Praveen R vs The Sub Inspector Of Police, Cbcid ...
2022 Latest Caselaw 8963 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                         WP(C) NO.20956 OF 2022
PETITIONER :-

             PRAVEEN R., AGED 39 YEARS
             S/O.RAJAPPAN A, KOTTAPURAM HOUSE, ERAVIPURAM P.O,
             KOTTAYAM, PIN - 601 011

             BY ADVS.
             K.J.MOHAMMED ANZAR
             P.K.MINIMOLE
             MUHAMMED ASHIQUE
             G.MOTILAL


RESPONDENTS :-

     1       THE SUPERINTENDENT OF POLICE,
             CBCID, MALAPPURAM, MALAPPURAM DISTRICT,
             PIN - 676 505

     2       THE SUB INSPECTOR OF POLICE,
             CBCID MALAPPURAM, MALAPPURAM DISTRICT,
             PIN - 676 505

           BY SRI.T.K.SHAJAHAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.07.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.20956 OF 2022

                                    -: 2 :-


                                JUDGMENT

Dated this the 7th day of July, 2022

It is submitted by the learned counsel for the petitioner as

well as the learned Government Pleader that after the issuance of

the interim order, there have been no further incidents of any

harassment.

2. It is submitted by the learned Government Pleader that

the respondents do not intend to harass the petitioner in any

manner.

In the above view of the matter, the interim order is

made absolute. In case the petitioner's presence is required in the

police station he will be summoned only after issuance of due

notices under Section 41A of the Cr.P.C.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/11.7.2022