Aswathy Babu vs Ajeesh Vs
2024 Latest Caselaw 26972 Ker

Kerala High Court

Aswathy Babu vs Ajeesh Vs on 6 September, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                        2024:KER:68592

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

 FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                    CON.CASE(C) NO. 1526 OF 2024

      AGAINST THE ORDER DATED 26.09.2023 IN WP(C) NO.31395

                   OF 2023 OF HIGH COURT OF KERALA

PETITIONER:

            ASWATHY BABU
            AGED 28 YEARS, THOTTINUVADAKKU, CHAVARA,
            CHAVARA P.O., KOLLAM, PIN - 691583

            BY ADVS.
            G.BHAGAVAT SINGH
            KELU BHAGAVAT



RESPONDENT:

            AJEESH V.S.
            THE STATION HOUSE OFFICER, CHAVARA POLICE STATION,
            CHAVARA P.O., KOLLAM, PIN - 691583

            BY ADV.M. RAJEEEV, GP


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION     ON   06.09.2024,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                               2024:KER:68592

                      SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
               Cont.Case (C) No.1526 of 2024
             = = = = = = = = = = = = = = = = = =
          Dated this the 6th day of September, 2024

                          JUDGMENT

The learned Government Pleader on instructions, submits

that the direction in the interim order is duly complied

with and that the incident alleged by the petitioner was a

stray one.

2. The interim order is still in force. I have no

reason to assume that the same will not be complied with in

letter and spirit by the respondent. The writ petition is

still pending consideration.

3. In the light of the above, no further orders are

called for in the contempt case and the same is accordingly

closed.

It shall be open for the petitioner to seek for proper

reliefs in the writ petition.

Sd/-

SATHISH NINAN JUDGE yd 2024:KER:68592

APPENDIX OF CON.CASE(C) 1526/2024

PETITIONER ANNEXURES

Annexure - 1 COPY OF THE O.P TICKET ISSUED BY TALUK HOSPITAL NEENDAKARA DATED 31.05.2024.

Annexure - 2 COPY OF THE DISCHARGE CERTIFICATE ISSUED BY TALUK HEAD QUATERS HOSPITAL KARUNAGAPALLY DATED 10.06.2024

Annexure - 3 COPY OF THE FIR REGISTERED BY THE CHAVARA POLICE STATION DATED 01.06.2024 .

Annexure - 4 CERTIFIED COPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P(C)NO.31395 OF 2023 DATED 26.09.2023.

Annexure - 5 CERTIFIED COPY OF THE ORDER PASSED BY THIS HON'BLE COURT IN W.P(C)NO.31395 OF 2023 DATED 30.09.2023.