Bindu Johnson vs The District Police Chief
2021 Latest Caselaw 13930 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                              WP(C) NO. 4363 OF 2019
PETITIONER/S:

                  BINDU JOHNSON,
                  AGED 50 YEARS
                  W/O LATE JOHNSON, MALOTH HOUSE,
                  NEAR AZHEEKODAN MANDIRAM, PERUMANOR P.O.,
                  ERNAKULAM-682015.

                  BY ADV J.ABHILASH


RESPONDENT/S:

       1          THE DISTRICT POLICE CHIEF,
                  ERNAKULAM.

       2          THE STATION HOUSE OFFICER,
                  ERNAKULAM TOWN SOUTH POLICE STATION,
                  REPRESENTED BY THE PUBLIC PROSECUTOR,
                  HIGH COURT OF KERALA-682031.

       3          SHINE KUMAR M.K.,
                  AGED 42 YEARS
                  MALOTH HOUSE, PERUMANOR P.O.,
                  ERNAKULAM-682015.

                  SRI. N.B. SUNIL NATH, GP


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4363 OF 2019
                                   2




                P.V.KUNHIKRISHNAN, J.
             ===================
                WP(C) No.4363 OF 2019
             ===================
          Dated this the 06th day of July 2021


                         JUDGMENT

The above writ petition is filed with following

prayers;

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents No.1 and 2 to render effective and adequate police protection to the life and property of the petitioner against the threat and intimidation of third respondent and his family.

(ii) Grant such other or further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case ."

2. When this writ petition came up for consideration

today, the learned Government Pleader after getting

instructions submitted that, there is no law and order issue

at present. The learned Government Pleader submitted

that, if there is any law and order issue, the petitioner and WP(C) NO. 4363 OF 2019

the contesting respondent are free to approach the 2 nd

respondent and the 2nd respondent will do the needful.

3. In the light of the above submissions, this writ

petition is disposed in the following manner.:-

1) If there is any law and order issue the petitioner

or the 3rd respondent is free to approach the 2 nd respondent

- Station House Officer.

2) If such a representation is received, the 2nd

respondent - Station House Officer will do the needful, in

accordance with law.

(Sd/-)

P.V.KUNHIKRISHNAN

JUDGE LU WP(C) NO. 4363 OF 2019

APPENDIX OF WP(C) 4363/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 23.1.2019 MADE BY THE PETITIONER TO THE SECOND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE SECOND RESPONDENT DATED 23.1.2019

// True Copy //

PA to Judge