Hariharan K vs Kerala State Information Commission, ...
2024 Latest Caselaw 6247 Ker

Kerala High Court

Hariharan K vs Kerala State Information Commission, ... on 29 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
        Thursday, the 29th day of February 2024 / 10th Phalguna, 1945
                           WP(C) NO. 41466 OF 2023
PETITIONER:

     HARIHARAN K., AGED 63 YEARS, S/O. RAMAN, KOYAPPAYIL, MANGAD,
     NIRAMARUTHUR P.O., MALAPPURAM, PIN - 676109

RESPONDENTS:

  1. KERALA STATE INFORMATION COMMISSION, REPRESENTED BY COMMISSIONER, TC
     14, 2071, PUNNEN ROAD, VANROSS, PALAYAM, THIRUVANANTHAPURAM, PIN -
     695001
  2. THE DEPUTY SUPERINTENDENT OF POLICE (APPELLATE AUTHORITY UNDER RIGHT
     TO INFORMATION ACT), OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
     THANUR, MALAPPURAM DISTRICT. , PIN - 676302
  3. THE STATION HOUSE OFFICER (PUBLIC INFORMATION OFFICER), THANUR
     POLICE STATION, MALAPPURAM DISTRICT, PIN - 676302

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 3rd respondent to produce the details of cctv
footage during 20.01.2023 to 25.01.2023 before this hon'ble court, pending
disposal of the w.p.(c).
     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C), this court's order dated
17.01.2024 and upon hearing the arguments of SHRI. JAMES ABRAHAM
(VILAYAKATTU), Advocate for the petitioner, the court passed the
following:
                          N. NAGARESH, J.
                         ----------------------------
                     W.P. (C) No.41466 of 2023
              --------------------------------------------------
              Dated this the 29th day of February, 2024

                               ORDER

The petitioner relies on the judgment of the

Hon'ble Apex Court in Paramvir Singh Saini v. Baljit Singh

and others [2020 (6) KHC 624] and submits that CCTV

should be installed in the Police Station as directed by this

Court and in this case, the petitioner's Ext.P6 application is

liable to be allowed.

2. Government Pleader representing the respondents

submits that CCTVs were installed in the Police Station in

question pursuant to the orders of the Hon'ble Apex Court

only on 07.02.2023 and the incident alleged by the petitioner

occurred on 23.01.2023. Respondents 2 and 3 are required

to file a statement in this regard.

Post on 07.03.2024.

Sd/-

N. NAGARESH JUDGE AMR