Deepumon vs State Of Kerala
2022 Latest Caselaw 7573 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        WP(C) NO. 18276 OF 2022
PETITIONERS:

    1      DEEPUMON V.K.,
           AGED 40 YEARS
           MADATHIPARAMBU,THANNEERMUKKAM,CHERTHALA,ALAPPUZHA, PIN
           - 688527
    2      SYAMKUMAR T.S.,
           AGED 18 YEARS
           THULASI BHAVANAM,MUTTATHI PARAMBU,CHERTHALA,ALAPPUZHA,
           PIN - 688527
           BY ADVS.
           B.PRAMOD
           BIJU VIGNESWAR
           ASWATHI SURESH


RESPONDENTS:

    1      STATE OF KERALA
           SECRETARY TO GOVERNMENT,HOME
           DIPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001
    2      DEPUTY SUPRINTENDENT OF POLICE
           C-BRANCH,ALAPPUZHA, PIN - 688524
    3      THE STATION HOUSE OFFICER,
           MANNANCHERY POLICE STATION,ALAPPUZHA, PIN - 688538
           BY SRI.T.K. SHAJAHAN, SENIOR GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.18276 OF 2022

                                     2



                                JUDGMENT

Dated this the 24th day of June, 2022

This writ petition is filed alleging harassment

of the petitioners by the police in connection with a

murder case.

2. It is submitted by the learned counsel for the

petitioners that police were visiting the residence of the

petitioners and were harassing them.

3. A statement has been placed on record by

the Deputy Superintendent of Police, C Branch,

Alappuzha. It is contended that it was in connection

with Crime No.621/2021 of the Mannanchery Police

Station registered under Sections 143, 147, 148, 149

324, 302, 120(B), 212, 109 and 115 of the IPC that the

police officers had made enquiries at the petitioners'

residence also on an understanding that the 10 th

accused, who was absconding, was being aided by the

petitioners. It is stated that respondents 2 and 3 did

not make any frequent visits to the residence of the W.P.(C)No.18276 OF 2022

petitioners. However, in connection with the

investigation, some police officers had visited the

petitioners to know about the whereabouts of the 10 th

accused, who is still absconding. It is stated that after

the incident, the petitioners were absconding and the

police could not question or interrogate them. It is

stated that the investigation of the case is complete

and the final report is submitted before the Court and

there is no further need to visit the residence of the

petitioners or requiring them to disclose the

whereabouts of accused Nos.9 and 10.

In the above view of the matter, nothing

survives for consideration. The said submission is

recorded. The writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/24/06 W.P.(C)No.18276 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE FIR DATED 19.12.2021 IN CRIME Exhibit P1 NO. 621/2021 OF MANNANCHERRY POLICE STATION A TRUE COPY OF THE FIS DATED 19.12.2021 IN Exhibit P2 CRIME NO. 621/2021 OF MANNANCHERRY POLICE STATION TRUE COPY OF THE FINAL REPORT DATED 15.03.2022 Exhibit P3 IN CRIME NO. 621/2021 OF MANNANCHERRY POLICE STATION

SSK //TRUE COPY// PA TO JUDGE