Kalpitha.J vs Director General Of Police
2024 Latest Caselaw 10004 Ker

Citation : 2024 Latest Caselaw 10004 Ker
Judgement Date : 5 April, 2024

Kerala High Court

Kalpitha.J vs Director General Of Police on 5 April, 2024

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
 FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                 WP(C) NO. 10182 OF 2024
PETITIONER:

         KALPITHA.J
         AGED 31 YEARS
         W/O. ANIL KUMAR DIVAKARAN,
         CHARUVILA PUTHEN VEEDU, ELAM PANNICKAL,
         PAYYANALLOOR, ADOOR,
         PATHANAMTHITTA,
         PIN - 691523

         BY ADV M.R.SARIN


RESPONDENTS:

    1    DIRECTOR GENERAL OF POLICE
         POLICE HEAD QUARTERS, VAZHUTHACAD,
         THIRUVANANTHAPURAM, PIN - 695010

    2    THE SUPERINTENDENT OF POLICE,
         RING ROAD, THAZHEVETTIPRAM,
         PATHANAMTHITTA, PIN - 689645

    3    THE STATION HOUSE OFFICER
         ADOOR POLICE STATION, ADOOR,
         PATHANAMTHITTA, PIN - 689694

    4    ANILKUMAR DIVAKARAN
         CHARUVILA PUTHEN VEEDU,
         ELAM PANNICKAL,
         PAYYANALLOOR, ADOOR,
         PATHANAMTHITTA, PIN - 691523

    5    JAGADHAMMA
         CHARUVILA PUTHEN VEEDU,
         ELAM PANNICKAL, PAYYANALLOOR,
         ADOOR,
         PATHANAMTHITTA, PIN - 69152
 WP(C) NO. 10182 OF 2024
                           2


    6    SREEDHARAN
         SREENILAYAM, MUNNATTUKARA,
         THENGAMAM, ADOOR, PATHANAMTHITTA,
         PIN - 690522

    7    MANI SREEDHARAN
         SREENILAYAM, MUNNATTUKARA,
         THENGAMAM, ADOOR, PATHANAMTHITTA,
         PIN - 690522

    8    ABIN @ SREEJU
         SREENILAYAM, MUNNATTUKARA,
         THENGAMAM, ADOOR, PATHANAMTHITTA,
         PIN - 690522

    9    K.B AJIKUMAR
         KAVUTHUTHIL VEEDU, MAEKUNNU MUKHALIL,
         PAYYANALLOOR, ADOOR,
         PATHANAMTHITTA, PIN - 691523

   10    VARGHESE
         CHAYATHODIL, KADAMBANADU VADAKKU,
         NEAR GANESHA VILASAM,
         PATHANAMTHITTA,, PIN - 691552

         SRI.RENJITH GEORGE, SR.PUBLIC PROSECUTOR

     THIS WRIT PETITION (CIVIL) HAVING COME UP      FOR
ADMISSION ON 05.04.2024, THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10182 OF 2024
                                   3




                           JUDGMENT

Dated this the 5th day of April, 2024

This writ petition has been filed under Article 226 of the

Constitution of India with the following prayers:

"a. To issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding to consider Exhibit P, Exhibit P3 and Exhibit P4 representations letter filed by the petitioner before 1st to 3rd respondents at the earliest within a time limit framed by the Hon'ble High Court. b. To issue a writ in the nature of mandamus or any other appropriate writ, order or direction commanding to 2nd and 3rd respondents to register FIR against the 4th to 10th respondents at the earliest within a time limit framed by this Hon'ble High Court."

2. In response to the writ petition, a detailed

statement of facts has been submitted by the 3 rd respondent,

wherein it is reported that representations referred in the writ

petition considered and the allegations were found in

negative. Since the representations were considered, the

prayers in the writ petition has become infructuous. WP(C) NO. 10182 OF 2024

Therefore, the writ petition is dismissed with liberty to the

petitioner to move in accordance with law, if any other

remedy is available as per law.

Sd/-

A. BADHARUDEEN JUDGE nkr WP(C) NO. 10182 OF 2024

APPENDIX OF WP(C) 10182/2024