Sreeja Sreekumar vs The Station House Officer
2023 Latest Caselaw 131 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                        WP(C) NO. 17999 OF 2020
PETITIONER:

            SREEJA SREEKUMAR
            AGED 33 YEARS
            D/O.SREEKUMAR, PALATT HOUSE, PAZHAYANOOR VILLAGE &
            P.O., THRISSUR DISTRICT, PIN-680 587
            BY ADVS.
            JOSEPH GEORGE
            SRI.BIJO THOMAS GEORGE
            SRI.P.A.REJIMON
RESPONDENTS:

    1       THE STATION HOUSE OFFICER
            PAZHAYANOOR POLICE STATION, PAZHAYANOOR VILLAGE AND
            P.O., THRISSUR DISTRICT,PIN-680 587
    2       THE DISTRICT POLICE CHIEF,
            THRISSUR RURAL, KALYAN NAGR, AYYANTHOLE,
            THRISSUR-680 003
    3       STATE OF KERALA
            REPRESENTED BY SECRETARY (HOME) GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM,PIN-695 001
    4       VINOD PURUSHOTHAMAN
            AGED 40 YEARS
            S/O. PURUSHOTHAMAN NAIR, ADAKKAYIL HOUSE,
            KODALY P.O., MATTATHOOR VILLAGE, CHALAKKUDY TALUK,
            THRISSUR DISTRICT,PIN-680 699
            SRI.RAJESH CHAKYAT
            SRI.T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17999 OF 2020

                                      2




                               JUDGMENT

Dated this the 6th day of January, 2023

This writ petition is filed seeking police protection to the life of

the petitioner and her minor child. It is submitted by the learned

counsel appearing for the petitioner as well as the learned counsel

appearing for the 4th respondent that there were matrimonial disputes

pending before the Family Court, Thrissur as O.P. No.1153/2020.

2. The learned counsel for the 4th respondent submits that the

matrimonial disputes between the petitioner and the 4 th respondent are

on the verge of settlement and that there is no intention to threaten or

attack the petitioner or her minor child.

In the above view of the matter, this writ petition is closed making

the interim order absolute. All other issues are left open to be decided in

the pending proceedings before the Family Court.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 17999 OF 2020

APPENDIX OF WP(C) 17999/2020

PETITIONER'S EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF THE COMPLAINT DATED 08.08.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P2 TRUE PHOTOCOPY OF RECEIPT NO.274/PTN/I-2/2020 DATED 08.08.2020 ISSUED BY THE SUB INSPECTOR OF POLICE PAZHAYANOOR RESPONDENTS' EXHIBITS: NIL