Rabeesh R vs Shams
2024 Latest Caselaw 12394 Ker

Kerala High Court

Rabeesh R vs Shams on 20 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.846/2024                             1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                   Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
                   CONTEMPT CASE(C) NO. 846 OF 2024(S) IN WP(C) 25444/2023

      PETITIONER/PETITIONER:


                RABEESH R, AGED 41 YEARS, S/O. T.P. RAGHAVAN,

                RASNALAYAM, CHEEKKILODE P.O, KOZHIKODE DISTRICT,

                PIN - 673 315.

            BY ADVOCATES M/S. N.M. MADHU, C.S. RAJANI & SARAH ZACHARIAH.

      RESPONDENT/3RD & 4TH RESPONDENTS:


          1. SHAMS, THE DEPUTY SUPERINTENDENT OF POLICE, TIRUR, TIRUR P.O.,
             MALAPPURAM DISTRICT, PIN - 676 101.
          2. SUJITH KUMAR, THE STATION HOUSE OFFICER, PONNANI, MALAPPURAM
             DISTRICT, PIN - 679 577.

                BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   20.05.2024, the court on the same day passed the following:

                                             ORDER

The counsel appearing for the petitioner handed over a pen drive containing the situation in the toll booth to the Government Pleader. The Government Pleader will summon the officer concerned, and do the needful, in accordance with the directions in the judgment.

Post on 27/05/2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

20-05-2024 /True Copy/ Deputy Registrar