Citation : 2024 Latest Caselaw 12903 Ker
Judgement Date : 22 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
WP(C) NO. 18662 OF 2020
PETITIONER:
K.G. KALADHARAN,
AGED 66 YEARS,
S/O. LATE K.K.GANGADHARAN, KOOTHUMADAM HOUSE,
VALLANGHY, NENMARA P.O., PIN-678 508.
BY ADV RAJESH SIVARAMANKUTTY
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE HOME SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM.
2 THE SUPERINTENDENT OF POLICE,
PALAKKAD, OFFICE OF THE SUPERINTENDENT OF POLICE,
PALAKKAD-678 001.
3 THE CIRCLE INSPECTOR OF POLICE,
OFFICE OF THE CIRCLE INSPECTOR OF POLICE, NENMARA,
PALAKKAD DISTRICT, PIN-678 508.
4 THE SUB INSPECTOR OF POLICE,
OFFICE OF THE SUB INSPECTOR OF POLICE, NENMARA,
PALAKKAD DISTRICT,PIN-678 508.
5 SANTHA,
AGED 55 YEARS,
W/O. VIVEKANANDAN, THULASIDALAM,DR.RADHAKRISHNAN ROAD,
VALLANGHY, NENMARA, PALAKKAD DISTRICT, PIN-678 508.
BY ADV SRI.BABY MATHEW
SRI.VENUGOPAL V, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18662 OF 2020
2
JUDGMENT
This writ petition has been filed in the year 2020
complaining of police harassment.
There were no interim orders in the writ petition. With the
passage of time, the relief sought for appears to have become
infructuous.
Therefore, this writ petition is dismissed as infructuous,
leaving open all contentions taken by the petitioner and reserving
the liberty of the petitioner to approach this Court again, if he faces
any harassment.
Sd/-
GOPINATH P. JUDGE DK WP(C) NO. 18662 OF 2020
APPENDIX OF WP(C) 18662/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT
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