Madhu D vs Ms.Chaitra Teresa John Ips
2024 Latest Caselaw 5956 Ker

Kerala High Court

Madhu D vs Ms.Chaitra Teresa John Ips on 23 February, 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 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        CON.CASE(C) NO. 455 OF 2024
       JUDGMENT IN WP(C) 27450/2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             MADHU D., AGED 56 YEARS
             S/O DIVAKARAN, MANU BHAVANAM, MANGATTU, VAZHUVADI,
             THAZHAKKARA P.O., MAVELIKKARA, ALAPPUZHA, PIN - 690101
             BY ADVS.
             MANU GOVIND
             A.JAYASANKAR


RESPONDENT/1ST RESPONDENT:

             MS.CHAITRA TERESA JOHN IPS, (AGE AND FATHER'S NAME NOT
             KNOWN TO THE PETITIONER) THE DISTRICT POLICE CHIEF
             ALAPPUZHA, PIN - 688012


             SRI RIYAL DEVASSY, GP



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 455 OF 2024


                                  2




                  P.V.KUNHIKRISHNAN, J.
               ---------------------------------------
             Contempt Case (C)No. 455 of 2024
              ----------------------------------------------
           Dated this the 23rd day of February, 2024


                         JUDGMENT

When this Contempt of Court case came up for

consideration, it is submitted that, a consequential order is

passed by the respondent, ordering further investigation. It is

submitted that, the directions are complied with. If the

petitioner is aggrieved by the order, the petitioner is free to

challenge the same separately. There is no contempt in this

case. The learned Government Pleader will handover the copy

of the order to the counsel appearing for the petitioner.

This Contempt of Court case is closed.

Sd/-

P.V.KUNHIKRISHNAN ncd JUDGE CON.CASE(C) NO. 455 OF 2024

APPENDIX OF CON.CASE(C) 455/2024

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE ORDER DATED 25.05.2023 IN BA NO.3568/2023 OF THIS HONOURABLE COURT Annexure A2 UE COPY OF THE COMPLAINT DATED 15.06.2023 PREFERRED BY THE PETITIONER BEFORE THE RESPONDENT Annexure A3 CERTIFIED COPY OF THE JUDGMENT DATED 05.09.2023 IN WPC NO.27450/2023 Annexure A4 TRUE COPY OF THE LAWYER NOTICE DATED 16.11.2023