Sanjai Jimson vs State Of Kerala
2021 Latest Caselaw 906 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                       W.P(C) No.592 OF 2021(Y)


PETITIONER:

               SANJAI JIMSON,
               AGED 32 YEARS, S/O. V X IGNATIOUS,
               VELIKKAKATHU HOUSE,
               DELSTAR ROAD, VYTTILA P.O,
               ERNAKULAM-682 019.

               BY ADVS.
               SRI.D.FEROZE
               SRI.C.J.JIYAS

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE STATE POLICE CHIEF,
               OFFICE OF THE STATE POLICE CHEIF,
               POLICE HEAD QUARTERS,
               THIRUVANANTHAPURAM-695 001.

      3        COMMISSIONER OF POLICE,
               COMMISSIONERATE KOCHI,
               ERNAKULAM DISTRICT-682 035.

      4        DEPUTY COMMISSIONER OF POLICE,
               OFFICE OF COMMISSIONER OF POLICE,
               ERNAKULAM DISTRICT-682 035.

      5        CIRCLE INSPECTOR OF POLICE,
               ERNAKULAM TOWN SOUTH POLICE STATION,
               ERNAKULAM DISTRICT-682 015.

      6        SUB INSPECTOR OF POLICE,
               ERNAKULAM TOWN SOUTH POLICE STATION,
               ERNAKULAM DISTRICT-682 015.
 W.P(C) No.592 OF 2021(Y)
                               -2-


       7      VISHWAN C.V,
              CHALAPURAKAL K P VALLON ROAD,
              KADAVANTRA-682 020.

              SMT A.C.VIDHYA, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C) No.592 OF 2021(Y)
                                  -3-



                            JUDGMENT

The petitioner has filed this writ petition seeking a writ of

mandamus commanding respondents 2 to 5 to grant adequate

protection to the life of the petitioner. The petitioner has also

sought for a writ of mandamus commanding respondents 2 to 5 to

consider and take action on the basis of Exts.P1 and P2 complaints

submitted by him.

2. Today, when the case is taken up for admission, the

learned counsel for the petitioner would submit that certain factual

mistakes have been crept in while drafting the writ petition, which

requires appropriate amendment of the cause title, statement of

facts and also the reliefs. Therefore, the petitioner may be

permitted to withdraw this writ petition without prejudice to his

right to file a fresh writ petition with proper pleadings.

Based on the aforesaid submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn, however without prejudice to the aforesaid right of the

petitioner.

Sd/-

ANIL K. NARENDRAN JUDGE bpr