Annakutty vs Superintendent Of Police
2021 Latest Caselaw 14468 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. 25604 OF 2019
PETITIONER:

            ANNAKUTTY,
            AGED 87 YEARS
            W/O. LATE POULOSE, AYUTHUPADATHU HOUSE, MULAKUVALLY
            P.O., IDUKKI DISTRICT - 685 602

            BY ADV. LATHEESH SEBASTIAN



RESPONDENTS:

    1       SUPERINTENDENT OF POLICE,
            PAINAVU, IDUKKI - 685 601

    2       STATION HOUSE OFFICER
            IDUKKI POLICE STATION, IDUKKI - 685 602

    3       THANKACHAN
            S/O. POULOSE, AYUTHUPADATHU HOUSE, KOKKARAKKULAM,
            MULAKUVALLY P.O., IDUKKI DISTRICT - 685 602

    4       SHEEBA
            W/O. THANKACHAN, AYUTHUPADATHU HOUSE, KOKKARAKKULAM,
            MULAKUVALLY P.O., IDUKKI DISTRICT - 685 602

            BY ADVS.

              SRI.DOMSON J.VATTAKUZHY

            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. 25604/2019
                                       2


                  P.V.KUNHIKRISHNAN, J
            -------------------------------
                W.P.(C)No.25604 of 2019
           --------------------------------
           Dated this the 13th day of July 2021


                               JUDGMENT

This Writ petition is filed with the following

prayers:

"1) Call for the records relating to Ext.P1 to P5 from the respondents;.

2) Issue a writ of mandamus or any other writ or order or direction to respondents 1 and 2 to provide adequate and effective police protection to the life and property of the petitioner from the respondents 3 and 4 and their associates from the peaceful stay and enjoyment of the property in Sy.No.161/1 of Idukki village and in building bearing No.VGPIX/401(old) with new building No.2/280;

3)Such other relief that this Honorable court may deem fit to render justice to the petitioner."

2. When this matter came up for consideration

on 21.11.2019, this Court passed the following

order;

"In the light of Exts.P1 and P2 orders, there will be an interim order as prayed for, as against the third respondent."

WP(C) NO. 25604/2019

3. Today when this matter came up for

consideration, the learned Government Pleader

submitted that the petitioner is a senior citizen

and the Police will give all the assistance to the

petitioner whenever it is necessary.

4. In the light of the above submission, this

writ petition can be disposed of in the following

manner;

i) If there is any danger to the life of the

petitioner, the petitioner is free to call the

Station House Officer over phone or submit a

complaint/representation to the Station House

Officer concerned.

ii) If such a phone call/complaint/representation

is received, the Station House Officer concerned

will do the needful to protect the life of the

petitioner.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO. 25604/2019

APPENDIX OF WP(C) 25604/2019

PETITIONER'S EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE ORDER OF THE SESSIONS COURT, THODUPUZHA IN CRL. APPEAL. NO. 240/2009 DATED 24-10-2011

EXHIBIT P2 TRUE COPY OF THE ORDER OF THE JFMC-1, IDUKKI DATED 01-04-2017 IN C.M.P. NO. 1820/2016

EXHIBIT P3 TRUE COPY OF THE NOTICE OF THE 2ND RESPONDENT DATED 13-06-2017

EXHIBIT P4 TRUE COPY OF THE REPORT OF THE 2ND RESPONDENT DATED 15-06-2017 SUBMITTED BEFORE THE JFMC, IDUKKI

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 16-08-2019

PETITIONER'S EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE