Vijoy Mathew Alexander vs The State Of Kerala
2022 Latest Caselaw 4673 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       WP(C) NO. 14141 OF 2022
PETITIONER:

            VIJOY MATHEW ALEXANDER
            AGED 70 YEARS
            S/O. JOHN ALEXANDER,
            RESIDING AT VALETH VILLA,
            EBENEZER LANE, NALANCHIRA P. O,
            THIRUVANANTHAPURAM - 695 015.

            BY ADVS.
            N.M. JAMES
            T. MADHU
            C.R. SARADAMANI
            SHAHID AZEEZ
            RENJISH S. MENON


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.
    2       THE STATE POLICE CHIEF
            THIRUVANANTHAPURAM,
            KERALA POLICE HQ, CV RAMAN PILLAI ROAD,
            VELLAYAMBALAM, THIRUVANANTHAPURAM,
            KERALA - 695 010.
    3       THE COMMISSIONER OF POLICE
            THIRUVANANTHAPURAM CITY,
            OFFICE OF THE COMMISSIONER OF POLICE,
            THIRUVANANTHAPURAM, POLICE GROUND,
            C. V RAMAN PILLAI ROAD, THYCAUD,
            THIRUVANANTHAPURAM - 695 014.
    4       THE STATION HOUSE OFFICER
            MANNANTHALA POLICE STATION,
            ULLOOR, THIRUVANANTHAPURAM - 695 015.

            SRI. C. N PRABHAKARAN - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14141 OF 2022

                                  2




                              JUDGMENT

The petitioner has approached this Court

complaining police harassment at the hands of the 4 th

respondent at the instance of one Binu Chacko,

Kaniyamparambil.

2. The matter came up for consideration today,

the learned Government Pleader upon instructions,

submitted that, the petitioner was call to the police

station on a complaint filed by one Binu Chacko

regarding certain financial transaction with the

petitioner. When the police found that the complaint

is in nature of a civil dispute, parties were relegated

to work out their remedies before appropriate forum

and thereafter the petitioner was not summon to the

police station at all.

WP(C).No.14141 OF 2022

The above submission is recorded and the writ

petition is closed.

Sd/-

VIJU ABRAHAM JUDGE

SPR