Velayudhan vs The District Police Chief
2022 Latest Caselaw 6305 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        WP(C) NO. 17686 OF 2022
PETITIONER:

            VELAYUDHAN
            AGED 61 YEARS
            S/O.ITTINAN, PUZHAKKATTIRI VILLAGE,
            ANGADIPARAMBIL HOUSE, PERINTHALMANNA TALUK,
            MALAPPURAM DISTRICT, PIN - 679322
            BY ADV K.RAKESH
RESPONDENTS:

    1       THE DISTRICT POLICE CHIEF
            OFFICE OF THE DISTRICT POLICE CHIEF,
            UPHILL, MALAPPURAM, MALAPPURAM DISTRICT, PIN - 676505
    2       THE STATION HOUSE OFFICER
            KOLATHUR POLICE STATION,
            MALAPPURAM DISTRICT, PIN - 679338
    3       XXXXXXXXXX
            XXXXXXXXXX XXXXXXXXXX
            SRI.T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17686 OF 2022

                                        2


                                 JUDGMENT

Dated this the 3rd day of June, 2022

This writ petition is filed seeking the following prayers:

"(i) Issue a writ of mandamus or any other appropriate writs, orders of directions directing the respondents 1 and 2 to afford adequate, effective and meaningful Police protection to the petitioner and his family from the highhanded action of the 3rd respondent.

(ii) Issue a writ of mandamus or any other appropriate writs, orders of directions directing the 2nd respondent to consider and pass orders on Exhibits P2 and P4 as early as possible"

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that the

petitioner is a senior citizen. It is submitted that the 3 rd respondent had

filed a complaint against the petitioner's son and that a crime has been

registered as Crime No.71/2021 of the Vazhakad Police Station. It is

submitted that the petitioner's son has also obtained anticipatory bail by

Ext.P1 order. It is contended that the 3rd respondent has been regularly

coming to the house of the petitioner and has been threatening to

commit suicide inside the residence of the petitioner. It is submitted that WP(C) NO. 17686 OF 2022

there is persistent threat from the 3 rd respondent to the petitioner and

other family members as well. The petitioner has preferred Exts.P2 and

P4 complaints before the 2nd respondent and seeks a consideration of

the same.

4. Having heard the learned Government Pleader also, there will be

a direction to the 2nd respondent to take up Exts.P2 and P4 complaints

submitted by the petitioner and examine the veracity of the same, with

notice to the 3rd respondent as well. If the allegations raised are found to

be true, appropriate further steps shall be taken without delay. The

petitioner shall be informed of the outcome of Exts.P2 and P4

complaints, after due verifications, within a period of two weeks from

the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 17686 OF 2022

APPENDIX OF WP(C) 17686/2022

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER DATED 17-1-2022 IN B.A.NO.3806/2021 OF THIS HON'BLE COURT Exhibit P2 A TRUE COPY OF THE COMPLAINT DATED 9.5.2022 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT FOR EXHIBIT P2 Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 11.5.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P5 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT FOR EXHIBIT P4 RESPONDENTS' EXHIBITS: NIL