Lekshmi vs The Commissioner Of Police
2022 Latest Caselaw 1888 Ker

WP(C) NO. 16723 OF 2021               1


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                          WP(C) NO. 16723 OF 2021
PETITIONERS:

             LEKSHMI, AGED 30 YEARS
             D/O.SUBHADRA AMMA, LEKSHMI NIVAS, KANNIMEL,
             PATTAZHY P.O., KOLLAM DISTRICT, PRESENTLY RESIDING
             AT SOORAJ BHAVAN, CHUZAMPALA, KUSAVARAKKAL,
             MUKKOLA P.O., THIRUVANANTHAPURAM

             BY ADV SHAJIN S.HAMEED


RESPONDENTS:

      1     THE COMMISSIONER OF POLICE
            THIRUVANANTHAPURAM CITY, POLICE GROUND, CV RAMAN
            PILLAI ROAD, THYCAUD,
            THIRUVANANTHAPURAM DISTRICT, PIN 695 014
      2     THE CIRCLE INSPECTOR OF POLICE
            PEROORKADA POLICE STATION, T
            HIRUVANANTHAPURAM DISTRICT, PIN CODE 695 035

            BY SMT.T.V.NEEMA - SR.PP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    18.02.2022,     THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16723 OF 2021           2




                             JUDGMENT

This writ petition has been filed to give a direction to the 2 nd

respondent to consider Ext.P4 complaint and to initiate action on

it.

The learned Senior Public Prosecutor Smt.T.V.Neema, on

instruction, submits that a crime has been registered on the basis

of Ext.P4 complaint, investigation is over and the final report has

already been submitted. Recording the submission, this Writ

Petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

APPENDIX OF WP(C) 16723/2021

PETITIONER EXHIBITS Exhibit P1 PHOTOCOPY OF THE APPLICATION FILED BY THE PETITIONER UNDER SECTION 12 OF THE PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005 BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT-V, THIRUVANANTHAPURAM Exhibit P2 PHOTOCOPY OF THE PETITION FILED UNDER SECTION 23 OF THE PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005 BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT- V, THIRUVANANTHAPURAM Exhibit P3 PHOTOCOPY OF THE ORDER DATED 24.2.2021 IN CMP NO.729/21 IN M.C.21/21 OF THE JUDICIAL 1ST CLASS MAGISTRATE COURT -V, THIRUVANANTHAPURAM.

Exhibit P4 PHOTOCOPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER DATED 23.3.2021 BEFORE THE 2ND RESPONDENT.

Exhibit P5 PHOTOCOPY OF THE COMPLAINT SUBMITTED BY THE MOTHER OF THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P6 PHOTOCOPY OF THE REPRESENTATION DATED 13.4.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P7 PHOTOCOPY OF THE COMPLAINT SUBMITTED BY THE MOTHER OF THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P8 PHOTOCOPY OF THE FIR IN CRIME NO.1376/2021 OF PEROORKADA POLICE STATION.

RESPONDENTS EXHIBITS : NIL