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Seenath Majeed vs The Sub Inspector Of Police
2024 Latest Caselaw 32768 Ker

Citation : 2024 Latest Caselaw 32768 Ker
Judgement Date : 12 November, 2024

Kerala High Court

Seenath Majeed vs The Sub Inspector Of Police on 12 November, 2024

                                                      2024:KER:84692
                                   1
WP(C) No.26690 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                       WP(C) NO. 26690 OF 2020

PETITIONERS:

    1          SEENATH MAJEED, AGED 48 YEARS
               W/O.MAJEED.K.M,KACHANKUZHY HOUSE,
               MALAYIDAMTHURUTH.P.O, ERNAKULAM-683561.

    2          MAJEED.K.M, AGED 55 YEARS
               S/O.MUHAMMED.K.M,KACHANKUZHY HOUSE,
               MALAIDAMTHURUTH.P.O,ERNAKULAM-683561.

               BY ADV P.M.ZIRAJ
RESPONDENTS:

    1          THE SUB INSPECTOR OF POLICE
               THADIYATTAPARAMBU POLICE STATION,
               VAZHAKULAM,KERALA-683105.

    2          THE DISTRICT POLICE CHIEF,
               ERNAKULAM,KERALA-683101.

    3          SAHALA HUSSAIN, W/O JILFAR,AGED 24 YEARS,
               KACHANKUZHY HOUSE, MALAYIDAMTHURUTH.P.O,
               ERNAKULAM-683561.

               R1 AND 2 - SRI.RIYAL DEVASSY,GOVERNMENT
               PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION       ON   12.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                        2024:KER:84692
                                     2
WP(C) No.26690 of 2020

                              JUDGMENT

Dated this the 12th day of November, 2024

This writ petition is preferred alleging police

harassment. It is stated that the dispute between the

petitioners and the 3rd respondent is purely civil in nature.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioners submitted that

the grievance voiced in this writ petition is no more in

existence and hence this writ petition may be closed.

Considering the said submission, this writ petition is

closed.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:84692

APPENDIX OF WP(C) 26690/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE MC NO.52/2020 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE HONORABLE JUDICIAL FIRST CLASS MAGISTRATE COURT,ALUVA

EXHIBIT P2 TRUE COPY OF THE ORDER OF THE HONOURABLE JUDICIAL FIRST CLASS MAGISTRATE COURT,ALUVA IN MC

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 30.11.2020 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

 
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