P GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a second round of litigation in respect of the same subject - matter. Since all the facts of the case are clear from a judgment of this Court in the earlier round, which is produced as Ext. P3, I shall extract the said judgment:

(2.) A counter - affidavit has been filed by the 1st respondent. The 2nd respondent has filed a statement.

(3.) I have considered the rival contentions in detail.