Kerala High Court
T.K.Mohan Babu vs State Of Kerala on 2 February, 2016
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
TUESDAY, THE 2ND DAY OF FEBRUARY 2016/13TH MAGHA, 1937
WP(C).No. 11716 of 2014 (L)
----------------------------
PETITIONER :-
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T.K.MOHAN BABU, AGED 46 YEARS,
S/O.LATE KITTA @ KRISHNAN, THUPPALAMKADU KALAM
KARINGARAPULLY, PALAKKAD
BY ADVS.SRI.BINOY VASUDEVAN
SMT.P.G.BABITHA
RESPONDENTS :-
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1. STATE OF KERALA
REP. BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT
HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2. THE DIRECTOR GENERAL OF POLICE
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM.
3. THE INSPECTOR GENERAL OF POLICE
THRISSUR RANGE, THRISSUR.
4. THE SUPERINTENDENT OF POLICE
DISTRICT POLICE OFFICE, PALAKKAD.
5. THE CIRCLE INSPECTOR OF POLICE
TOWN SOUTH POLICE STATION, PALAKKAD.
6. THE SUB INSPECTOR OF POLICE
TOWN SOUTH POLICE STATION, PALAKKAD.
7. V.D. PRAKASH, S/O.P.A.VISWANATHAN, 27/33, MARUTHAMNAGAR
VADAVALLI, COMBATORE - 41.
8. V.MEENAKSHI, W/O.P.A.VISWANATHAN, 27/33, MARUTHAMNAGAR
VADAVALLI, COIMBATORE - 41.
R1-R6 BY SR.GOVERNMENT PLEADER SRI.C.R.SYAMKUMAR
R7 BY ADV. SRI.P.B.KRISHNAN
SRI.P.M.NEELAKANDAN
SRI.P.B.SUBRAMANYAN
SRI.SABU GEORGE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02-02-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ASHOK BHUSHAN, C.J &
A.M. SHAFFIQUE, J.
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W.P.(C) No.11716 of 2014
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Dated this the 2nd day of February 2016
J U D G M E N T
Shaffique, J.
Learned counsel for the petitioner submits that this matter has become infructuous. Hence, this writ petition is dismissed as infructuous.
Sd/-
ASHOK BHUSHAN CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE JUDGE //TRUE COPY// P.A. TO JUDGE Jvt/2.2.2016.