Suresh T K vs State Of Kerala
2024 Latest Caselaw 31431 Ker

Kerala High Court

Suresh T K vs State Of Kerala on 2 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                          2024:KER:81702



               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

   SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946

                       WP(C) NO. 23962 OF 2024

PETITIONER:

          SURESH T K
          AGED 56 YEARS
          S/O KESAVAN NAIR, THEKKEKOTTALA, MURINGOOR, CHALAKUDY,
          THRISSUR DISTRICT, PIN - 680309


          BY ADVS.
          JITHIN BABU A
          ARUN SAMUEL
          ANOOD JALAL K.J.




RESPONDENTS:

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

    2     THE DISTRICT POLICE CHIEF
          THRISSUR RURAL, KATTUNGACHIRA, THRISSUR DISTRICT, PIN -
          680125

    3     THE STATION HOUSE OFFICER
          KORATTY POLICE STATION, THRISSUR DISTRICT, PIN - 680308

    4     DISTRICT MEDICAL OFFICER
          THRISSUR DISTRICT MEDICAL OFFICE, ST. THOMAS COLLEGE
          ROAD, THRISSUR DITRICT, PIN - 680001

    5     REVENUE DIVISIONAL OFFICER
 WP(C)No.23962 of 2024                                 2024:KER:81702
                                2

              CIVIL STATION ROAD, IRINJALAKUDA, THRISSUR DISTRICT,
              PIN - 680125

      6       VINODH T.K
              THEKKEKOTTALA, MURINGOOR, CHALAKUDY, THRISSUR
              DISTRICT, PIN - 680309

      7       PAREMESWARAN
              ASHWATHI BHAVAN, THEROPILLY HOUSE, MURINGOOR,
              CHALAKUDY, THRISSUR DISTRICT, PIN - 680309


              BY ADVS.
              V.M.KRISHNAKUMAR
              MAYA M.(K/897/2019)



              SRI. P.S. APPU, GP.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.23962 of 2024                                  2024:KER:81702
                                 3

                           JUDGMENT

Dated this the 2nd day of November, 2024

Petitioner was prompted to approach this

Court seeking police protection on being physically

prevented from visiting his ailing mother, who was

residing with the 6th respondent. The petitioner also

complains that the 6th respondent, with the aid of the

7th respondent, is continuously threatening him.

2. Respondents 6 and 7 have not appeared,

despite service of notice.

3. When this matter is taken up for

consideration, it is submitted that the petitioner's

mother is no more.

3. Learned Government Pleader submits that

civil disputes are pending between the parties and as

of now, no law and order issues are reported. WP(C)No.23962 of 2024 2024:KER:81702

In view of the above submissions, the writ

petition is disposed of, by permitting the petitioner to

alert the Police in the event of any imminent threat

from respondents 6 and 7, and directing the Police to

take appropriate preventive action on receipt of such

information.

Sd/-

V.G.ARUN

JUDGE SSK/01/11 WP(C)No.23962 of 2024 2024:KER:81702

APPENDIX OF WP(C) 23962/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 5TH RESPONDENT DATED 18/06/2024.

Exhibit P2 A TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICE OF THE 5TH RESPONDENT EVIDENCING THE SUBMISSION OF EXT. P1.

Exhibit P3 A TRUE COPY OF THE COMPLAINT DATED 29/06/2024 PREFERRED BEFORE THE THIRD RESPONDENT.

Exhibit P4 A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT MEDICAL CONDITION OF PETITIONER'S MOTHER.

Exhibit P5 A TRUE COPY OF THE CIRCULAR DATED 11/03/2010 ISSUED BY THE DIRECTOR GENERAL OF POLICE OF THE STATE.

TRUE COPY P.A. TO JUDGE