Vijayan vs The State Of Kerala
2024 Latest Caselaw 28956 Ker

Kerala High Court

Vijayan vs The State Of Kerala on 3 October, 2024

Author: C.S.Dias

Bench: C.S.Dias

                                                         2024:KER:73331



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
                       WP(C) NO. 21261 OF 2024

PETITIONER:

               VIJAYAN
               AGED 54 YEARS
               S/O. KRISHNAN NAIR, PERUMBILLY HOUSE,
               MATTATHURKUNNU, MATTATHUR.P.O., THRISSUR DIST.,
               PIN - 680684


               BY ADVS.
               K.S.RAJESH
               M.SHAJU PURUSHOTHAMAN


RESPONDENTS:
    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY, HOME
          DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM DIST.,
          PIN - 695001

    2          THE STATION HOUSE OFFICER
               KODAKARA POLICE STATION, P.O.KODAKKARA, THRISSUR
               DIST., PIN - 680684




               BY ADVS.
               ADVOCATE GENERAL OFFICE KERALA
               K.R.RANJITH, GOVERNMENT PLEADER WITH STATE
               ATTORNEY()



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   03.10.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:73331
WP(C) NO. 21261 OF 2024

                                   2


           Dated this the 3rd day of October, 2024

                              JUDGMENT

The learned counsel appearing for the

petitioner submits that, pursuant to the interim orders

passed by this Court the person in need of care and

the petitioner's son were treated at the Government

Mental Health Centre, Thrissur and they have

completely recovered from their illness. The person in

need of care has now discharged from the hospital on

05.09.2024 and is doing well. Therefore, the writ

petition may be closed, reserving the right of the

petitioner to approach this Court, in case an exigency

arises. The said submission is recorded.

Resultantly, the writ petition is closed.

SD/-

C.S.DIAS, JUDGE

rmm3/10/2024 2024:KER:73331 WP(C) NO. 21261 OF 2024

APPENDIX OF WP(C) 21261/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REPORT FILED BY THE 2ND RESPONDENT IN CRL.MP. NO. 1791/2024 DATED BEFORE THE JFCM COURT, IRINJALAKUDA

Exhibit P2 A TRUE COPY OF THE LETTER DATED 28.2.2024 FILED BY THE WOMEN PROTECTION OFFICER, THRISSUR

Exhibit P 3 THE TRUE COPY OF THE APPLICATION GIVEN BY THE PETITIONER TO THE 2ND RESPONDENT DT.4.6.2024