Kerala High Court
Sajini Thomas vs Biju Thomas on 9 June, 2015
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
MONDAY, THE 8TH DAY OF FEBRUARY 2016/19TH MAGHA, 1937
WP(C).No. 24096 of 2015 (J)
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PETITIONERS :
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1. SAJINI THOMAS, AGED 46 YEARS,
W/O. JOSE KURIAKOSE,
KANIYARKUNNEL (HOUSE) KARIPPADOM P.O.,
THALAYOLAPARAMBU, KOTTAYAM DISTRICT.
2. JOSE KURIAKOSE,
KANIYARUKUNNEL (HOUSE),KARIPPADOM P.O.,
THALAYOLAPARAMBU, KOTTAYAM DISTRICT.
BY ADVS.SMT.AYSHA YOUSEFF
SMT.MOLLY JACOB
SRI.JOBI.A.THAMPI
RESPONDENTS :
----------------------
1. BIJU THOMAS,VECHUVETTICKAL HOUSE,
VELIYMANOOR P.O., AREEKARA,
KOTTAYAM DISTRICT - 686 638.
2. CIRCLE INSPECTOR OF POLICE,
RAMAPURAM POLICE STATION, KOTTAYAM - 686 576.
3. THE DISTRICT SUPERINTENDENT OF POLICE,
KOTTAYAM - 686 001.
4. STATE OF KERALA
REPRESENTED BY SECRETARY TO
GOVERNMENTHOME DEPARTMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
R2 TO R4 BY SENIOR GOVERNMENT PLEADER SRI.C.R. SYAMKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08-02-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
WP(C).No. 24096 of 2015 (J)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1: TRUE PHOTO COPY OF THE E-MAIL DATED 9/6/2015 OF TOMY THOMAS
ADDRESSED TO THE 3RD RESPONDENT
P1A: TRUE ENGLISH TRANSLATION OF EXT.P1.
P2: PHOTOCOPY OF THE E-MAIL DATED 3/7/2015 OF THE 1ST PETITIONER TO
THE 3RD RESPONDENT.
P3: THE TRUE COPY OF THE LETTER DATED 3/7/2015 OF THE 1ST PETITIONER
ADDRESSED TO THE 3RD RESPONDENT ATTACHED WITH EXT.P2 EMAIL.
P3(A): TRUE ENGLISH TRANSLATION OF THE LETTER DATED 3/7/2015 OF THE 1ST
PETITIONER ADDRESSED TO THE 3RD RESPONDENT.
P4: PHOTO COPY OF THE RECEIPT OF THE COMPLAINT ISSUED FROM THE
OFFICE OF THE 3RD RESPONDENT.
P5: PHOTOCOPY OF THE FLIGHT DETAILS PERTAINING TO THE JOURNEY OF THE
PETITIONERS FROM LONDON TO COCHIN AND FROM COCHIN TO
BIRMINGHAM
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.S. TO JUDGE
bp
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
================
W.P. (C) No. 24096 of 2015
==================
Dated this, the 8th day of February, 2016
J U D G M E N T
Shaffique, J.
Learned counsel for the petitioners submits that the writ petition has become infructuous. Hence, the writ petition is dismissed as infructuous.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE, JUDGE Rp8/2/2016 //True Copy// PS to Judge