Kerala High Court
Sudeep. S vs Mrs Sindhu Suryakumar on 15 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
RP NO. 25 OF 2024
AGAINST THE JUDGMENT WP(C) 34989/2023 OF HIGH COURT OF KERALA
REVIEW PETITIONER/ADDITIONAL 5TH RESPONDENT:
SUDEEP. S, AGED 51 YEARS
S/O K. R SADASIVAN, ,
RESIDING AT 49B, VAISHNAV,
EDAPPALLY P O,
ERNAKULAM, PIN - 682024
BY ADV R.SUNIL KUMAR
RESPONDENTS/PETITIONER/RESPONDENTS 1 TO 4:
1 MRS SINDHU SURYAKUMAR
AGED 49 YEARS, W/O G VINOD,
EXECUTIVE EDITOR,
ASIANET NEWS NETWORK PVT LTD,
BENSHE TOWERS, HOUSING BOARD JN.
THIRUVANANTHAPURAM
RESIDING AT NIVEDYAM, PRA C 123,
SREE CHITRA QUARTER LANE,
KUMARAPURAM,
THIRUVANNATHAPURAM-11,, PIN - 695001
2 STATE OF KERALA,
REPRESENTED BY HOME SECRETARY HOME DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 STATE POLICE CHIEF
POLICE HEADQUARTERS,
THIRUVANANTHAPURAM, PIN - 695010
4 DIRECTOR GENERAL OF POLICE
POLICE HEADQUARTERS,
THIRUVANANTHAPURAM, PIN - 695010
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RP No.25 of 2024
5 META PLATFORMS
INC (FACEBOOK INDIA) UNIT 28 AND 29,
THE EXECUTIVE CENTRE,
LEVEL 18, DLF CYBER CITY,
BUILDING NO.5, TOWER A,
PHASE III, GURGAON, INDIA., PIN - 122002
SMT.NISHA BOSE, SR.GP
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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RP No.25 of 2024
MOHAMMED NIAS C.P., J.
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RP No.25 of 2024
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Dated this the 15th day of February, 2024
ORDER
The review petition is filed primarily on the ground that since criminal proceedings are pending, the judgment passed by this Court directing the removal of the post would violate his fundamental right under Article 20(3) of the Constitution of India. It was made clear in the earlier order dated 20 th December 2023 that the act of removal of the post on directions of this Court will not in any manner prejudice any of the contentions of the review petitioner in the criminal proceedings. Given the above, the apprehension of the petitioner is without any basis. Making it clear that the petitioner is free to take up all the contentions available to him under law while defending the criminal prosecution, this review petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P. JUDGE dlk/15.2.2024 -4- RP No.25 of 2024 APPENDIX OF RP 25/2024 PETITIONER'S ANNEXURES ANNEXURE I TRUE COPY OF THE ORDER DATED 17/11/2023 IN WPC NO 34989/2023 ANNEXURE II TRUE COPY OF THE ORDER DATED 24/11/2023 IN WPC 34989/2023 ANNEXURE III TRUE COPY OF THE ORDER DATED 6/12/2023 IN WPC 34989/2023