Ramachandran P.K vs Dr. Shaik Darvesh Sahib
2024 Latest Caselaw 6259 Ker

Kerala High Court

Ramachandran P.K vs Dr. Shaik Darvesh Sahib on 29 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
THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                 CON.CASE(C) NO. 417 OF 2024
AGAINST THE JUDGMENT WP(C) 29717/2018 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

          RAMACHANDRAN P.K
          AGED 80 YEARS
          S/O. P.K. KRISHNAN NIKUNJAM,
          PULLIKKAPARAMBIL HOUSE, NEAR RAMANKARTH LINK ROAD,
          NEAR MARAPPARAMBU TEMPLE, CHERANELLOOR,
          KOCHI-682034
          NOW R/A. PULLIKKAPARAMBIL HOUSE, SANTHI ROAD,
          NJARAKKATTUMOOLA, NEAR KMEA COLLEGE,
          PUKKATTUPADY, ALUVA EAST, ERNAKULAM, PIN - 683561
          BY ADVS.
          V.HARISH
          RAJAN VISHNURAJ
          ASWATHY CHANDRAN

RESPONDENT/3RD RESPONDENT:

          DR. SHAIK DARVESH SAHIB
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) THE STATE POLICE CHIEF,
          GOVERNMENT OF KERALA, THIRUVANANTHAPURAM,
          PIN - 695008
          SRI.B.S.SYAMANTAK, GP




    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 29.02.2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 CO(C).No.417/2024

                                        2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
           Contempt Case (C). No.417 of 2024
            ----------------------------------------------
         Dated this the 29th day of February, 2024


                                JUDGMENT

When this contempt case came up for consideration,

the Government Pleader, after getting instructions,

submitted that the Assistant Commissioner of Police,

District Crime Branch, Kochi City, is entrusted with the

investigation of the case as per Order No.D1(a)-

12030/2024/EC dated 15.02.2024. If that be the case,

there is no contempt in this case.

Recording the submission of the Government

Pleader, this Contempt Case is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF CON.CASE(C) 417/2024

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 25.09.2023 IN WPC NO.29717/2018 OF THIS HONOURABLE COURT Annexure A2 A TRUE PHOTOCOPY OF THE COMMUNICATION DATED 14.10.2023 PREFERRED BY THE PETITIONER TO THE RESPONDENT Annexure A3 A TRUE PHOTOCOPY OF THE STATEMENT RECORDED BY THE POLICE SUB INSPECTOR (LEGAL CELL), KOCHI CITY