Anu Philip vs The Superintendent Of Police
2024 Latest Caselaw 32780 Ker

Kerala High Court

Anu Philip vs The Superintendent Of Police on 12 November, 2024

                                                          2024:KER:85341
             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. 11734 OF 2020

PETITIONER:
          ANU PHILIP
          AGED 43 YEARS
          S/O.A.B.PHILIP, NELLIVILAYIL HOUSE, MALLASSERY.P.O,
          PRAMADOM VILLAGE, KONNI TALUK, PATHANAMTHITTA
          DISTRICT.


             BY ADVS.
             S.SHANAVAS KHAN
             SMT.S.INDU




RESPONDENTS:
    1     THE SUPERINTENDENT OF POLICE
          OFFICE OF THE SUPERINTENDENT OF POLICE,
          PATHANAMTHITTA-689645

     2       THE CIRCLE INSPECTOR OF POLICE
             KONNI POLICE STATION, KONNI, PATHANAMTHITTA-689691

     3       N.D.SUJA
             AGED 42 YEARS
             D/O.KUNJU PILLAI, HARISH BHAVANAM, THENGUMKAVU
             MALLASSERY, KONNI, PATHANAMTHITTA DISTRICT-689646


OTHER PRESENT:
          R1 AND 2 - SRI.RAJJEV GEORGE,GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.11.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.11734 OF 2020
                                 2
                                                       2024:KER:85341




                             JUDGMENT

Dated this the 12th day of November , 2024

The writ petition is preferred alleging police harassment by

the 2nd respondent.

2. When the matter is taken up for consideration, it is

submitted by the counsel for the petitioner that nothing survives in

the writ petition.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

P.M. MANOJ JUDGE

SSS