Muhammed Khan.N vs State Of Kerala Represented By ...
2023 Latest Caselaw 11734 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                   &
           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                        WP(CRL.) NO. 820 OF 2023
PETITIONER/S:

            MUHAMMED KHAN.N
            AGED 65 YEARS
            S/O.NAVAB KHAN, TC 24/1369, CHARIVILAKAM HOUSE,
            METTUKADA, THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
            BY ADVS.
            SUMAN CHAKRAVARTHY
            K.R.RIJA
            BREJITHA UNNIKRISHNAN
            APARNA JOY


RESPONDENT/S:

      1     STATE OF KERALA REPRESENTED BY ADDITIONAL CHIEF
            SECRETARY, (HOME & VIGILANCE)
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
            695001
      2     THE DISTRICT MAGISTRATE
            COLLECTORATE, KUDAPPANAKKUNNU, THIRUVANANTHAPURAM, PIN
            - 695043
      3     THE DISTRICT POLICE CHIE
            OFFICE OF THE DISTRICT POLICE CHIEF THIRUVANANTHAPURAM,
            PIN - 695033
      4     THE DEPUTY COMMISSIONER OF POLICE (L&O)
            THIRUVANANTHAPURAM CITY, VAZHUTHACAUD
            THIRUVANANTHAPURAM, PIN - 695014
      5     THE STATION HOUSE OFFICER,
            MUSEUM POLICE STATION, THIRUVANANTHAPURAM, PIN - 695011
      6     THE SUPERINTENDENT
            CENTRAL PRISON, VIYYUR, THRISSUR, PIN - 680010
            BY ADVS.
            ADVOCATE GENERAL OFFICE KERALA
            ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
            PUBLIC PROSECUTOR, ADV.K.A.ANAS P.P.
pu




       THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 820 OF 2023
                                      2

                     JUDGMENT

Dated this the 16th day of November, 2023

A.MUHAMED MUSTAQUE(J)

The learned Counsel for the petitioner submitted at

the Bar that the period of detention is over by yesterday

(15.11.2023). If that be the case, we close the writ

petition with liberty to the petitioner to urge the

grounds raised in this writ petition challenging the

detention order, in future, if any further cause of action

arises.

The Writ Petition is closed accordingly.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK WP(CRL.) NO. 820 OF 2023

APPENDIX OF WP(CRL.) 820/2023

PETITIONER EXHIBITS Exhibit -P1 A TRUE COPY OF THE DETENTION ORDER NO.

DCTVM/4014/2023-S13 DATED 15.05.2023 ISSUED BY THE 2ND RESPONDENT Exhibit-P2 A TRUE COPY OF THE REPORT OF THE DEPUTY COMMISSIONER (L&O) THIRUVANANTHAPURAM CITY DATED 25.03.2023 Exhibit-P3 A TRUE COPY OF THE ORDER DATED 31.03.2023 IN BA NO.2131/2023 Exhibit-P4 A TRUE COPY OF THE REPRESENTATION DATED 24.05.2023 Exhibit -P5 A TRUE COPY OF JUDGMENT DATED 10.07.2023 IN WP (CRL) NO.232/2023