Francis vs The Commissioner Of Police, ...
2022 Latest Caselaw 7787 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                          WP(C) NO. 18556 OF 2022
PETITIONERS:

     1      FRANCIS
            AGED 72 YEARS
            S/O. LATE RAPHEL, ARACKAL HOUSE, THYKOODAM P.O., VYTTILA,
            ERNAKULAM, PIN 682 019.

     2      MARY FRANCIS,
            AGED 62 YEARS, W/O. FRANCIS, ARACKAL HOUSE, THYKOODAM
            P.O., VYTTILA, ERNAKULAM, PIN - 682 019.

            BY ADV P.T.ABHILASH


RESPONDENTS:

     1      THE COMMISSIONER OF POLICE,
            KOCHI CITY, ERNAKULAM, ERNAKULAM DISTRICT, PIN 682 035.

     2      ASSISTANT COMMISSIONER OF POLICE
            ERNAKULAM, THEVARA ERNAKULAM DISTRICT PIN- 682 013

     3      THE STATION HOUSE OFFICER/ INSPECTOR OF POLICE,
            MARADU POLICE STATION, MARADU, ERNAKULAM DISTRICT. PIN:
            682 304

     4      JOBY FRANCIS,
            AGED 35 YEARS
            S/O.FRANCIS, ARACKAL HOUSE, THYKOODAM P.O, VYTTILA,
            ERNAKULAM, PIN - 682019.


OTHER PRESENT:

            T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.18556 OF 2022                 2




                                  JUDGMENT

It is submitted by the learned counsel for the petitioner that

the 2nd petitioner is no more. It is further submitted that pursuant

to the interim order passed by this court, protection had been

granted by the police.

2. Though notice has been taken out to the 4th respondent

and was duly served, there is no appearance for the 4 th

respondent.

In the above view of the matter, this writ petition is closed

with a direction that in case there is any overt act by the

respondents which poses a threat to the peaceful existence of the

1st petitioner, the 1st petitioner shall inform the 3rd respondent,

who shall afford adequate protection to the life of the 1 st

petitioner.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 18556/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION DATED 11.05.2022 FILED BY THE 1ST PETITIONER BEFORE THE HON'BLE RDO, FORT KOCHI

Exhibit P2 TRUE COPY OF THE SIMILAR LIKE PETITION DATED 11.05.2022 IS FILED BY THE 2ND PETITIONER BEFORE THE HON'BLE RDO, FORT KOCHI.

Exhibit P3 TRUE COPY OF THE RECEIPT NO. SI 512447/2022 ISSUED BY THE OFFICE OF THE HON'BLE RDO, FORT KOCHI DATED 11.05.2022.

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 14.05.2022 FILED BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE COMPLAINT DATED 14.05.2022 FILED BY THE 2ND PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P6 TRUE COPY OF THE RECEIPT IN PETITION NO.

83666/2022 DATED 14.05.2022 ISSUED BY THE 3RD RESPONDENT

Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 06.06.2022 FILED BY THE PETITIONERS BEFORE THE