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P.K.Subramanian vs Sri. Yunoos
2023 Latest Caselaw 1446 Ker

Citation : 2023 Latest Caselaw 1446 Ker
Judgement Date : 20 January, 2023

Kerala High Court
P.K.Subramanian vs Sri. Yunoos on 20 January, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                        WP(C) NO. 18414 OF 2020
PETITIONER:

          P.K.SUBRAMANIAN
          AGED 45 YEARS
          S/O.KUTTAN, PANANGADAN HOUSE, MALIPPARA, PINDIMANA
          P.O., KOTHAMANGALAM.
          BY ADVS.
          V.K.DINESH KUMAR
          SANEL CHERIAN
          M.K.GINASH

RESPONDENTS:

    1     SRI. YUNOOS
          DETECTIVE INSPECTOR, CRIME BRANCH OFFICE, IDUKKI-
          685612. (FORMER CIRCLE INSPECTOR OF POLICE,
          KOTHAMANGALAM POLICE STATION-686691)
    2     DILEESH T.,
          NOW WORKING IN CORONA CELL UNDER SUPERINTENDENT OF
          POLICE, ALUVA-683101. (FORMER SUB INSPECTOR OF POLICE,
          KOTHAMANGALAM-686691)
    3     UBAIS,
          ASI OF POLICE, KOTHAMANGALAM POLICE STATION-686691.
    4     INSPECTOR OF POLICE,
          KOTHAMANGALAM POLICE STATION-686691.
    5     DEPUTY SUPERINTENDENT OF POLICE
          MUVATTUPUZHA-686661.
    6     DISTRICT POLICE CHIEF,
          LAW AND ORDER, ALUVA-683101.
    7     DIRECTOR GENERAL OF POLICE,
          LAW AND ORDER, POLICE HEAD QUARTERS,
          THIRUVANANTHAPURAM-695004.
    8     SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HOME, SECRETARIAT, THIRUVANANTHAPURAM-
          695001.
          BY SRI.T.K.SHAJAHAN-SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.18414 OF 2020

                                      2



                              JUDGMENT

Dated this the 20th day of January, 2023 This writ petition is filed alleging

harassment of the petitioner by the police.

2. Though the learned counsel for the

petitioner seeks further time to produce documents,

I am of the opinion that the documents produced by

the petitioner in the writ petition itself would show

that there are several cases pending against the

petitioner and that the contention that the

petitioner is being unnecessarily harassed by the

police cannot be accepted.

In the above view of the matter, the writ

petition is closed, leaving open the contentions of

the petitioner to be addressed in the appropriate

proceedings.

Sd/-

ANU SIVARAMAN JUDGE SSK/20/01 W.P.(C)No.18414 OF 2020

APPENDIX PETITIONER EXHIBITS EXHIBIT P1 A COPY OF THE COMPLAINT DATED 30.11.19 FILED BY MR.LALU.

EXHIBIT P2 COPY OF THE FIR BEARING NO.2256/19 DATED 30.11.19 REGISTERED AGAINST THE PETITIONER BEFORE KOTHAMANGALAM POLICE STATION. EXHIBIT P3 COPY OF THE COMPLAINT DATED 3.6.2020 FILED BEFORE THE HON'BLE CHIEF MINISTER OF KERALA. EXHIBIT P4 A COPY OF THE LETTER DATED 11.8.2020 ISSUED FROM RDO, MUVATTUPUZHA.

EXHIBIT P5 A COPY OF THE ORDER DATED 4.12.19 IN C.C.NO.1094/17 PASSED BY THE LEARNED JFCM COURT, KOTHAMANGALAM.

EXHIBIT P6 A COPY OF THE FIS DATED 9.9.16 IN FIR BEARING NO.2202/16.

EXHIBIT P7 COPY OF THE FIR NO.2202/16 OF KOTHAMANGALAM POLICE STATION.

EXHIBIT P8 COPY OF THE COMPLAINT DATED 2.6.2020 GIVEN BEFORE DISTRICT POLICE COMPLAINT AUTHORITY. EXHIBIT P9 COPY OF THE REPORT DATED 30.6.2020 BEARING NO.09/CMO/PTN/2020/F1.

EXHIBIT P10 COPY OF THE ORDER DATED 16.3.17 IN CC.73/15 (CRIME NO.2747/14) ACQUITTING THE ACCUSED. EXHIBIT P11 COPY OF THE ORDER SHEET IN CRIME NO.1476/17 AGAINST THE PETITIONER.

EXHIBIT P12 A COPY OF THE ORDER DATED 25.11.13 PASSED BY THE LEARNED ASSISTANT SESSIONS COURT, PERUMBAVOOR IN S.C.NO.218/11.

 SSK                       //TRUE COPY//       PA TO JUDGE
 

 
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