Santhy. S Y vs The District Police Chief (Rural)
2021 Latest Caselaw 2661 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

 FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                 WP(C).No.26517 OF 2020(L)


PETITIONER/S:

           SANTHY. S Y,
           AGED 51 YEARS
           KONATHUKADAYIL, VILLIMANGALAM, MUNDROTHURUTHU
           P.O.KOLLAM DISTRICT

           BY ADVS.
           SHRI.V.PREMCHAND
           SMT.SURYA MOHAN P.

RESPONDENT/S:

     1     THE DISTRICT POLICE CHIEF (RURAL)
           KOLLAM DISTRICT,PIN-691 001

     2     THE CIRCLE INSPECTOR OF POLICE,
           KOTTARAKARA POLICE STATION, KOTTARAKARA,
           KOLLAM DISTRICT,PIN-691 506.

     3     THE STATION HOUSE OFFICER,
           KOTTARAKARA POLICE STATION, KOTTARAKARA,
           KOLLAM DISTRICT,PIN-691 506.


OTHER PRESENT:

           SR.PP.C.S.HRITHWIK

     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 22.01.2021, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.26517 of 2020

                                    -2-



                             JUDGMENT

Dated this the 22nd day of January, 2021

Petitioner's husband Omanakuttan died in a

road accident on 14.11.2014. Thereupon, Crime

No.2200 of 2014 was registered at the

Kottarakara Police Station. The petitioner

approached the Police for obtaining copies of the

FIR and other documents in Crime No.2200 of 2014.

But the Police refused to give her copies. The

petitioner intends to file a claim petition

before the Motor Accidents Claims Tribunal, for

which, the FIR and other documents pertaining to

the crime are required.

2. The request for copies being well

founded, respondents 2 and 3 are directed to

issue copies of documents pertaining to Crime

No.2200 of 2014 to the petitioner, as W.P.(C) No.26517 of 2020

expeditiously as possible, at any rate, within a

period of two weeks from the date of receipt of a

copy of this judgment.

Sd/-

V.G.ARUN JUDGE

Scl/22.01.2021 W.P.(C) No.26517 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 14.11.2014

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 16.2.2017 FILED UNDER THE PROVISIONS OF THE RIGHT TO INFORMATION ACT BEFORE THE PUBLIC INFORMATION OFFICER, KOTTARAKARA POLICE STATION

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 26.4.2017 ISSUED FROM THE OFFICE OF THE DISTRICT POLICE CHIEF, KOLLAM RURAL

EXHIBIT P4 TRUE COPY OF THE APPLICATION FILED UNDER THE RIGHT TO INFORMATION ACT DATED 24.11.2018 FILED BY THE PETITIONER