Annamma Samkutty vs The District Police Chief
2021 Latest Caselaw 2009 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      WP(C).No.25966 OF 2020(U)


PETITIONER:

               ANNAMMA SAMKUTTY
               AGED 63 YEARS
               W/O SAMKUTTY, KANNANGATTEATHU HOUSE,
               VANMAZHY, PANDANAD.P.O, CHENGANNUR,
               ALAPPUZHA DISTRICT-689 121.

               BY ADVS.
               SRI.MANU RAMACHANDRAN
               SRI.M.KIRANLAL
               SRI.R.RAJESH (VARKALA)
               SRI.T.S.SARATH
               SHRI.SAMEER M NAIR

RESPONDENTS:

      1        THE DISTRICT POLICE CHIEF
               ALAPPUZHA, ALAPPUZHA DISTRICT-688 011.

      2        THE STATION HOUSE OFFICER,
               CYBER POLICE STATION, ALAPPUZHA,
               ALAPPUZHA DISTRICT-688 011.

               R1-2 SRI. DHANIL M.RAVINDRAN, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25966 OF 2020(U)

                                    2



                              JUDGMENT

Dated this the 19th day of January 2021

An abusive spat between two individuals on the

social media is the cause of action for this writ

petition. The petitioner alleges that a YouTube

video was uploaded without his permission and

require the Police to take appropriate steps for

deletion of the video.

2. A statement has been filed by the Station

House Officer, Cyber Crime Police Station along

with the Facebook Messenger chat between the

petitioner and the opposite party. To say the

least, the chat is reprehensible. Therefore, I am

not inclined to exercise my jurisdiction to conduct

further probe into the matter. The statement also

reveals that appropriate action has been taken by

the Police. The learned counsel for the petitioner

submits that Annexure3 would show that only the

Facebook has been approached by the Police for WP(C).No.25966 OF 2020(U)

deleting the video, whereas the video has been

uploaded on YouTube. It is requested that the

Police may be directed to approach the YouTube for

deletion of the video. This is a matter which the

petitioner should take up with the Police and it is

not for this Court to issue any such direction.

Hence, the writ petition is closed.

Sd/-

                                           V.G.ARUN

Sn                                             JUDGE
 WP(C).No.25966 OF 2020(U)




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE COPY OF THE EMAL COMPLAINT

DATED 04.11.2020 PREFERRED BY PETITIONER'S SON CYBER CELL,KERALA POLICE

EXHIBIT P2 THE TRUE COPY OF THE PRINTOUT OF TH EEMAILS EVIDENCING EXT.P1 COMPLAINT AND ALSO ITS FORWARDING TO CYBER CELL, PATHANAMTHITTA AND THEREAFTER TO CYBER CELL, ALAPPUZHA

EXHIBIT P3 THE TRUE COPY OF THE EMAIL REPRESENTATION DATED 16.11.2020 PREFERRED BY THE PETITIONER.

EXHIBIT P3(A) THE TRUE COPY OF THE EMAIL REPRESENTATION DATED 19.11.2020 PREFERRED BY THE PETITIONER

RESPONDENT'S/S EXHIBITS: NIL

Sn

//TRUE COPY// PA TO JUDGE