Friday vs Stanley Vincent
2021 Latest Caselaw 12246 Ker

Citation : 2021 Latest Caselaw 12246 Ker
Judgement Date : 23 April, 2021

Kerala High Court

Friday vs Stanley Vincent on 23 April, 2021

WP(C) 10246/2021                                   1/2



                    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.10246/2021(E)
PETITIONERS
           For information purpose only
1.STANLEY VINCENT,AGED 65 YEARS
     S/O. STANLEY, KAITHAKUNNIL, SAKTHIKULANGARA,
     SAKTHIKULANGARA (P.O), KOLLAM DISTRICT
2.ELSY VINCENT,AGED 58 YEARS
     W/O.STANLEY VINCENT, KAITHAKUNNIL, SAKTHIKULANGARA,
     SAKTHIKULANGARA (P.O), KOLLAM DISTRICT
3.SOFY VINCENT,AGED 31 YEARS
     D/O.STANLEY VINCENT, KAITHAKUNNIL, SAKTHIKULANGARA,
     SAKTHIKULANGARA (P.O), KOLLAM DISTRICT
RESPONDENTS
1.THE CITY POLICE COMMISSIONER
     KOLLAM, KOLLAM DISTRICT,PIN-691 001
2.THE STATION HOUSE OFFICER,
     SAKTHIKULANGARA POLICE STATION, KAVANAD (PO), KOLLAM
     DISTRICT,PIN-691 003
3.THE SUB INSPECTOR OF POLICE,
     SAKTHIKULANGARA POLICE STATION, KAVANAD (PO), KOLLAM
     DISTRICT,PIN-691 003
4.JOHN BRITO,AGED 33 YEARS
     S/O. STANLEY VINCENT, KAITHAKUNNIL, SAKTHIKULANGARA,
     SAKTHIKULANGARA (P.O), KOLLAM DISTRICT,PIN-691 581

   Writ Petition (civil) praying inter alia that in the circumstances stated in the aﬃdavit ﬁled
along with the WP(C) the High Court be pleased to direct respondents 1 to 3 to provide
adequate police protection to the life of petitioners, from any threat by the 4th respondent
during the pendency of the Writ Petition,in the interest of justice.


   This petition coming on for admission upon perusing the petition and the aﬃdavit ﬁled in
support of WP(C) and upon hearing the arguments of SRI. N.SUNIL JOSEPH, Advocate for
the petitioner , the court passed the following.
 WP(C) 10246/2021                                2/2




           For information purpose only
                        ORDER

Notice before admission to the 4th respondent. Respondent numbers 1 to 3 will ﬁle a

statement within three weeks about the action taken against the 4th respondent based on

Exhibit P1 judgment. If there is any violation of the order passed by this court from the side of

respondent Nos. 1 to 3, stringent action will be taken. Post after vacation.

23-04-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT- P1 - TRUE COPY OF THE JUDGMENT DATED 20-08-2019 IN WP(C) N0.13150/2019 OF THIS HONOURABLE COURT