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Xxx vs The City Police Commissioner
2021 Latest Caselaw 21197 Ker

Citation : 2021 Latest Caselaw 21197 Ker
Judgement Date : 20 October, 2021

Kerala High Court
Xxx vs The City Police Commissioner on 20 October, 2021
           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. 17050 OF 2021
PETITIONER:-

          XXXX
          AGED 45 YEARS
          X
          BY ADV R.KISHORE (KALLUMTHAZHAM)


RESPONDENTS:-

    1     THE CITY POLICE COMMISSIONER
          COMMISSIONER OFFICE, NEAR RESERVE CAMP, KOLLAM-691
          001.
    2     STATION HOUSE OFFICER
          ERAVIPURAM POLICE STATION, ERAVIPURAM, KOLLAM-
          691011.
    3     STATION HOUSE OFFICER
          WEST POLICE STATION, NEAR COLLECTORATE, KOLLAM-691
          013.
    4     STATION HOUSE OFFICER
          EAST POLICE STATION, KOLLAM-691 001.
    5     X
          AGED 27 YEARS
          X
    6     UNNIKRISHNAN
          AGED 50 YEARS
          RESIDING @ XAVIOURS ARCADE, MARUTHADI
          RAMANKULANGARA, KOLLAM-691 003.
    7     ASITHA RANI
          AGED 44 YEARS
          W/O. UNNIKRISHNAN, RESIDING @ XAVIOURS ARCADE,
 W.P.(C)No. 17050 of 2021                  2


              MARUTHADI RAMANKULANGARA KOLLAM-691 003.
      8       CHAIRMAN
              CHILD WELFARE COMMITTEE, JUVENILE HOME PREMISES,
              BEACH ROAD, KOLLAM-691 001.
              BY ADVS.
              SRI.ANVER BASHEER
              SRI.P.A.MUJEEB




              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:
 W.P.(C)No. 17050 of 2021       3




                           JUDGMENT

When this matter was called today, the learned counsel

for the petitioner - Sri. R. Kishore, submitted that pending

this lis the threats against his client has been averted since

the controversy is now reached before the competent Civil

Court.

In the afore circumstances, I close this writ petition

however, leaving liberty to the petitioner to approach this

Court again, if so required in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/20.10.2021.

APPENDIX OF WP(C) 17050/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE FIR NUMBERED AS 589/2021 DATED 23.6.2021.

Exhibit P2 THE PETITIONER HAD FILED A COMPLAINT BEFORE THE IST RESPONDENT DATED 15TH AUGUST 2021.

 
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