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Jayaram Vadyar vs Anil Kant Ips
2024 Latest Caselaw 4800 Ker

Citation : 2024 Latest Caselaw 4800 Ker
Judgement Date : 7 February, 2024

Kerala High Court

Jayaram Vadyar vs Anil Kant Ips on 7 February, 2024

Author: P. Somarajan

Bench: P.Somarajan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         Wednesday, the 7th day of February 2024 / 18th Magha, 1945

           CONTEMPT CASE(C) NO. 444 OF 2022(S) IN WP(C) 20746/2020


  PETITIONER/1ST PETITIONER IN WPC:


         JAYARAM VADYAR, AGED 65 YEARS, S/O NARASIMHA VADYAR,

         KOUSHIKAM APARTMENT, VEEKSHANAM ROAD, ERNAKULAM VILLAGE,

         ERNAKULAM-682 018.

      BY ADVOCATES M/S. C.S. AJITH PRAKASH, T.K. DEVARAJAN, BABU M., NIDHIN
      RAJ VETTIKKADAN, HAARIS MOOSA, M.B. SOORI, FRANKLIN ARACKAL, PAUL C.
      THOMAS & ANCY THANKACHAN

  RESPONDENTS/4TH RESPONDENTS IN WPC:


 1. SRI. ANIL KANT IPS, WORKING AS STATE POLICE CHIEF, POLICE HEAD QUARTERS,
    VAZHUTHAKKAD, THIRUVANANTHAPURAM - 695 001.
 2. SRI. GOPESH AGARWAL IPS, INSPECTOR GENERAL OF POLICE CRIMES, (APPOINTED
    AS HEAD OF THE SPECIAL TEAM BY THIS HON'BLE HIGH COURT AS PER JUDGMENT IN
    WPC.NO. 20746/2020), WORKING AS INSPECTOR GENERAL OF POLICE, OFFICE OF
    THE INSPECTOR GENERAL OF POLICE, CRIME BRANCH ERNAKULAM, KOCHI - 682 011.

    BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
07.02.2024, the court on the same day passed the following:

                                                            P.T.O.
                             P. SOMARAJAN, J.
             - - - - - - - - - - - - - - - - - - - - - -
                      Con.Case (C).No.444 of 2022
             - - - - - - - - - - - - - - - - - - - - - -
               Dated this the 07th day of February, 2024

                                             ORDER

It is reported that final reports were

submitted in all the cases. Proceedings were

also taken to attach the assets of all the

persons through the respective competent

authority. Hence, there will be a direction to

submit details of attachments and proceedings

taken by the respective competent authority (five

in number) on or before 23.02.2024.

Post on 23.02.2024.

Sd/-

P. SOMARAJAN JUDGE SPV

07-02-2024 /True Copy/ Deputy Registrar

 
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