Rajan Sheen vs Superintendant Of Police, Kollam
2023 Latest Caselaw 5463 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         FRIDAY, THE 28TH DAY OF APRIL 2023 / 8TH VAISAKHA, 1945
                         WP(C) NO. 5854 OF 2023
PETITIONER/S:

             RAJAN SHEEN
             AGED 72 YEARS
             S/O. STEPHEN THOMAS 'SHELTER' 176,
             KAVANAD NAGAR, POOVANPUZHA, KAVANAD P.O.,
             KOLLAM DISTRICT., PIN - 691003
             BY ADV P.M.SHAHIDA


RESPONDENT/S:

     1       SUPERINTENDANT OF POLICE, KOLLAM,
             LINK ROAD, ASHRAMAM, KOLLAM DISTRICT ., PIN - 691001
     2       STATION HOUSE OFFICER
             SAKTHIKULANGARA POLICE STATION,
             SHAKTHIKULANGARA, KOLLAM DISTRICT., PIN - 691581
     3       MARY RAJAN SHEEN
             W/O. RAJAN SHEEN, 'SHELTER' HOUSE, 176,
             KAVANAD NAGAR, POOVANPUZHA, KAVANAD P.O.,
             KOLLAM DISTRICT ., PIN - 691003
             BY ADV S.SREEKUMAR (KOLLAM)
             BY GP SMT.SAROJINI K.G.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5854 OF 2023           ..2..

                          JUDGMENT

The petitioner has approached by this Court for the

following reliefs:

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction directing the first and second respondents to provide sufficient protection to the life and property of the petitioner from the third respondent.

(ii) issue a writ of mandamus or any other appropriate writ, order or direction directing first and second respondents to conduct an enquiry on Ext.P1 complaint of the petitioner."

2. Heard the learned counsel for the petitioner,

learned Government Pleader appearing for respondents 1

and 2 and the learned counsel appearing for the 3 rd

respondent.

3. It is submitted by the learned counsel for the 3 rd

respondent that the 3rd respondent has not threatened the

petitioner and is not intending to cause any threat to the

person or life of the petitioner. This is recorded.

WP(C) NO. 5854 OF 2023 ..3..

4. In case there is any threat to the person or life of the

petitioner, the petitioner can file appropriate petition before

the 2nd respondent, who shall look into such complaint and

take appropriate action, in accordance with law.

The writ petition is disposed of accordingly.

Sd/-

                             MURALI PURUSHOTHAMAN
                                     JUDGE
SB
 WP(C) NO. 5854 OF 2023       ..4..

                          APPENDIX

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE COMPLAINT SUBMITTED BY

THE PETITIONER BEFORE THE SECOND RESPONDENT DATED NIL.

Exhibit P2 TRUE COPY OF THE RECEIPT DATED 17.01.2023 ISSUED BY THE SECOND RESPONDENT Exhibit P3 TRUE COPY OF THE RECEIPT DATED 17.01.2023 ISSUED BY THE FIRST RESPONDENT