Jain Antony vs State Of Kerala
2024 Latest Caselaw 10966 Ker

Kerala High Court

Jain Antony vs State Of Kerala on 12 April, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
         THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
 FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                  WP(CRL.) NO. 261 OF 2024
PETITIONER:

           JAIN ANTONY, AGED 54 YEARS, W/O ANTONY,
           PANDIKASALA HOUSE, HOUSE NO. 22/811, ST. LOUIS
           CHAPPEL ROAD, MUNDANVELI, KOCHI, PIN - 682 507

          BY ADVS.
          M.H.HANIS
          NANCY MOL P.
          T.N.LEKSHMI SHANKAR
          P.M.JINIMOL
          ANANDHU P.C.
          NEETHU.G.NADH
          CIYA E.J.



RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY THE ADDITIONAL
          CHIEF SECRETARY TO GOVERNMENT, HOME AND
          VIGILANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM,, PIN - 695 001

    2     THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE,
          ERNAKULAM CITY, ERNAKULAM DISTRICT, PIN - 682
          030

    3     THE DISTRICT POLICE CHIEF, REVENUE
          TOWER,ERNAKULAM CITY,ERNAKULAM DIST, PIN - 682
          035

    4     THE CHAIRMAN, ADVISORY BOARD, KAAPA, SREENIVAS,
          PADAM ROAD, VIVEKANANDA NAGAR, ELAMAKKARA, PIN -
          682 026

    5     THE SUPERINTENDENT OF JAIL, CENTRAL JAIL,
 W.P.(Crl.)No.261 of 2024

                             ..2..




           VIYYUR,, PIN - 670 004

           BY ADVS.
           ADVOCATE GENERAL OFFICE KERALA
           ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
           ADDL. STATE PUBLIC PROSECUTOR(AG-28)

           SRI. K.A. ANAS   PUBLIC PROSECUTOR




      THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.)No.261 of 2024

                             ..3..




                    JUDGMENT

A. Muhamed Mustaque, J.

The learned counsel for the petitioner submits that the

matter has become infructuous. Accordingl, this W.P.Crl. is

dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE PR

..4..

APPENDIX OF WP(CRL.) 261/2024

PETITIONER EXHIBITS

Exhibit P1 . A TRUE COPY OF THE ORDER NO.DCEKM/13161/2023/M7 DATED 05.02.2024 OF THE 2ND RESPONDENT

Exhibit P2 . TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 19.02.2024

Exhibit P3 TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE ISSUANCE OF EXT P2

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 19.02.2024

Exhibit P5 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD EVIDENCING THE RECEIPT OF EXT P4