Fousiya vs Superintendent Of Police
2022 Latest Caselaw 6654 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                         WP(C) NO. 15716 OF 2022
PETITIONERS:

     1       FOUSIYA,
             AGED 37 YEARS
             D/O.ABDUL AZEEZ, KADUNGATTUPARAMBIL HOUSE, KUMBALADU,
             MADAKKIMALA P.O., MUTTIL VILLAGE, WAYANAD, PIN-673 122.

     2       UVAIS,
             AGED 26 YEARS
             S/O.ABDUL SAMAD, CHALIL HOUSE, KAKKATTIL VIA, PURAMEL,
             AROOR P.O., KOZHIKODE, PIN-673 507.

             BY ADV P.A.MUJEEB


RESPONDENTS:

     1       SUPERINTENDENT OF POLICE,
             OFFICE OF THE SUPERINTENDENT OF POLICE, WAYANAD DISTRICT-
             673 121.

     2       THE STATION HOUSE OFFICER,
             KALPETTA POLICE STATION, WAYANAD DISTRICT, PIN-673 121.

     3       MOIDU,
             AGED 46 YEARS
             S/O.IBRAHIM, MANJATHODY, KUMBALADU, MADAKKIMALA P.O.,
             MUTTIL VILLAGE, WAYANAD, PIN-673 122.

     4       NABEESA,
             AGED 43 YEARS
             W/O.MOIDU, MANJATHODY, KUMBALADU, MADAKKIMALA P.O.,
             MUTTIL VILLAGE, WAYANAD, PIN-673 122.

             T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15716 OF 2022               2




                                 JUDGMENT

This writ petition is filed seeking directions to the respondents

1 and 2 to afford adequate police protection to the life of the

petitioners against the illegal and highhanded actions of the

respondents 3 and 4 and their henchmen.

2. The learned counsel for the petitioners submits that

though complaints had been submitted before the police, no action

had been taken thereon.

3. Though notice was taken up to respondents 3 and 4 and

was duly served, there is no appearance for the said respondents.

4. The learned Government Pleader submits on instructions

that the parties have been summoned to the police station and that

the allegations of the petitioners are that respondents 3 and 4 are

slandering the petitioners. It is submitted that the parties were

instructed not to cause any law and order problems and at present,

there are no law and order issues.

5. The learned counsel for the petitioners submits that there

are still threats from respondents 3 and 4. In case the petitioners

face any threat from the respondents 3 and 4 by any overt act on

their part, the petitioner may approach the 2nd respondent, who

shall look into the matter and take appropriate steps.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 15716/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 18.04.2022 FILED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 18.04.2022 FILED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT.