Seenath C vs State Of Kerala
2024 Latest Caselaw 12744 Ker

Kerala High Court

Seenath C vs State Of Kerala on 21 May, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
               THE HONOURABLE MR. JUSTICE S.MANU
 TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                   WP(CRL.) NO. 348 OF 2024
PETITIONER:

           SEENATH C, AGED 47 YEARS, SAJJAD MANZIL,
           MAITHANAPALLY, THAYYIL, KANNUR, PIN - 670 003

          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, PIN -
          682 026

    5     THE SUPERINTENDENT OF JAIL, CENTRAL JAIL,
          VIYYUR, PIN - 670 004

           BY ADVS.
           ADVOCATE GENERAL OFFICE KERALA
 W.P.(Crl.)No.348 of 2024

                                 ..2..




           ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
           ADDL. STATE PUBLIC PROSECUTOR(AG-28)

           K.A. ANAS       PUBLIC PROSECUTOR




      THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.)No.348 of 2024

                             ..3..




                    JUDGMENT

A. Muhamed Mustaque, J.

The learned counsel for the petitioner submits that the

matter has become infructuous. Accordingly, this W.P.Crl. is

dismissed as infructuous.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

S.MANU JUDGE PR

..4..

APPENDIX OF WP(CRL.) 348/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER NO.DCKNR/2616/2024/SS1 DATED 02.03.2024 OF THE 2ND RESPONDENT