Citation : 2021 Latest Caselaw 18942 Ker
Judgement Date : 10 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 25120 OF 2020
PETITIONERS:
1 ULLAS KHAN
AGED 30 YEARS
S/O. SAINULABDEEN, ULLAS MANZIL, INJIVILLA, PARASSALA,
THIRUVANANTHAPURAM-695502.
2 ACHU,
AGED 24 YEARS
S/O. R. SASI, VATTAVILAKOM VEEDU, ATHANI LANE,
VANJIYOOR, THIRUVANANTHAPURAM-695035.
3 LALU KRISHNAN,
AGED 27 YEARS
S/O. KRISHNANKUTTY, PAALKUNNU VEEDU, VANDANNOOR,
PERUMPAZHATHOOR, NEYYATTINKARA, THIRUVANANTHAPURAM-
695121.
4 ARUN,
AGED 29 YEARS
S/O. SUGADHAKUMAR, MOHANAVILASOM, PANVOOR, NEDUMANGAD,
THIRUVANANTHAPURAM-695541.
5 RAJESH,
AGED 34 YEARS
S/O. CHANDRAN, FEBIVILLA, BHOODHANA COLONY, THONNAKKAL,
MANGALAPURAM, THIRUVANANTHAPURAM-695317.
6 SUJITHA,
AGED 30 YEARS
W/O. RAJESH, FEBIVILLA, BHOODHANA COLONY, THONNAKKAL,
MANGALAPURAM, THIRUVANANTHAPURAM-695317.
BY ADV LIJU. M.P
RESPONDENTS:
1 THE COMMISSIONER OF POLICE (CITY),
OFFICE OF COMMISSIONER OF POLICE (CITY), P.M.G.
JUNCTION, THIRUVANANTHAPURAM-695033.
WP(C) NO. 25120 OF 2020
2
2 THE CIRCLE INSPECTOR OF POLICE,
PETTA POLICE STATION, KILIMANOOR,
THIRUVANANTHAPURAM-695601.
3 THE SUB INSPECTOR OF POLICE,
PETTA POLICE STATION, KILIMANOOR,
THIRUVANANTHAPURAM-695601.
4 SULFIKAR SUBAIR,
DIRECTOR, MOVABLE FURNITURE STORES,
VENPALAVATTOM, CHAKKA, THIRUVANANTHAPURAM-
695612, RESIDING AT ROOM NO.14B, CYBER PLAMS
CHERRY BUILDING, NEAR MGM SCHOOL, AKKULAM,
THIRUVANANTHAPURAM-695004.
5 FAZIL LATHEEF,
PARTNER, MOVABLE FURNITURE STORES,
VENPALAVATTOM, CHAKKA, THIRUVANANTHAPURAM-
695612, RESIDING AT TC 54/467, MMJ HOUSE,
KARAKKAMANDAPAM, NEMOM, THIRUVANANTHAPURAM-
695020.
SRI.E.C.BINEESH, GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 25120 OF 2020
3
JUDGMENT
When this matter was called today, the learned counsel for
the petitioners submitted that, pursuant to the interim order
of this Court dated 17.11.2020, his apprehensions have been
fully allayed.
2. I notice that the interim order afore referred by the
learned counsel is that of the date 17.11.2020, which reads as
under:
"Notice before admission to the respondents. The learned Government Pleader takes notice for respondent Nos.1 to 3. Issue urgent notice by speed post to respondent Nos.4 and 5.
Petitioners assert that without even registering a crime and without recording their arrest, they are being subjected to grave harassment by the police. The petitioners shall not be harassed unless they are involved in a crime registered on cognizable offences. If their presence is required for the purpose of investigation, the provisions of the Cr.P.C. as regards the issuance of notice shall be complied with."
In the afore circumstances, I close this writ petition
without any further orders.
Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 25120 OF 2020
APPENDIX OF WP(C) 25120/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 02/11/2020 SUBMITTED BY THE 1ST PETITIONER TO THE HON'BLE KERALA STATE POLICE COMPLAINT AUTHORITY.
EXHIBIT P2 TRUE COPY OF THE POSTAL RECEIPT DATED 02/11/2020 ADDRESSED TO RESPONDENT NO.1 SENT BY 1ST PETITIONER.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 02/11/2020 MADE BY 6TH PETITIONER TO THE RESPONDENT NO.1.
EXHIBIT P4 TRUE COPY OF THE POSTAL RECEIPT DATED 02/11/2020 ADDRESSED TO 1ST RESPONDENT SENT BY 2ND PETITIONER.
EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT DATED 02/11/2020 ADDRESSED TO 1ST RESPONDENT SENT BY 3RD PETITIONER.
EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT DATED 02/11/2020 ADDRESSED TO 1ST RESPONDENT SENT BY 4TH PETITIONER.
EXHIBIT P7 TRUE COPY OF THE POSTAL RECEIPT DATED 02/11/2020 ADDRESSED TO 1ST RESPONDENT SENT BY 5TH PETITIONER.
EXHIBIT P8 TRUE COPY OF THE OP TICKET DATED 27/10/2020 ISSUED BY PRIMARY HEALTH CENTER, PANVOOR TO THE 4TH PETITIONER.
EXHIBIT P9 TRUE COPY OF THE OP TICKET DATED 27/10/2020 ISSUED BY PRIMARY HEALTH CENTER, MANGALAPURAM TO THE 5TH PETITIONER.
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