Salman Faris vs State Of Kerala
2021 Latest Caselaw 21163 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943

                             WP(C) NO. 21781 OF 2021

PETITIONER:

               SALMAN FARIS
               AGED 21 YEARS
               S/O ABDUL RAHMAN, MANAPPURATHU VEEDU, EDAYAPURAM, ALUVA,
               ERNAKULAM-683 101.

               BY ADV K.S.PRAVEEN



RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME AFFAIRS,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2         DIRECTOR GENERAL OF POLICE
               OFFICE OF THE DIRECTOR GENERAL OF POLICE, POLICE HEAD QUARTERS,
               THIRUVANANTHAPURAM-695 001.

     3         THE DISTRICT POLICE CHIEF
               O/O THE DISTRICT POLICE CHIEF, KOTTAYAM-686 002.

     4         CIRCLE INSPECTOR OF POLICE
               ATHIRAMPUZHA POLICE STATION, ETTUMANOOR, KOTAYAM-686 001.


OTHER PRESENT:

               SRI.E C.BINEESH - GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21781 OF 2021

                                      2




                                JUDGMENT

The petitioner is stated to be studying in the UC College, Aluva

and says that he wants to contest in the election to the Senate of the

Mahatma Gandhi University, which is scheduled on 21.10.2021.

2. The petitioner alleges that the leaders of a particular

Student Organization is threatening everyone who intends to take part

in the said election; and therefore, that he was forced to approach the

4th respondent - Circle Inspector through Ext.P2 for protection. The

petitioner alleges that since no action was taken by the Circle

Inspector thereon, he has been constrained to move this Court

through this writ petition.

3. The learned Government Pleader - Sri.E.C.Bineesh,

countered the afore submissions of the petitioner, made by his learned

counsel - Sri.K.S.Praveen, saying that there are no law and order

issues with respect to the election in question and that, in any event of

the matter, Police will ensure that petitioner is given adequate

protection for such purpose.

Taking note of the afore submissions, I allow this writ petition

and direct the 4th respondent - Circle Inspector of Police to ensure that

the life of the petitioner is adequately and effectively protected from

every threat, intimidation or violence from any person, so as to enable WP(C) NO. 21781 OF 2021

him to take part in the election to Senate of the Mahatma Gandhi

University, which is scheduled on 21.10.2021.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE rp WP(C) NO. 21781 OF 2021

APPENDIX OF WP(C) 21781/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF REPRESENTATION DATED 29.9.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT THROUGH EMAIL DATED 6.10.2021