Suseela vs State Of Kerala
2024 Latest Caselaw 5278 Ker

Kerala High Court

Suseela vs State Of Kerala on 15 February, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                     WP(C) NO. 4778 OF 2024
PETITIONER:

           SUSEELA
           AGED 54 YEARS
           W/O UDAYAN, KARTHIKA, KARUVELIL PO,
           EZHUKONE, KOTTARAKKARA, KOLLAM,
           PIN - 691505

           BY ADVS.
           C.R.JAYAKUMAR
           NOBEL RAJU
           ALEENA JOSE

RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY SECRETARY,
           DEPARTMENT OF HOME AFFAIRS, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

     2     THE STATION HOUSE OFFICER
           EZHUKONE POLICE STATION, EZHUKONE PO,
           KOLLAM, PIN - 691505

     3     THE DISTRICT POLICE CHIEF
           KOLLAM RURAL, KOTTARAKKARA PO,
           KOLLAM., PIN - 691506

     4     LATHA KURUP
           D/O ANANDAVALLY, ODAVILA VEEDU (PUTHEN VEEDU), KARUVELIL
           PO, EZHUKONE, KOTTARAKKARA, KOLLAM, PIN - 691505


           BY SRI P. M. SHAMEER, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).4778 of 2024                   2



                                           JUDGMENT

The petitioner states that she is a widow and is presently working as

Secretary of the Ezhukone Vanitha Co-operative Society No. Q1367. She

has approached this Court complaining that the fourth respondent along

with her men have been threatening the petitioner with physical harm.

2. According to the petitioner, on 02.02.2024, the party

respondent along with others, trespassed into the house of the petitioner

and demanded cash. She states that no amount is due from the petitioner.

She further states that if any amounts are due, it is for the party

respondent to realise the same by initiating appropriate proceedings and

not by threats or by causing physical harm. Though she has submitted a

complaint before the 2nd respondent, it was of no avail. It is on these

assertions that this writ petition is filed seeking directions.

3. Though notice was served to the fourth respondent, the said

respondent has refused to accept the notice.

4. Having regard to the submissions advanced, the second

respondent shall ensure that no physical harm is caused to the petitioner.

If the petitioner faces any fresh threats, she may approach the second

respondent, who shall take appropriate action.

This writ petition is disposed of.

sd/-

RAJA VIJAYARAGHAVAN V, JUDGE DCS

APPENDIX OF WP(C) 4778/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 03/02/2024 ALONG WITH RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 03/02/2024

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 03/02/2024 ALONG WITH RECEIPT DATED 03/02/2024 ISSUED BY THE 3RD RESPONDENT