M.R. Pradeep vs The Deputy Commissioner Of Police
2023 Latest Caselaw 8854 Ker

WP(C) No.22946/2023                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                              WP(C) NO. 22946 OF 2023
   PETITIONERS:

      1. M.R. PRADEEP, AGED 52 YEARS, S/O. LATE M.K.RAJAPPAN, MANNAZHATH
         HOUSE, P.O., EROOR, ERNAKULAM - 682306.
      2. CHITRA A., AGED 51 YEARS, W/O. M.R.PRADEEP, MANNAZHATH HOUSE, P.O.,
         EROOR, ERNAKULAM - 682306.

   RESPONDENTS:

      1. THE DEPUTY COMMISSIONER OF POLICE, REVENUE TOWER, PARK AVENUE ROAD,
         COCHIN - 682011.
      2. SUB INSPECTOR OF POLICE, HILL PALACE STATION, TRIPPUNITHURA P.O.,
         KOCHI - 682301.
      3. M.K.ARAVINDAKSHAN, S/O. LATE KITTUNNY, MANNAZHATH HOUSE, P.O.,
         EROOR, ERNAKULAM - 682306.
      4. M.A.SUDHEER, S/O.M.K. ARAVINDAKSHAN, MANNAZHATH HOUSE, P.O., EROOR,
         ERNAKULAM- 682306.
      5. M.A.SUNIL, S/O. M.K.ARAVINDAKSHAN, MANNAZHATH HOUSE, P.O., EROOR,
         ERNAKULAM - 682306.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an interim order directing respondents 1 and 2 to provide
   adequate and effective police protection to the lives of the petitioners
   and for enjoying their property involved in Exhibits P1 to P4 including
   closing/locking the eastern gates without any threat, obstruction or
   interference from respondents 3 to 5 and their henchmen.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. A.A.MOHAMMED NAZIR, Advocate for the petitioners, GOVERNMENT PLEADER
   for R1 and R2, M/S C.Y. VINOD KUMAR, C.ANILKUMAR, S.K.PREMRAJ and
   P.M.MANASH, Advocates for R3 and R4, the court passed the following:

                                          ORDER

The counsel for the 3rd respondent and the counsel for respondents 4 and 5 seek time to file counter affidavit.

In the meanwhile, the 2nd respondent will see that there is no threat to the life of the petitioners.

Post after three weeks.

          14.08.2023                           Sd/- P.V.KUNHIKRISHNAN, JUDGE
 WP(C) No.22946/2023                     2/2


Exhibit P1            TRUE COPY THE ROUGH SKETCH PREFERRED BY ADVOCATE

COMMISSIONER IN O.S. 190/2013 OF MUNSIFF'S COURT, ERNAKULAM Exhibit P2 TRUE COPY OF JUDGMENT DATED 22.1.2018 IN OS 190/2013 OF MUNSIFF'S COURT, ERNAKULAM Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 28.09.2021 IN A.S.

22/2018 OF ADDL: DISTRICT COURT-VIII, ERNAKUALM Exhibit P4 TRUE COPY OF JUDGMENT DATED 6.3.2023 IN RSA 813/2021 BEFORE THE HON'BLE HIGH COURT OF KERALA

14-08-2023 /True Copy/ Assistant Registrar