Bindhu vs The State Of Kerala
2023 Latest Caselaw 979 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                        WP(C) NO. 27208 OF 2020
PETITIONER:

          BINDHU
          AGED 34 YEARS
          D/O.VIJAYAMMA, RESIDING AT PUTHENVILA VEEDU, PERUMPUZHA
          P.O., MOIDHEENMUKU, KUNDARA, KOLLAM DISTRICT - 691 501.
          BY ADVS.
          S.SREEKUMAR (KOLLAM)
          SRI.K.VIJAYAN (V 726)
          SMT.V.BEENA

RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY, HOME AFFAIRS,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
    2     THE DISTRICT POLICE CHIEF
          KOLLAM RURAL, KOTTARAKARA, PIN - 691 506.
    3     THE STATION HOUSE OFFICER
          KUNDARA POLICE STATION, KOLLAM DISTRICT, PIN - 691 501.
    4     BINU
          AGED 36 YEARS, S/O.RAJU, RESIDING AT CHARUVILA VEEDU,
          NEDUMPANA P.O., PAZHANGALAM, KOLLAM DISTRICT - 691 576.
          BY SRI.T.K.SHAJAHAN-SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.27208 OF 2020

                                     2




                              JUDGMENT

Dated this the 17th day of January, 2023

This writ petition is filed seeking directions

to respondents to provide adequate and effective

police protection to the life and property of the

petitioner against the threat of violence from the 4 th

respondent.

2. Heard the learned counsel for the

petitioner and the learned Government Pleader.

Though notice was taken out to the 4 th respondent,

the notice was not duly served and returned.

3. An interim order was passed on

08.12.2020 directing the 3rd respondent to afford

effective protection to the life and property of the

petitioner from any obstructions or threat by the 4 th

respondent.

In view of the fact that notice could not be W.P.(C)No.27208 OF 2020

served on the 4th respondent, inspite of the passage

of three years, the writ petition is closed. In case of

any further obstruction or threat to life from the 4 th

respondent, the petitioner may inform the Station

House Officer who shall look into the complaint and

take appropriate action in accordance with law.

Sd/-

ANU SIVARAMAN JUDGE SSK/17/01 W.P.(C)No.27208 OF 2020

APPENDIX PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PETITION DATED 01/11/2020 GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PETITION DATED 14/11/2020 GIVEN TO THE SECOND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE RECEIPT DATED 14/11/2020 GIVEN FROM THE OFFICE OF THE 2ND RESPONDENT. EXHIBIT P4 TRUE COPY OF THE M.C.NO.50/2020 BEFORE THE JFMC-

1, KOLLAM.

 SSK                      //TRUE COPY//        PA TO JUDGE