M.N.Jayaram vs The Commissioner Of Police
2023 Latest Caselaw 151 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. 37584 OF 2022
PETITIONER:

            M.N.JAYARAM
            AGED 48 YEARS
            S/O NARAYAN WARRIOR, PISHARIKOVIL WRRIAM, EROOR SOUTH.
            P.O, ERNAKULAM.682306.
            BY ADVS.
            P.V.JAYACHANDRAN
            VENUGOPALAN MENON


RESPONDENTS:

    1       THE COMMISSIONER OF POLICE
            ERNAKULUM CITY, ERNAKULUM.682011
    2       THE STATION HOUSE OFFICER,
            HILL PALACE POLICE STATION, TRIPPUNITHURA .682301.
    3       R. ANILRAM
            AGED 48 YEARS
            S/O LATE RAMANADHA MENON, ATTUPURATHU HOUSE,
            EROOR.ERNAKULUM.682306.
    4       P.B.GIREESH,
            S/O BALAKRISHNAN, ANANDAMAYIEE FLAT, EROOR,
            ERMNAKULAM.682306.
    5       NAISHADAN,
            AGED 52 YEARS
            S/O KUMARAN, PALLIMATTAM, EROOR, ERNAKULUM 682306.
    6       NIKHILRAM,
            AGED 35 YEARS
            S/O KANNAN, VETTIKATTU HOUSE, EROOR, ERNAKULUM.682306.
            BY ADVS.
            P.SATHISAN
            DONA AUGUSTINE

            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.37584 OF 2022

                                     2




                                JUDGMENT

Dated this the 6th day of January, 2023

This writ petition is filed seeking directions

to the 2nd respondent to render adequate police

protection to the life and property of the petitioner

and his family from respondents 3 to 6.

2. Heard the learned counsel for the

petitioners, the learned Government Pleader as

well as the learned counsel appearing for

respondents 3 to 6.

3. On the contention that the respondents

manhandled the petitioner and his family

members, an interim order was passed on

28.01.2022, directing that in case of any further

overt acts by the contesting party respondents,

the petitioner may inform the Station House W.P.(C)No.37584 OF 2022

Officer, who shall afford adequate protection to

the life of the petitioner. All other issues were

left open.

4. Learned counsel for the contesting party

respondents submits that there is absolutely no

intention to attack or manhandle the petitioner or

his family members.

5. The learned Government Pleader would

also contend that after this writ petition has been

filed, there have been no awkward incidents that

in case of any further issues, the police is ready

to afford adequate protection to the life of the

petitioner.

In the above view of the matter, this

writ petition is closed, in terms of the interim

order dated 28.11.2022. In case of any further

overt acts by the contesting party respondents,

the petitioner shall approach the Station House W.P.(C)No.37584 OF 2022

Officer, who shall continue to afford adequate

protection to the life of the petitioner and his

family members.

Sd/-

ANU SIVARAMAN JUDGE

SSK/06/01 W.P.(C)No.37584 OF 2022

APPENDIX PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 28.10.2019.

Exhibit P2 TRUE COPY OF THE ORDER DATED 12.11.2020 OF JFCM TRIPPUNITHURA.

Exhibit P3 TRUE COPY OF THE FIR DATED 23.10.2022. Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 29.10.2022 OF THE PETITIONER BEFORE THE 1ST RESPONDENT.

 SSK                         //TRUE COPY//      PA TO JUDGE