Varghese K Kuruvilla vs District Police Chief
2021 Latest Caselaw 18083 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                       WP(C) NO. 14089 OF 2021
PETITIONER:

          VARGHESE K KURUVILLA
          KIZHUKALIL HOUSE, S.H.MOUNT P.O., KOTTAYAM-686 006

          BY ADV MATHEW PHILIP EDAPPALLIL



RESPONDENTS:

    1     DISTRICT POLICE CHIEF
          KOTTAYAM-686 002

    2     STATION HOUSE OFFICER,
          GANDHI NAGAR POLICE STATION, KOTTAYAM-686 008

          BY ADV GOVERNMENT PLEADER


          SRI E.C BINEESH- GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14089 OF 2021
                                     2



                                JUDGMENT

The petitioner has approached this Court seeking a direction

to the respondents to delete his name from the "Rowdy History

List" maintained by Gandhi Nagar Police Station, Kottayam. The

petitioner says that he has not been involved in any criminal

activity for the last several years; but that his name still continues

to be in the afore list solely on account of certain allegations that

were made against him more than a decade away.

2. When this matter was called today, the learned

Government Pleader - Sri.E.C.Bineesh, submitted that the

petitioner's case has been reviewed by the competent Authority

and that a decision has been taken to remove his name from the

afore list.

Taking note of the afore submissions and recording the same,

I close this writ petition, however, with a direction to the 1 st

respondent -District Police Chief, to ensure that the petitioner's

name is removed from the aforementioned list - if it has not been WP(C) NO. 14089 OF 2021

already done - as expeditiously as is possible, but not later than

two weeks from the date of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/03/09/2021 WP(C) NO. 14089 OF 2021

APPENDIX OF WP(C) 14089/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE PHOTO COPY OF ORDER IN CC 183/01 BEFORE JFCM ETTUMANNUR UNDER SECTION 320(8) OF CODE OF CRIMINAL PROCEDURE DATED 24.8.01

Exhibit P1(A) TRUE PHOTOCOPY OF JUDGMENT IN CC 264/00 BEFORE JFCM ETTUMANNUR DATED 15.4.2002

Exhibit P1(B) TRUE PHOTOCOPY OF JUDGMENT IN CC 351/00 BEFORE JFCM ETTUMANNUR DATED 15.4.2002

Exhibit P1(C) TRUE PHOTOCOPY OF JUDGMENT IN CC 179/001 BEFORE JFCM ETTUMANNUR DATED 15.4.2002

Exhibit P1(D) TRUE PHOTOCOPY OF JUDGMENT IN CC 202/99 BEFORE JFCM ETTUMANNUR DATED 16.11.2001

Exhibit P2 TRUE COPY OF COMPLAINT DATED 25.2.17 AGAINST POLICE HARASSMENT BEFORE SECRETARY TO GOVERNMENT, HOME DEPARTMENT

Exhibit P2(A) TRUE COPY OF COMPLAINT DATED 25.2.17 AGAINST POLICE HARASSMENT BEFORE DIRECTOR GENERAL OF POLICE

Exhibit P2(B) TRUE COPY OF COMPLAINT DATED 25.2.17 AGAINST POLICE HARASSMENT BEFORE DISTRICT COLLECTOR, KOTTAYAM

Exhibit P2(C) TRUE COPY OF COMPLAINT DATED 25.2.17 AGAINST POLICE HARASSMENT BEFORE POLICE COMPLAINT AUTHORITY, KOTTAYAM

Exhibit P2(D) TRUE COPY OF COMPLAINT DATED 25.2.17 AGAINST POLICE HARASSMENT BEFORE SUPERINTENDENT OF POLICE,KOTTAYAM

Exhibit P3 TRUE COPY OF JUDGMENT IN W.P. NO.6023/2014 BEFORE HON'BLE HIGH COURT OF JUDICATURE, WP(C) NO. 14089 OF 2021

MADRAS

Exhibit P4 TRUE COPY OF JUDGMENT IN W.P. NO.40412/2014 BEFORE HON'BLE HIGH COURT OF JUDICATURE AT HYDERABAD