Shafeek vs The State Of Kerala
2021 Latest Caselaw 12182 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                      WP(C).No.10020 OF 2021(B)


PETITIONER:

               SHAFEEK
               AGED 30 YEARS, S/O. HAMSAKUTTY,
               BEERANTEPURAKKAL HOUSE, PUTHIYAKADAPPURAM,
               PUTHIYAKADAPPURAM P.O., TANUR,
               MALAPPURAM DISTRICT, PIN-676 302.

               BY ADV. SRI.P.T.SHEEJISH

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY THE HOME SECRETARY, SECRETARIAT,
               THIRUVANANTHAUPRAM, PIN-695 001.

      2        THE DISTRICT POLICE CHIEF
               MALAPPURAM, NEAR MSP, UP HILL,
               MALAPPURAM, KERALA, PIN-676 505.

      3        CIRCLE INSPECTOR OF POLICE
               TANUR POLICE STATION, TANUR PO,
               MALAPPURAM DISTRICT, PIN-676 302.

      4        THE STATION HOUSE OFFICER
               TANUR POLICE STATION, TANUR P.O.,
               MALAPPURAM DISTRICT, PIN-676 302.

      5        JAMSHEERA
               AGED 25 YEARS, D/O. DAVOOD,
               KOYTHEENTE PURAKKAL HOUSE,
               VADIKKAL, KOOTTAYI P.O.,
               MALAPPURAM, PIN-676 562.

      6        KUNJIMOL
               AGED 52 YEARS, W/O. DAVOOD,
               KOYTHEENTE PURAKKAL HOUSE, VADIKKAL,
               KOOTTAYI P.O., MALAPPURAM, PIN-676 562.
       7     RAFI
            S/O. CHERIYABAVA,
            VAISHYAKARANTE PURAKKAL HOUSE,
            CHETTIPADI, PARAPPANANGADI P.O.,
            MALAPPURAM, PIN-676 319.

            R5-7 BY ADV. SRI.K.P.SUDHEER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.10020 of 2021
                                        3


                       P.V.KUNHIKRISHNAN,J.
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      W.P.(C)No.10020 of 2021
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=
                 Dated this the 23rd day of April, 2021

                                 JUDGMENT

The above writ petition is filed with the following prayers:

"i. To issue a writ of mandamus or any other writ or direction compelling and commanding the respondents 2 to 4 to afford effective and appropriate police protection to the life of the petitioner and his family against the threat of violence by the respondents 5 to 7 or their henchmen; ii. To issue a writ of mandamus or any other writ or direction compelling and commanding the respondent No.4 to consider Exhibit P2 complaint submitted by the petitioner before the 4th respondent in accordance with law and within a time frame that this Hon'ble Court may consider appropriate."

2. When the writ petition came up for consideration, learned

counsel appearing for respondents 5 to 7 submitted that they

already filed a counter affidavit before this court in which it is

specifically stated that there is no intention on their part to cause

any harm to the petitioner. The learned counsel also submitted that W.P.(C)No.10020 of 2021

the petitioner is an accused in the crime.

3. In the light of the affidavit submitted by respondents 5 to

7 that there is no intention on their part to cause any harm to the

petitioner, no further order is necessary. The counter affidavit filed

by respondents 5 to 7 is recorded.

Recording the counter affidavit, this writ petition is closed.

Sd/-

P.V.Kunhikrishnan Judge vpv W.P.(C)No.10020 of 2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE TALAQ DOCUMENT DATED 20.10.2020 COMMUNICATED TO THE 5TH RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE COMPLAINT DATED 10.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

/true copy/

P.A. to Judge