Biji vs State Of Kerala
2024 Latest Caselaw 10168 Ker

Kerala High Court

Biji vs State Of Kerala on 5 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
         FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                           WP(C) NO. 863 OF 2018
PETITIONER/S:

             BIJI
             AGED 42 YEARS
             D/O.VIJAYAMMA, BINDHU BHAVAN,
             VELLIMON WEST, CHERUMMOODU,
             VELLIMON P.O.,KOLLAM-691511.
             BY ADVS.
             SRI.DIPU.R
             SRI.K.S.BAIJU
             SMT.DHANYA BABU
             SMT.P.A.PRIYA
             SRI.SANAL P.RAJ

RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
     2       THE DISTRICT POLICE CHIEF (RURAL) KOLLAM
             OFFICE OF THE DISTRICT POLICE CHIEF, RURAL,
             KOTTARAKKARA P.O., KOLLAM-691506.
     3       THE CIRCLE INSPECTOR OF POLICE, KUNDARA
             OFFICE OF THE CIRCLE INSPECTOR OF POLICE,
             KUNDARA, KUNDARA P.O., KOLLAM-691501.
     4       THE STATION HOUSE OFFICER KUNDARA POLICE STATION
             KUNDARA P.O., KOLLAM-691501.
             SRI. BIMAL K NATH, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   05.04.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P. (C) No.863 of 2018               2




                         EASWARAN S. , J.
                       -------------------------
                     W.P. (C) No.863 of 2018
                  -----------------------------------
                Dated this the 5th day of April 2024

                                JUDGMENT

When the matter is taken up for consideration, t he learned counsel

appearing for the petitioner submitted that this writ petition has

become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 863/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 24.10.2017 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE FIR NO.2623/2017, DATED 27.10.2017 OF KUNDARA POLICE STATION. EXHIBIT P3 TRUE COPY OF THE ACCIDENT CUM WOUND CERTIFICATE DATED 24.10.2017 ISSUED TO THE PETITIONER FROM MATHA MEDICAL CENTRE. EXHIBIT P4 TRUE COPY OF THE DISCHARGE CARD WITH REGISTRATION NO.07081063601 ISSUED TO THE PETITIONER FROM THE MATHA MEDICAL CENTRE. EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 18.11.2017 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.