Kerala High Court
Sreekumar A.K vs The District Police Chief on 31 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
WP(C) NO. 19618 OF 2024
PETITIONER:
SREEKUMAR A.K.
AGED 45 YEARS
S/O.KARUNAKARAN NAIR, EDAPPALLIKULATH VEEDU, THOTTAIKKADU
(P.O.), MADATHANI, KOTTAYAM, PIN - 686577
BY ADV K.RAJESH KANNAN
RESPONDENTS:
1 THE DISTRICT POLICE CHIEF
OFFICE OF THE DISTRICT POLICE CHIEF, DISTRICT POLICE
OFFICE, COLLECTORATE.P.O., KOTTAYAM, PIN - 686002
2 THE STATION HOUSE OFFICER
KOTTAYAM WEST POLICE STATION, KOTTAYAM, PIN - 686003
3 JIJIMOL.P.S.
AGED 29 YEARS
W/O.PRAVEEN, VAZHAPARAMBIL VEEDU, ARPOOKARA VILLAGE,
KOTTAYAM, PIN - 686008
R1 & R2 BY SR.GOVERNMENT PLEADER SRI. RENJIT GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 19618 OF 2024 2
JUDGMENT
Dated this the 31st day of May, 2024
This writ petition has been filed under Article 226 of the
Constitution of India, seeking the following prayers:
(i) That a Writ of mandamus or other Writ,
direction or order be passed directing the 1 st
Respondent to take into consideration
Exhibit-P3 representation submitted by the
petitioner and dispose of the same within a
time frame to be fixed by the Hon'ble Court;
(ii) Considering the exigencies and necessity for
urgent consideration of the grievance voiced
in this Writ Petition, production of English
translations of documents in vernacular, may
kindly be dispensed with for the time being;
And
(iii) That the petitioner be granted such further
reliefs as that are appropriate and incidental
to this Writ Petition.
2. Heard the learned counsel for the petitioner and the
learned Senior Government Pleader.
3. Since the prayer in this petition is consideration of
Ext.P3, the learned Public Prosecutor also did not oppose the
said prayer.
In view of the above, this writ petition stands disposed of,
with direction to the 1st respondent to consider Ext.P3
representation and decide, in accordance with law, at any rate,
within a period of 2 months from the date of receipt of a copy of
this judgment.
Sd/-
A. BADHARUDEEN
JUDGE
Bb
APPENDIX OF WP(C) 19618/2024
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE F.I.R. DATED 18.1.2024 IN
CRIME NO.107/2024 OF KOTTAYAM WEST POLICE,
KOTTAYAM DISTRICT
EXHIBIT P2 TRUE COPY OF THE FINAL REPORT IN CRIME
NO.107/2024 OF KOTTAYAM WEST POLICE,
KOTTAYAM DISTRICT DATED 26.3.2024
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED
17.4.2024 PREFERRED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT
EXHIBIT P4 TRUE COPY OF THE RECEIPT WITH RESPECT TO
PETITION NO.32542/2024/K DATED 17.4.2024
ISSUED BY THE OFFICE OF 1ST RESPONDENT TO
THE PETITIONER
RESPONDENTS' EXHIBITS : NIL
