R.RAMARAJA VARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) When this writ petition came up for consideration on 20/5/2022, this Court passed the following order:

(3.) Today when this writ petition came up for consideration, the learned Government Pleader placed on record a report submitted by the Deputy Superintendent of Police, Alappuzha. It will be better to extract the relevant portion of the report: