Seethalakshmi vs The District Police Chief
2023 Latest Caselaw 12899 Ker

Kerala High Court

Seethalakshmi vs The District Police Chief on 8 December, 2023

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                        WP(C) NO. 24932 OF 2020
PETITIONER/S:

          SEETHALAKSHMI
          AGED 34 YEARS
          W/O.BIJU, KAKKALAMTHARA HOUSE, T.V.PURAM, VAIKOM, PIN -
          686 606.
          BY ADVS.
          N.D.DIPINGHOSH
          SRI.E.S.SANEEJ


RESPONDENT/S:

    1     THE DISTRICT POLICE CHIEF
          KOTTAYAM DISTRICT, KOTTAYAM - 686 001.
    2     STATION HOUSE OFFICER
          VAIKOM POLICE STATION, VAIKOM - 686 606.
    3     SUB INSPECTOR OF POLICE
          VAIKOM POLICE STATION, VAIKOM - 686 606.
    4     VISHNU VIJAY
          AGED 29 YEARS
          S/O.VIJAYAN, PUTHENTHARA HOUSE, T.V.PURAM, VAIKOM - 686
          606.
    5     RAJU
          AGED 58 YEARS, S/O.THANKAPPAN, NADUVILE PUTHENTHARA
          HOUSE, T.V.PURAM, VAIKOM - 686 606.
    6     APPU
          AGED 45 YEARS, S/O.PURUSHOTHAMAN, MARANNIYIL HOUSE,
          T.V.PURAM, VAIKOM - 686 606.
          BY ADV SRI.P.K.MURALEEDHARAN


OTHER PRESENT:

          GP SREEJITH V.S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 24932/2020
                                      -2-

                              JUDGMENT

(Dated this the 8th day of December 2023)

This writ petition is filed for the following reliefs:

"i) to issue writ order or direction in the nature of mandamus directing the respondents 1 to 3 to grant sufficient and adequate police protection to the life of the petitioner and her minor child from the threat and harassment of the respondents 4 to 6 in the interest of justice.

(ii) To direct the 1 st respondent to take up Ext. P3 and 3 rd respondent to take up Ext.P1 complaint and to take appropriate action upon the same against the respondents 4 to 6.

(iii) To grant such other reliefs which this Hon'ble Court may deem fit and proper in the interest of justice."

2. On 16.11.2020, an interim order was granted by this Court

directing the 3rd respondent to ensure that law and order is maintained.

Since three years have elapsed after the filing of the writ petition,

the writ petition is disposed of, granting liberty to petitioner to

approach the 2nd respondent or the 3rd respondent if there is any threat

from respondents 4 to 6.

Sd/-

BASANT BALAJI JUDGE JS

APPENDIX OF WP(C) 24932/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF THE COMPLAINT SUBMITTED BEFORE THE 3RD RESPONDENT.

EXHIBIT P2 TRUE PHOTOCOPY OF THE RECEIPT FOR THE COMPLAINT SUBMITTED BEFORE THE 3RD RESPONDENT DATED 11/11/2020. EXHIBIT P3 TRUE PHOTOCOPY OF THE COMPLAINT SUBMITTED BEFORE THE 1ST RESPONDENT DATED 10/11/2020.

EXHIBIT P4 TRUE PHOTOCOPY OF THE FIR NO.826/2020 OF VAIKOM POLICE STATION.