Charles Baby vs The Director General Of Police
2023 Latest Caselaw 150 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. 36058 OF 2022
PETITIONER:

            CHARLES BABY
            AGED 22 YEARS
            S/O. BABY K. DAVID, KALLUTTUZHI HOUSE, VADAKKANCHERRY
            P.O., THRISSUR - 680 582.
            BY ADV M.SHYJU


RESPONDENTS:

    1       THE DIRECTOR GENERAL OF POLICE
            STATE POLICE HEADQUARTERS, VELLAYAMBALAM, CITY,
            THIRUVANANTHAPURAM-695010.
    2       THE SUPERINTENDENT OF POLICE,
            ERNAKULAM RURAL,ALUVA-683101.
    3       THE DEPUTY SUPERINTENDENT OF POLICE,
            NORTH PARAVUR, ERNAKULAM DISTRICT, PIN-683513.
    4       THE STATION HOUSE OFFICER,
            PUTHENVELIKKARA POLICE STATION, ERNAKULAM DISTRICT,
            PIN-683594.
    5       THE SUB INSPECTOR OF POLICE,
            LAW AND ORDER, PUTHENVELIKKARA POLICE STATION,
            ERNAKULAM DISTRICT, PIN-683594.


            BY 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:
 W.P.(C)No.36058 OF 2022

                                   2




                             JUDGMENT

Dated this the 6th day of January, 2023

This writ petition is filed seeking directions

to respondents 3 to 5, not to harass the petitioner

and not to commit unauthorized and illegal use of

the mobile phone and sim card of the petitioner,

which is in the custody of the respondents. There is

no appearance for the petitioner.

2. The learned Government Pleader submits

on instructions that the mobile phone has been

seized by the police and is a material object in the

POCSO case which has been registered against the

petitioner as Crime No.485 of 2022 of

Puthenvelikkara Police Station. It is submitted that

the mobile phone will be treated as a material W.P.(C)No.36058 OF 2022

object and there will be no misuse of the phone or

its number by the police.

The writ petition is, therefore, closed

recording the above submission.

Sd/-

ANU SIVARAMAN JUDGE

SSK/06/01 W.P.(C)No.36058 OF 2022

APPENDIX PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF COMPLAINT FILED BEFORE THE POLICE COMPLAINTS AUTHORITY DATED 3.11.2022 NUMBERED AS O.P. NO. 102/2022 Exhibit P2 TRUE COPY OF BAIL ORDER IN B.A. NO. 8020 OF 2022 DATED 19.10.2022 OF THIS HON'BLE COURT Exhibit P3 TRUE COPY OF REPRESENTATION DATED 7.11.2022 SUBMITTED BY PETITIONER BEFORE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF REPRESENTATION DATED 7.11.2022 SUBMITTED BY PETITIONER BEFORE 2ND RESPONDENT.

 SSK                          //TRUE COPY//      PA TO JUDGE