ZACHARIA STEPHEN Vs. JAIDEV.G

JUDGEMENT

(1.) Heard Sri.Jacob P.Alex, the learned counsel appearing for the petitioner. Sri.Suman Chakravarthy, the learned Public Prosecutor is representing the respondents.

(2.) The Inspector SHO, Ranny Police Station has filed a statement dated 27.08.2019 indicating the steps taken by the police authorities to offer Police Protection for the educational institutions during the education bundh called by the student's union. The relevant paragraph 7 and 8 is extracted:-

(3.) Having considered the above, we deem it appropriate to close the Contempt proceeding. However it is made clear that the petitioner is at liberty to bring to the Court's notice in the pending Writ Petition, any inaction of the authorities on the Police Protection order. The liberty of filing a fresh Contempt petition is also kept open.