Sunil Dutt vs State Of Kerala
2022 Latest Caselaw 5609 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                        WP(C) NO. 17013 OF 2022
PETITIONERS:

    1       SUNIL DUTT
            AGED 61 YEARS
            S/O.VIJAYARANGAN, RESIDING AT T.C 27/698 VIJAYA NIVAS,
            RISHIMANGALAM, AMBALATHUMUKKU VANCHIYOOR P.O,
            THIRUVANANTHAPURAM-695 035.

    2       K.GIRIJA,
            AGED 50 YEARS
            W/O SUNIL DATH, RESIDING AT T.C 27/698
            VIJAYA NIVAS, RISHIMANGALAM, AMBALATHUMUKKU VANCHIYOOR
            P.O, THIRUVANANTHAPURAM-695 035.

            BY ADV S.JATHIN DAS



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM-695 001.

    2       DIRECTOR GENERAL OF POLICE,
            OFFICE OF THE DIRECTOR GENERAL OF POLICE, POLICE HEAD
            QUARTERS, THIRUVANANTHAPURAM-695 001.

    3       CIRCLE INSPECTOR OF POLICE,
            PETTAH POLICE STATION PETTAH, THIRUVANANTHAPURAM-695
            024.

    4       SIVAPRASAD,
            AGED ABOUT 50 YEARS S/O.VIKRAMAN, RESIDING AT
            KANJIRATHMOODU VEEDU PETTAH, THIRUVANANTHAPURAM-695
            024.

            SRI.T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17013 OF 2022

                                         2




                                  JUDGMENT

I am of the opinion that the contentions raised by the petitioner

do not constitute a cause of action for filing a writ petition for police

protection.

This writ petition is accordingly closed, without prejudice to any

of the contentions of the petitioner.

Sd/-ANU SIVARAMAN JUDGE ska