Sanooba M vs State Of Kerala
2023 Latest Caselaw 10296 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                       &
           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 21ST DAY OF SEPTEMBER 2023/30TH BHADRA, 1945
                         WP(CRL.) NO.885 OF 2023
PETITIONER:
          SANOOBA.M, AGED 30 YEARS, D/O.SAITHALAVI,
          KIZHUKERI HOUSE, THENJIPALAM AMSOM,
          CHENAKALANGADI DESOM AND POST, CHENAKKALANGADI,
          MALAPPUARAM - 673 636.
          (THENJIPALAM STATION HOUSE LIMIT)

               BY ADV.SRI.JAGADEESH.P
RESPONDENTS:
    1     STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO GOVERNMENT HOME
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.

    2          INSPECTOR OF POLICE (STATION HOUSE OFFICER),
               THENJIPALAM POLICE STATION, THENJIPALAM,
               MALAPPURAM - 673636.

    3          SHANAVAS PONNACHAN, AGED 37 YEARS,
               S/O.PONNACHAN BEERAN KUTTY, KARATHODI HOUSE,
               NEEROLPALAM THENJIPALAM AMSOM,
               NEEROLPALAM DESOM, THENJIPALAM, PIN - 673636,
               TIRURANGADI TALUK, MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.K.ABOOBACKER SIDHEEQUE
               SRI.VISHNU NARAYANAN(K/000855/2018)
               SRI.P.M.SHAMEER-GP


        THIS    WRIT    PETITION     (CRIMINAL)   HAVING    COME   UP   FOR
ADMISSION       ON     21.09.2023,    THE    COURT   ON    THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(Crl).No.885 of 2023
                           - 2 -


                         JUDGMENT

Dated, this the 21st September, 2023

Anu Sivaraman, J.

It is submitted by the learned counsel appearing

on both sides that the child has been produced

before the Family Court and handed over pursuant

to orders of the Family Court.

In the above view of the matter, this WP(Crl) has

become infructuous. The same is closed, without

prejudice to the contentions of the parties.

Sd/-

ANU SIVARAMAN, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE

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