Kerala High Court
M.V. Ahammed Unni vs The Director General Of Police on 8 September, 2020
Author: S.V.Bhatti
Bench: S.V.Bhatti, Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
TUESDAY, THE 08TH DAY OF SEPTEMBER 2020 / 17TH BHADRA, 1942
WP(Crl.).No.150 OF 2020
PETITIONER/S:
M.V. AHAMMED UNNI
AGED 57 YEARS
MOIDEEN UNNI, MANASSERY VALAPPIL, PALLIKARA,
CHANGARAMKULAM-679575.
BY ADVS.
SRI.E.C.AHAMED FAZIL
SHRI.NIYAS MOHAMMED
RESPONDENT/S:
1 THE DIRECTOR GENERAL OF POLICE,
UTTAR PRADESH, POLICE HEAD QUARTERS, 9TH FLOOR,
TOWER-2, GOMTHI NAGAR EXT, SHAHID PATH, LUCKNOW,
UTTAR PRADESH-226010.
2 THE STATE POLICE CHIEF AND
DIRECTOR GENERAL OF POLICE, KERALA STATE POLICE
HEADQUARTERS, VAZHUTHACAD, THIRUVANANTHAPURAM-695010.
SR GP K.B. RAMANAND
THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD ON
08.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(Crl).No.150 OF 2020 2
JUDGMENT
Dated this the 08th day of September 2020 S.V.BHATTI,J.
Adv.Ahamed Fazil E.C appearing for petitioner states that the prayer in the writ petition is rendered infructuous.
Statement is placed on record. Writ petition is dismissed as infructuous.
Sd/-
S.V.BHATTI, JUDGE Sd/-
BECHU KURIAN THOMAS, JUDGE JS