Sona Thomas vs State Of Kerala
2021 Latest Caselaw 13115 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                          WP(C) NO. 2542 OF 2020
PETITIONER:

              SONA THOMAS
              AGED 29 YEARS
              W/O. ASHLIN ANTONY, NADUMUTTATH HOUSE, CHIRAKKAKAM,
              VARAPUZHA P O, ERNAKULAM DISTRICT, PIN-683517,

              BY ADV SHIBA M SAMUEL



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY, HOME DEPARTMENT, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THE STATION HOUSE OFFICER,
              ERNAKULAM TOWN NORTH POLICE STATION, (KASABA POLICE
              STATION) ERNAKULAM-682018.

     3        MARIAMMA PHILIP
              HOUSE NO.54/65 7 D, KUMARANASHAN ROAD, ELAMKULAM, KOCHI,
              ERNAKULAM-682017.

  ADDL.R4     MUTHOOT MINI FINANCIERS LTD,
              CORPORATE OFFICER, KALOOR, ERNAKULAM

              THE ADDITIONAL 4TH RESPONDENT IS SUO MOTU IMPLEADED AS
              PER ORDER DATED 11.02.2020 IN WPC

              R3 BY ADV.SRI.K.V.SABU
              ADDL.R4 BY SRI.NAVOD PRASANNAN PATTALI

              R1 & R2 BY SRI.N.B.SUNIL NATH, GOVT. PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2542 OF 2020

                                        2


                                 JUDGMENT

The above writ petition is filed with following prayers:

a. to call for the records of the case and a report from the 2nd respondent regarding the 3rd respondent's complaint.

b. to pass a writ of mandamus or appropriate writ commanding the 2nd respondent to stop harassment of the petitioner.

2. When this matter came up for consideration, the

Government Pleader submitted that there is no harassment from

the side of the 2nd respondent towards the petitioner. The counsel

for the 3rd respondent also submitted that she has no intention to

harass the petitioner.

3. In the light of the above submissions I think this writ

petition can be closed recording the above submissions.

Therefore, this writ petition is closed recording the

submission of the Government Pleader and also the counsel for the

3rd respondent.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C) NO. 2542 OF 2020

APPENDIX OF WP(C) 2542/2020

RESPONDENT'S ANNEXURE

EXHIBIT R3 (1) A COPY OF THE COMPLAINT DATED 19.12.2019 FILED BEFORE THE ASSISTANT COMMISSIONER OF POLICE, COCHIN CITY.

EXHIBIT R3 (2) A COPY OF THE RECEIPT DATED 19.12.2019 ISSUED FROM THE E.T. NORTH POLICE STATION BEARING NO.185401/2019

EXHIBIT R3 (3) A COPY OF THE STATEMENT DATED 20.01.2020

EXHIBIT R3(4) A COPY OF THE COMPLAINT DATED 28.01.2020

EXHIBIT R3 (5) COPY OF THE RECIPT DATED 29.01.2020 ISSUED BY THE CITY POLICE OFFICE, KOCHI