Kammalikutty vs Station House Officer
2022 Latest Caselaw 6051 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                        WP(C) NO. 16151 OF 2022
PETITIONER:

          KAMMALIKUTTY
          AGED 56 YEARS
          S/O MUHAMMEDALI, KEDDAKATTU VADAKETHIL, KUMARANALLOOR P
          O, PATTAMBI TALUK, PALAKKAD DISTRICT, PIN-679534.
          BY ADVS.
          K.B.ARUNKUMAR
          POOJA K.S.

RESPONDENTS:

    1     STATION HOUSE OFFICER
          THRITHALA POLICE STATION, THRITHALA, PATAMBI TALUK,
          PALAKKAD DISTRICT, PIN-679534.
    2     KUNJU MOIDEEN @KUNJEETHU
          VELLADATHU HOUSE, VAYIRAMKODDU P O, THIRUNAVAYYA,
          MALAPPURAM DISTRICT, PIN-676301.


          BY SRI.JOBY JOSEPH-SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.16151 OF 2022

                                   2

                            JUDGMENT

Dated this the 1st day of June, 2022

This writ petition is filed seeking directions

to the 1st respondent to provide adequate protection

to the life and property of the petitioner and his

family from the 2nd respondent.

2. It is submitted that the 2nd respondent is

the father in law of the petitioner's elder daughter

and that he has been threatening the petitioner and

his family members requiring the separation of the

marital relationship between the petitioner's daughter

and the 2nd respondent's son.

Having heard the learned counsel for the

petitioner and the learned Government leader, I am

of the opinion that the question with regard to

matrimonial relationship if any, is to be considered in

appropriate proceedings. However, in case there is

any threat or attack by the 2nd respondent on the

petitioner or his family members, the petitioner may WP(C) NO.16151 OF 2022

inform the 1st respondent, who shall afford adequate

protection to the life of the petitioner and his family

members. It is made clear that this order shall not

affect any contentions available to the parties in any

pending or future litigation.

Sd/-

ANU SIVARAMAN JUDGE SSK/01/06 WP(C) NO.16151 OF 2022

APPENDIX

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 13.05.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS:    NIL


SSK                  //TRUE COPY//     PA TO JUDGE