M.T.Jagadeeshan vs The State Of Kerala
2021 Latest Caselaw 13569 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                     WP(C) NO. 22026 OF 2019
PETITIONER:
          M.T.JAGADEESHAN
          AGED 67 YEARS
          S/O. KUMARAN, SREE LAKSHMI, AZHEEKODE SOUTH P.O,
          KANNUR.
         BY ADVS.
         K.ASHIS
         SHRI.AKHILESH A.K.

RESPONDENTS:

    1    THE STATE OF KERALA
         REP BY THE SECRETARY TO THE GOVERNMENT, HOME
         DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
    2    CIRCLE INSPECTOR OF POLICE,
         KANNUR TOWN POLICE STATION, KANNUR DISTRICT-
         670001.
    3    SUB INSPECTOR OF POLICE,
         KANNUR TOWN POLICE STATION, KANNUR DISTRICT-
         670001.
    4    THE DEPUTY SUPERINTENDENT OF POLICE,
         KANNUR, KANNUR DISTRICT-670001.
    5    JAYASENAN A,
         S/O. A.K. MUKUNDAN, AGED 67 YEARS, AICHERTTY
         HOUSE, P O PALLIKKUNNU, KANNUR-670011.
         R5 BY ADVS.SRI.M.GOPIKRISHNAN NAMBIAR
         SRI.K.JOHN MATHAI
         SRI.JOSON MANAVALAN
         SRI.KURYAN THOMAS
         SRI.PAULOSE C. ABRAHAM
         R1 TO R4 BY SRI.N.B.SUNIL NATH, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.22026/2019

                                   2



                    P.V.KUNHIKRISHNAN, J.
                      -------------------------------
                    W.P.(C).No.22026 of 2019
              ----------------------------------------------
             Dated this the 01st day of July, 2021


                            JUDGMENT

When this writ petition came up for consideration, the

counsel for the petitioner submitted that now a criminal case is

registered against the petitioner and the matter is pending

before the court. The Government Pleader submitted that there

is no police harassment and a criminal case is charged against

the petitioner which is pending before the court.

In the light of the above, this writ petition is closed

recording the submission of the Government Pleader that there

will not be any police harassment to the petitioner. But I make it

clear that the Police is free to investigate any complaint or

petition received against the petitioner in accordance to law.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).No.22026/2019

APPENDIX OF WP(C) 22026/2019

PETITIONER ANNEXURE EXHIBIT P1 A CERTIFIED COPY OF THE FIR AND FIS IN CRIME NUMBER 117 OF 2017 OF BALIAPATTAM POLICE STATION EXHIBIT P2 A CERTIFIED COPY OF THE REFER REPORT DATED 31.7.2017 IN CRIME NUMBER 117 OF 2017 OF BALIAPATTAM POLICE STATION EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC 28680 OF 2018 DATED 6.9.2018 EXHIBIT P4 TRUE COPY OF THE ORDER IN BA 6895 OF 2018 DATED 24.10.2018 EXHIBIT P5 TRUE COPY OF THE ORDER IN BA 7814 OF 2018 DATED 27.11.2018