Fathimath Shebnam K.A vs State Of Kerala
2024 Latest Caselaw 11952 Ker

Kerala High Court

Fathimath Shebnam K.A vs State Of Kerala on 7 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
                                   &
             THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
        TUESDAY, THE 7TH DAY OF MAY 2024 / 17TH VAISAKHA, 1946
                        WP(CRL.) NO. 345 OF 2024
PETITIONER/S:

            FATHIMATH SHEBNAM K.A, AGED 31 YEARS
            D/O BASHEER K.A, NEAR JUMA MASJID,
             ANANGOOR, KASARAGOD, PIN - 671121
            BY ADV P.RAKESH THAMBAN


RESPONDENT/S:

    1       STATE OF KERALA, REPRESENTED BY ADDITIONAL CHIEF
            SECRETARY TO GOVERNMENT OF KERALA (HOME DEPARTMENT).
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2       THE DISTRICT MAGISTRATE, COLLECTORATE, VIDYANAGAR,
            KASARAGOD, KASARAGOD DISTRICT, PIN - 671121
    3       DISTRICT POLICE CHIEF , KASARGOD (RURAL),
             PARAKATTA, VIDYANAGAR, ULIYATHADKA ROAD, KUDLU,
            KASARGOD DISTRICT, PIN - 671123
    4       THE SUPERINTENDENT
            CENTRAL PRISON, VIYYUR, THRISSUR DISTRICT, PIN - 680010
    5       STATION HOUSE OFFICER
            KASARAGOD POLICE STATION, KASARAGOD DISTRICT,
             PIN - 671123
            BY ADVS.
            ADVOCATE GENERAL OFFICE KERALA
            ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
            ADDL. STATE PUBLIC PROSECUTOR(AG-28)



            SRI. HARISH K P (GP)


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 345 OF 2024                   2




              GOPINATH P. & SYAM KUMAR V.M., JJ.
                    ================
                     W.P.(Crl). No.345 of 2024
                      =================
                Dated this the 07th day of May, 2024.


                                JUDGMENT

GOPINATH P., J.

When this writ petition is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

writ petition has become infructuous, as the detenu has been

released on the basis of the recommendations of the Advisory

Committee.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE ajt

APPENDIX OF WP(CRL.) 345/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REPORT DATED 30.11.2023 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE DETENTION ORDER DATED 08.01.2024 PASSED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE GROUNDS FOR DETENTION DATED 08.01.2024 PASSED BY THE RESPONDENT NO.2