Wednesday, 15, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Abdul Salam vs Sabu B
2024 Latest Caselaw 11009 Ker

Citation : 2024 Latest Caselaw 11009 Ker
Judgement Date : 12 April, 2024

Kerala High Court

Abdul Salam vs Sabu B on 12 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        CON.CASE(C) NO. 682 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN Crl.MC NO.8561 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER:

             ABDUL SALAM
             AGED 68 YEARS
             S/O. ASANARU PILLAI, RESIDING AT HOUSE NUMBER 3, BISMI,
             TRA NAGAR, PALACE WARD THEVALLY P.O., KOLLAM DISTRICT
             (ADDRESS WRONGLY SHOWN AS "KADAKAMPALLY VILLAGE,
             THIRUVANANTHAPURAM CITY, KERALA, INDIA" IN ANNEXURE-A
             FIR)., PIN - 691009

             BY ADV M.SREEKUMAR



RESPONDENT/RESPONDENT

             SABU B.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             STATION HOUSE OFFICER/INSPECTOR OF POLICE, PETTAH
             POLICE STATION, PETTAH, THIRUVANANTHAPURAM, PIN -
             695024

             SRI.B.S.SYAMANTAK, GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt of Court Case (C) No.682/2024

                               2

                  P.V.KUNHIKRISHNAN
              ---------------------
          Contempt of Court Case (C) No.682 of 2024
          ---------------------------
             Dated this the 12th day of April, 2024

                         JUDGMENT

When this Contempt of Court Case came up for

consideration, the learned Government Pleader

submitted that the final report is filed stating that

further action is dropped. If that is the case, there is no

contempt. Therefore, this Contempt of Court Case is

closed.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE bng Contempt of Court Case (C) No.682/2024

APPENDIX OF CON.CASE(C) 682/2024

PETITIONER ANNEXURES

Annexure-A TRUE COPY OF THE FIR IN CRIME NO.924/2023 OF PETTAH POLICE STATION DATED 28..08..2023

Annexure-B CERTIFIED COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.MC.NO.8561/2023 DATED 06..12..2023

Annexure-C TRUE COPY OF THE ACKNOWLEDGED RECEIPT ISSUED BY THE SUB INSPECTOR OF POLICE, PETTAH POLICE STATION

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter