Sreekumar G vs State Of Kerala
2024 Latest Caselaw 13708 Ker

Kerala High Court

Sreekumar G vs State Of Kerala on 27 May, 2024

Author: P Gopinath

Bench: P Gopinath

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
        THE HONOURABLE MR. JUSTICE GOPINATH P.
 MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                WP(C) NO. 8423 OF 2020
PETITIONER:

        SREEKUMAR G.,
        AGED 57 YEARS
        S/O.GOPINATHAN NAIR, PLAPPALLIL HOUSE,
        THITTAMEL MURI, CHENGANNUR VILLAGE, ALAPPUZHA
        DISTRICT.

        BY ADV K.N.RADHAKRISHNAN(THIRUVALLA)



RESPONDENTS:

   1    STATE OF KERALA,
        REPRESENTED BY SECRETARY TO THE HOME
        DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
        PIN -695 001.

   2    DISTRICT POLICE CHIEF,
        ALAPPUZHA DISTRICT, ALAPPUZHA, PIN - 688 001.

   3    CIRCLE INSPECTOR OF POLICE,
        CHENGANNUR, CHENGANNUR P.O., ALAPPUZHA, PIN -
        689 121.

        SMT. THUSHARA JAMES - SR.G.P.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.8423/2020              2

                          JUDGMENT

This writ petition was filed in the year 2020 alleging police

harassment. By passage of time, it is not necessary to consider

the reliefs sought for in the writ petition, as the petitioner has

no case that the harassment is continuing even today.

Accordingly, the writ petition is closed making it clear that

if the petitioner has any further grievance in the matter, it is

open to the petitioner to approach this Court again.

GOPINATH P. JUDGE acd