Aneesha Bijil vs The Assistant Commissioner Of ...
2021 Latest Caselaw 14426 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                        WP(C) NO. 26673 OF 2019
PETITIONER:

            ANEESHA BIJIL
            AGED 30 YEARS
            W/O.BIJIL SUKUMARAN, AN VILLA, PERUMPUZHA, KOLLAM.

            BY ADV. ARUN BABU



RESPONDENTS:

    1       THE ASSISTANT COMMISSIONER OF POLICE,
            OFFICE OF THE ASSISTANT COMMISSIONER, KOLLAM-691001.

    2       SUB INSPECTOR OF POLICE,
            ERAVIPURAM POLICE STATION, KOLLAM-691011.

    3       NABEEB ABDUL,
            AGED 45, WOOD LAND IMPORT AND EXPORT, KP/10/811,
            AYATHIL, KOLLAM-691017.

            BY ADVS.

            SRI.V.A.VINOD
            SRI.N.B.SUNIL NATH, GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26673/2019
                                               2


                         P.V.KUNHIKRISHNAN, J
                   -------------------------------
                       W.P.(C)No.26673 of 2019
                  --------------------------------
              Dated this the 13th day of July 2021


                                       JUDGMENT

The above writ petition is filed with the

following prayers;

"1. Issue writ of mandamus or any other appropriate writ, order or directing the respondents 1 and 2 to afford adequate protection to the petitioner and her family from the criminal actions of the 3rd respondent.

2. Such other reliefs which the Honourable court may deem fit and proper in the facts and circumstances of the case."

2. When this matter came up for consideration,

the learned counsel for the petitioner submitted

that, now there is no law and order problem and if

there is any such problem, the petitioner may be

allowed to approach the Station House Officer

concerned.

3. In the light of the above submission, this

writ petition can be disposed in the following WP(C) NO. 26673/2019

manner;

i) If there is any law and order issue, the

petitioner is free to approach the Station House

Officer concerned with a complaint/representation.

ii) If such a complaint/representation is

received, the Station House Officer concerned will do

the needful in accordance with law

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO. 26673/2019

APPENDIX OF WP(C) 26673/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF ONE OF THE WHATSAPP STATUS PUT BY THE PETITIONER'S HUSBAND.

EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT FILED BY THE SAID BIJIL BEFORE THE 1ST RESPONDENT DATED 27.8.2019.

EXHIBIT P3 THE COPY OF ACKNOWLEDGMENT DATED 29.8.2019 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT OFFICE.

EXHIBIT P4 THE TRUE COPY OF THE ORDER DATED 23.9.2019 OF THE PRINCIPAL DISTRICT COURT, KOLLAM IN CRL.M.C.1569/2019.

EXHIBIT P5 THE TRUE COPY OF THE COMPLAINT SENT TO THE 1ST RESPONDENT BY EMAIL.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE