PATHUMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The Registry noticed a defect that Exts. P5 to P7 produced along with the Writ Petition (Crl.) are not legible. The learned counsel replied to the objection that the copies of First Information Report and Final Report given to the detenu along with the grounds of detention are not at all readable and legible and a specific ground has been taken in the Writ Petition as ground No. V. Ground No. V in the Writ Petition reads as follows:

(2.) It is submitted by the learned counsel for the petitioner that Exts. P5 to P7 are the documents supplied to the detenu and therefore/those documents are to be treated as originals.

(3.) The Registry relied on Rule 50 of the Kerala High Court Rules which reads as follows: