Jalaja M.P vs State Of Kerala
2024 Latest Caselaw 11953 Ker

Kerala High Court

Jalaja M.P vs State Of Kerala on 7 May, 2024

Author: P Gopinath

Bench: P Gopinath

WP(CRL.) NO. 489 OF 2024
                                      1

               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. 489 OF 2024
PETITIONER:

            JALAJA M.P,
            AGED 64 YEARS,
            W/O RAVEENDRAN K, JALAJA NIVAS, VYALPURAYIL VEEDU,
            KAVUMBHAGOM, KOLASSERY, THIRUVANGAD, THALASSERY,
            KANNUR, PIN - 670 101.
            BY ADVS.
            M.H.HANIS
            P.M.JINIMOL
            T.N.LEKSHMI SHANKAR
            NANCY MOL P.
            ANANDHU P.C.
            NEETHU.G.NADH
            CIYA E.J.
RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
           GOVERNMENT, HOME AND VIGILANCE DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
     2     THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE,
           KANNUR DISTRICT, PIN - 670 002.
     3     THE DISTRICT POLICE CHIEF,
           KANNUR CITY, PIN - 670 002.
     4     THE CHAIRMAN,
           ADVISORY BOARD, KAAPA, SREENIVAS, PADAM ROAD,
           VIVEKANANDA NAGAR, ELAMAKKARA, ERNAKULAM DISTRICT,
           PIN - 682 026.
     5     THE SUPERINTENDENT OF JAIL,
           CENTRAL JAIL, KANNUR, PIN - 670 004.

            SRI. HARISH K P (SR. 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. 489 OF 2024
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                GOPINATH P. & SYAM KUMAR V.M., JJ.
                       ================
                        W. P (Crl.) No.489 of 2024
                         =================
                   Dated this the 07th day of May, 2024


                               JUDGMENT

GOPINATH P, J.

The learned counsel for the petitioner submits that the writ

petition has become infructuous.

In the light of the submission made by the learned counsel for the

petitioner, this writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE DK WP(CRL.) NO. 489 OF 2024

APPENDIX OF WP(CRL.) 489/2024

PETITIONER EXHIBITS Exhibit -P1 A TRUE COPY OF THE ORDER NO.DCKNR/4522/2024- SS1 DATED 28.03.2024 OF THE ORDER PASSED BY THE 2ND RESPONDENT