Dr.A.Rashmi Pillai vs The Commissioner Of Police
2023 Latest Caselaw 775 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                        WP(C) NO. 21528 OF 2020
PETITIONER:

          DR.A.RASHMI PILLAI
          AGED 46 YEARS
          D/O. ANITHA PILLAI, RESIDENT OF MADHAVAM VEEDU,
          POOYAPPALLY P.O, KOLLAM-691 537,
          PERMANENT RESIDENT OF KALPAKAM, PADANAYARKULANGAR
          SOUTH, KARNAGAPALLLY, KOLLAM.
          BY ADV C.R.SIVAKUMAR
RESPONDENTS:

    1     THE COMMISSIONER OF POLICE
          OFFICE OF COMMISSIONER POLICE, MUNDAKKAL,
          KOLLAM, KERALA-691 008
    2     THE DISTRICT CHIEF (KOLLAM RURAL).
          CHANTHAMUKKU, NEAR MINERVA THEATRE, KOTTARAKKARA-691506
    3     THE STATION HOUSE OFFICER,
          POOYAPPALLY POLICE STATION, POOYAPPALLY, KOLLAM-691537
    4     THE STATION HOUSE OFFICER,
          SAKTHIKULANGARA POLICE STATION, NATIONAL HIGHWAY 47,
          KAVANAD, KOLLAM,KERALA-691 003
    5     THE STATION HOUSE OFFICER,
          KARUNAGAPPALLY POLICE STATION, NH 66, NEAR CIVIL
          STATION, MAHE, KARUNAGAPALLY, KOLLAM-690 518
    6     DP PRABHU,
          S/O. PRINCE LAL, PRABHU NIVAS, VADAKKEVILA VILLAGE,
          PATTATHANAM P.O, KOLLAM-691 021
          SRI.T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21528 OF 2020

                                        2


                                JUDGMENT

Dated this the 12th day of January, 2023 This writ petition is filed seeking the following prayers:

"(i) Issue a writ of mandamus or appropriate writ, order or direction commanding and compelling the respondents 1 to 5 to give adequate and necessary protection to the life and property of the petitioner from the threat, intimidation, assault and obstruction of the 6th respondent.

(ii) Issue a writ of mandamus or appropriate writ, order or direction directing the respondents 1 to 5 to give adequate police protection to the dental clinic in the name and style called 'Rashmis Dentofacial Multispecialty Centre' at Vallikeezhu,Kollam owned by the petitioner."

2. Heard the learned counsel for the petitioner and the learned

Government Pleader. Though notice was taken out to the 6 th respondent

and was duly served, there is no appearance for the said respondent.

In the above view of the matter, this writ petition is closed

directing that in case of any further threat, the petitioner may approach

the Station House Officer who shall take appropriate steps in

accordance with law.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 21528 OF 2020

APPENDIX OF WP(C) 21528/2020

PETITIONER'S EXHIBITS EXHIBIT P1 THE TRUE COPY OF FIR IN CRIME NO.1804/2020 DATED 30.08.2020.

EXHIBIT P2 THE TRUE COPY OF THE CMP NO. 917/2020 DATED 14.09.2020.

EXHIBIT P3 THE TRUE COPY OF THE PETITION BEFORE THE 1ST RESPONDENT DATED 22.09.2020. EXHIBIT P4 THE TRUE COPY OF THE PETITION BEFORE THE 2ND RESPONDENT DATED 22.09.2020. RESPONDENTS' EXHIBITS: NIL