Archana V. Nair vs The District Police Chief
2022 Latest Caselaw 2153 Ker

WP(CRL.) NO. 190 OF 2022              1



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                           WP(CRL.) NO. 190 OF 2022
PETITIONER:

             ARCHANA V.NAIR, AGED 30 YEARS
             D/O.VENUGOPALAN, 'KOWSTHUBHAM'
             THONDANKULANGARA P.O, ALAPPUZHA DISTRICT - 688 013.
             BY ADVS.
             B.PRAMOD
             BIJU VIGNESWAR


RESPONDENTS:

             1. THE DISTRICT POLICE CHIEF,
                OFFICE OF THE DISTRICT POLICE,
             PALAKKAD-678014.
             2. THE STATION HOUSE OFFICER, NENMARA POLICE STATION
                PALAKKAD DISTRICT, PIN - 678 508.
             3. THE STATION HOUSE OFFICER, KOLLANGOD POLICE
                STATION, PALAKKAD DISTRICT, PIN-68 506.
             4. DHANESH PADMANABHAN, S/O.PADMANABHAN, THEJUS,
                NENMARA P.O, PALAKKAD, PIN-678 508.
             5. PUSHPA PADMANABHAN, W/O.PADMANABHAN, THEJUS,
                NENMARA P.O, PALAKKAD, PIN-678 508

             R1 TO R3 BY SRI.M.P.PRASANTH -PP


      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON   24.02.2022,      THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(CRL.) NO. 190 OF 2022              2



                                    JUDGMENT

The petitioner is the wife of the 4th respondent. The 5th

respondent is the mother of the 4th respondent. Alleging

matrimonial cruelty, the petitioner preferred Ext.P1 complaint before

the 1st respondent. It was rejected, as evident from Ext.P3.

Thereafter, another complaint was preferred by the petitioner against

the 4th respondent before the 1st respondent. The grievance of the

petitioner is that the 1st respondent is not acting on it. The prayer

in the writ petition is to give a direction to the respondents 2 and 3

to register FIR on Exts.P1 and P4 complaints.

Having heard Sri.Biju Vigneswar, the learned counsel for the

petitioner and Sri.M.P.Prasanth, the learned Public Prosecutor, I am

of the view that this writ petition can be disposed of with a

direction to the 1st respondent to consider Ext.P4 in accordance with

law and take any action, if necessary, within a period of one month

from today. Ordered accordingly.

Sd/-

                                           DR. KAUSER EDAPPAGATH
ab                                                     JUDGE





                                  APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1: COPY OF THE COMPLAINT DATED 2.8.2021

EXT.P2: COPY OF THE RECEIPT DATED 4.8.2021 EXT.P3: COPY OF THE LETTER DATED 16.8.2021 EXT.P4: COPY OF THE COMPLAINT DATED 2.8.2021 EXT.P5: COPY OF THE RECEIPT DATED 4.8.2021

RESPONDENT'S EXHIBITS : NIL