Abu A vs The Commissioner Of Police
2023 Latest Caselaw 1502 Ker

               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. 1713 OF 2023
PETITIONER:

          ABU A.
          AGED 63 YEARS
          S/O. LATE KUNJUMON, ATTOORAYIL HOUSE, VELLARAKKAD P.O.,
          THRISSUR DISTRICT, PIN - 680604

          BY ADV SAIJO HASSAN



RESPONDENTS:

    1     THE COMMISSIONER OF POLICE
          PATTALAM ROAD, IN FRONT OF TOWN EAST POLICE STATION,
          SAKTHAN THAMPURAN NAGAR, VELIYANNUR, THRISSUR.,
          PIN - 680001
    2     THE STATION HOUSE OFFICER
          ERUMAPETTY POLICE STATION, THRISSUR DISTRICT, KERALA,
          PIN - 680584

    3     THE STATION HOUSE OFFICER
          KUNNAMKULAM POLICE STATION, THRISSUR DISTRICT, KERALA,
          PIN - 680503

    4     RAMSHEED
          AGED 42 YEARS
          S/O HYDER, KARAPPAM VEEDU, VELLARAKKAD P.O, KUNNAMKULAM
          TALUK, THRISSUR DISTRICT., PIN - 686603

    5     RAHIM
          AGED ABOUT 49 YRS, S/O HYDER, KARAPPAM VEEDU,
          VELLARAKKAD P.O, KUNNAMKULAM TALUK, THRISSUR DISTRICT,
          PIN - 686603

    6     SHANAS
          AGED ABOUT 41 YRS, S/O MUHAMMED,
          PARAYANGATTIL HOUSE, VELLARAKKAD VILLAGE, KUNNAMKULAM
          TALUK, THRISSUR DISTRICT, PIN - 686603


OTHER PRESENT:
 WP(C) NO. 1713 OF 2023
                                2

            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:
 WP(C) NO. 1713 OF 2023
                                    3

                               JUDGMENT

Dated this the 20th day of January, 2023

Heard the learned counsel for the petitioner and the learned

Government pleader. Notice was taken out to respondents 4 to 6

and service is complete.

2. In view of the limited reliefs sought for in the writ

petition, there will be a direction to the 2 nd respondent to look into

the complaint submitted by the petitioner and afford adequate

protection to the petitioner and his family members for the peaceful

conduct of the marriage of the petitioner's daughter on 23.01.2023.

In case of any requirement with regard to protection to life, the

petitioner may inform the concerned Station House Officer, who

shall look into the complaint, make enquires and take necessary

action in accordance with law.

This Writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

SAAP WP(C) NO. 1713 OF 2023

APPENDIX OF WP(C) 1713/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE INVITATION CARD OF MARRIAGE OF THE DAUGHTER OF THE PETITIONER

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 7.01.2023 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 7.01.2023 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

//True Copy// PA to Judge