Sudhakaran vs The City Police Commissioner
2023 Latest Caselaw 1338 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        WP(C) NO. 15211 OF 2020
PETITIONER:

          SUDHAKARAN
          AGED 66 YEARS
          S/O. SADANANDAN, SUBHASH BHAVAN, KULATHURKONARA,
          CHIRAKKARA P.O, PARIPPALLY, KOLLAM
          BY ADV M.R.SASITH
RESPONDENTS:

    1     THE CITY POLICE COMMISSIONER
          OFFICE OF CITY POLICE COMMISSIONER, KOLLAM, PIN-691001
    2     THE STATION HOUSE OFFICER,
          PARIPPALLY POLICE STATION, KOLLAM DISTRICT, PIN 691 574
    3     SANJU,
          AGED 37 YEARS
          S/O. KRISHNANKUTTY, MANJUBHAVAN, PAMBURAM,
          MEVANAKONATH, ELAMKULAM, KALLUVATHUKKAL,
          KOLLAM, PIN 691 574
    4     THE SUB INSPECTOR OF POLICE,
          PARIPPALLY POLICE STATION, KOLLAM DISTRICT, PIN 691 574
          SRI.T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15211 OF 2020

                                         2




                                 JUDGMENT

Dated this the 18th day of January, 2023

This writ petition is filed seeking the following prayers:

"a) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents 1 to 2, 4 to provide adequate and effective police protection to life of the petitioner and his family from the threat and illegal acts of the 3rd respondent and his henchmen.

b) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent No.2 to consider and act on Exhibit-P3 representations/complaints forthwith and to provide adequate and effective police protection to the petitioner."

2. Though notice was ordered to the 3rd respondent on 27.07.2020,

process was not paid and therefore, notice has not been taken out to the

3rd respondent.

This writ petition is, accordingly, dismissed for non prosecution.

Sd/-

ANU SIVARAMAN JUDGE NP