Rajeesh vs Director General Of Police
2021 Latest Caselaw 18123 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. 16417 OF 2021
PETITIONER:

          RAJEESH
          AGED 32 YEARS
          S/O. S. SURENDRAN, JIJEESH BHAVAN, KAVINPURAM, ANTHIYUR
          DESOM, BALARAMAPURAM VILLAGE, NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM - 695121.

          BY ADV M.R.SASITH PANICKER



RESPONDENTS:

    1     DIRECTOR GENERAL OF POLICE
          STATE POLICE HEADQUARTERS, VELLAYAMBALAM, CITY -
          THIRUVANANTHAPURAM - 695010.

    2     DEPUTY SUPERINTENDNET OF POLICE
          NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695121.

    3     SUB INSPECTOR OF POLICE
          BALARAMAPURAM POLICE STATION, THIRUVANANTHAPURAM -
          695501.

    4     VINEESH V
          AGED 36 YEARS
          S/O. VIJAYAKUMAR, PLAVILA PUTHEN VEETTIL,
          IDAMANAKKUZHY, ANTHIYUR DESOM, BALARAMAPURAM VILLAGE,
          NEYYATTINKARA TALUK, THIRUVANANTHAPURAM - 695121.



          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. 16417 OF 2021
                                    2



                               JUDGMENT

The petitioner has approached this Court alleging that he is

facing grave and constant threats and intimidation from the 4 th

respondent.

2. Even though notice has been validly served from this

Court on the 4th respondent, he has chosen not to be present in

person or to be represented through counsel; inferentially guiding

me to the impression that he has no objection to the reliefs sought

for by the petitioner being granted by this Court.

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

submitted that the police have investigated the compliant of the

petitioner, but they have found that there is no infraction of law

and order as of now; and assured this Court that constant vigil will

be maintained to ensure that the 4th respondent does not cause any

harm to the petitioner.

Taking note of the afore submissions and since the 4 th

respondent is refusing to appear before this Court, I allow this writ WP(C) NO. 16417 OF 2021

petition and direct the 3rd respondent - Sub Inspector of Police, to

act effectively and as per law, as and when any complaint is made

by the petitioner against the 4th respondent or anyone else, with

respect to any threat or intimidation faced by him and necessary

action thereon will be completed swiftly and quickly.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/03/09/2021 WP(C) NO. 16417 OF 2021

APPENDIX OF WP(C) 16417/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE RESPONDENT NO.3 DATED 29.07.202..