ADDITIONAL SESSIONS COURT-III, THALASSERY
Exhibit P3 TRUE COPY OF THE MEMO OF EVIDENCE CONTAINING THE LIST OF WITNESSES CITED BY THE PROSECUTION IN SC NO. 114/2017 ON THE FILES OF THE ADDITIONAL SESSIONS COURT-III, THALASSERY
Exhibit P4 TRUE COPY OF THE 161 STATEMENTS OF THE PETITIONER/CW1
Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED NIL SUBMITTED BY THE PETITIONER TO THE CHIEF MINISTER OF KERALA
Exhibit P6 TRUE COPY OF THE ORDER DATED 07.11.2022 PASSED BY THE FIRST RESPONDENT
RESPONDENT EXHIBITS EXHIBIT R1(A) A TRUE COPY OF THE CIRCULAR NO.
264/C4/2017 HOME DATED 18.09.2017
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