THOMASKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned single Judge in W.P(C) No. 38373 of 2015 dated 20.06.2016.

(2.) We have heard the learned senior counsel for the appellant Sri. Bechu Kurian Thomas and the learned Government Pleader appearing for the State.

(3.) Let it be noted that three family members of the appellant, viz., Elizabeth Simon, N.David and Saramma Johnson, were impleaded as respondent Nos. 5 to 7 in this appeal. Though notices were duly served on them, they have not chosen to enter appearance.