Sathyavan.P.V vs State Of Kerala
2021 Latest Caselaw 21731 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                        THE HONOURABLE MR. JUSTICE K.HARIPAL

          TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943

                              WP(CRL.) NO. 234 OF 2021

PETITIONER:

               SATHYAVAN.P.V.,
               AGED 58 YEARS
               S/O. PANCHAMI,
               GURUCHAITHANYAM, VALLIKALAYIL,
               HOUSE AREEKARA P.O.,
               MULAKUZHA VILLAGE,
               CHENGANNUR THALUK,
               ALAPPUZHA DISTRICT 689 505.
               BY ADVS.
               K.V.ANIL KUMAR
               SWAPNA VIJAYAN


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001.
     2         THE DIRECTOR GENERAL OF POLICE,
               (HEAD OF POLICE DEPARTMENT),
               LAW AND ORDER POLICE HEAD QUARTERS,
               THIRUVANANTHAPURAM 695 001.
     3         THE SUPERINTENDENT OF POLICE,
               ALAPPUZHA 688 001.
     4         THE DEPUTY SUPERINTENDENT OF POLICE,
               CHENGANNUR, ALAPPUZHA DISTRICT 689 121.
     5         STATION HOUSE OFFICER,
               CIRCLE INSPECTOR OF POLICE,
               CHENGANNUR POLICE STATION,
               ALAPPUZHA DISTRICT 689 121.


               SR.PP - SRI. RENJITH T.R.



      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON 02.11.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl) No. 234 of 2021
                                                  2



                                            JUDGMENT

This is a writ petition filed under Article 226 of the Constitution

of India seeking to issue a direction to the 5 th respondent to consider

Ext.P1 complaint and take appropriate steps. The grievance of the

petitioner is that he was on receipt of obscene materials from unknown

sources through his Whats App on regular basis. Even though the

police officials were duly alerted, they are not taking any action

against the culprits.

2. Now on instruction, the learned Senior Public Prosecutor

has submitted that a crime has already registered as Crime

No.684/2021 in Chengannur Police Station, alleging offence under

Section 120 (o) of the Kerala Police Act and Section 67 of the IT Act.

In the light of the submission, the petition has become infructuous.

Recording the above submission the writ petition is closed.

Sd/-

                                                                 K.HARIPAL

                                                                    JUDGE
Jms/02.11

                            //True Copy//    P.A to Judge
 W.P.(Crl) No. 234 of 2021





                            APPENDIX OF WP(CRL.) 234/2021

PETITIONER EXHIBITS
Exhibit P1                  THE TRUE COPY OF COMPLAINT DATED 27.08.2021 FILED BY

THE PETITIONER BEFORE 4TH RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE 03.09.2021 COMPLAINT GIVEN BY THE PETITIONER BEFORE THE CYBER CELL ALAPPUZHA. Exhibit P3 THE TRUE COPY OF THE COMPLAINT GIVEN BY THE PETITIONER BEFORE THE RESPONDENT NO.2 DATED 08.09.2021.