Sindu P vs The State Of Kerala
2021 Latest Caselaw 6661 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA,
                          1942

                 WP(C).No.1772 OF 2021(V)

PETITIONER/S:

     1     SINDU P.
           AGED 38 YEARS
           W/O.ANIL, PUTHUMANAKUDY VEEDU, ELAMBAKAPPILLY
           P.O., AIMURY, PERUMBAVOOR, ERNAKULAM DISTRICT-
           683544.

     2     MADHAVAN NAIR,
           AGED 80 YEARS
           S/O. LATE KRISHNAPILLA, PUTHUMANAKUDY VEEDU,
           ELAMBAKAPPILLY P.O., AIMURY, PERUMBAVOOR,
           ERNAKULAM DISTRICT-683544.

            BY ADV. SRI.P.P.BIJU
RESPONDENT/S:

     1     THE STATE OF KERALA
           REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2     THE DIRECTOR GENERAL OF POLICE,
           KERALA POLICE HEAD QUARTERS, VELLAYAMBALAM,
           THIRUVANANTHAPURAM-695001.

     3     THE SUPERINTENDENT OF POLICE,
           ERNAKULAM RURAL, SP OFFICE, ALUVA, ERNAKULAM
           DISTRICT-683101.

     4     THE STATION HOUSE OFFICER,
           KODANAD POLICE STATION, KODANAD P.O.,
           ERNAKULAM DISTRICT-683544.

OTHER PRESENT:
            PP T.R.RENJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 24.02.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.1772 of 2021

                                    -2-



                             JUDGMENT

Dated this the 24th day of February, 2021

Learned Public Prosecutor submits that as per

the instructions received from the investigating

officer, no crime has been registered since the

police found the dispute to be civil nature. The

writ petition is hence closed, reserving the

petitioner's liberty to approach the

jurisdictional court with a private complaint, if

so advised.

Sd/-

V.G.ARUN JUDGE

Scl/24.02.2021