Prabha Pillai vs Vijayakrishnan Padmanabhan Nair
2022 Latest Caselaw 7260 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 28697 OF 2019
PETITIONER:

               PRABHA PILLAI
               AGED 41 YEARS
               D/O.CHANDRAVALLI AMMA, R/O478/INDIARA NAGAR,
               NEAR VAHICLE FACTORY ESTATE, JABALPUR, MADYA
               PRADESH, PERMANENTLY RESIDING AT REVATHY,
               PULIYILA, NEDUMPANA VILLAGE, NALLILA.P.O.,
               KOLLAM-691515.
               BY ADV B.RENJITHKUMAR


RESPONDENTS:

    1          VIJAYAKRISHNAN PADMANABHAN NAIR,
               AGED 45 YEARS, S/O.PADMANABHAN NAIR,
               28188 MOULTON PKWY, APT.2213, L LAGUNA NIGUEL,
               CALIFORNIA-92677, FROM TC 6/581 (1) VASANT
               PADMAM, P.T.P.NAGAR, THIRUVANANTHAPURAM-695038.
    2          THE STATION HOUSE OFFICER,
               KANNANALLOOR POLICE STATION,
               KANNANALLOOR.P.O.-691576.

               R1 BY ADV.BIJU .C. ABRAHAM

               R2 BY SRI P G MANU-SR Public Prosecutor


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   23.06.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.28697 of 2019


                                      ..2..


                               JUDGMENT

This writ petition has been filed to direct the 2nd

respondent/SHO, Kannanalloor Police Station to enquire/investigate

upon Ext.P1 within a time frame.

2. Heard Sri.B.Renjith Kumar, the learned counsel for

the petitioner and Sri.P.G.Manu, the learned Senior Public

Prosecutor for the 2nd respondent.

3. The learned Public Prosecutor submits that the

petitioner is not co-operating to proceed further with Ext.P1

complaint.

4. Hence, the petitioner is directed to appear before

the 2nd respondent within a week from today. Thereafter, the

2nd respondent shall conduct proper enquiry on Ext.P1

complaint and, if necessary, shall initiate appropriate action in

accordance with law.

W.P.(C) is disposed of as above.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE skj W.P.(C)No.28697 of 2019

..3..

APPENDIX OF WP(C) 28697/2019

PETITIONER'S EXHIBIT:-

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT PREFERRED BY PETITIONER U/S.156(1) OF CRPC BEFORE R2 ON 9.10.2019.