Fidha Nishad vs State Of Kerala
2024 Latest Caselaw 14098 Ker

Kerala High Court

Fidha Nishad vs State Of Kerala on 28 May, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(CRL.) NO. 437 OF 2024
PETITIONER:

            FIDHA NISHAD
            AGED 20 YEARS
            D/O FASIL NISHAD, R/O SUNITHA MANZIL(NILAVU),
            MADANVILA, PERUMATHURA, THIRUVANANTHAPURAM, KERALA, PIN
            - 695303
            BY ADVS.
            SUBASH CHANDRAN
            GAYATHRI MURALEEDHARAN
            ARATHY P.
            ANJANA S. RAJ
            JEEVLIN JIJI


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, HOME DEPARTMENT, GOVERNEMNT
            OF KERALA THROUGH CHIEF SECRETARY, GROUND FLOOR, MAIN
            BLOCK, SECRETARIAT, THIRUVANANTHAPURAM, KERALA, PIN -
            695001
    2       DIRECTOR GENERAL OF PRISONS AND CORRECTION SERVICES
            PRISONS HEADQUARTERS, POOJAPPURA, THIRUVANANTHAPURAM,
            KERALA, PIN - 695012
    3       SUPERINTENDENT OPEN PRISON
            KOTTOOR P.O, NETTUKALTHERI, THIRUVANANTHAPURAM, KERALA,
            PIN - 695574
    4       STATION HOUSE OFFICER
            KADINAKULAM POLICE STATION, THIRUVANANTHAPURAM, PIN -
            695303
OTHER PRESENT:

            SRI. NOUSHAD K. A. (PP)


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 437 OF 2024
                                   2

                  BECHU KURIAN THOMAS, J.
                  -----------------------------------------
                     W.P.(Crl).No. 437 of 2024
                   ----------------------------------------
               Dated this the 28th day of May, 2024


                             JUDGMENT

Learned counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM WP(CRL.) NO. 437 OF 2024

APPENDIX OF WP(CRL.) 437/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT SUPERINTENDENT DATED 04.12.2023 Exhibit P2 THE TRUE COPY OF THE DEATH CERTIFICATE ISSUED ON 01.01.2024 Exhibit P3 THE TRUE COPY OF THE APPLICATION DETAILS FOR THE NEET EXAMINATION DATED NIL Exhibit P4 THE TRUE COPY OF THE REQUEST LETTER ADDRESSED TO THE RESPONDENTS DATED 05.04.2024 Exhibit P5 THE TRUE COPY OF THE ORDER NO: WP2- 11204/2024/PRHQ ISSUED BY THE 2ND RESPONDENT DATED 25.04.2024