Muhammed Badusha S vs The Inspector Of Police
2022 Latest Caselaw 4698 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. 13617 OF 2022
PETITIONER:

              MUHAMMED BADUSHA S.
              AGED 28 YEARS,
              S/O. SHAJI, VALIYAPARAMBU, PUNNAPRA P.O., ALAPPUZHA
              DISTRICT-688004.

              BY ADV SUNNY MATHEW



RESPONDENTS:

     1        THE INSPECTOR OF POLICE,
              PUNNAPRA POLICE STATION, ALAPPUZHA DISTRICT-688004.

     2        THE DISTRICT POLICE CHIEF,
              OFFICE OF THE DISTRICT POLICE CHIEF, ALAPPUZHA DISTRICT-
              688012.

     3        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT HOME AFFAIRS,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.13617 of 2022                      2



                       VIJU ABRAHAM,J
                  ---------------------------------
                 W.P.(C).No.13617 of 2022
                -------------------------------------
            Dated this the 22nd day of April, 2022

                                JUDGMENT

Petitioner has approached this Court alleging

harassment at the hands of the 1st respondent and his

officers wherein he was directed not to open and run his

shop by name "B&B Mobiles" at Punnapra. Learned Public

Prosecutor on instruction submits that no such direction has

been issued to the petitioner. Recording the said

submission, the Writ Petition is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 13617/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMMON ORDER DATED 22.2.2022 IN B.A.NO.557/2022 AND B.A.NO.559/2022 PASSED BY THIS HON'BLE COURT.

Exhibit P2 A TRUE COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.