Kerala High Court
Vasanthi vs State Of Kerala on 14 August, 2023
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. 25417 OF 2023
PETITIONER:
VASANTHI
AGED 70 YEARS
W/O SATHEESAN(LATE), KARANATH HOUSE, VAKA DESOM,
ELAVALLY VILLAGE, CHAVAKKAD TALUK,
THRISSUR DISTRICT, PIN - 680508
BY ADVS.
ANAND KALYANAKRISHNAN
C.DHEERAJ RAJAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 COMMISSIONER OF POLICE
THRISSUR, OFFICE OF THE COMMISSIONER OF POLICE,
G698+F83, PATTALAM ROAD, IN FRONT OF
TOWN EAST POLICE STATION, SAKTHAN THAMPURAN NAGAR,
VELIYANNUR, THRISSUR, PIN - 680001
3 ASSISTANT COMMISSIONER OF POLICE
KUNNAMKULAM, ACP OFFICE, J3XC+R6R, KUNNAMKULAM,
THRISSUR DISTRICT, PIN - 680503
4 ASSISTANT COMMISSIONER OF POLICE
GURUVAYOOR, ACP OFFICE, H2RR+W2P, MELPATHUR ROAD,
SOUTH NADA, THRISSUR, NEAR GURUVAYUR TEMPLE,
GURUVAYUR, THRISSUR, PIN - 680101
5 STATION HOUSE OFFICER
KUNNAMKULAM POLICE STATION, J3XC+Q7V,
THRISSUR RD, NEAR DEPUTY SUPERINTENDENT OF POLICE,
KUNNAMKULAM, THRISSUR, PIN - 680503
WP(C) NO.25417 OF 2023
2
6 STATION HOUSE OFFICER
GURUVAYOOR POLICE STATION, CHOOLPURAM,
KOTTAPADI, GURUVAYUR,
THRISSUR DISTRICT, PIN - 680101
7 STATION HOUSE OFFICER
GURUVAYOOR TEMPLE POLICE STATION,
H2RR+W2P, MELPATHUR ROAD, SOUTH NADA,
THRISSUR, NEAR GURUVAYUR TEMPLE,
GURUVAYUR, THRISSUR, PIN - 680101
OTHER PRESENT:
SMT. VIDHYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.08.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO.25417 OF 2023
3
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.25417 of 2023
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Dated this the 14th day of August, 2023
JUDGMENT
The above writ petition is filed with the following
prayers:
"i. Issue a writ of mandamus or other
appropriate writ order or direction commanding
the 5th, 6th and 7th respondent and his police
men not to harass the petitioners and their
family members without issuing notice u/s 41A
of the Code of Criminal Procedure.
ii. To dispense with the filing of English
translation of documents marked in vernacular
language.
iii. Grant such other relief deemed fit to
this Honourable Court."[SIC]
2. When this writ petition came up for
consideration on 03.08.2023, this Court passed the
following order;
WP(C) NO.25417 OF 2023
"Government Pleader will get instructions. If the
presence of the petitioner is necessary, the Police
will issue Section 41A Cr.P.C. notice to the
petitioner."
3. Today, the learned Government Pleader
submitted that the petitioner is involved in four crimes
as Crime No.42/2023, 119/2023 and 174/2023 in
Pavaratty Police Station. The petitioner is also
involved in Crime No.1086/2023 in Kunnamkulam
Police Station. If that be the case the petitioner has to
file appropriate bail application before the court
concerned to get bail. Therefore, this writ petition
need not be retained. To facilitate the petitioner to
approach the court concerned, the petitioner shall not
be arrested for a period of one week from today.
With the above observation, this writ petition is
closed.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
WP(C) NO.25417 OF 2023
APPENDIX OF WP(C) 25417/2023
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE AGREEMENT
FOR SALE DATED 04.09.2021 ENTERED
IN TO BETWEEN THE PETITIONER AND
MR. PRASANTH
EXHIBIT P2 THE TRUE COPY OF THE FIR DATED
12.02.2023 IN CRIME NO. 119/2023
OF PAVARATTY POLICE STATION,
THRISSUR DISTRICT
EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT
REPORTED IN 2014(3) KHC 69 DATED
02.07.2014 IN ARNESH KUMAR V.
STATE OF BIHAR
RESPONDENTS EXHIBITS :NIL
//TRUE COPY// PA TO JUDGE
